M.Murugesan vs /
2023 Latest Caselaw 14417 Mad

Madras High Court

M.Murugesan vs / on 21 November, 2023

Author: S.Srimathy

Bench: S.Srimathy

                                                                             S.A.(MD).No.403 of 2017


                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 21.11.2023

                                                         CORAM:

                                    THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                                S.A.(MD).No.403 of 2017
                                                         and
                                               C.M.P.(MD)No.8506 of 2017
                     M.Murugesan                                                  ... Appellant

                                                          /Vs./

                     K.Jeyachandran                                               ...Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the Judgment and Decree, dated 15.04.2016, made in
                     A.S.No.34 of 2015 on the file of the VI Additional District Court,
                     Madurai, reversing the Judgment and Decree, dated 17.09.2014, made in
                     O.S.No.214 of 2007 on the file of the Subordinate Judge (Camp Court),
                     Thirumangalam.
                                       For Appellant    : Mr.PT.S.Narendravasan
                                       For Respondent   : Mr.N.Vallinayagam
                                                          *****


                                                        JUDGMENT

The parties have appeared before the Taluk Legal Service

Committee Lok Adalat and entered into a settlement.

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

2.The respondent herein K.Jeyachandran has accepted and agreed

to receive Rs.5,20,000/- (Rupees Five Lakh Twenty Thousand only) as

full and final settlement from the total outstanding amount of Rs.

5,32,457/-. The sum of Rs.5,20,000/- (Rupees Five Lakh Twenty

Thousand only) was paid by the appellant and received by the respondent

herein on 14.10.2023.

3. Therefore, recording the said settlement, the second appeal is

ordered accordingly. The Judgment and Decree rendered by the Trial

Court as well as Appellate Court is modified to this extent in the light of

the settlement as stated supra. The settlement shall form part and parcel

of the second appeal judgment. The appellant in the second appeal is

entitled to refund of court fee.

4. Hence, the second appeal is disposed of in above terms. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                                 21.11.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Tmg

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

TO:

1. VI Additional District Court, Madurai.

2.Subordinate Judge (Camp Court), Thirumangalam.

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

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

S.SRIMATHY, J.

Tmg

Judgment made in

Dated:

21.11.2023

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