S.Aneequa Tahseen vs M/S.Sree Lakchara Builders
2022 Latest Caselaw 7842 Mad

                                                                                    A.S.No.1000 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 13.04.2022

                                                           CORAM

                                    THE HON'BLE MR.JUSTICE M. DURAISWAMY
                                                     AND
                                   THE HON'BLE MRS.JUSTICE T.V. THAMILSELVI

                                                    A.S.No.1000 of 2019
                                                            and
                                                  C.M.P.No.27585 of 2019

                     S.Aneequa Tahseen
                     Represented by her Father &
                       Power of Attorney Holder
                     M.Syed Riaz Ahmed (Senior Citizen)                               ... Appellant

                                                             Vs.

                     M/s.Sree Lakchara Builders,
                     Represented by its Partner Savithri
                     Residing at Flat No.A-1,
                     "Malavika Apartments" at No.35,
                     Lakshmanaswamy Salai,
                     K.K.Nagar,
                     Chennai - 600 078.                                            ... Respondent

                     [Cause title accepted vide order of this Court
                     dated 24.04.2018 made in C.M.P.No.7853
                     of 2018 in A.S.SR.No.39642 of 2017]

                                  Appeal filed under Section 96 r/w. Order 41 Rule 1 of the Code of
                     Civil Procedure, against the judgment and decree dated 09.12.2016
                     passed by the III Additional District Court, Thiruvallur Camp at
                     Poonamallee in O.S.No.162 of 2013.
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                                                                                  A.S.No.1000 of 2019




                                  For Appellant    : Mr.A.Abdul Rahim

                                  For Respondent   : Mr.P.B.Balaji



                                                     JUDGMENT

(Delivered by M.DURAISWAMY, J.)

When the appeal is taken up for hearing, the learned counsel

appearing for the appellant and Mr.P.B.Balaji, learned counsel appearing

for the respondent, submitted that the parties had settled the matter out of

Court and also entered into a Joint Memo of Compromise, dated

13.04.2022. Mr.P.B.Balaji, learned counsel appearing for the

respondent, also produced a copy of the Joint Memo of Compromise,

which is signed by the appellant, respondent and their respective counsel.

The learned counsel on either side further submitted that the appeal may

be disposed of in terms of the Joint Memo of Compromise.

2.Having regard to the submissions made by the learned counsel

on either side, the above appeal is disposed of in terms of the Joint Memo

of Compromise, dated 13.04.2022. The terms of the compromise shall

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form part of the decree in A.S.No.1000 of 2019. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                 [M.D., J.]    [T.V.T.S., J.]
                                                                         13.04.2022

                     Internet     : Yes
                     Index        : Yes/No
                     mkn

                     To

The III Additional District Judge, Thiruvallur Camp at Poonamallee.

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M. DURAISWAMY, J.

and T.V. THAMILSELVI, J.

mkn

A.S.No.1000 of 2019

13.04.2022

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