S. Palani vs Hari Krishnan
2024 Latest Caselaw 17248 Mad

Madras High Court

S. Palani vs Hari Krishnan on 2 September, 2024

                                                                                        S.A.No.570 of 2012


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 02.09.2024

                                                          CORAM:

                                     THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                                      S.A.No.570 of 2012
                                                             and
                                                       M.P.No.1 of 2012

                        S. Palani                                                  ... Appellant
                                                             Vs.

                        1. Hari Krishnan
                        2. Phougi ammal @ Bhuvaneswari
                        3. Anitha
                        4. Vanitha
                        5. Kavitha                                                 ... Respondents

                        Prayer:       Second Appeal filed under Section 100 of the Civil Procedure
                        Code against the Judgment and the decree dated 08.02.2012 passed in
                        A.S.No.3 of 2011, on the file of the Subordinate Judge, Vellore, reversing the
                        Judgment and the decree dated 24.11.2010 passed in O.S.No.1412 of 1993
                        on the file of the Additional District Munsif Court, Vellore.


                                      For Appellant      : Mr.S.Udayakumar
                                      For R1             : Mr.V.Jayachandran
                                                           For M/s.Karan Associates



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                                                                                         S.A.No.570 of 2012


                                        For R2 to R5       : Given up


                                                          JUDGMENT

Today, when the matter is taken up for hearing, the learned counsel on

both sides have entered appearance and presented a Memo of Compromise,

dated 23.08.2024 entered between the appellant/plaintiff and the 8th

defendant/1st respondent.

2. Originally, the appellant filed a suit seeking for permanent

injunction against the respondents from interfering with peaceful possession

and enjoyment of the suit Schedule property. Subsequently, the defendants

No.3 to 6 have given up in this Second Appeal. Since enjoyment of the suit

Schedule property is in dispute and now both the plaintiff and the 8th

defendant have agreed to share the property as described in the

Memorandum of Compromise and enjoy the same without any dispute, the

same is recorded. The Memorandum of Compromise, dated 23.08.2024 and

the Sketch attached shall form part of the Judgment.

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

Memorandum of Compromise entered between the parties. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                                       02.09.2024
                        ssi
                        Index        :     Yes / No
                        Speaking Order :Yes/No
                        Neutral Citation Case : Yes/No




                                                                               K.RAJASEKAR,J.,







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



                                                     ssi









                                          02.09.2024









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