S.A.Saifuddeen vs Fulvanti Devi Jhabak
2021 Latest Caselaw 2675 Mad

Citation : 2021 Latest Caselaw 2675 Mad
Judgement Date : 4 February, 2021

Madras High Court

S.A.Saifuddeen vs Fulvanti Devi Jhabak on 4 February, 2021

                                                                                   A.S.No.50 of 2006
                                                        and C.M.P.Nos.1514, 1515/06 & 951 of of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.02.2021

                                             CORAM:
                             THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                                  A.S.No.50 of 2006
                                                         and
                                       C.M.P.Nos.1514, 1515/06 & 951 of of 2009


                     S.A.Saifuddeen                                           .. Appellant

                                                          Vs.


                     1.        Fulvanti Devi Jhabak
                     2.        Meena Devi Jhabak
                     3.        Chandradevi Jhabak                            .. Respondents

                     PRAYER: Appeal Suit is filed under Section 96 of C.P.C against the
                     judgment and decree dated 28.02.2005 made in O.S.No.2939 of 1996 on
                     the file of Additional District & Sessions Judge, Fast Track Court-III,
                     Chennai.

                                      For Appellant        : Ms.Vasudha Thiagarajan

                                      For Respondents      : Mr.Sampath Kumar
                                                             for M/s.Sampathkumar Associates


                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis/ A.S.No.50 of 2006 and C.M.P.Nos.1514, 1515/06 & 951 of of 2009

The learned counsel for the appellant and the learned

counsel for the respondents are present.

2. Memo of Compromise signed by the parties and identified

by the respective counsels is filed. Mr.S.A.Mohamed Ismail, Power of

Attorney of the appellant is also present today and he acknowledge the

receipt of Rs.7,00,000/- (Rupees Seven Lakhs only) in full quit and

satisfaction of his claim in the suit for specific performance initiated by

him.

3. Recording the same, the Appeal Suit is disposed of as

settled out of Court. No costs. Consequently, connected civil

miscellaneous petitions are also closed.