Gopalakrishna Santhanaraman vs Usha Balasubrahmanyam
2022 Latest Caselaw 167 Mad

                                                              AS.No.379/2021 & CMP.No.16895/2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.01.2022

                                                     CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                        AS.No.379/2021 & CMP.No.16895/2021

                                                   [Virtual Mode]

                    1.Gopalakrishna Santhanaraman
                    2.Santhanaraman Krishnamurthy                               .. Appellants /
                                                                                   Petitioners
                                                        Vs.

                    Usha Balasubrahmanyam                                      .. Respondent /

Respondent

Prayer in AS.No.379/2021:- Appeal Suit filed under Section 96 read with Order XLI CPC against the decree and judgment dated 25.01.2019 passed in OS.No.6391/2017 on the file of the learned XVIII Additional Judge, City Civil Court at Chennai.

Prayer in CMP.No.16895/2021:- Petition filed u/s.151 CPC to grant interim stay of the operation of the decree and judgment dated dated 25.01.2019 passed in OS.No.6391/2017 on the file of the learned XVIII Additional Judge, City Civil Court at Chennai.

AS.No.379/2021 & CMP.No.16895/2021

For Appellants / Petitioners : M/s.S.Rajeni Ramadass

For Respondent / Respondent : M/s.S.P.Arthi

ORDER / JUDGMENT

(1)Today, the above Civil Miscellaneous Petition is posted under the

caption '' For Reporting Settlement''.

(2)The learned counsels appearing for the parties have earlier filed a

Memorandum of Understanding dated 22.10.2021 and as per the

agreement, the appellants in the Appeal Suit has to pay a sum of

Rs.14,00,000/- to the respondent towards full and final settlement on or

before 31.12.2021. The respondent was also given liberty to withdraw

the Execution Proceedings on payment of the said sum. The said

Memorandum of Understanding was taken on record.

(3)Today, it is reported by the learned counsels that payment has been

made to the respondent vide DD.No.116367 dated 22.12.2021. A Memo

for Settlement dated 24.12.2021 has been produced before this Court.

The same is placed on record.

AS.No.379/2021 & CMP.No.16895/2021

(4)While recording the statements of the learned counsels appearing on

either side as well as the Memo for Settlement, this Court is of the view

that no further orders are necessary in the Appeal Suit itself.

(5)In the result, the Appeal Suit stands dismissed as settled as per MOU.

No costs. Consequently, connected miscellaneous petition is also

closed.

04.01.2022 AP Internet : Yes

To

1.XVIII Additional Judge, City Civil Court at Chennai.

2.The Section Officer, VR Section High Court, Chennai.

AS.No.379/2021 & CMP.No.16895/2021

S.S.SUNDAR, J.,

AP

AS.No.379/2021 & CMP.No.16895/2021

04.01.2022

https://www.mhc.tn.gov.in/judis 4