Balajothi vs K.K.S. Jayaram
2023 Latest Caselaw 4423 Mad

                                                                                      A.S. No. 218 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                        DATED 18.04.2023
                                                             CORAM
                                     THE HON'BLE MR. JUSTICE S. VAIDYANATHAN
                                                                 &
                                      THE HON'BLE MRS. JUSTICE R. KALAIMATHI
                                                        A.S. No. 218 of 2023
                                                                 &
                                                   C.M.P. No. 9121 of 2023
                     T.M. Sampath (Died)
                     1.           Balajothi
                     2.           Murali
                     3.           Geethanjali
                     4.           Subashini                            ..Appellants
                                                                Vs.

                     K.K.S. Jayaram                                    ..Respondent

                     Prayer:            First Appeal as against the judgment and decree dated

                     20.01.2017 passed in O.S. No. 28 of 2013 on the file of Principal District

                     Judge, Chengalpattu.

                                  For Appellants   ::      M/s. Sarvabhauman Associates

                                  For Respondent   ::      Mr.M. Rajasekhar


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                                                                                   A.S. No. 218 of 2023




                                                       JUDGMENT

S. VAIDYANATHAN,J.

AND

R. KALAIMATHI,J.

The appeal suit is filed challenging the judgment and decree dated

20.01.2017 passed in O.S. No. 28 of 2013 by the learned Principal District

Judge, Chengalpattu.

2. Parties have arrived at a compromise and a memo of

compromise signed by the respective parties and their counsel has been

filed evidencing complete settlement. Though the memo of compromise

has been filed in the C.M.P. to condone delay, it is submitted that the same

may be recorded in the appeal suit. Accordingly, the appeal suit stands

disposed of in terms of the memo of compromise.

3. Mr.M. Rajasekhar, learned counsel for the respondent

submitted that the parties will not pursue E.P. No. 218 of 2017 and the same

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is hereby recorded.

4. The memo of compromise shall form part of the decree. Parties

are entitled to refund of court-fee as admissible under the Rules. No costs.

Connected C.M.P. is closed.

                                                                              (S.V.N.J.) (R.K.M.J.)
                     nv                                        18.04.2023

                     To
                     The Prl. District Judge,
                     Chengalpattu.


                                                                            S. VAIDYANATHAN,J.

                                                                                                AND

                                                                              R. KALAIMATHI,J.


                                                                                                   nv




                                                                               A.S. No. 218 of 2023



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