Madras High Court
Habibullah vs Parisa Begam on 6 October, 2021
S.A.(MD)No.47 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.10.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
S.A.(MD)No.47 of 2013
and
M.P.(MD)No.1 of 2013
1.Habibullah
2.M.Abudhaheer ... Appellants / Respondents / Defendants
-Vs-
Parisa Begam ... Respondent / Appellant / Plaintiff
PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
against the judgment and decree dated 13.07.2012 made in A.S.No.56 of 2011 on
the file of the Additional Subordinate Judge, Karur, reversing the judgment and
decree dated 27.01.2011 made in O.S.No.548 of 2007 on the file of the Additional
District Munsif, Karur.
For Appellants : Mr.I.Vel Pradeep
for Mr.D.Rajkumar
For Respondent : Mr.V.Balaji
https://www.mhc.tn.gov.in/judis/
1/4
S.A.(MD)No.47 of 2013
JUDGMENT
The respondent in this second appeal filed O.S.No.548 of 2007 on the
file of the Additional District Munsif Court, Karur for the relief of
declaration and permanent injunction. The suit was partly decreed.
Aggrieved by the same, both the parties preferred the appeals before the
Additional Sub Court, Karur. The appeals ended in favour of the plaintiff.
Challenging the same, the defendants in the suit filed this second appeal.
2. During the pendency of the second appeal, the parties have
amicably resolved the issue. The learned counsel on either side brought it
to my notice that I had appeared for the appellants originally. Since the
matter is being amicably settled, the fact that I had appeared in the matter
need not come in the way of recording this compromise. Before me,
Habibullah and Abudhaheer are present. Likewise, Parisa Begum is also
present before me. They have been also duly identified by the respective
counsel. The parties have filed a joint memo of compromise. It has been
signed by the parties as well as the respective counsel.
3. I am satisfied that the issue has been amicably resolved. The joint
memo of compromise has been duly translated in Tamil language also.
https://www.mhc.tn.gov.in/judis/
S.A.(MD)No.47 of 2013
This second appeal is disposed of in terms of the joint memo of compromise
dated 06.10.2021. It shall form part of the decree. The respondent herein
namely Parisa Begam is at liberty to apply for return of the original
documents marked by her and the court below shall return the same without
any delay. No costs. Consequently, connected miscellaneous petition is
closed.
06.10.2021
Internet : Yes/No
Index : Yes/No
rmi
To
1.The Additional Subordinate Judge, Karur.
2.The Additional District Munsif, Karur.
Copy To
The Section Officer,
Vernacular Records,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis/
S.A.(MD)No.47 of 2013
G.R.SWAMINATHAN.J.,
rmi
Judgment made in
S.A.(MD)No.47 of 2013
and
M.P.(MD)No.1 of 2013
06.10.2021
https://www.mhc.tn.gov.in/judis/
