R.Prakasam vs R.Easwaramurthy
2021 Latest Caselaw 25353 Mad

                                                                                S.A.No.1393 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 23.12.2021

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.1393 of 2010
                                                          and
                                                    M.P.No.1 of 2010

                  R.Prakasam                                                 .. Appellant

                                                          vs.

                  R.Easwaramurthy                                            .. Respondent


                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the Judgment and Decree of the Subordinate Judge's Court at
                  Rasipuram, dated 30.07.2010 in A.S.No.126 of 2008 confirming the
                  Judgment and Decree of the District Munsif Court at Rasipuram dated
                  29.11.2005 in O.S.No.355 of 2004.

                                  For Appellant            :    Mr.P.Valliappan
                                  For Respondent           :    Ms.K.Priya



                                                     JUDGMENT

Today, when the appeal is taken up for hearing, the learned

counsel appearing on either side are appeared before this Court

through Video Conference.

2. Both the counsels filed a Joint Compromise Memo dated

23.12.2021 stating that the dispute between the appellant and the

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

S.A.No.1393 of 2010

R. PONGIAPPAN, J.

rsi

respondent has been settled in out of Court and seek the relief to

dispose of this appeal based on the Joint Compromise Memo.

3. Hence, in view of the above, the Second Appeal stands

disposed of as settled out of Court. The Memorandum of Compromise

dated 23.12.2021 shall form part of the decree. No costs.

Consequently, connected miscellaneous petition is closed.

23.12.2021

Internet : Yes/No Index : Yes/No rsi

To

1.The Subordinate Judge, Rasipuram.

2.The District Munsif, Rasipuram.

S.A.No.1393 of 2010 and M.P.No.1 of 2010

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