Begum vs Kothandarama Mudaliar (Died)
2021 Latest Caselaw 19213 Mad

                                                                               S.A.No.724 of 2011



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.09.2021

                                                         CORAM

                              THE HONOURABLE MRS. JUSTICE R.HEMALATHA
                                                    S.A.No.724 of 2011
                                                           and
                                                    M.P. No.1 of 2011


                      Begum                                                      ...Appellant
                                                           Vs.

                      1. Kothandarama Mudaliar (died)
                      2. Thangaraj
                      3. Ramesh                                                ...
                      Respondents

                      Prayer : Second Appeal filed under Section 100 of CPC, 1908 against
                      the decree and judgment dated 31.01.2011 passed in A.S. No.53 of
                      2006, on the file of the Additional District Judge, Fast Track Court II,
                      Ranipet, Vellore District, confirming the decree and judgment dated
                      31.08.2005 passed in O.S. No.21 of 2000, on the file of the District
                      Munsif cum Judicial Magistrate, Arcot, Vellore District.


                                    For Appellant          :   Mr. Mohammed Hasain

                                    For R2 & R3            :   Mr. P. Mani




                      Page 1 of 4

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                                                                                     S.A.No.724 of 2011




                                                       JUDGMENT

All the parties, namely, Begum (appellant), Umarani (third

party), Thangaraj (second respondent) and Ramesh (third respondent)

are present today before this Court. Counsel for the appellant is present

in this Court and the counsel for the respondents 2 and 3 are present

through video conferencing.

2. Both the parties accepted the terms of Compromise

mentioned in the Joint Memo of Compromise filed by them and hence the

Joint Memo of Compromise is recorded.

3. In view of the above, the second appeal is disposed of as per

the terms of Joint Memo of Compromise recorded. The Joint Memo of

Compromise shall form part of the decree in this second appeal. No

costs. Consequently, connected miscellaneous petition is closed.

http://www.judis.nic.in S.A.No.724 of 2011

4. At the request of both the counsels, Ex.A1, Ex.B3 and Ex.B7

shall be returned to the respective parties after receiving certified copies

of those documents.

20.09.2021 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

Note: Issue Order copy on 27.09.2021

To

1. The Additional District Judge, Fast Track Court II, Ranipet, Vellore District.

2. The District Munsif cum Judicial Magistrate, Arcot, Vellore District.

3. The Section Officer, VR Section, High Court, Madras.

http://www.judis.nic.in S.A.No.724 of 2011

R. HEMALATHA, J.

bga

S.A.No .724 of 2011

20.09.2021

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