K.Balasubramaniam vs R.Thiruvenkadam
2023 Latest Caselaw 8615 Mad

                                                                                       AS.No.25 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 19.07.2023

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     and
                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                  A.S.No.25 of 2019
                                    and CMP.Nos.1542/2019, 17069/2021 and 588/2022

                     K.Balasubramaniam                                        ... Appellant

                                                              vs.

                     R.Thiruvenkadam                                          ... Respondent


                                  Appeal suit has been filed under Section 96 of the Civil Procedure
                     Code, to set aside the judgment and decree dated 20.09.2018 passed in
                     OS.No.579 of 2013 on the file of IV Additional District and Sessions
                     Court, Coimbatore.


                                        For Appellant      : Mr.S.Parthasarathi, Senior Counsel
                                                           for Mr.K.S.Navin Balaji
                                        For Respondent     : Mr.N.Damodaran




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https://www.mhc.tn.gov.in/judis
                                                                                       AS.No.25 of 2019

                                                 JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Pending the Appeal the parties have settled the dispute and entered

into a Joint Memorandum of Compromise providing for a resolution of

the entire dispute between them. A Joint Memorandum of Compromise

dated 19.07.2023, signed by the parties as well as the counsel is filed.

Both the appellant and respondent being senior citizens are appearing

before this Court through Video conferencing. Both of them would

affirm the terms of the compromise.

2. In view of the same, the compromise is recorded the Appeal will

stand disposed of in terms of the Joint Memorandum of Compromise. The

Joint Memorandum of Compromise shall form part of the decree. There

shall be no order as to costs. Consequently, the connected miscellaneous

petitions are closed.

(R.SUBRAMANIAN, J .) (R.KALAIMATHI, J.) 19.07.2023 jv

https://www.mhc.tn.gov.in/judis AS.No.25 of 2019

Index : Yes/No Internet : Yes /No Neutral Citation : Yes/No Speaking order/Non speaking order

To

1. The IV Additional District and Sessions Court, Coimbatore

https://www.mhc.tn.gov.in/judis AS.No.25 of 2019

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

jv

A.S.No.25 of 2019 and CMP.Nos.1542/2019, 17069/2021 and 588/2022

19.07.2023

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