Jayalakshmi vs Krishnan
2021 Latest Caselaw 19307 Mad

                                                                               A.S.No.338 of 2016




                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 21.09.2021

                                                    CORAM

                                  THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                              A.S.No.338 of 2016


                     Jayalakshmi                                 ...Plaintiff/Appellant

                                                       Vs.
                     1.Krishnan
                     2.R.Venkatachalam
                     3.S. Dhanalakshmi
                     4.R. Pushparathinam
                     5.K. Balasubramaniam
                     6.Dhandapani                                ...Defendants/Respondents


                     (6th respondent/6th defendant is already set ex parte before the trial
                     and notice to him is not necessary)

                     PRAYER: Appeal Suit filed under Section 96 of the Code of Civil

                     Procedure against the Judgment and Decree dated 25.06.2015 in

                     O.S.No.139 of 2013 on the file of the learned IV Additional District

                     and Sessions Judge, Coimbatore.


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


                     1/4
                                                                                              A.S.No.338 of 2016




                                  For Appellant        :          Mr.M.Venkadeshan

                                  For Respondents :               Mr.V.G.Sureshkumar
                                                                  for R2 and R5

                                                                  R1 – Present

                                                                  R3 – Notice served
                                                                  – No appearance


                                                                  Not ready in notice regarding R4

                                                                  R6 – ex parte


                                                            JUDGMENT

The appellant, namely, Jayalakshmi, the respondents

P.Krishnan, K.Venkatachalam and K. Balasubramaniam who are the

signatories to the Memo of Compromise appeared virtually before

this Court.

2.The appellant has very clearly stated that as per the terms of

the Compromise, she has been given 17.5 cents of lands from out of

1.5 acres comprised in Survey Nos.651 and 652 of

Somayampalayam Village, Vadavalli, Coimbatore and this 17.5 https://www.mhc.tn.gov.in/judis

A.S.No.338 of 2016

cents has to be earmarked and provided to the appellant so as to

enable her to put up constructions. The respondents 1, 2 and 5

would submit that they are taking steps to earmark the same and also

assure that the property which would be earmarked for the appellant

would be provided an access to the Main Road/Road.

The Memorandum of Compromise filed by the parties is taken

on file and this Appeal Suit is ordered in terms of Compromise. The

terms of the compromise shall form part of the Decree. There shall

be no order as to costs.

                                                                                 21.09.2021

                     Index             : Yes/No
                     Internet          : Yes/No
                     mps

                     To

The IV Additional District and Sessions Judge, Coimbatore.

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

A.S.No.338 of 2016

P.T. ASHA, J,

mps

A.S.No.338 of 2016

21.09.2021

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