Shanthi Sivagnanam vs A.R.Sivakumar
2023 Latest Caselaw 1275 Mad

                                                                 1/3                            A.S.No.941/2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED :: 01-02-2023

                                                                CORAM

                                   THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                                                 AND

                      THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                       A.S.No.941 of 2020

            Shanthi Sivagnanam                            ...                Appellant

                                                          -vs-

            1.A.R.Sivakumar

            2.Sathyapraneh Sivakumar

            3.Keerthana Sivakumar                         ...                Respondents

                                  Appeal is filed under under Section 96 of the Civil Procedure Code, against
            the judgment and decree, dated 08.07.2020, passed in O.S.No.313 of 2019, on the file of
            Principal District Court, Namakkal.

                                  For Appellant : Mr.S.Senthil

                                  For Respondent 1 : Mr.C.Jagadish

                                  For Respondents 2 & 3 : Mr.K.Gokul




https://www.mhc.tn.gov.in/judis
                                                              2/3                             A.S.No.941/2020



                                                         JUDGMENT

Learned counsel for the appellant and the respondents have filed a Joint

Memo of Compromise, dated 24.01.2023, entered into between the parties, duly signed

by them and their counsel, requesting for disposing of this Appeal Suit in terms of the

said Memo.

2. Therefore, recording the said Joint Memo of Compromise, dated

24.01.2023, this Appeal Suit is disposed of. The Joint Memo of Compromise shall form

part of the decree. No costs. Consequently, the connected C.M.P.No.13250 of 2020 is

closed.

Index : Yes/No (S.V.N.,J.) (J.S.N.P.,J.) Internet : Yes/No 01-02-2023 Speaking / Non-speaking Order dixit

To

1.Principal District Judge, Namakkal.

2.V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis 3/3 A.S.No.941/2020

S.VAIDYANATHAN,J.

AND J.SATHYA NARAYANA PRASAD,J.

dixit

A.S.No.941 of 2020

01-02-2023

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