Mrs.Rohini Balasubramanam vs R.Gururajan
2021 Latest Caselaw 4869 Mad

                                                                              A.S.No.782 of 2019
                                                                      and C.M.P.No.23915 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 24.02.2021

                                                       CORAM:

                             THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                                  A.S.No.782 of 2019
                                                         and
                                                C.M.P.No.23915 of 2019


                     Mrs.Rohini Balasubramanam                                   .. Appellant


                                                         Vs.

                     R.Gururajan                                                .. Respondent


                     PRAYER: Appeal Suit is filed under Section 96 of C.P.C against the
                     judgment and decree of the learned Additional District and Sessions
                     Judge, Chengalpattu, dated 14.02.2019 in O.S.No.25 of 2015.


                                      For Appellant      : Mr.P.Raghunathan for
                                                           M/s.T.S.Gopalan and Co

                                      For Respondent     : Mr.K.V.Seshachari



                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis/ A.S.No.782 of 2019 and C.M.P.No.23915 of 2019

When the matter was taken up for final disposal, the learned

counsels appearing for the appellant as well as the respondent submitted

that the parties have arrived at settlement and the terms of settlement

reduced in writing by way of memo. A copy of the compromise memo

dated 12.01.2021 also annexed along with the memo filed by the learned

counsel on behalf of the appellant reporting settlement.

2. The sum and substance of the compromise is that the

plaintiff agreed to receive a sum of Rs.9,00,000/- from the defendant

towards full quit and satisfaction of the liability. Mode of payment is also

mentioned in the terms of compromise. It appears that the defendant has

deposited a sum of Rs.7,37,029/- to the credit of O.S.No.25 of 2015 and

now the defendant has agreed to pay the balance amount of Rs.1,62,971/-

by way of Demand Draft in favour of the plaintiff.

https://www.mhc.tn.gov.in/judis/ A.S.No.782 of 2019 and C.M.P.No.23915 of 2019

3. Hence, this Appeal Suit is disposed of as settled out of

Court in terms of compromise memo dated 12.01.2021. Consequently,

connected miscellaneous petition is closed. No costs.

4. The terms of memo of compromise shall form part of the

decree. The Registry is directed to refund full Court fee in view of the

recent judgment of the Hon'ble Supreme Court rendered in The

Registrar General Vs. M.C.Subramanian and others.

24.02.2021

Index : Yes/No Internet:Yes/No rpl

To The Additional District and Sessions Court, Chengalpattu.

DR.G.JAYACHANDRAN,J.

https://www.mhc.tn.gov.in/judis/ A.S.No.782 of 2019 and C.M.P.No.23915 of 2019

rpl

A.S.No.782 of 2019 and C.M.P.No.23915 of 2019

24.02.2021

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