R.Perumal vs V.Ponnathal
2022 Latest Caselaw 10694 Mad

                                                                                   A.S.No.483 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 21.06.2022

                                                         CORAM:

                                  THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                                   A.S.No.483 of 2017

                     R.Perumal                                                  .. Appellant
                                                          Versus
                     1.V.Ponnathal
                     2.A.Rajammal
                     3.R.Chellathal
                     4.R.Sumathy @ Anbumoli
                     [Respondent 3 and 4 are given up]                         .. Respondents

                                    Appeal Suit filed under Section 96 of C.P.C., against the
                     judgment and decree dated 28.06.2017 made in O.S.No.22 of 2010 on
                     the file of the II Additional District Court, Erode.


                                   For Appellant       : Mr.S.Kaithamalai Kumaran

                                   For Respondents     : Mr.K.S.Jayaganeshan
                                                         for R1 and R2

                                                     JUDGMENT

This Appeal Suit has been preferred challenging the judgment

and decree dated 28.06.2017 made in O.S.No.22 of 2010 on the file of

the II Additional District Court, Erode.

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

A.S.No.483 of 2017

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

counsel for the appellant/1st defendant and the learned counsel for the

respondents 1 and 2/plaintiffs submitted that the dispute between the

parties, has been amicably settled out of Court. Both the parties are

present and the terms of compromise dated 16.02.2022 along with a

memo, dated 11.04.2022 filed. The compromise memo is read out to the

parties and they accepted the terms of compromise. The terms of

compromise recorded.

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

allowed in terms of the compromise, as settled out of Court. The

judgment and decree dated 28.06.2017 passed in O.S.No.22 of 2010 by

the learned II Additional District Judge, Erode is set aside. The Memo of

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

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

21.06.2022

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

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

A.S.No.483 of 2017

To

1. The II Additional District Court, Erode.

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

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

A.S.No.483 of 2017

R.N.MANJULA, J., ms

A.S.No.483 of 2017

21.06.2022

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