Manjula vs Venkateswari
2022 Latest Caselaw 9260 Mad

                                                                                     A.S.No.774 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 29/4/2022

                                                         CORAM

                                               The Hon'ble Mr. Justice T.RAJA
                                                            and
                                  The Hon'ble Mr.Justice D.BHARATHA CHAKRAVARTHY

                                                      A.S.No.774 of 2019

                     1. Manjula
                     2. Murali
                     3. Dinesh                                  ...           Appellants

                                                               Vs

                     1. Venkateswari
                     2. Porkalai
                     3. Vadivambal                              ...           Respondents

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

                     against the judgment and decree, dated 24/4/2017, passed in O.S.No.94 of

                     2011 by the learned Principal District Judge, Villupuram.



                                      For appellant      ..    Mr.M.Devaraj

                                     For Respondents     ..    Mrs.P.Kavitha Balakrishnan
                                                               for R.R.1 and 2.

                                                               Mr.G.Purushothaman
                                                               for R.3.
                                                              -----


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                     A.S.No.774 of 2019

                                                        JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

Appeal Suit has been filed against the judgment and decree, dated

24/4/2017, passed in O.S.No.94 of 2011, by the learned Principal District

Judge, Villupuram.

2. This Court, vide, order, dated 7/12/2021, directed the Registry to

list the matter before the Tamil Nadu Mediation and Conciliation Centre,

High Court, Madras.

3. Today, when the matter is taken up for hearing, learned counsel

appearing on either submitted that they voluntarily arrived at an amicable

settlement, with the assistance of the Mediator. Settlement Agreement,

dated 30th March 2022, entered into between the parties, duly signed by the

parties and counsel, reads as follows:-

“(i). Rs.16,00,000/- (Rupees Sixteen lakhs

only) by cash and 5 sovereigns of gold given by the

appellants to the first respondent and she had

executed the release deed No.9020 of 2022 dated https://www.mhc.tn.gov.in/judis

A.S.No.774 of 2019

23/3/2022 in favour of the second appellant and

registered before the Sub-Registrar, Puducherry.

(ii). Rs.10,00,000/- (Rupees Ten lakhs only)

by cash given by the appellants to the second

respondent and she had executed the release deed

No.427 of 2022 dated 6/1/2022 in favour of the

second appellant and registered before the Sub-

Registrar, Puducherry.

(iii). Rs.1,00,000/- (Rupees one lakh only) by

cash given by the Late Ganesan, husband of first

appellant to the third respondent and she had

executed the release deed No.344 of 2007 dated

21/3/2007 in favour of Late Ganesan and registered

before the Sub-Registrar, Puducherry. This

settlement was registered before filing of this suit

and she has no further claim on the suit schedule

properties.”

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

A.S.No.774 of 2019

T.RAJA,J

AND

D.BHARATHA CHAKRAVARTHY,J

mvs.

4. In view of the above settlement arrived at between the parties, this

Appeal Suit is disposed of. Terms of the Settlement Agreement shall form

part of the records. No costs.

                                                                        (T.R.,J)     (D.B.C.,J)
                                                                            29 April 2022
                                                                               th




                     mvs.

                     Index:Yes/No

                     Internet:Yes


                     To

1. The Principal District Judge, Villupuram.

A.S.No.774 of 2019

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