Viyayan vs M/S.Mudichur Permanent Fund ...
2023 Latest Caselaw 1784 Mad

    2023/MHC/990




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 02.03.2023

                                                   CORAM:

                                  THE HONOURABLE MRS.JUSTICE N.MALA

                                          A.S(MD)No.205 of 2014
                                                  and
                                           M.P(MD)No.3 of 2014


                     Viyayan                 :Appellant/Respondent/Defendant


                                            .vs.


                     M/s.Mudichur Permanent Fund Limited,
                     represented by its Director
                     Mr.G.Guruswaminathan,
                     Son of T.S.Gokilan,
                     Registered Office No.44,
                     Mudichur Road,
                     West Tambaram,
                     Chennai-45.

                     (Cause-title is amended vide order of this Court
                     made in C.M.P(MD)No.2385 of 2023 in A.S.(MD)No.
                     205 of 2014, dated 24.02.2023)

                     (Cause-title is amended vide Memo, dated
                     02.03.2023, filed by the Respondent)
                                             :Respondent/Petitioner/Plaintiff


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in I.A.No.416 of 2004
                     in O.S.No.115 of 1999, dated 3.4.2014, on the file of District Court,
                     Nagercoil.



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https://www.mhc.tn.gov.in/judis
                                         For Appellant           :Mr.N.S.Ramakrishna Dass
                                         For Respondent          :Mr.M.Anandaraj


                                                      JUDGMENT

*************

Both the learned counsels represented that the matter is

settled out of Court between the parties. The learned counsels

have filed a Joint Memo of Compromise recording the terms of

settlement.

2.The appellant as well as the Director of the respondent are

present in Court along with their respective counsels and they

have acknowledged their signature in the Joint Memo of

Compromise.

3.The Appeal Suit, is therefore, disposed of in terms of the

Joint Memo of Compromise filed by the appellant and the

respondent. The Joint Memo of Compromise shall form part and

parcel of the decree. No costs. Consequently connected

Miscellaneous Petition is closed.

02.03.2023

https://www.mhc.tn.gov.in/judis Index:Yes/No

Internet:Yes/No

NCC:Yes/No

vsn

Note: Issue order copy by 09.03.2023(by next week)

To

1.The District Judge, District Court, Nagercoil.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis N.MALA.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.205 of 2014 and M.P(MD)No.3 of 2014

02.03.2023

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