Balakrishnan vs Karthikeyan
2024 Latest Caselaw 20118 Mad

Madras High Court

Balakrishnan vs Karthikeyan on 24 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                              S.A(MD)No.87 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 24.10.2024

                                                    CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                          S.A(MD)No.87 of 2004
                                                  and
                                        C.M.P(MD)No.319 of 2004

                1.Balakrishnan


                2.Nagarani                    ... Appellants/Appellants/Defendants

                                              Vs.


                Karthikeyan                   ... Respondent/Respondent/Plaintiff


                    (Minor respondent is declared as major and the
                      guardianship of his father-Jayaraj is discharged
                      vide order dated 26.09.2024)



                Prayer: Second Appeal filed under Section 100 of the Code of Civil

                Procedure against the judgment and decree dated 14.06.2004 made in

                A.S.No.19 of 2003 on the file of the Sub Court, Srivilliputtur, confirming

                the judgment and decree dated 19.02.2003 made in O.S.No.385 of

                2000 on the file of the Principal District Munsif Court, Srivilliputtur.




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


                1/8
                                                                                S.A(MD)No.87 of 2004




                                  For Appellants             : Mr.S.Kadarkai

                                  For Respondent             : Mr.H.Arumugam




                                                      JUDGMENT

Heard the learned counsel appearing for the appellants and the

learned counsel appearing for the respondent.

2.The learned counsel appearing on either side submits that

the matter has been amicably settled between the parties and they

have also filed a joint compromise memo, dated 23.10.2024. The joint

compromise memo is found to be signed by both the parties along with

the counsel on record and a scanned reproduction of the same is as

follows:

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

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

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

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

3.Accordingly, the Second Appeal is disposed of in terms of the

joint compromise memo dated 23.10.2024 and there will be a decree

accordingly. The compromise memo, dated 23.10.2024, shall form part

of the decree. No costs. Consequently, connected Miscellaneous Petition

is closed.

                                                                                24.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Sub Court, Srivilliputtur.

2.The Principal District Munsif Court, Srivilliputtur.

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

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

24.10.2024

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