Vijayakumari vs Valarmathi
2024 Latest Caselaw 19674 Mad

Madras High Court

Vijayakumari vs Valarmathi on 19 October, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                     S.A. No. 1308 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 19.10.2024

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                  S.A. No. 1308 of 2009
                                                           and
                                       M.P.No. 1 of 2009 & C.M.P.No.26810 of 2023

                     Vijayakumari                                                .. Appellant


                                                 Versus

                     1. Valarmathi
                     2. Subramanian                                              ... Respondents

                     Prayer :- Second Appeal has been filed under Section 100 C.P.C., against
                     the judgment and decree in A.S.No. 39 of 2007 on the file of Principial Sub-
                     Court, Thiruvannamalai dated 10.09.2008 reversing the judgment and
                     decree passed in O.S.No.226 of 2004 on the file of the Addl. District Munsif
                     Court, Thiruvannamalai dated 30.08.2006.


                                      For Appellant           : Mr.R.Rajarajan
                                      For Respondents         : Mr.J.Ramakrishnan for R1




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                        S.A. No. 1308 of 2009

                                                         JUDGEMENT

Today, when the matter taken up for hearing, both learned counsel for

appellant and 1st respondent appeared. Already this matter was referred to

mediation centre at District Mediation Centre, Tiruvannamalai and the

report from the mediation centre is received. Before the Mediation Centre of

Tiruvannamalai, settlement was arrived amicably between the parties and

also agreed to divide the properties as per the mediation report. The copy of

settlement agreement along with a plan enclosed in the typed set of papers

was perused.

2. As per the terms of settlement agreement, both parties have settled

the issue. Accordingly, this Second Appeal is disposed of as per terms and

conditions of Settlement Agreement. The said Settlement Agreement along

with a original plan dated 14.10.2024 shall form part and parcel of the

decree. No costs. Consequently, connected Miscellaneous Petitions are

closed.

19.10.2024 Index : Yes/No Speaking Order : Yes/No rpp To The Principal Sub-Court, Tiruvannamalai.

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

T.V.THAMILSELVI, J.

rpp

19.10.2024

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