M.Naasseer vs M.Ashan Ali ...1St
2021 Latest Caselaw 2953 Mad

                                                                               SA(MD)No.533 of 2015

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              Dated : 08.02.2021

                                                      CORAM

                              THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN


                                             S.A(MD)No.533 of 2015
                                            and M.P(MD)No.1 of 2015
                     1.M.Naasseer
                     2.M.Hasim (Died)
                     3.M.Nissar Ahamed
                     4.M.Sintha Sheik Ali
                     5.Mariyam Beevi
                     6.Babu John
                     7.Imam Buhari                        ...Appellants/Appellants/
                                                                Defendants 3 to 5 & 8 -10
                                                    Vs.

                     1.M.Ashan Ali                  ...1st Respondent/1st Respondent/Plaintiff
                     2.M.Mohamooda
                     3.Fathimuthu
                     4.Sri Siva Steels
                     through its Manager,
                     D.No.64/1, Pullalakottai Road,
                     Virudhunagar – 626 001         ...Respondents 2 to 4/Respondents 2 to 4/
                                                            Defendants 1, 6 and 7

                     PRAYER:- Second Appeal is filed under Section 100 of C.P.C against the
                     judgment and decree dated 04.09.2013 rendered in A.S.No. 4 of 2012 on the
                     file of the Additional District Judge, Virudhunagar, confirming the decree
                     and the judgment dated 27.02.2012 rendered in O.S.No. 7 of 2009 on the
                     file of the Subordinate Judge, Virudhunagar.

                                  For Appellants       : Mr.S.Subbiah
                                  For R1 & R3          : Mr.M.Viveka



http://www.judis.nic.in1/4
                                                                                 SA(MD)No.533 of 2015



                                                   JUDGMENT

Mrs. Jessi Jeeva Priya, learned counsel appears for the appellants and

Mr.M.Viveka, learned counsel appears for the respondents 1 and 3.

2. Both counsel have filed a joint compromise memo along with the

compromise deed dated 10.06.2020. Translation of the said compromise

agreement has already been filed. The said compromise deed is recorded.

3. There will be a final decree in O.S.No. 7 of 2009 on the file of the

Subordinate Court, Virudhunagar in terms of the compromise deed.

4. In fine, this Second Appeal is disposed of in terms of the

compromise deed dated 10.06.2020. No costs.

08.02.2021

Index : Yes/No Internet: Yes/No CM

http://www.judis.nic.in2/4 SA(MD)No.533 of 2015

To:

1.The Subordinate Judge, Virudhunagar.

2.The Additional District Judge, Virudhunagar

3. The Section Officer VR Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in3/4 SA(MD)No.533 of 2015

R.SUBRAMANIAN. J.,

CM

S.A(MD)No.533 of 2015 and M.P(MD)No.1 of 2015

08.02.2021

http://www.judis.nic.in4/4