Madras High Court
S.Angappan vs Rajamani on 21 April, 2023
A.S.No.302 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.04.2023
CORAM
THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
A.S.No.302 of 2016
and
C.M.P.No.6114 of 2016
1. S.Angappan
2. S.Chidambaram
3. A.Malliga
4. C.Rukmani ... Appellants
Vs.
1. Rajamani
2. Kamala
3. Chitra ... Respondents
First Appeal is filed under Order 41 and Section 96 of the Civil
Procedure Code, to set aside the judgment and decree dated 24.11.2015
made in O.S.No.127 of 2005 on the file of II Additional District and
Sessions Court, Salem.
For Appellants : Mr.S.Mukunth
For M/s.Sarvabhauman Associates
For Respondents : Mr.S.Kalyanaraman
https://www.mhc.tn.gov.in/judis
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A.S.No.302 of 2016
ORDER
This First Appeal has been filed against the judgment and decree
dated 24.11.2015 passed by the Learned II Additional District and
Sessions Judge, Salem in O.S.No.127 of 2005.
2. When this matter was taken up for hearing on 28.07.2022, this
Court has directed the parties to appear for mediation before the
Mediation Centre attached to this Court on 22.08.2022 to arrive at a
settlement. Accordingly, the parties have appeared for mediation and
arrived at a settlement by filing a memo of compromise. The terms of
memo of compromise read as follows:
“1/ jhth 5 mapll; brhj;J 5k; gpujpthjp A.ky;ypfhtpw;F kl;Lk;
ghj;jpag;gl;l jdpgl;l brhj;J vd;gjhYk;. jhth 7tJ mapl;l
brhj;J 6k; gpujpthjp C.Uf;kzpf;F kl;Lk; ghj;jpag;gl jdpgl;l
brhj;J vd;gjhy;. thjpfs; kw;Wk; 1. 2. 4. gpujpthjpfSf;F mjpy;
ghfk; ,y;iy vd;W xg;g[f;bfhs;fpwhu;fs;/ vdnt 5tJ mapll;
brhj;J 5k; gpujpthjp A.ky;ypfhtpw;Fk; kw;Wk; 7tJ mapl;l
brhj;J 6k; gpujpthjp C.Uf;kzpf;F Kiwna xJf;fg;gl;lJ/
2/ jhth 11tJ mapll; brhj;J ,j;Jld; ,izf;fg;gl;Ls;s
tiugl vz;/1 Fwpgg; pl;lgo 5 ghfkhft[k; kw;Wk; jhth 16tJ
https://www.mhc.tn.gov.in/judis
A.S.No.302 of 2016
mapll; brhj;J ,j;Jld; ,izf;fg;gl;Ls;s tiugl vz;/2
Fwpgg; pl;lgo 5 ghfkhft[k; gpupf;fg;gl;L jdp tu;zk; ,lg;gl;Ls;sJ/
3/ jhth 12tJ mapll; brhj;J 1k; thjpf;F KGikahf
xJf;fg;gl;Lk;. jhth 11tJ mapl;l brhj;jpy; tiuglk; 1y; “B”
vd;W FwpaPL bra;J “g[S” tu;zk; ,lg;gl;Ls;s gFjp[ak[ ; nkYk;
jhth 16tJ mapll; brhj;jpy; tiuglk; 2y; “C” vd;W FwpaPL
bra;J “g[S” tu;zk; ,lg;gl;Ls;s gFjpa[k; xJf;fg;gl;L 1k; thjp
jdpRthjPdk; mile;J bfhz;lhu;/
4/ jhth 3tJ mapll; brhj;J 2k; thjpf;F KGikahf
xJf;fg;gl;Lk;. jhth 11tJ mapl;l brhj;jpy; tiuglk; 1y; “C”
vd;W FwpaPL bra;J “nuh!;” tu;zk; ,lg;gl;Ls;s gFjpa[k.;
nkYk; jhth 16tJ mapll; brhj;jpy; tiuglk; 2y; “D” vd;W
FwpaPL bra;J “nuh!;” tu;zk; ,lg;gl;Ls;s gFjpa[k; xJf;fg;gl;L
2k; thjp jdpRthjPdk; mile;J bfhz;lhu;/
5/ jhth 2. 4. 9. 15. 18 mapl;l brhj;Jf;fs; 1k; gpjpthjpf;F
KGikahf xJf;fg;gl;Lk;. jhth 11 tJ mapl;l brhj;jpy; tiuglk;
1y; “A”. “A1” vd;W FwpaPL bra;J “gr;ir” tu;zk; ,lg;gl;Ls;s
,uz;L ghfj;jpYk; bghJtpy; ghjpa[k;. jhth 16 tJ mapl;l
brhj;jpy; tiuglk; 2y; “A”. “A1” vd;W FwpaPL bra;J “gr;ir”
tu;zk; ,lg;gl;Ls;s ,uz;L ghfj;jpYk; bghJtpy; ghjpa[k; jhth
13tJ mapl;l brhj;jpy; bghJtpy; ghjpa[k;. jhth 17tJ mapl;l
brhj;jpy; bghJtpy; ghjpa[k; 1k; gpujpthjpf;F xJf;fg;gl;L RthjPdk;
https://www.mhc.tn.gov.in/judis
A.S.No.302 of 2016
mile;J bfhz;lhu;/”
6/ jhth 1. 6. 8. 14. 19 mapll; brhj;Jf;fs; 2k; gpjpthjpf;F
KGikahf xJf;fg;gl;Lk;. jhth 11 tJ mapl;l brhj;jpy; tiuglk;
1y; “A”. “A1” vd;W FwpaPL bra;J “gr;ir” tu;zk; ,lg;gl;Ls;s
,uz;L ghfj;jpYk; bghJtpy; ghjpa[k;. jhth 16 tJ mapl;l
brhj;jpy; tiuglk; 2y; “A”. “A1” vd;W FwpaPL bra;J “gr;ir”
tu;zk; ,lg;gl;Ls;s ,uz;L ghfj;jpYk; bghJtpy; ghjpa[k; jhth
13tJ mapl;l brhj;jpy; bghJtpy; ghjpa[k;. jhth 17tJ mapl;l
brhj;jpy; bghJtpy; ghjpa[k; 2k; gpujpthjpf;F xJf;fg;gl;L RthjPdk;
mile;J bfhz;lhu;/
7/ jhth 10tJ mapll; brhj;J 4k; gpujpthjpf;F KGikahf
xJf;fg;gl;Lk;. jhth 11tJ mapl;l brhj;jpy; tiuglk; 1y; “D”
vd;W FwpaPL bra;J “rpfg;g”[ tu;zk; ,lg;gl;Ls;s gFjpa[k;.
nkYk; jhth 16tJ mapl;l brhj;jpy; tiuglk; 2y; “B” vd;W
FwpaPL bra;J “rpfg;g”[ tu;zk; ,lg;gl;Ls;s gFjpak[ ; xJf;fg;gl;L
4k; gpujpthjp jdpRthjPdk; mile;J bfhz;lhu;/
8/ ,dp kDjhu;fs;-thjpfSk;. VjpukDjhu;fs;-gpujpthjpfSk;
mtuth;fSf;F gphpj;Jf; bfhLf;fg;gl;l brhj;Jf;fs; mst[ Fiwt[
vd;nwh. mjpfk; vd;nwh. kjpg;g[ Fiwt[ vd;nwh. mjpfk; vd;nwh
ve;jtpj Ml;nrgida[k; bra;tjpy;iy vd;W xg;g[fb; fhs;fpwhh;fs;/
,dp kw;wth;fSf;F gphpj;J bfhLj;j brhj;jpd; nghpy;
cgathjpfnsh mtUila thupRfnsh ve;jtpj chpiknah
https://www.mhc.tn.gov.in/judis
A.S.No.302 of 2016
bfhz;lhLtJ ,y;iy vd;W cgathjpfs; rk;kjpf;fpwhh;fs;/ nkYk;
thjpfSf;F gpupe;j brhj;Jf;fSf;F gl;lh khWjy; bra;at[k;.
thptpjpg;g[ khWjy; bra;at[k;. kpd; ,izg;gf[ s; bgah; khw;wk;
bra;at[k; gpujpthjpfs; njitahd Mtz';fspy; ifbahg;gk;
bra;a rk;kjpf;fpwhh;fs;/ mnjnghy; gpujpthjpfSf;F gpupe;j
brhj;Jf;fSf;F gl;lh bgah; khWjy; bra;at[k;. thptpjpg;g[ bgah;
khWjy; bra;at[k;. kpd; ,izg;g[fs; bgah; khw;wk; bra;at[k;
thjpfs; njitahd Mtz';fspy; ifbahg;gk; bra;a
rk;kjpff; pwhh;fs;/
9/ jhth brhj;Jf;fSf;F jw;nghJ Vw;gl;l g[jpa gl;lhg;goa[k;. g[jpa
rh;nt vz;fspd; mog;gilapYk;. tp!;jPuzj;jpd; mog;gilapYk;
mstPL bra;J epyj;jpd; jd;ikia bghWj;J gphpf;fg;gl;L
tiugl';fs; jahh; bra;ag;gl;L ,e;j kDt[ld;
,izf;fg;glLs;sJ/“
3. In view of the above, this First Appeal is disposed of in terms of
the memo of compromise entered into between the parties. The memo of
compromise shall form part of the order. No costs. Consequently,
connected miscellaneous petition is closed.
21.04.2023
V.BHAVANI SUBBAROYAN.J.,
https://www.mhc.tn.gov.in/judis
A.S.No.302 of 2016
raja
raja
Index : yes/no
Internet : yes/no
To
The II Additional District and Sessions Court, Salem
A.S.No.302 of 2016
and
C.M.P.No.6114 of 2016
21.04.2023
https://www.mhc.tn.gov.in/judis
