M.P.Chandran vs S.Parasurama Subramanian
2024 Latest Caselaw 20653 Mad

Madras High Court

M.P.Chandran vs S.Parasurama Subramanian on 30 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                    S.A(MD)No.624 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.10.2024

                                                          CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.624 of 2005

                1.M.P.Chandran
                2.C.Subbulakshmi                      ... Appellants/Appellants/Defendants

                                                         Vs.

                1.S.Parasurama Subramanian
                2.S.Ganapathi Subramanian
                3.S.Pitchumani
                4.Visalakshmi Ammal       ... Respondents/Respondents/Plaintiffs


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 27.12.2004 made in
                A.S.No.56 of 2004 on the file of the Sub Court, Kovilpatti, confirming
                the judgment and decree dated 06.01.2004 made in O.S.No.211 of
                2000 on the file of the District Munsif Court, Kovilpatti.


                                  For Appellants               : Mr.M.P.Senthil

                                  For RR 1, 3 & 4              : Mr.S.Rajasekaran

                                  For R – 2                    : Mr.D.Nallathambi




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


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                                                                                S.A(MD)No.624 of 2005




                                                      JUDGMENT

Heard the learned counsel appearing on either side.

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 30.10.2024. 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

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 compromise memo dated 30.10.2024 and there will be a decree

accordingly. The compromise memo, dated 30.10.2024, shall form part

of the decree. No costs.

                                                                              30.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps


                To
                1.The Sub Court,
                    Kovilpatti.

2.The District Munsif Court, Kovilpatti.

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

30.10.2024

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