N.K.Manivannan vs A.Subramanian
2021 Latest Caselaw 14580 Mad

                                                                                S.A.No.1200 of 2008

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 20.07.2021

                                                     CORAM
                                    THE HON'BLE Ms.JUSTICE P.T.ASHA

                                               S.A.No.1200 of 2008
                                                        &
                                                M.P.No.1 of 2008

                      N.K.Manivannan                                   ... Appellant

                                                      Vs

                      1. A.Subramanian
                      2. A.Palanisamy
                      3. A.Selvam
                      4. N.K.Gopalan                                  ... Respondents

                      PRAYER : Second Appeal is filed under Section 100 of code of Civil
                      Procedure praying against the judgment and decree dated 28.04.2008
                      passed in A.S.No.113 of 2007 on the file of Additional District Court,
                      (Fast Track Court No.1), Erode District reversing the judgment and
                      decree dated 25.07.2007 made in O.S.No.13 of 2005 on the file of the
                      District Munsif cum Judicial Magistrate, Kodumudi, Erode District.
                                  For Appellant            : Mr.A.K.Kumarasamy,
                                                             Senior Counsel for
                                                             Mr.S.Kaithamalai Kumaran

                                  For Respondent           : Mr. N.Manokaran


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                                                                                    S.A.No.1200 of 2008

                                                        JUDGMENT

A joint memo of compromise has been filed today enclosing an

agreement dated 14.07.2021 entered into between the appellant and the

respondents 1 to 3 herein in the second appeal. The fourth respondent,

who is the brother of the appellant herein, had remained ex parte before

the appellate Court and hence, notice to him was dispensed with in the

second appeal. The dispute among the parties was with reference to a

Well described in the suit schedule property. The parties have now

entered into an Agreement dated 14.07.2021 with reference to settlement

which is reduced to writing.

2. In view of the settlement arrived at between the parties which is

reduced into writing, the Second Appeal is disposed of in terms of the

Agreement dated 14.07.2021, which shall form part of the decree.

Consequently, connected miscellaneous petition is closed. No order as to

costs.

20.07.2021 Internet:Yes kal

http://www.judis.nic.in S.A.No.1200 of 2008

To

1. The Additional District Court, (Fast Track Court No.1), Erode District.

2. The District Munsif cum Judicial Magistrate, Kodumudi, Erode District.

http://www.judis.nic.in S.A.No.1200 of 2008

P.T.ASHA, J

kal

S.A.No.1200 of 2008 & M.P.No.1 of 2008

20.07.2021

http://www.judis.nic.in S.A.No.1200 of 2008

http://www.judis.nic.in