D. Sivasankari vs Chandrasekaran
2022 Latest Caselaw 15459 Mad

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 16.09.2022

                                                            CORAM:

                                     THE HONOURABLE MR.JUSTICE S.SOUNTHAR
                                                A.S.No.35 of 2021
                                                               and
                                                 CMP.Nos.2384 & 2387 of 2021
                     D. Sivasankari                                            ...Appellant /Plaintiff
                                                               Vs.
                     1.Chandrasekaran
                     2.Uma
                     3. E.Lalitha                                          ...Respondents/Defendants

                     Prayer:- This Appeal Suit has been filed, under Order 41 Rule 1 read with

                     Section 96 of CPC, against the defendants to set aside the decree and

                     judgment of the II Additional Judge, City Civil Court, Chennai dated

                     12.06.2020 made in O.S.No.1351 of 2016.

                                       For Appellant     : Mr.K.Shajahan

                                       For Respondents    : Mr.T.S.Kanmani for R1 & R2
                                                            Exparte - R3


                                                         JUDGMENT

The appellant and respondents 1 and 2 filed a joint compromise memo

dated 02.08.2022 and the same is taken on record.

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

2. The learned counsel for the appellant seeks leave of the court to

withdraw this appeal as per terms of Compromise Memo.

3. Today, the appellant/D. Sivasankari is present before this court and

she acknowledged that she had received Rs.30,00,000/- (Rupees Thirty

Lakhs Only) from the respondents 1 and 2 and she wants to withdraw the

appeal as per terms of Compromise Memo.

4. In view of the above, this appeal is disposed of in terms of joint

compromise memo. The joint compromise memo filed by the parties shall

form part of the decree. No costs. Consequently, connected miscellaneous

petitions are closed.

16.09.2022

Index : Yes/No Internet : Yes/ No gv

To The II Additional Judge, City Civil Court, Chennai

https://www.mhc.tn.gov.in/judis S.SOUNTHAR.,J.

Gv

A.S.No.35 of 2021 and CMP.Nos.2384 & 2387 of 2021

16.09.2022

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