Madras High Court
Mangala Gowri vs Kiruba on 4 October, 2021
SA NO.308 OF 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.10.2021
CORAM
THE HON'BLE MR.JUSTICE M.GOVINDARAJ
SA NO.308 OF 2016
AND CMP NO.5783 OF 2016
1.Mangala Gowri
2.Rajesh Kumar @ Rajesh
3.Nithiya Raghavi ... Appellants
VS.
1.Kiruba
2.Sindhu
3.Minor Pooja
Minor rep. by her Mother Manjula ... Respondents
PRAYER: Second Appeal filed under Section 100 of Code of Civil
Procedure against the judgment and decree dated 04.12.2015 made in
A.S.No.46 of 2014 on the file of I Additional Sub Court, Erode
confirming the finding of the judgment and decree dated 16.11.2012
made in O.S.No.520 of 2008 on the file of II Additional District Munsif
Court, Erode.
For Appellants : Mr.M.Guruprasad
For Respondents : Mr.I.C.Vasudevan
1/8
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
JUDGMENT
The learned counsel appearing for the appellants filed a
Memo enclosing the Compromise Agreement dated 07.08.2021 reached
between the parties. The Compromise Agreement reads as under:
"rkur cld;gof;if
1. <nuhL khtl;lk;/ <nuhL tl;lk;/ <nuhL –
638003/ fpU#;zk;ghisak;/ ee;jp gs;sp Kjy;
tPjp/ uhk\h;j;jp efh;/ fjt[ vz; 104_55-y;
trpj;J tUk; bt';fnlrd; kfs; Rkhh; 47
taJila k";Rsh (1) yf;fkpllth;
mtUila kfs;fshd 25 taJila fpUgh
2) yf;fkpl;lth;. kfs; 24 taJila rpe;J
mtUf;fhf mthpd; jhahh; kw;Wk;
ghJfhtyh; k";Rsh (3) yf;fkpl;lth;.
kfs;22 taJila g{$h (4) Mfpa eh';fs;
vGjpf; bfhLf;Fk; cWjp bkhHp gj;jpuk;.
2. <nuhL khtl;lk;/ <nuhL tl;lk;/ tLfgl;o/
kpd;rhu thhpa mYtyfk; mUfpy;/ fjt[ vz;
15-B-y; trpj;J tUk; nyl; nkhfd;Fkhh;
kidtp 60 taJila k';fsbfshp (5)
yf;fkpl;lth; kfd; 32 taJila uhn$#; (v)
uhn$#;Fkhh;/ (6) yf;fkpl;lth; kfs; 30
taJila epj;jpauhftp (7) yf;fkpl;lth;.
3. fle;j 04.09.2008 <nuhL Kjd;ik
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
ePjpkd;wj;jpy; nkw;go 5/ 6/ 7 yf;fkpl;lth;fs;
kPJ O.S.No.520_2008 rptpy; tHf;F 1/2/3/4
yf;fkpl;lth;fshfpa eh';fs;
bjhlh;e;jpUe;njhk;. O.S.No.520_2008 rptpy;
tHf;fhdJ <nuhL ePjpkd;wj;jpy; jPh;g;g[
tH';fg;gl;L me;j jPh;g;ghiz vjph;j;J
jw;nghJ 5/6/7 yf;fkpl;lh;fs; brd;id
cah;ePjpkd;wj;jpy; nky; KiwaPL
S.A.No.308_2016 jhf;fy; bra;J me;j
tHf;fhdJ jw;nghJtiu epYitapy;
cs;sJ.
4. fUiz mog;gilapy; ntiyf;fhf brd;id
cah;ePjpkd;wj;jpy; W.A.No.2426/2019 tHf;F 6
yf;fkpl;lth; bjhlh;e;jpUe;jhh;. me;j tHf;fpy;
2/3/4 yf;fkpl;lth;fspd; rk;kjk; ntz;Lk;
vd;W brd;id cah;ePjpkd;wj;jpy; jPh;g;g[
tH';fg;gl;L me;j jPh;g;ghiz vjph;j;J
jw;nghJ 6 yf;fkpl;lth; kPz;Lk; brd;id
cah;ePjpkd;wj;jpy; kWghprPyid bra;a
Review No.30/2021 vd;w tHf;F jhf;fy; bra;J
cs;shh;/ me;j tHf;fhdJ jw;nghJtiu
epYitapy; ,Ue;J tUfpwJ.
5. ,e;j epiyapy; v';fSf;Fs; g";rhaj;jhh;fs;
\ykhf bra;J bfhz;l rkhjhdj;jpd; go
5/6/7 yf;fkpl;lth;fspd; rhh;ghf 6
yf;fkpl;lthplkpUe;J 1/2/3/4 yf;fkpl;lth;fs;
Mfpa eh';fs; +
@ .7/00/000_- buhf;fkhf
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
bgw;Wf;bfhz;nlhk;. ,dpnkw;bfhz;L 1/2/3/4
yf;fkpl;lth;fs; K.nkhfd;Fkhh; H.C.1208
<nuhL khtl;lk; fhty;Jiwapy; jiyik
fhtyuhf gzpapy; ,Ue;J Xa;t[ bgw;W
,we;j nghdthpd; bgahpy; cs;s mira[k;/
mirah brhj;Jk; kw;Wk; muR rk;ge;jkhd
Xa;t{jpak;/ ,wg;g[ eyepjpahd gpuhtplz;l;
gz;l;/ fpuh$Ptpl;o kw;Wk; ,ju
eyj;bjhiffspy; ve;jtpjkhd rk;ge;jKk;
chpika[k; v';fSf;;F ,y;iy vd;Wk; ,we;J
nghd K.nkhfd;Fkhpd; thhprhd 5 Kjy; 7
yf;fkpl;lth;fs; kidtp k';fsbfshp/ kfd;
uhn$#; (v) uhn$#;Fkhh;/ kfs; epj;jpauhftp
Mfpnahh;fSf;F chpik cs;sJ vd;W 1/2/3/4
yf;fkpl;lth;fs; ,jd; \yk;
cWjpaspf;fpnwhk;. nkw;fz;l ek;kpy; 3
yf;fkpl;lth; rpe;J kdtsh;r;rpFd;wp
cs;sjhy; mtUf;fhf mthpd; jhahUk;
kw;Wk; ghJfhtyuhd 1 yf;fkpl;l k";Rsh
Mfpa ehd; g";rhaj;jhh;fs; Kd;dpiyapy;
[email protected]+gha; gj;jpuj;jpy; 1/2/3/4 yf;fkpl;lth;fs;
Mfpa v';fspd; g[ifg;glj;ij xl;o ,lJ
iftpuy;nuif itj;J kw;Wk; ifbaGj;J
bra;J cWjp gj;jpuk; vGjp jUfpnwhk;. 1/2/3/4
yf;fkpl;lth;fs; Mfpa eh';fs; 5/6/7
yf;fkpl;lth;fs; kPJ ,dpnkw;bfhz;L ve;j
rptpy; kw;Wk; fphpkpdy; tHf;F
bjhlukhl;nlhhk;. nkYk; ,e;j rkhjhd
kDtpid brd;id cah;ePjpkd;wj;jpy;
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
Vw;fdnt epYitapy; ,Uf;Fk; tHf;fpy;
jhf;fy; bra;J rkhjhdkhf
Koj;Jbfhs;tJ vd;W ,jd; \yk;
cWjpaspf;fpnwhk;.
6. ek;kpy; 5 yf;fkpl;ltUf;F muR rke;jkhd
Xa;t{jpak;/ ,wg;g[ eyepjpahd gpuhtplz;l;
gz;l;/ fpuh$Ptpl;o kw;Wk; ,ju eyj;bjhif
bfhLg;gjpYk; kw;Wk; ek;kpy; 6
yf;fkpl;ltUf;F ,we;J nghd
K.nkhfd;Fkhhpd; thhpR vd;w fUiz
mog;gilapy; fpilf;Fk; murh';f ntiyapy;
1/2/3/4 yf;fkpl;lth;fshfpa v';fSf;F ve;j
tpjkhd Ml;nrgid kw;Wk; ve;jtpjkhd
rk;ge;jKk; chpika[k; ,y;iy vd;W <nuhL
khtl;l fhty;Jiw fz;fhzpg;ghsh;
mth;fsplk; kw;Wk; R{uk;gl;o fhty;
Ma;thsh; mthplk; nehpy; brd;W
Ml;nrgid ,d;ik kDtpid jUfpnwhk;
vd;W ,jd; \yk; cWjpaspf;fpnwhk;.
nkny fz;l egh;fs; nkny fz;l r';fjpfs;
aht[k; cz;ikbad Twp xg;g[f;bfhz;L ,d;W
(07.08.2021) <nuhl;oy; vd; Kd;dpiyapYk;
rhl;rpfs; Kd;dpiyapYk; ifbahg;gk; bra;Jk;/
,e;j Mtzj;jpy; Kjy; jhspd; gpd; gFjpapy;
midthpd; g[ifg;glk; xl;lg;gl;L mjd; mUfpy;
ifbaGj;Jk;/ ifnuifa[k; bra;jhh;fs;.
Xk;_-"
2.As per the Compromise Agreement, the appellants have
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
paid a sum of Rs.7,00,000/- (Rupees Seven Lakhs Only) in cash
respondents and the respondents, in turn, expressed that they will not
have any objection for receiving the terminal benefits, pension, gratuity
etc., and compassionate appointment in favour of the second appellant.
3.The Compromise Agreement dated 07.08.2021 filed by the
parties is taken on file and the same shall form part of this judgment and
the Second Appeal is ordered in terms of the Compromise Agreement.
No costs. Consequently, connected civil miscellaneous petition is closed.
04.10.2021
Index : Yes/No
Internet : Yes/No
TK
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
To
1.The I Additional Sub Judge
I Additional Sub Court
Erode.
2.The II Additional District Munsif
II Additional District Munsif Court
Erode.
https://www.mhc.tn.gov.in/judis/
SA NO.308 OF 2016
M.GOVINDARAJ, J.
TK
SA NO.308 OF 2016
04.10.2021
https://www.mhc.tn.gov.in/judis/
