Vaidegi vs Balagujambal
2021 Latest Caselaw 876 Mad

                                                                           S.A.No.1017 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.01.2021

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                              S.A.No.1017 of 2006

                     1.Vaidegi

                     2.Mageshkumar

                     3.Prakash babu

                     4.Sathyaprasad                       ...Appellants/Plaintiffs

                                                     .. Vs ..
                     1.Balagujambal
                     2.Neelathabalambal
                     3.Vijayalakshmi
                     4.Meena                              ...Respondents 1 to 4/
                                                          Defendants 2 to 5
                     5.Gunasundari
                     6.Vino
                     7.Mano
                     8.Srinoo
                     9.Gowtham                            ...Respondent 5 to 9/
                                                          Defendants 6 to 10


                     PRAYER: Second Appeal is filed under Section 100 of the Civil
                     Procedure Code, 1908, to set aside the judgment and Decree dated
                     27.12.2005, made in A.S.No.61 of 2004 on the file of the Principal


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https://www.mhc.tn.gov.in/judis/
                                                                              S.A.No.1017 of 2006

                     District Judge, Vellore District confirming the judgment and decree
                     dated 27.12.2002 made in O.S.No.274 of 1991 on the file of the
                     Subordinate Judge, Ranipet and allow this Second Appeal with cost.


                                   For Petitioners   : Mr.R.Singaravelan, Senior Counsel
                                                         for Mr.N.S.Sivakumar


                                   For Respondent    :   M/s.Mythili Suresh
                                                         For M/s.Sarvabhauman Associates


                                                     JUDGMENT

(The case has been heard through video conference) This Second Appeal has been filed to set aside the judgment

and Decree, made in A.S.No.61 of 2004, on the file of the Principal

District Judge, Vellore District, dated 27.12.2005.

2.Heard both the learned counsels and perused the materials

placed on record.

3.On a perusal of the records, it is seen that by an order

dated 19.02.2020, the matter was referred to Tamil Nadu Mediation

and Conciliation Center at High Court to complete the process of

settlement. Due to the best efforts taken by the Mediation Center,

the parties have compromised and a memo of compromise has also

https://www.mhc.tn.gov.in/judis/ S.A.No.1017 of 2006

been filed and the same has been sent to this Court on 16.03.2020.

4.The memo of compromise filed between the parties before

the mediation center is taken on file and accordingly, there shall be

a decree in terms of the above compromise and the memo of

compromise signed by both the parties shall form part of the

decree. The efforts taken by the Mediator at the Tamil Nadu

Mediation and Conciliation Center is appreciated and placed on

record.

5.Accordingly, the Second Appeal stands disposed of with the

above observations. No costs.

                                                                               11.01.2021
                     Index    : Yes / No
                     Internet : Yes
                     dua



                     To

1. The Principal District Judge, Vellore District

2.The Subordinate Judge, Ranipet .

https://www.mhc.tn.gov.in/judis/ S.A.No.1017 of 2006

RMT.TEEKAA RAMAN. J.

dua

S.A.No.1017 of 2006

11.01.2021

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