Smt.P. Udayasundari vs G. Jayalakshmi
2023 Latest Caselaw 1766 Mad

Citation : 2023 Latest Caselaw 1766 Mad
Judgement Date : 2 March, 2023

Madras High Court

Smt.P. Udayasundari vs G. Jayalakshmi on 2 March, 2023

                                                                                  A.S. No. 299 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 02.03.2023

                                                            CORAM

                                     THE HON'BLE MR.JUSTICE S. VAIDYANATHAN

                                                              AND

                                      THE HON'BLE MRS. JUSTICE R. KALAIMATHI

                                                       A.S. No.299 of 2022

                                                               &

                                              C.M.P. Nos. 11070 & 17045 of 2022

                     Smt.P. Udayasundari                                              ..Appellant

                                                              Vs.

                     1.           G. Jayalakshmi

                     2.     P. Saravanan
                     (Set ex parte in Lower Court. Hence,
                     there is no need of batta)

                     3.           The Sub Registrar,
                                  Neelankarai.                                ..Respondents


                     Prayer:            Appeal Suit as against the judgment and decree dated

                     27.02.2020 passed in O.S. No. 298 of 2014 by the Additional District and

                     Sessions Judge, Chengalpattu.


https://www.mhc.tn.gov.in/judis
                                                                               A.S. No. 299 of 2022

                                      For Appellant   ::   Mr.C.B. Santhosh Kumar

                                      For Respondents ::   Mr.N. Sivaprakash for R1
                                                           R2 Exparte
                                                           Mr.T. Chandrasekaran
                                                           Special Govt. Pleader for R3

                                                      JUDGMENT

S. VAIDYANATHAN,J.

AND

R. KALAIMATHI,J.

When the matter is taken up, a memo of compromise dated

02.03.2023 duly signed by the appellant and her counsel; 1st

respondent and her counsel is filed evidencing a complete

settlement of the dispute involved in the appeal. A scanned

copy of the memo of compromise is reproduced here:

https://www.mhc.tn.gov.in/judis A.S. No. 299 of 2022

2. The memo of compromise dated 02.03.2023 is

hereby recorded. In view of the compromise entered into, the

preliminary decree dated 27.02.2020 passed in O.S. No. 298 of

2014 by the learned Additional District Judge at Chengapattu

is set aside The appeal stands disposed of in terms of the

memo of compromise. The memo of compromise shall form

part of the decree. Parties are entitled to refund of court-fee as

admissible under the Rules.

3. It is made clear that in case of any default in any one of the

conditions in paragraph No.3 of the memo of compromise dated 27.02.2020,

it is open to the aggrieved party to re-open the appeal suit. No costs.

Connected C.M.P. is closed.

                                                                            (S.V.N.J.)   (R.K.M.J.)
                     nv                                                           02.03.2023



                     TO


                     The Sub Registrar,
                     Neelankarai.

https://www.mhc.tn.gov.in/judis A.S. No. 299 of 2022

S. VAIDYANATHAN,J.

AND

R. KALAIMATHI,J.

A.S. No. 299 of 2022

02.03.2023

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