Seshayyan vs Chandrasekaran Martin
2022 Latest Caselaw 6996 Mad

                                                                       S.A.No.1188 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 04.04 .2022

                                                       CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                             S.A.No.1188 of 2012
                                             and M.P.No.1 of 2012


                Seshayyan                                                    ...Appellant

                                                        Vs.

                V.Mariadoss (since died)

                1.Chandrasekaran Martin

                2.Pushpadass

                3.Nalini Priya

                4.Pradeep Agnel

                5.Gunabooshanam                                          ... Respondents



                PRAYER : Second Appeal filed under Section 100 of C.P.C., against the

                Judgment and Decree dated 25.09.2012 in A.S.No.28 of 2011 on the file of

                the learned Subordinate Judge, Vellore confirming the judgement and

                decree dated 02.07.2010 in O.S.No.578 of 1999 on the file of the learned

                Additional District Munsif, Vellore.




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                                     For Appellant               : Mr.N.Sivashankar

                                     For Respondents             : Ms.M.Leena
                                                                   for R1 to R4

                                                                  R5- No appearance


                                                     JUDGMENT

The 1st defendant is the appellant in the Second Appeal.

2.During the pendency of the Second Appeal, the matter was referred

to the Mediation Centre to make an attempt to amicably settle the dispute

among the parties. Accordingly, the parties appeared before the Mediation

Centre and in the said process, they came to an agreement and a

Settlement Agreement dated 28.02.2022 has been entered into by both the

parties and it has been signed by the parties in the presence of the

Mediator. The mediation Report has been sent to this Court along with the

Settlement Agreement entered into between the parties.

3.On carefully going through the Settlement Agreement, it is seen

that the parties have agreed that there will be no further claims or

demands against each other and all the disputes and differences have been

amicably settled.

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4.Recording the terms of the Settlement Agreement dated

28.02.2022, this Second Appeal is disposed of. The Settlement Agreement

shall form part of the Decree passed in the Second Appeal. Considering the

facts and circumstances of the case, there shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

                                                                                           04.04.2022

                Index             :Yes/No
                Internet :Yes/No
                ssr




                To

1.The Subordinate Judge, Vellore.

2.The Additional District Munsif, Vellore.

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N.ANAND VENKATESH.,J

ssr

S.A.No.1188 of 2012 and M.P.No.1 of 2012

04.04 .2022

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