Kumudha vs Dhanapalan (Died)
2023 Latest Caselaw 3540 Mad

                                                                                S.A.No.1265 of 2007

                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 30.03.2023
                                                     CORAM:
                             THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                               S.A.No.1265 of 2007

                     1.Kumudha
                     2.Saravanan
                     3.Kavitha
                     4.Priya                                                       ...Appellants

                                                        Vs.

                     1.Dhanapalan (died)
                     2.D.Rajeswari
                     3.D.Nithya Kalyani
                     4.D.Muralidharan                                           ...Respondents
                     (R2 to R4 brought on record as LRs of the deceased
                     sole respondent viz., Dhanapal vide Order of Court
                     dated 22/11/2019 made in CMP.No.22083/2019 in
                     S.A.No.1265/2007 by AQJ)


                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree dated 16.04.2007 passed in A.S.No.3 of 2007 on the
                     file of the Sub-Court, Mettur in confirming the judgment and decree dated
                     19.09.2006 passed in O.S.No.104 of 2002 on the file of the District Munsif
                     Court, Mettur.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1265 of 2007

                                            For Appellants      : Mr.P.Mani
                                            For Respondents     : Mr.D.Shivakumaran




                                                    JUDGMENT

The learned counsel appearing on either side report that the matter

has been settled and they have filed a joint memo of compromise dated

23.03.2023. The parties have been identified by their counsel and their

signatures have been endorsed. The memo of compromise is taken on file.

2.I am satisfied that the terms of compromise are not illegal. This

Second Appeal is disposed of interms of the compromise. The memo of

compromise will form part of the record. The Office is directed to draw up

a decree on the basis of the said memo of compromise. No costs.

Consequently, connections miscellaneous petitions, if any, are closed.

30.03.2023 kkn

Internet: Yes/No Index: Yes/No Speaking/Non-speaking order Nuetral Citation : Yes/No

https://www.mhc.tn.gov.in/judis S.A.No.1265 of 2007

To:-

1.The Sub-Court, Mettur.

2.The District Munsif Court, Mettur.

https://www.mhc.tn.gov.in/judis S.A.No.1265 of 2007

V.LAKSHMINARAYANAN, J.

KKN

S.A.No.1265 of 2007

30.03.2023

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