Rathinasabapathy vs Jeyalakshmi
2022 Latest Caselaw 15684 Mad

                                                                             AS(MD)Nos.2 and 3 of 2013

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 22.09.2022

                                                        CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                              AS (MD)Nos.2 and 3 of 2013
                                            and MP(MD) Nos.1 and 1 of 2013


                     1.Rathinasabapathy
                     2.Sivagnana Sundari
                     3.Sundaram                                        .. Appellants/
                                                                Plaintiffs in both appeals

                                                          Vs.


                     Jeyalakshmi                                .. Respondent/defendant in
                                                                both appeals

                     Prayer : Appeal Suits are filed under Section 96 read with Order 41 Rule 1
                     of the Code of Civil Procedure against the judgment and decree dated
                     23.08.2011 in O.S.Nos.73 and 80 of 2010 on the file of the Additional
                     District Judge cum Fast Track Court, Dindigul.


                                       For appellants    : Mr.H.Lakshmi Shankar
                                       For Claimant      : C.K.M.Appaji


                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                      AS(MD)Nos.2 and 3 of 2013



                                                      COMMON JUDGMENT

                     J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

When the proceedings were pending, this Court directed the parties to

settle the dispute amicably and the parties were referred to the Mediation

and Conciliation Centre. The parties have arrived at a settlement before the

Mediation Centre and the settlement agreement was also placed before this

Court along with the mediation report.

2. The parties have arrived at the following terms of settlement:

“A. Both appellants/plaintiffs and respondent/defendant have agreed to settle the lands belongs to them.

B. As per their discussion they came for a settlement and divided into three parts of portion of lands.

C. As per their discussion, they have come to an agreement which is enclosed herewith as “Declaration of Partition” (ghfg;gphptpid xg;ge;j mwpf;if)”

https://www.mhc.tn.gov.in/judis AS(MD)Nos.2 and 3 of 2013

3. In view of the above, these appeals are disposed of in terms of the

above settlement. No costs.

(J.N.B.,J.) (N.A.V.,J.) 22.09.2022 Index : Yes/No Internet : Yes RR To

1.The Additional District Judge cum Fast Track Court, Dindigul

2.The VR Section Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis AS(MD)Nos.2 and 3 of 2013

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

RR

AS (MD)Nos.2 and 3 of 2013

22.09.2022

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