S.Packirisamy vs S.Kannan
2024 Latest Caselaw 20298 Mad

Madras High Court

S.Packirisamy vs S.Kannan on 25 October, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                        S.A. No. 526 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.10.2024

                                                          CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                   S.A. No.526 of 2024
                                                           and
                                                 C.M.P.No. 16902 of 2024


                     S.Packirisamy                                                  ... Appellant

                                                       Versus

                     S.Kannan                                                       ... Respondent


                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 06.03.2024 made in A.S.No.27 of 2016 on

                     the file of Subordinate Judge, Nagapattinam confirming the judgment and

                     decree dated 27.04.2016 made in O.S.No.85 of 2012 on the file of District

                     Munsif Court, Vedaranyam.

                                     For Appellant              : Mr.J.Nandagopal

                                     For Respondent             : Mr.Vandhiyathevan for
                                                                   M/s. S.V.V.Law Firm

                                                       JUDGEMENT

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

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

appellant and respondent appeared and submitted that the matter was already

referred to mediation and the dispute between the appellant and respondent,

who are brothers was settled before the mediation and mediation agreement

executed between them along with plan was also received.

2. In view of the same, this Second Appeal is disposed of as per the

terms of compromise arrived in mediation agreement. No costs.

Consequently, connected Civil Miscellaneous Petition is closed. The

mediation agreement along with the plan shall form part and parcel of the

decree.

25.10.2024 rpp

To

Sub-Judge, Nagapattinam

T.V.THAMILSELVI, J.

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

rpp

25.10.2024

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