S.Kumar vs T.Kilitus
2022 Latest Caselaw 17403 Mad

                                                                          A.S.(MD)No.195 of 2018

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATE : 08.11.2022

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             A.S.(MD)No.195 of 2018
                                                      and
                                           C.M.P.(MD).No.11496 of 2018


                     S.Kumar                                           : Appellant /Defendant

                     Rep.through his power of attorney R.Sunitha,
                     W/o.Kumar,
                     Door.No.31/100B, Valiavilaiveedu,
                     Karumpilavilai, Puthukkadai Post,
                     Kunnathoor Village, Vilavancode Taluk,
                     Kanyakumari District.

                     Mrs.R.Sunitha is permitted to represent the
                     appellant as his power holder, vide Court order
                     dated 01.11.2022 made in CMP.(MD)No.
                     8827/2022 in A.S.(MD)No.195 of 2018)


                                                    Vs.

                     T.Kilitus                                          : Respondent/Plaintiff

                     PRAYER:- Appeal Suit filed under Section 96 of the Code of Civil
                     Procedure, to set aside the judgment and decree, dated 26.02.2016 passed in
                     O.S.No.76 of 2015 on the file of the District Judge, Kanyakumari District at
                     Nagercoil and allow the present appeal.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 A.S.(MD)No.195 of 2018



                                       For Appellant     : Mr.M.R.Sreenivasan,
                                       For Respondent    : Mr.T.Selvan.


                                                   JUDGMENT

This Appeal Suit is directed against the Judgment and Decree passed

in O.S.No.76 of 2015, dated 26.02.2016 on the file of the learned District

Judge, Kanyakumari District at Nagercoil.

2. The learned counsel for the appellant as well as the respondent

would submit that both the parties entered into a compromise and that they

have also filed a Joint Compromise Memo, dated 07.11.2022, before this

Court, duly signed by the parties along with their respective counsel on

record.

3. When the matter is taken up for hearing today (08.11.2022), the

appellant and the respondent have appeared in person before this Court. The

contents of the Compromise Memo are read over and explained to both the

parties and they would admit that the same as true and correct.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.195 of 2018

4. The learned counsel on either side represented that the Appeal Suit

may be disposed of in terms of Joint Compromise Memo, dated 07.11.2022.

The Joint Compromise Memo filed by the parties is recorded.

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

Compromise Memo, dated 07.11.2022. Joint Compromise Memo shall form

part and parcel of this Judgment. No costs. Consequently, connected

miscellaneous petition is closed.

                     das                                                           08.11.2022




                     To

1.The District Judge, Kanyakumari District at Nagercoil

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.195 of 2018

K.MURALI SHANKAR,J.

das

A.S.(MD)No.195 of 2018 and C.M.P.(MD).No.11496 of 2018

08.11.2022

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