Madras High Court
C.Dakshinamoorthy (Died) vs Kilpauk Benefit Society Limited on 8 October, 2021
S.A.Nos.721 of 2009 & 77 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.10.2021
CORAM
THE HONOURABLE MRS. JUSTICE R. HEMALATHA
S.A.Nos.721 of 2009 & 77 of 2011
S.A.No.721 of 2009 :
1.C.Dakshinamoorthy (Died)
2.D.Sumathi
3.D.Rajkumar
4.R.Praveena
5.D.Prabakar ... Appellants
(Appellants 3 to 5 brought on record
as LRs of the deceased 1st appellant
viz., C.Dakshinamoorthy vide Court
order dated 29.09.2021 made in
C.M.P.No.9118/2021 in S.A.No.721/2009)
Vs.
Kilpauk Benefit Society Limited,
Rep. by its Managing Director,
K.B.S.House,
No.51, New Avadi Road,
Kilpauk, Chennai - 600 010. ... Respondent
S.A.No.77 of 2011 :
Kilpauk Benefit Society Limited,
Rep. by its Managing Director,
K.B.S.House,
Page 1 of 4
https://www.mhc.tn.gov.in/judis/
S.A.Nos.721 of 2009 & 77 of 2011
No.51, New Avadi Road,
Kilpauk, Chennai - 600 010. ... Appellant
Vs.
1.C.Dakshinamoorthy (Died)
2.D.Sumathi
3.D.Rajkumar
4.R.Praveena
5.D.Prabakar ... Respondents
(Respondents 3 to 5 brought on record
as LRs of the deceased 1st respondent
viz., C.Dakshinamoorthy vide Court
order dated 29.09.2021 made in
C.M.P.No.5761/2019 in S.A.No.77/2011)
Common Prayer : Second Appeals filed under Section 100 of the Civil
Procedure against the decree and judgment dated 29.06.2007 in A.S.
No.702 of 2005, on the file of the Additional District and Sessions Court,
Fast Track Court No-III, Chennai, modifying the decree and judgment
dated 06.09.2005, in O.S. No.4760 of 2004, on the file of the XV
Assistant Judge, City Civil Court, Chennai.
S.A.No.721 of 2009 :
For Appellants : Mr.Vasudha Thiagarajan
for Mr.R.Thiagarajan
For Respondent : M/s.Sowmya
for Mr.S.Arunkumar
Page 2 of 4
https://www.mhc.tn.gov.in/judis/
S.A.Nos.721 of 2009 & 77 of 2011
S.A.No.77 of 2011 :
For Appellants : M/s.Sowmya
for Mr.S.Arunkumar
For Respondent : Mr.Vasudha Thiagarajan
for Mr.R.Thiagarajan
COMMON JUDGMENT
Today, when the matter is taken up for hearing, a joint memo
of compromise is filed by the appellants and the respondent. Both the
appellants and the respondent appeared through virtual mode and
accepted the terms of compromise.
2. In view of the above, these second appeals are disposed of
as per the terms of Joint Memo of Compromise recorded. The Joint
Memo of Compromise shall form part of the decree. No costs.
08.10.2021
mtl/ham
Index: Yes/No
Internet: Yes/No
Speaking/Non-Speaking order
Page 3 of 4
https://www.mhc.tn.gov.in/judis/
S.A.Nos.721 of 2009 & 77 of 2011
R. HEMALATHA, J.
mtl/ham
To
1.The Additional District and Sessions Court,
Fast Track Court No-III, Chennai.
2.The XV Assistant Judge, City Civil Court, Chennai.
5. The Section Officer, VR Section, High Court, Madras.
S.A.Nos.721 of 2009 & 77 of 2011
08.10.2021
https://www.mhc.tn.gov.in/judis/
