K.Thangavel vs S.Easwaramoorthy
2022 Latest Caselaw 255 Mad

                                                                                 A.S. No.35 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.01.2022

                                                       CORAM:

                                   THE HONOURABLE MR. JUSTICE S.S.SUNDAR

                                                  A.S. No. 35 of 2019


                    K.Thangavel                                                       .. Appellant
                                                          Vs.

                    S.Easwaramoorthy                                               .. Respondent

                             Appeal Suit filed under Section 96 C.P.C., to set aside the judgment

                    and decree dated 28.02.2018 passed in O.S. No.19 of 2017 on the file of

                    the Second Additional District Judge, Erode.


                                      For Appellant             :   Ms. N.Devi
                                      For Respondent            :   Mr. C.Vasudevan


                                                     JUDGMENT

Learned counsel appearing on either side produced before this Court

the Memo of Compromise signed by both the parties in the presence of

their respective counsel. As per the memo of compromise, the appellant

had agreed to pay a sum of Rs.4,00,000/- as full and final settlement and

https://www.mhc.tn.gov.in/judis A.S. No.35 of 2019

the respondent had agreed to accept the said amount as full and final

settlement. While acknowledging the receipt of a sum of Rs.2,00,000/- by

Demand Draft dated18.12.2021, the appellant had agreed to pay the

balance amount of Rs.2,00,000/- on or before 18.03.2022.

2. Learned counsel appearing on either side submitted that the appeal

itself can be disposed of in terms of memo of compromise dated

18.12.2021.

3. Accordingly, this appeal suit is disposed of in terms of memo of

compromise dated 18.12.2021. No costs. The memo of compromise shall

form part and parcel of this order.

05.01.2022

Index: Yes / No Speaking order / Non speaking order

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https://www.mhc.tn.gov.in/judis A.S. No.35 of 2019

Copy to:

The Second Additional District Judge, Erode.

https://www.mhc.tn.gov.in/judis A.S. No.35 of 2019

S.S.SUNDAR, J.,

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A.S. No. 35 of 2019

05.01.2022

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