S.Ashok Kumar vs D.M. Kasinathan
2024 Latest Caselaw 20525 Mad

Citation : 2024 Latest Caselaw 20525 Mad
Judgement Date : 29 October, 2024

Madras High Court

S.Ashok Kumar vs D.M. Kasinathan on 29 October, 2024

                                                                             S.A.No. 921 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 29.10.2024

                                                      CORAM:

                                  THE HONOURABLE MR. JUSTICE R. SAKTHIVEL

                                              S.A. No. 921 of 2021
                                                      and
                                             CMP. No. 17435 of 2021
                                                       ---
                     1.S.Ashok Kumar
                     2.K.M. Arumugam                     …Appellants/Appellants/Plaintiffs

                                                      Versus

                     D.M. Kasinathan                    ...Respondent/Respondent/Defendant



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

                     Procedure, 1908, praying to set aside the judgment and decree made in

                     A.S.No. 52 of 2018 on the file of the Additional District Judge,

                     Krishnagiri, dated 06.07.2019 confirming the judgment and decree made

                     in O.S.No. 195 of 2017 on the file of the Principal Sub-Judge,

                     Krishnagiri, dated 19.11.2018.


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                                                                                   S.A.No. 921 of 2021


                             For Appellant              :     Mr.T. Panchatsaram

                             For Respondent             :      M/s. Ramapriya Gopalakrishnan
                                                            ----

                                                      JUDGMENT

Mr.T.Panchatsaram, learned counsel for the appellants and

M/s.Ramapriya Gopalakrishnan, learned counsel for the respondent are

before this Court.

2. The appellants, namely, Mr.S. Ashok Kumar, K.M. Arumugam

and the respondent, namely, Mr.D.M. Kasinathan are before this Court.

3. Both sides filed a Joint Memorandum of Compromise, dated

29.10.2024 signed by both the parties with their respective counsels.

Contents of the Joint Memorandum of Compromise has been read over

and explained to both the parties. Both the parties agreed the contents of

the Joint Memorandum of Compromise. Hence, the Joint Memorandum

of Compromise is recorded. A scanned reproduction of the same is as

follows:-

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4. The Joint Memorandum of Compromise dated 29.10.2024 shall

form part of this judgment. In view of the Joint Memorandum of

Compromise, this Second Appeal is disposed of. No costs.

Consequently, connected Civil Miscellaneous Petition is closed.

5. The appellants/plaintiffs are entitled to refund of the Court Fee

paid by them in the appeal in view of the Hon'ble Supreme Court

Judgment in High Court of Judicature at Madras, represented by its

Registrar General v. M.C.Subramaniam and Others, reported in

(2021) 3 SCC 560.

29.10.2024

MSM

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R. SAKTHIVEL, J

MSM

29.10.2024