Thilagavathy vs A.Rani Arivalagan
2022 Latest Caselaw 15783 Mad

                                                                             A.S.(MD)No.131 of 2015

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 28.09.2022

                                                      CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                           A.S.(MD)No.131 of 2015
                                                    and
                                            M.P.(MD)No.2 of 2015


                1. Thilagavathy
                2. C.Asokan                            ... Appellants/Defendants 1 and 2

                                                Vs.

                1. A.Rani Arivalagan
                2. Thirumurugan
                3. Anbarasi                           ... Respondents 1 to 3/Plaintiffs
                4. Selvakumar
                5. Anbarasan
                6. Karthikeyan
                7. Krithiga                           ... Respondents 4 to 7/Defendants 3 to 6

                Prayer : This Appeal Suit filed under Order 41 Rule 1 and 2 r/w Section
                96 of Civil Procedure Code, to set aside the Judgment and Decree dated
                18.03.2015 passed in O.S.No.18 of 2013 on the file of the I Additional
                District Judge (PCR), Tiruchirappalli and allow the present appeal.

                          For Appellants   : Mr.S.Vijayakumar

                          For Respondents : Mr.P.Jeyaprakash Narayanan for R1 to R3
                                            Mr.M.Mithun for Mr.A.Shajahan for R4 to R7



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https://www.mhc.tn.gov.in/judis
                                                                           A.S.(MD)No.131 of 2015




                                                  JUDGMENT

This Appeal Suit is directed against the Judgment and Decree

passed in O.S.No.18 of 2013 dated 18.03.2015 on the file of the learned

I Additional District Judge (PCR), Tiruchirapalli.

2. The learned counsel for the appellants as well as the respondents

would submit that both the parties entered into a compromise and that

they have also filed a Joint Compromise Memo dated 28.09.2022 before

this Court, duly signed by all the parties along with their respective

counsel on record.

3. When the matter is taken up for hearing today (28.09.2022), the

appellants and the respondents have appeared in person before this

Court. The contents of the Compromise Memo are read over and

explained to both the parties and they would admit that the same as true

and correct.

4. The learned counsel on either side represented that the Appeal

Suit may be disposed of in terms of Joint Compromise Memo, dated

28.09.2022. The Joint Compromise Memo filed by the parties is recorded.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.131 of 2015

5. Accordingly, this Appeal Suit is disposed of in terms of the Joint

Compromise Memo, dated 28.09.2022. Joint Compromise Memo shall

form part and parcel of this Judgment. No costs. Consequently, connected

miscellaneous petition is closed.

28.09.2022 Index :yes/No Internet:yes/No csm

https://www.mhc.tn.gov.in/judis A.S.(MD)No.131 of 2015

K.MURALI SHANKAR,J.

csm

A.S.(MD)No.131 of 2015

28.09.2022

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