P.Muruganandam vs G.Saravanan
2022 Latest Caselaw 15320 Mad

                                                                                   AS.No.18 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated: 14.09.2022

                                                         Coram:

                                     THE HONOURABLE MRS.JUSTICE N.MALA

                                                     AS.No.18 of 2012


                     P.Muruganandam
                                                                                    ... Appellant
                                                           Vs.
                     1.G.Saravanan
                     2.Balu
                     3.Divakar.                                                 ... Respondents


                     Prayer: Appeal Suit is filed under Section 96 of C.P.C praying to Set Aside

                     the Decree and Judgment made in O.S.No.34 of 2009 on the file of the

                     Additional District Judge, (Fast Tract Court No.2), Cuddalore dated

                     31.01.2011.



                                     For Appellant      : Mr.R.A.Ravindran

                                     For R1             : Mr.R.Parthasarathy

                                     For R2, R3         : Given up



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                                                                                         AS.No.18 of 2012

                                                           JUDGMENT

Appeal Suit is filed to Set Aside the Decree and Judgment made in

O.S.No.34 of 2009 on the file of the Additional District Judge, (Fast Tract

Court No.2), Cuddalore dated 31.01.2011.

2.It is submitted by the learned counsels that the matter has been

settled before High Court Mediation and Conciliation Centre and Settlement

Agreement dated 01.09.2022 has also been entered before the Centre. The

relevant paragraph of the Settlement Agreement is extracted here under

"A. The Respondent No.1 agrees to pay an amount of Rs.6 lakhs to the Appellant.

B. The Appellant agrees to handover the possession of the property including the Key to the house, on receipt of the amount of Rs.6 lakhs, on or before 01.12.2022."

In view of the settlement arrived at between both the parties, this

Appeal Suit is disposed of in terms of the Settlement Agreement. The

Decree and Judgment of the Trial Court is modified accordingly. The

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https://www.mhc.tn.gov.in/judis AS.No.18 of 2012

Settlement Agreement shall form part of the Judgment and decree.

                     dsn                                                         14.09.2022

                     Index:Yes/No
                     Speaking Order: Yes/No




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https://www.mhc.tn.gov.in/judis AS.No.18 of 2012

N.MALA, J

(dsn)

AS.No.18 of 2012

14.09.2022

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