Subbulakshmi vs V.Mariammal
2021 Latest Caselaw 3935 Mad

                                                                            S.A.(MD).No.1278 of 2002

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE: 16.02.2021

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                            S.A.(MD).No.1278 of 2002

                 1.Subbulakshmi
                 2.Pappa alias Parvathy(Died)
                 3.Nambirajan
                 4.Paramasivan
                 5.Venkatasalapathy                                             ... Appellants
                                                       Vs.

                 V.Mariammal                                                    ... Respondent
                 (Appellants 3 to 5 brought on record as legal representatives of the decease second
                 appellant vide order of this Court dated 09.03.2016 made in M.P.(MD).No.3 to 5
                 of 2013 in S.A.No.1278 of 2002)


                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, to set aside the judgment and decree dated 11.03.2002 in A.S.No.37 of 1998
                 on the file of the Sub Court, Ambasamudram, reversing the judgment and decree
                 dated 31.08.1998 in O.S.No.503 of 1991, on the file of the Principal District
                 Munsif Court, Ambasamudram.


                                   For Appellant      : Mr.H.Arumugam
                                   For Respondent     : Mr.A.Selvam




                 1/4
http://www.judis.nic.in
                                                                           S.A.(MD).No.1278 of 2002

                                                 JUDGMENT

The appellant Nos.1 and 3 in whose favour the entire right has already

been released by the other appellants, have entered into a compromise with

respondent and both of the parties have filed a 'Joint Compromise Memo', dated

16.02.2021, which has been duly signed by the appellant Nos.1 and 3 and the

respondent and also by their respective counsel. The appellant Nos.1 and 3 and

the respondent are present before this Court through the video-conferencing and

they were identified by their respective counsels on record. Both parties have

submitted that they have agreed to settle the issue amicably between themselves.

A copy of the same has been placed before this Court. The said 'Joint Compromise

Memo', dated 16.02.2021 is taken on file and recorded.

2. In such view of the matter, this Second Appeal is disposed of in terms

of the Joint Compromise Memo. The 'Joint Compromise Memo', dated

16.02.2021 shall form part and parcel of the judgment and the decree. No costs.

16.02.2021 Index : Yes/No Internet : Yes/No tsg

http://www.judis.nic.in S.A.(MD).No.1278 of 2002

To

1.The Sub Court, Ambasamudram

2.The Principal District Munsif Court, Ambasamudram.

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

http://www.judis.nic.in S.A.(MD).No.1278 of 2002

N.SATHISH KUMAR, J.

tsg

Judgment made in

S.A.(MD).No.1278 of 2002

16.02.2021

http://www.judis.nic.in