S.Ganesan Poosari vs S.Kathiresan
2022 Latest Caselaw 16230 Mad

                                                                               S.A.(MD) No.443 of 2008



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 12.10.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.443 of 2008
                                                       and
                                               M.P.(MD) No.1 of 2008

                     S.Ganesan Poosari                     ... Appellant/
                                                           Respondent-Cross Objector/Plaintiff

                                                          Vs

                     S.Kathiresan                          ... Respondent/Appellant-Respondent/
                                                               Defendant


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the common judgment and decree dated 16.07.2007 rendered in A.S.No.19

                     of 2006 and unnumbered Cross Appeal on the file of the Subordinate Court,

                     Sivakasi, reversing the judgment and decree dated 30.01.2006 rendered in

                     O.S.No.124 of 2004 on the file of the District Munsif Court, Sattur.


                                   For Appellant      :    Ms.P.Jessi Jeeva Priya

                                   For Respondent     :    Mr.S.Vellaichamy
                                                           for Mr.M.V.Venkataseshan


                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.443 of 2008




                                                  JUDGMENT

Both sides appeared before this Court and a Compromise Memo is filed.

Both sides concurred to the terms entered upon. This Court is satisfied with

the legality of the compromise entered. Accordingly, this Second Appeal is

disposed of in terms of the Compromise Memo. A decree be drafted in

terms thereof. No costs. Consequently, connected miscellaneous petition is

closed.

12.10.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.443 of 2008

To

1.The Subordinate Judge, Sivakasi.

2.The District Munsif, Sattur.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.443 of 2008

N.SESHASAYEE, J.

abr

S.A.(MD) No.443 of 2008

12.10.2022

_________

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