Kaliyan vs Chinnapillai Ammal
2022 Latest Caselaw 9358 Mad

                                                                                      S.A.No.225 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 25.05.2022

                                                           CORAM

                                       THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                     S.A.No.225 of 2022
                                                             &
                                                   C.M.P.No.4473 of 2022

                     Kaliyan                                                                         ...
                     Appellant

                                                              Vs.

                     1.Chinnapillai Ammal
                     2.Srinivasan
                     3.Meenambal
                             ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 09.09.2021 passed by the Subordinate Judge
                     at Ulundurpet in A.S 101 of 2017 reversing the judgment and decree
                     dated 25.02.2014 of the Prinicipal District Munsif Court at Villupuram in
                     O.S.No.234 of 2009.

                                       For Appellant   : Mr.Harikrishnan R
                                       For Respondents : Mr.V.Karthikeyan


                                                        JUDGMENT

Though the parties are not present, the appeal is disposed in terms

of the memo of compromise which has been signed by both the parties.

Considering the fact that the parties are not present on account of their https://www.mhc.tn.gov.in/judis S.A.No.225 of 2022

age, this Court directs the respective counsels to put their signature at the

bottom of the memo of compromise giving their particulars.

2. The Memo of Compromise stands recorded and it shall form part

of the decree.

3. Therefore, this second appeal is disposed in terms of the Memo

of Compromise. No Costs.

25.05.2022

Index : Yes/No Speaking Order/Non-speaking Order

nst/kbs

To:

1.The learned Subordinate Judge's Court, Ulundurpet.

2.The District Munsif Court, Villupuram.

https://www.mhc.tn.gov.in/judis S.A.No.225 of 2022

C.SARAVANAN, J.

nst/kbs

S.A.No.225 of 2022 & C.M.P.No.4473 of 2022

25.05.2022

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