Kannagi vs Vanaja
2023 Latest Caselaw 8169 Mad

                                                                                   A.S. No. 433 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 12.07.2023

                                                            CORAM

                                  THE HON'BLE MR. JUSTICE S. VAIDYANATHAN

                                                             AND

                                    THE HON'BLE MR. JUSTICE.K. RAJASEKAR

                                                    A.S. No. 433 of 2023

                                                             &

                                               C.M.P. No. 15410 of 2023

                     Kannagi                                        ..Appellant

                                                             Vs.

                     Vanaja                                         ..Respondent

                     Prayer:        First Appeal as against the judgment and decree dated

                     07.09.2019 made in O.S. No. 25 of 2015 on the file of the Principal District

                     Judge, Tiruvannamalai.


                                    For Appellant      ::     Mr.S. Panneer Selvam

                                    For Respondent     ::     Mr.S.N. Ravichandran



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https://www.mhc.tn.gov.in/judis
                                                                                     A.S. No. 433 of 2023

                                                        JUDGMENT

(Delivered by S. Vaidyanathan,J.)

The appeal suit is preferred as against the judgment and decree dated

07.09.2019 passed in O.S. No. 25 of 2015 by the learned Principal District

Judge, Tiruvannamalai.

2. Though after detailed arguments, orders were reserved at the

condone delay stage, on mention made by the parties that they have arrived

at a settlement, the matter was listed and after condonation of delay and

numbering of the appeal suit, the appeal suit is taken up for disposal.

3. Parties have arrived at a compromise and a joint memo of

compromise dated 11.07.2023 duly signed by the respective parties and

countersigned by 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.

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

of court-fee shall be as permissible under the Rules. No costs. Connected

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https://www.mhc.tn.gov.in/judis A.S. No. 433 of 2023

C.M.P. is closed.

                                                               (S.V.N.J.) (K.R.S.J.)
                     nv                         12.07.2023

                     To
                     The Prl. District Court,
                     Tiruvannamalai.




                                                             S. VAIDYANATHAN,J.

                                                                                AND

                                                                K. RAJASEKAR,J.


                                                                                   nv




                                                                A.S. No. 433 of 2023


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