P.Velmurugan vs Unknown
2022 Latest Caselaw 4281 Mad

                                                       A.No.1534 of 2022 in
                                                        C.S.No.265 of 2021

                      P.VELMURUGAN, J.

This application has been filed to permit the applicant/plaintiff to amend

the Joint Compromise Memo dated 04.03.2022 by replacing the word plaintiffs

instead of defendants in the 3rd line of paragraph 2 of the Joint Compromise Memo

and consequently change the said portion in the Judgment dated 09.03.2022.

2. Today, both the plaintiffs and the defendants are present and their

respective counsel are also present before this Court. The learned counsel for the

plaintiffs would submit that by oversight instead of plaintiffs, it has been wrongly

typed as defendants in the 3rd line of paragraph 2 of the joint compromise memo

dated 04.03.2022 and it has to be read as plaintiffs.

3. In view of the above submissions made by the learned counsel for the

plaintiffs and also since the defendants have also no objection in allowing this

application, this application is allowed.

18.04.2022 ksa-2 Note: Registry is directed to carry out necessary amendment in the judgment and issue fresh order copy

Page No.1/2 https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

KSA-2

A.No.1534 of 2022 in C.S.No.265 of 2021

18.04.2022

Page No.2/2 https://www.mhc.tn.gov.in/judis