R. Bharathi vs K. Chandrawekaran
2023 Latest Caselaw 7167 Mad

                                                          1                    C.M.S.A.No.25 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 27.06.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                C.M.S.A.No.25 of 2018


                   R. Bharathi                                                        ...Appellant

                                                         Versus

                   K. Chandrawekaran                                               ..Respondent



                   Prayer: Civil Miscellaneous Second Appeal is filed against the Judgment

                   and Decree dated 27.04.2018 made in C.M.A. No.7 of 2017 on the file of

                   the Court of the Additional District Judge, Magalir Neethi Mandram, Fast

                   Track Mahila Court, Erode, revering the Judgment and Decree dated

                   02.12.2016 made in H.M.O.P No.74 of 2014 on the file of the Sub-ordinate

                   Court, Perundurai.

                                    For Appellant             : M/s. V.Suguna
                                                                    For M/s. Munusamy. C

                                    For Respondent            : Mr. S. Kaithamalai Kumaran

                                                              *****


https://www.mhc.tn.gov.in/judis
                                                              1
                                                         2                     C.M.S.A.No.25 of 2018



                                                  JUDGMENT

Civil Miscellaneous Second Appeal is filed against the Judgment and

Decree dated 27.04.2018 made in C.M.A. No.7 of 2017 on the file of the

Court of the Additional District Judge, Magalir Neethi Mandram, Fast

Track Mahila Court, Erode, revering the Judgment and Decree dated

02.12.2016 made in H.M.O.P No.74 of 2014 on the file of the Sub-ordinate

Court, Perundurai.

2. In pursuance of the order dated 01.06.2023 of this Court, this

appeal has been referred to the Tamil Nadu Mediation and Conciliation

Centre at Erode, attached to the Namakkal District Court.

3. In the Tamil Nadu Mediation and Conciliation Centre at Erode,

both parties settled their issue amicably. Accordingly, the report of the

settlement arrived at between the parties has been forwarded to this Court

by the Tamil Nadu Mediation and Conciliation Centre at Erode.

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4. In view of the report of the settlement agreement dated 09.06.2023

entered between the parties, recording the same, the Civil Miscellaneous

Second Appeal stands disposed of in terms of the settlement agreement

dated 09.06.2023 entered into between the parties which shall form part of

the records. There shall be no order as to costs.

27.06.2023

Lbm

Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order

To:

1.The Additional District Judge, Magalir Neethi Mandram, Fast Track Mahila Court, Erode,

2.The Sub-ordinate Court, Perundurai.

3.The Section Officer, V.R.Section, High Court, Madras.

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

A.A.NAKKIRAN, J.

Lbm

C.M.S.A.No.25 of 2018

27.06.2023

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