Thaiyal Nayagi vs Hanuman Vagana Pancha Parvatha Katalai
2023 Latest Caselaw 14431 Mad

Madras High Court

Thaiyal Nayagi vs Hanuman Vagana Pancha Parvatha Katalai on 21 November, 2023

Author: P.T. Asha

Bench: P.T. Asha

                                                                            S.A.No.705 of 2023


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 21.11.2023

                                                    CORAM

                                  THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.A.No.705 of 2023
                                                      and
                                             C.M.P.No.22269 of 2023

                     N.Dakshana Moorthy (Died)

                     1.Thaiyal Nayagi
                     2.Guru Moorthy
                     3.Ramesh
                     4.Suresh
                     5.Balaji                     … Appellants/Defendants

                                        Vs

                     1.Hanuman Vagana Pancha Parvatha Katalai,
                     Attached with Venkatachalapathy Perumal Temple,
                     Pulivalam, Thiruvarur District,
                     Rep.by its Hereditary Trustee,
                     Ramesh@Sundaraj.

                     2.J.Dakshna Moorthy

                     3.J.Balaji Manivannan

                     1/4



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                                                                                       S.A.No.705 of 2023




                     4.H.Chandra Kumar
                     5.N.Rajasekaran                    ... Respondents / Plaintiffs


                     Prayer: Second Appeal is filed under Section 100 of C.P.C against
                     the Decree and Judgment dated 26.06.2023 on the file of the Sub-
                     Court, Thiruvarur in A.S.No.35 of 2018 confirming the Judgment and
                     Decree dated 14.06.2018 in O.S.No.168 of 2014 on the file of District
                     Munsif Court, Thiruvarur.


                                       For Appellants   : Mr.A.Mohamed Ismail


                                       For Respondents : Mr.J.Nandagopal



                                                        JUDGMENT

The parties to the lis have resolved their disputes and have

reduced the terms of compromise into a joint Memorandum of

Compromise dated 21.11.2023 signed by all the parties. The parties

are present before this Court. Respondents 2 and 5 are represented

by their respective Power Agents. The third appellant is stated to be

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the resident of Singapore and a Joint Memo of Compromise signed by

him has been notarised before the Notary Public at Singapore.

2. Therefore, the Joint Memorandum Compromise dated

21.11.2023 is recorded and the Second Appeal is disposed of in terms

thereof. The Joint Memorandum of Compromise dated 21.11.2023

shall form part of the Decree. There shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

21.11.2023

Index: Yes/No Speaking order/non-speaking order srn

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P.T.ASHA, J.,

srn

To

1. The Sub-Court, Thiruvarur.

2. The District Munsif Court, Thiruvarur.

3. The Section Officer, V.R.Section, High Court, Madras.

and

21.11.2023

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