Kamala Sampath vs K.Rangarajan
2021 Latest Caselaw 24934 Mad

                                                                                      O.S.A.No.332 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 17.12.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE T.RAJA
                                              AND
                      THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                       O.S.A.No.332 of 2019

                     Kamala Sampath                                   ..      Appellant

                                                               -vs-

                     K.Rangarajan                                     ..      Respondent

                                  Memorandum of Grounds of Original Side Appeal filed under Order
                     XXXVI, Rule 9 of the Original Side Rules read with Clause 15 of the
                     Letters Patent, against the fair and decretal order dated 17.07.2018 passed in
                     T.O.S.No.79 of 2013 on the file of the Original Side of this Court.

                                       For Appellant             ::   Mr.B.Arvind Srevatsa

                                       For Respondent            ::   Mr.M.Santhanaraman

                                                         JUDGMENT

(Judgment of the Court was made by T.RAJA, J.)

Both the learned counsel appearing for the appellant and the

https://www.mhc.tn.gov.in/judis O.S.A.No.332 of 2019

respondent jointly stated that the matter has been settled between the parties

and a joint memorandum of compromise dated 14.12.2021 signed by the

parties as well as their respective learned counsel has been filed before this

Court.

2. Placing on record the joint memorandum of compromise dated

14.12.2021, this original side appeal stands disposed of in terms of the said

joint memorandum of compromise that shall form part of the decree.

Consequently, C.M.P.No.27171 of 2019 is closed. However, there is no

order as to costs.

                     Speaking/Non speaking order                         (T.R.,J.)      (D.B.C., J.)
                     Index : yes/no                                             17.12.2021

                     ss

                     To

1. The Sub Assistant Registrar (O.S.) High Court, Madras

https://www.mhc.tn.gov.in/judis O.S.A.No.332 of 2019

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

ss

O.S.A.No.332 of 2019

17.12.2021

https://www.mhc.tn.gov.in/judis