Venkidusamy vs N.Thangavel
2021 Latest Caselaw 5672 Mad

                                                                            S.A.No.21 of 2021 dt.03.03.2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 03.03.2021

                                                        CORAM :

                          THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
                                                    S.A.No.21 of 2021
                                                          and
                                                   Cmp.No.391 of 2021

                    1.Venkidusamy
                    2.Jaya
                    3.Kolandaiyammal                                              ... Appellants
                                                          Versus

                    N.Thangavel                                                   ... Respondent


                              Second Appeal filed under Section 100 of Code of Civil Procedure, to
                    set aside the Judgment and Decree dated 30.10.2019 made in A.S.No.27 of
                    2011 on the file of the Sub-Court, Sankari, reversal of the judgment and
                    decree dated 03.11.2011 made in O.S.No.282 of 2007 on the file of the
                    District Munsif Court, Sankari.


                                     For Appellants    : Mr.N.Manoharan

                                     For Respondent    : Mr.V.Sekar


                                                       JUDGMENT

The learned counsel appearing for both sides submitted that the

parties have entered into a joint agreement dated 11.02.2021 to use the

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

S.A.No.21 of 2021 dt.03.03.2021

disputed pathway as a common pathway, without any interference by either

of the parties in the present appeal proceedings. The learned counsel for

the Appellants also submitted that the joint agreement dated 11.02.2021 was

also registered on the same day. In view of the joint agreement, no further

adjudication is required in this appeal.

2.Therefore, the Second Appeal is disposed of by recording the

above said Joint agreement dated 11.02.2021. The joint agreement dated

11.02.2021 shall form part and parcel of the decree. Consequently, the

connected miscellaneous petition is closed. No costs.

03.03.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non Speaking Order

klt

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

S.A.No.21 of 2021 dt.03.03.2021

To

The District Munsif Court, Sankari.

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

S.A.No.21 of 2021 dt.03.03.2021

KRISHNAN RAMASAMY, J.

klt

S.A.No.21 of 2021 and Cmp.No.391 of 2021

03.03.2021

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