A.Sulochana vs Minor Anisha
2021 Latest Caselaw 973 Mad

                                                                              S.A.(MD).No.67 of 2015


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:18.01.2021

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                            S.A.(MD).No.67 of 2015 and
                                            M.P(MD)Nos.1 & 2 of 2015

                      1.A.Sulochana
                      2.Minor Anisha
                      (Minor 2nd petitioner is represented by
                      guardian and mother/first respondent)                       ... Appellants

                                                       Vs.

                      1.Minor Anisha
                      2.Lilly
                      3.Alexi alias Christudhas
                      (Minor 1st respondent is represented by
                      her guardian mother/2nd respondent)                         ...Respondents
                      PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                      Code, against judgment and decree dated 20.06.2014 made in A.S.No.95
                      of 2012, on the file of II Additional Subordinate Judge, Nagercoil (Camp
                      Court Judge at Kuzhithurai) confirming the judgment and decree dated
                      06.08.2012 made in O.S.No.222 of 2006, on the file of the II Additional
                      District Munsif, Kuzhithurai.
                                  For Appellants             : Mr.P.Thiagarajan
                                  R1-Minor
                                  R2                         : Mr.N.S.Ramakrishnadass
                                  R3                         : No appearance


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                                                                                 S.A.(MD).No.67 of 2015



                                                      JUDGMENT

Today, when the Second Appeal is taken up for hearing, it is

reported by the learned counsel appearing for the appellants that the

matter has been settled between the parties and a memo dated

18.01.2021, has also been filed to that effect, which reads as follows:-

"It is respectfully submitetd that in view of the compromise agreement entered into between the parties, a family arrangement dated 12.01.2021 came into existence with respect to the suit schedule property in O.S.No.222 of 2006, on the file of the II Additional District Munsif, Kuzhithurai which is the subject matter of the above second appeal and other properties and as such the disputes between the parties amicably settled out of Court.

It is therefore prayed that this Honourable Court may be pleased to record this memo and pass suitable orders in the above second appeal and thus render justice.”

2. In view of the above, the Second Appeal stands disposed

of, in terms of the above compromise memo. The memo so filed by the

http://www.judis.nic.in S.A.(MD).No.67 of 2015

counsel for the appellants shall form part of the decree. No costs.

Consequently, the connected civil miscellaneous petitiond are closed.

                                                                                   18.01.2021

                      Index       : Yes/No
                      Internet    : Yes/No
                      vrn


                      To

1.The II Additional District Munsif, Kuzhithurai.

2.The II Additional Subordinate Judge, Nagercoil (Camp Court Judge at Kuzhithurai)

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

http://www.judis.nic.in S.A.(MD).No.67 of 2015

R.SUBRAMANIAN, J.

vrn

Judgment made in S.A.(MD).No.67 of 2015 and M.P(MD)Nos.1 & 2 of 2015

Dated 18.01.2021

http://www.judis.nic.in