B.K.Kumaranath vs R.G.Suriyakala
2022 Latest Caselaw 982 Mad

Citation : 2022 Latest Caselaw 982 Mad
Judgement Date : 21 January, 2022

Madras High Court

B.K.Kumaranath vs R.G.Suriyakala on 21 January, 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE: 21.01.2022

                                                     CORAM

                            THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                           S.A.(MD) No.118 of 2017
                                                    and
                                           M.P.(MD).No.2011 of 2017

                     1.B.K.Kumaranath
                     2.B.K.Ravindranath
                     3.B.K.Vatsala Bal
                                                                                .... Appellants

                                                          vs.

                     1.R.G.Suriyakala
                     2.K.N.R.Ramila                                                           .
                     .. Respondents


                     PRAYER: The Second Appeal is filed under Section 100 of the Code of
                     Civil Procedure against the judgment and decree dated 18.01.2016
                     passed in A.S.No.35 of 2015 on the file of the Fourth Additional District
                     Judge, Madurai, confirming the judgment and decree dated 25.02.2015
                     passed in O.S.No.1102 of 2012 on the file of the Fifth Additional
                     Subordinate Judge, Madurai.




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https://www.mhc.tn.gov.in/judis
                                              For Appellants    : Mr.J.Barathan

                                              For Respondents    : Mr.M.Rajaraman


                                                      JUDGMENT

The second appeal has been filed against the judgment and decree

dated 18.01.2016 passed in A.S.No.35 of 2015 on the file of the Fourth

Additional District Judge, Madurai, confirming the judgment and decree

dated 25.02.2015 passed in O.S.No.1102 of 2012 on the file of the Fifth

Additional Subordinate Judge, Madurai.

2. When the matter is taken up for hearing, it was brought to the

notice of this Court that the parties have entered into a compromise and

accordingly, they have filed a joint memo of compromise, and the same

has been scanned and reproduced infra:

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