Mr.R.Venkatesan vs Mr.M.Govindan
2023 Latest Caselaw 7555 Mad

                                                                        S.A.Nos. 843 & 844 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.07.2023

                                                        CORAM

                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                             S.A. Nos. 843 & 844 of 2017
                                                         and
                                          C.M.P. Nos.21177 & 21178 of 2017

                     1. Mr.R.Venkatesan
                     2. Mrs. Nalayini
                     3. Mr.R.Murthy
                     4. Mr.R.Srinivasan
                     5. Mrs.R.Maheswari                                .. Appellants in
                                                                           both S.A.s

                                                   Vs
                     Mr.M.Govindan                                     ... Respondent in
                                                                            both S.A.s

                     Prayer in S.A.No.843 of 2017 :- Second Appeal filed under Sec.100 of

                     C.P.C., praying to set aside the judgement and decree made in A.S.No.32 of

                     2014 dated 03.07.2017 on the file of learned Sub-Judge, Vaniyambadi,

                     partially reversing the judgment and decree made in O.S.No.17 of 2008

                     dated 04.08.2014 on the file of learned Principal District Munsif, Ambur.

                     Prayer in S.A.No.844 of 2017 :- Second Appeal filed under Sec.100 of

                     C.P.C., praying to set aside the judgement and decree made in A.S.No.33 of

                     2014 dated 03.07.2017 on the file of learned Sub-Judge, Vaniyambadi,

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                                                                                      S.A.Nos. 843 & 844 of 2017

                     partially reversing the judgment and decree made in O.S.No.87 of 2009

                     dated 04.08.2014 on the file of learned Principal District Munsif, Ambur.

                                      For Appellants         :           Mr.M.Venkatakrishnan

                                      For Respondent         :           Mr.V.Sathish Kumar

                                                                         Mrs. J.Poongodi for R2 & R3

                                                       JUDGEMENT

Today, when the matter taken up for hearing, on behalf of all the

appellants, as a power agent, the 1st appellant Mr.R.Venkatesan appeared.

Since the respondent Mr.M.Govindan is aged about 80 years old and he

suffered with cancer, his son Mr.Murthy appeared. Both the parties

appeared along with their counsel and submitted a joint compromise memo

as arrived between the parties.

2. Considering the facts and circumstances of the case and the fact

that they wanted to amicably settle the issue and accordingly, the matter was

settled. To that effect, a joint compromise memo was filed by the appellants

and the same is recorded. Considering the same, these Appeal Suits are

disposed of in terms of compromise on the following terms and conditions:-

“ehk; ,U rhh;gpdUk; tHf;if uh$p bra;Jf; bfhs;s rk;kjk; bjhptpj;J. ehk;

vGjpf;bfhz;l xg;g[jy; cWjpbkhHp gj;jpuk; ahbjdpy;. nkw;go brhj;Jf;fspy; ek;kpy; 2k; ,yf;fkpl;ltUf;Fk; mth; rhh;gpdUf;Fk; cs;s chpikia ek;kpy; 7k;

https://www.mhc.tn.gov.in/judis 2\4 S.A.Nos. 843 & 844 of 2017

,yf;fkpl;l nfhtpe;jd; mth;fSk; mtUila thhpRjhuh;fSk; xj;Jf;bfhs;fpwhh;fs;/ ,jd; nghy; ehk; ,Ujug;gpdUk; nkw;fz;l tHf;Ffis Koj;Jf;bfhs;s rk;kjpf;fpnwhk;/ ,dp xUth; kPJ xUth; ve;jtifapYk; chpik nfhu ,ayhJ/ ,J rk;ge;jkhf ek;kpy; xUtUf;bfhUth; vt;tpjkhd gzghpkhw;wKk; bra;Jf; bfhs;stpy;iy/ ,e;j cWjpbkhHpia ,uz;L gpujpfshf jahh; bra;J xt;bthUtUk; xt;bthU gpujpia vLj;Jf;bfhz;nlhk;/ ,e;jg;gof;F ehk; ,U rhh;gpdUk; nrh;eJ ; rk;kjpj;J vGjpf;bfhz;l xg;g[jy; cWjpbkhHpg; gj;jpuk;”

The joint compromise memo filed by the appellants as well as respondent

shall form part and parcel of the decree. No costs. Consequently, the

connected Civil Miscellaneous Petitions are closed.

04.07.2023 rpp

To

Sub-Judge, Vaniyambadi.

T.V. THAMILSELVI, J.

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rpp

S.A. Nos. 843 & 844 of 2017 and C.M.P. Nos.21177 & 21178 of 2017

04.07.2023

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