B.Raveendranath vs K.Saraswathy Ammal(Died)
2023 Latest Caselaw 14254 Mad

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                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 08.11.2023

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                              S.A(MD)NO.477 OF 2022
                                                       and
                                             C.M.P(MD)No.6124 of 2022

                     B.Raveendranath                     :Appellant/Appellant/Defendant

                                                 .vs.

                     1.K.Saraswathy Ammal(died)

                     2.Centhil Kumaran

                     (Cause title amended and the second respondent is brought on
                     record as legal representative of the deceased first respondent as
                     per order of this Court made in C.M.P(MD)No.2524 of 2022 in
                     S.A(MD)SR.NO.19308 of 2019, dated 24.03.2022)

                                                          Respondent/Respondent/Plaintiff


                     PRAYER:           Second Appeal filed under Section 100 of the Civil
                     Procedure Code against the judgment and decree made in A.S.No.
                     40 of 2008, dated 28.06.2018, on the file of the Principal District
                     Judge, Kanyakumari at Nagercoil confirming the judgment and
                     decree made in O.S.No.52 of 2006, dated 19.06.2008, on the file
                     of Principal Subordinate Judge, Nagercoil.


                                      For Appellant             :Mr.C.Dhanaseelan

                                      For Respondent-1          :Died

                                      For Respondent-2          :Mr.T.Murugan


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

*********

The above Second Appeal was referred to the Mediation and

Conciliation Centre attached to this Bench, for mediation. Mediation

successfully completed and mediation report received stating that

the dispute between the parties have been amicably settled.

2.A Joint Compromise Memo is also filed along with mediation

report. In pursuance of the settlement reached between the parties

and in terms of the Joint Compromise memo, the learned counsel

for the appellant made an endorsement withdrawing the Second

Appeal.

3.In view of the settlement of dispute between the parties in

mediation as per the Joint Compromise memo, the Second Appeal is

diposed of as withdrawn. The Joint Compromise Memo shall form

part and parcel of the judgment. No costs. Consequently, connected

Miscellaneous Petition is closed.

08.11.2023

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

To

1.The Principal District Judge, Kanyakumari at Nagercoil.

2.The Principal Subordinate Judge, Nagercoil.

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

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

G.CHANDRASEKHARAN,J.

vsn

JUDGMENT MADE IN S.A(MD)NO.477 OF 2022 and C.M.P(MD)No.6124 of 2022

08.11.2023

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