Rakhi Chatterjee vs Somnath Chatterjee
2022 Latest Caselaw 9316 Mad

Citation : 2022 Latest Caselaw 9316 Mad
Judgement Date : 18 May, 2022

Madras High Court

Rakhi Chatterjee vs Somnath Chatterjee on 18 May, 2022

                                                                                                A.S.No.710 of 2008 &
                                                                         CMP.Nos.3966 of 2019, 17499 & 19496 of 2021

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          Dated : 18.05.2022

                                                              CORAM:

                       THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                        A.S.No.710 of 2008 &
                                          CMP.Nos.3966 of 2019, 17499 & 19496 of 2021



                     Rakhi Chatterjee                                                  ... Appellant

                                                                  Vs

                     Somnath Chatterjee                                                ... Respondent


                     PRAYER: Appeal Suit filed under Section 96 of the Code of Civil Procedure
                     against the judgment and decree passed in O.S.No.368 of 2006 on the file of the
                     learned Additional District and Sessions Judge, Coimbatore (Fast Track Court –
                     II, Coimbatore) dated 20.03.2008.

                                        For Appellant    : Mr.Vijay

                                        For Respondent : Mr.M.Vaidhyanathan

                                                              ORDER

When the matter is taken up for hearing today, the learned counsel for the

appellant as well as the respondent submitted that the parties have entered into

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https://www.mhc.tn.gov.in/judis A.S.No.710 of 2008 & CMP.Nos.3966 of 2019, 17499 & 19496 of 2021

a compromise, wherein the matter has been settled between themselves and a

Joint Memo of Compromise has also been filed to that effect.

2. The Joint Memo of Compromise filed by the parties is recorded.

3. Accordingly, this Appeal Suit is disposed of in terms of the Joint

Memo of Compromise entered between the parties. The joint memo of

compromise entered between the parties shall form part of the decree.

Consequently, connected Civil Miscellaneous Petitions are closed.

18.05.2022 vrc / kbs