N.Soosai Kannu vs P.Manishankar
2022 Latest Caselaw 10578 Mad

                                                                                   A.S.No.76 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 20.06.2022

                                                         CORAM:

                                  THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                                     A.S.No.76 of 2017
                                                            and
                                                   C.M.P.Nos.3318 of 2017
                                                      and 4610 of 2020


                     N.Soosai Kannu                                            .. Appellant
                                                           Versus

                     P.Manishankar                                            .. Respondent

                                   Appeal Suit filed under Section 96 of C.P.C., read with Order
                     XLI Rule 1 of C.P.C to set aside the judgment and decree dated
                     13.07.2016 made in O.S.No.2482 of 2015 on the file of XVIII Additional
                     City Civil Court, Chennai and consequently dismiss the suit bearing
                     O.S.No.2482 of 2015 on the file of the XVIII Additional City Civil
                     Court, Chennai.


                                   For Appellant        : Dr.C.Ravichandran

                                   For Respondent       : Mr.Christopher Vijayachandran




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                                                                                  A.S.No.76 of 2017



                                                  JUDGMENT

This Appeal Suit has been preferred challenging the judgment

and decree dated 13.07.2016 made in O.S.No.2482 of 2015 passed by the

learned XVIII Additional Judge, City Civil Court, Chennai.

2.When the matter is taken up for hearing today, the learned

counsel for the appellant/defendant and the leaned counsel for the

respondent/plaintiff submitted that the dispute between the parties, has

been amicably settled out of Court. Both the parties are present and a

Memo of Compromise dated 01.12.2021 is filed to that effect. The

compromise memo is read out to the parties and they accepted the terms

of compromise. The terms of compromise are recorded.

3. In view of the compromise memo filed, this Appeal Suit is

allowed as settled out of Court and the judgment and decree dated

13.07.2016 made in O.S.No.2482 of 2015 on the file of the learned

XVIII Additional City Civil Court, Chennai, is set aside. The Memo of

Compromise shall form part of the decree. Registry is directed to refund

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

A.S.No.76 of 2017

half of the Court fee to the appellant/defendant as per Rules. No costs.

Consequently, connected miscellaneous petitions are closed.

20.06.2022

Index : Yes/No Speaking order/ Non-Speaking order ms

To

1.The XVIII Additional City Civil Court, Chennai.

2. The Section Officer, V.R.Section, High Court, Madras

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

A.S.No.76 of 2017

R.N.MANJULA, J., ms

A.S.No.76 of 2017 and C.M.P.No.3318 of 2017 and 4610 of 2020

20.06.2022

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