Kamatchiammal vs E.Pushparaj
2022 Latest Caselaw 17054 Mad

                                                                                   A.S.No.225 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 31.10.2022

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                A.S.No.225 of 2013

                     1.Kamatchiammal
                     2.G.Ramachandran
                     3.G.Venkatesan                                       ... Appellants
                                                           vs.
                     1.E.Pushparaj
                     2.G.Sumathi
                     3.K.Rajendran
                     4.V.Suryaprasad
                     5.R.Santhosh                                        ... Respondents

                     (Impleaded the respondents 4 &5 vide Court order dated 10.10.2022 made
                     in CMP.No.13662 of 2022 in A.S.No.225 of 2013)

                     PRAYER: First Appeal filed under Section 96 of C.P.C., against the fair
                     and decreetal orders dated 17.02.2012 made in O.S.No.56 of 2010 on the
                     file of the Additional District & Sessions Judge, Fast Track Court-III,
                     Tiruvallur.


                                          For Appellants         : Mr.M.S.Subramanian
                                          For RR1 & 2            : Mr.S.Udayakumar
                                          For RR4 & 5            : Mr.K.Kumudha


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https://www.mhc.tn.gov.in/judis
                                                                                   A.S.No.225 of 2013




                                                      JUDGMENT

All the parties, except the third respondent namely, K.Rajendran

are present today before this Court. Learned Counsels for the appellants as

well as the respondents are present before this Court.

2. A compromise Memo dated 31.10.2022 duly signed by all the

parties and their counsels is filed. Both the parties accepted the terms of

Compromise. Hence the Memo of Compromise is recorded. Registry is

directed to refund the Court fees in the manner known to law.

3.The Appeal Suit in A.S. No.225 of 2013 is disposed of as per

the terms of Memo of Compromise recorded. The Memo of Compromise

shall form part of the decree in A.S. No.225 of 2013. No costs.

31.10.2022 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis A.S.No.225 of 2013

R.HEMALATHA, J.

mtl

To

1.The Additional District & Sessions Judge, Fast Track Court-III, Tiruvallur.

2. The Section Officer, VR Section, High Court, Madras.

A.S.No.225 of 2013

31.10.2022

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