S.Kumar vs S.Rajeswari
2023 Latest Caselaw 1663 Mad

                                                                              S.A.(MD).No.267 of 2020


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.03.2023

                                                   CORAM

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                            S.A.(MD).No.267 of 2020
                                                     and
                                           C.M.P.(MD).No.3373 of 2020


                S.Kumar                                     ... Appellant/Appellant/
                                                                               2nd Defendant

                                                      Vs.

                1.S.Rajeswari

                2.S.Dharmaraj                         ...Respondents/Defendants 1 & 2/
                                                                                 Plaintiffs
                3.S.Ponnuchamy

                4.S.Subramaniam

                5.S.R.Narayanan

                6.S.R.Radhakrishnan                   ...Respondents/Respondents 3 to 6/
                                                                        Defendants 1, 3 to 5

                Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code, to
                set aside the Judgment and Decree dated 30.04.2019 made in A.S.No.16 of
                2016 on the file of the Principal District Court, Virudhunagar District at
                Srivilliputhur confirming the judgment and decree dated 22.02.2016 made in
                O.S.No.150 of 2009 on the file of the Sub Court, Srivilliputhur.


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https://www.mhc.tn.gov.in/judis
                                                                             S.A.(MD).No.267 of 2020




                                  For Appellant   : Mr.S.Deenadhayalan
                                  For R-1 and R-2 : Mr.K.Sudalaiyandi

                                  For R-3, R-5    : No appearance
                                  and R-6


                                                    JUDGMENT

The learned counsel for the appellant and the learned counsel for the

respondents 1 and 2 have filed a joint compromise memo, wherein, it is stated

that the parties have arrived at a compromise.

2. Hence, the Second Appeal is disposed of in terms of the compromise

arrived between the parties and the said joint compromise memo shall form part

of the decree. There shall be no order as to costs. Consequently, connected

miscellaneous petition stands closed.

                                                                         01.03.2023
                NCC               : Yes / No
                Index             : Yes / No
                Internet          : Yes/ No
                Lm

Note: Issue order copy by 03.03.2023.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.267 of 2020

To

1.The Principal District Court, Virudhunagar, Srivilliputhur.

2.The Sub Court, Srivilliputhur.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.267 of 2020

SUNDER MOHAN, J.

Lm

S.A.(MD).No.267 of 2020

01.03.2023

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