Sivasubramanian vs Rajeswari
2023 Latest Caselaw 15977 Mad

Madras High Court

Sivasubramanian vs Rajeswari on 8 December, 2023

                                                                                  S.A.No.971 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.12.2023

                                                          CORAM

                       THE HON'BLE MRS. JUSTICE K.GOVINDARAJAN THILAKAVADI

                                             Second Appeal No.971 of 2012
                                              and C.M.P.No.15925 of 2017

                 Sivasubramanian                                             ... Appellant
                                                          Versus
                 1.Rajeswari
                 2.Angu Bhuvaneswari
                 3.Alamelumanga
                 4.Sivagami
                 5.Anguthai
                 6.Angu Raja Rajarajeswari
                 7.Periyanayagam
                 8.Eswaramurthy
                 9.Venkatesan
                 10.Maheswaran
                                                                              ... Respondents



                 Prayer:            The Second Appeal filed under Section 100 of the Code of
                 Civil Procedure, against the Judgment and Decree made in A.S.No.23 of
                 2011, dated 20.02.2012, on the file of the District Judge, Nagapattinanm
                 reversing the judgment and decree passed in O.S.No.74 of 2008 dated
                 08.12.2010
                                    For Appellant     :     Mr.--Gopalakrishnan

                 1/4


https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.971 of 2012


                                  For R1 & R2 :       Mr.A.Muthu kumar
                                  For R3 to R6 :      Mr.B.Jawahar
                                  For R7 to R10 :     Mr.P.Srividhya


                                                    JUDGMENT

Today, when the matter was taken up for hearing, Mr.A.Muthu

kumar, learned counsel for the appellant and Mr. A.Muthu kumar, learned

learned counsel for the first respondent, Mr.B.Jawahar, learned counsel for

the respondents 3 to 6 and Mr.P.Srividhya, learned counsel for the

respondents 7 to 10 submitted that the appellant have settled the dispute

amicably between themselves by entering into a joint memo of compromise,

today. The learned counsel for the respondent further submitted that the

appellant is bed-ridden and permission is granted by this Court to his wife

and daughter to represent the appellant on his behalf and the same is also

recorded. Hence, according to them, this appeal suit may be disposed of in

terms of the said joint memo of compromise.

2. The joint memo of compromise dated 08.12.2023 has been

produced before this Court, from a perusal of which, it is seen that that the

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same has been signed by the appellant and the respondents and their

respective counsel as well.

3. The memo of compromise dated 08.12.2023 signed by the

respective parties and their respective counsel is taken on record. In the light

of the compromise memo, this Second Appeal is dismissed as settled out of

Court. The compromise memo shall form part of the order.

4. The Registry is directed to furnish the certified copy of the order

within two weeks and directed to send back the trial records immediately

without any delay. Consequently, connected miscellaneous petition is

closed. No cost.

08.12.2023 vsn Index:Yes/No Speaking Order : Yes/No

To

1. The District Judge, Nagapattinanm

2. The Subordinate Court, Tiruppur.

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

K.GOVINDARAJAN THILAKAVADI,J.

vsn

08.12.2023

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