P.Lalitha Kumari vs S.Sidharth
2023 Latest Caselaw 12432 Mad

                                                                                  AS. No.119 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED 13.09.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                     and
                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                AS. No.119 of 2023
                                                       and
                                               CMP.No.4877 of 2023

                  1. P.Lalitha Kumari
                  2. P.Varsha Golecha
                  3. P.Chetna Bohra                                       .. Appellants
                                                      Versus

                  S.Sidharth                                              .. Respondent

                  PRAYER: First Appeal filed under Section 96 of C.P.C. read with Order XLI
                  Rule 1 of CPC, against the judgment and decree dated 29.09.2022 made in
                  O.S.No.6183 of 2021(Tr.C.S.No.969 of 2010) on the file of the XIX
                  Additional Judge, City Civil Court, Chennai.


                            For appellants              :      Mr.R.Thiagarajan
                            For respondent              :      Mr.P.Subba Reddy



                                                 JUDGMENT

This Court, vide order dated 24.04.2023 referred the matter to the

mediation appointing Mr.M.K.Kabir, Senior Advocate as the Mediator to

resolve the dispute between the parties. https://www.mhc.tn.gov.in/judis

AS. No.119 of 2023

2. Today, the learned counsel for the appellants as well as the learned

counsel for the respondent submitted that the dispute between the parties has

been amicably settled and they have entered into a settlement. The Mediator

has filed a report, dated 07.09.2023 before this Court, along with the

settlement agreement, dated 05.09.2023 signed by both the parties and their

respective counsels.

3. In view of the settlement arrived at between the parties, this appeal is

disposed of in terms of the settlement agreement, dated 05.09.2023.The

settlement agreement shall form part of the decree. In view of the settlement,

the E.P. is closed. The party concerned is expected to file a memo mentioning

about the full settlement of the claim in order to enable the E.P. to be closed.

4. The parties are entitled to refund of Court fees. At request of the

learned counsel for the appellant, the Court fee shall be refunded in the name

of the third appellant. Both parties are directed to pay a sum of Rs.1,00,000/-

(Rupees one lakh only) each to the Mediator forthwith. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                            (S.V.N.J.,) (R.K.M.J.,)
                                                                                   13.09.2023
                  Speaking Order : Yes / No
                  Index          : Yes / No
                  pvs

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

AS. No.119 of 2023

To

1. The XIX Additional Judge, City Civil Court, Chennai

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

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

AS. No.119 of 2023

S.VAIDYANATHAN, J and R.KALAIMATHI, J

pvs

AS. No.119 of 2023

13.09.2023

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