Sakthivel vs Padmanabhan
2022 Latest Caselaw 3786 Mad

                                                                                                 S.A.No.377 of 2012

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED : 28.02.2022

                                                                 CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                           S.A.No.377 of 2012
                                                          and M.P.No.1 of 2012

                Sakthivel                                                                              ...Appellant

                                                                      Vs.

                1.Padmanabhan

                2.Karthikeyan

                3.Parameswari                                                                     ... Respondents

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

                Judgment and Decree of Principal                            Sub    Court, Mayiladuthurai     dated

                16.06.2011 made in A.S.No.105 of 2010 confirming the judgment and

                decree            of    the   Principal    District     Munsif     Court,   Mayiladuthurai   dated

                11.03.2010 in O.S.No.3 of 2009.



                                              For Appellant                    : Mr.S.Sounthar

                                              For Respondents                  : Mr.Srinath Sridevan
                                                                                 for R2 & R3

                                                                                R1 – Notice Dispensed With
                                                                                (Memo Recorded)




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                                                                                      S.A.No.377 of 2012

                                                        JUDGMENT

The learned counsel for the respondent filed a memo along with a

compromise agreement entered into between the parties on 15.02.2014. It

is seen from the memo that the parties have entered into a settlement and

the appellant had received the amount and had undertaken to withdraw the

Second Appeal. For proper appreciation, Clauses 3 and 4 of the settlement

agreement are extracted hereunder:

3/ek;kpy; Kjy; ghh;ll; pahd gunk!;thpa[k; fhh;jj; pnfaDk; ehsJ njjpapy; U:/3.50.000/- (U:gha; K:d;W y;lrj;J Ik;gjhapuk; kl;Lk;) nkw;glp rf;jpntYf;F jah ghfkhf bfhLg;gjhf xg;gf[ ;bfhz;L ehsJ njjpapy; U:/3.00.000/- (U:gha; K:d;W y;lrk; kl;Lk;) ek;kpy; rf;jpnty; Mfpa ehd; bgw;Wf; bfhz;Ltpl;nld;/ ghf;fp bjhif U:/50.000/- (U:gha; Ik;gjhapuk; kl;Lk;)j;ij brd;id cah;ePjp kd;wj;jpd; 2-tJ nky;KiwaPL S.A.No.377/2012 I nkw;glp rf;jpnty; Mfpa ehd; jdJ brhe;j brytpy; ehsJ njjp Kjy; Kg;gJ ehl;fSf;Fs; thg!; bgw;Wf;bfhz;Ltpl;L mjw;fhd Mjhuj;ij fhl;otpl;L ghf;fpj; bjhifia bgw;Wf;bfhs;s rk;kjpf;fpnwd;/

4/nkw;glp rf;jpnty; Mfpa vdf;F ,jdlpapw;fz;l brhj;jpy;

,jw;F Kd;g[k; ve;jbthU chpiknah. ghj;jpankh fpilahJ/ ,dp

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nkYk; vdf;nfh my;yJ vdJ thhpRfSf;nfh ve;j chpika[k; fpilahJ vd kdg;g{h;tkhf xg;gf[ ;bfhs;fpnwd;/ ek;kpy; rf;jpnty; KjyhtJ ghh;ll; paplk; bgw;w U:/3.50.000/-j;jpy; vdJ xnu kfshd Rkhh; 10 taJs;s ikdh; $ddp bgahpy; U:/1.00.000/- (U:gha; XU y;lrj;jpw;F); mth; nk$uhFk; tiu itg;gPL bra;a rk;kjpf;fpnwd;/

2.The learned counsel for the appellant submitted that he had sent a

registered letter to the appellant and sought for his instructions and the

appellant seems to have refused to receive the letter.

3.In view of the above, no useful purpose will be served in keeping

the second appeal pending, since the parties have compromised among

themselves.

4.Accordingly, the Second Appeal is closed. No Costs. Conssequently,

connected miscellaneous petition is closed.

                                                                                    28.02.2022

                Index             :Yes/No
                Internet :Yes/No
                ssr




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N.ANAND VENKATESH.,J

ssr

To

1.The Principal Sub Court, Mayiladuthurai.

2.The Principal District Munsif Court, Mayiladuthurai.

S.A.No.377 of 2012 and M.P.No.1 of 2012

28.02.2022

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