P.Anbu vs M.Vijay Anand
2022 Latest Caselaw 4150 Mad

                                                                               A.S.No.772 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 03.03.2022

                                                      CORAM :

                                   THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                    AND
                                  THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                  A.S.No.772 of 2019
                                              and C.M.P.No.23384 of 2019

                   1.P.Anbu
                   2.A.Vennila                                             .. Appellants
                                                         Vs.

                   1.M.Vijay Anand
                   2.C.Kanniyalal                                           .. Respondents

                             Appeal filed under Section 96 of the Code of Civil Procedure r/w
                   Order 41 Rules 1 & 2 of the Code of Civil Procedure against the decree and
                   judgment dated 29.04.2019 in O.S.No.42 of 2017 (District Court O.S.No.52
                   of 2015) passed by the Additional District Judge, FTC, Arni,
                   Thiruvannamalai District.
                             For Appellants     : Mr.A.Panneerchelvam
                             For Respondents : Mr.K.Kannan (R1)
                                               Mr.B.Balaji (R2)




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                                                                                   A.S.No.772 of 2019




                                                  JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.)

Mr.A.Panneerchelvam, learned counsel appearing for the appellants,

Mr.K.Kannan, learned counsel appearing for the 1st respondent and

Mr.B.Balaji, learned counsel appearing for the 2nd respondent submitted that

the parties had entered into a compromise and also executed a

Memorandum of Compromise dated 24.02.2022, hence, the appeal may be

disposed of in terms of the said Memorandum of Compromise.

2.The learned counsel on either side produced the copy of the joint

Memorandum of Compromise dated 24.02.2022 signed by the appellants

and the respondents and also by their respective learned counsels.

3.The learned counsel for the appellants and the learned counsel for

the 1st respondent submitted that the parties have appeared before them and

signed the Memorandum of Compromise. The learned counsel for the 2nd

respondent submitted that since the 2nd respondent is aged 80 years, he

could not come over to Chennai, however, he got instructions from the 2 nd

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respondent to the effect that he had also signed the Memorandum of

Compromise.

4.The Memorandum of Compromise dated 24.02.2022 filed by the

learned counsel on either side is taken on record.

5.In view of the submissions made by the learned counsel on either

side, the Appeal is disposed of in terms of the Memorandum of Compromise

dated 24.02.2022. The terms of the compromise shall form part of the

decree in the above Appeal. No costs. Consequently, the connected

miscellaneous petition is closed.

                   Index          : Yes/No                       [M.D., J.] [T.V.T.S., J.]
                   va                                                    03.03.2022




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https://www.mhc.tn.gov.in/judis A.S.No.772 of 2019

M.DURAISWAMY, J.

and T.V.THAMILSELVI, J.

va

A.S.No.772 of 2019 and C.M.P.No.23384 of 2019

03.03.2022

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