L.Srinivasan … vs S.Alamelu (Died)
2024 Latest Caselaw 18057 Mad

Madras High Court

L.Srinivasan … vs S.Alamelu (Died) on 10 September, 2024

                                                                               S.A.No.86 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 10.09.2024

                                                    CORAM

                             THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                S.A.No.86 of 2015
                                              and M.P. No. 1 of 2015

                     L.Srinivasan                                               … Appellant
                                                       Vs.

                     1.S.Alamelu (died)
                     2.P.Sundari
                     3.Valarmathi
                     4.Mathumathi
                     5.Lakshmi
                     6.Sangeetha                                              .. Respondents

                     (R3 to R6 who are the legal heirs of the deceased R1 are impleaded vide
                     order of this Court dated 10.09.2024 made in C.M.P.No.4941 of 2021)

                     PRAYER: Second Appeal filed under Section 100 of the C.P.C., against

                     the judgment and decree dated 24.09.2014 made in A.S.No.71 of 2012 on

                     the file of the Principal District Court, Salem, confirming the judgment

                     and decree dated 16.04.2012 made in O.S.No.318 of 2005 on the file of

                     the II Additional Sub Court, Salem.




                     Page 1 of 4

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                                                                                     S.A.No.86 of 2015

                                            For Appellant       : Mr.R.Nalliyappan

                                            For R3 to R6        : Mr.D.Shivakumar


                                                    JUDGMENT

When the matter is taken up for hearing today, it is submitted

by both the learned counsel for the appellant as well as the learned

counsel for the respondents 3 to 6 that the appellant and the respondent 3

to 6 have entered into an amicable settlement and also filed a compromise

memo to that effect.

2. Recording the same, the Second Appeal is disposed of and

decreed in terms of the compromise entered between the parties. This

Court had examined the parties who have appeared in person and their

respective counsels identified the parties to ensure that they are the

appellant and contesting respondents 3 to 6. The 1st respondent is no more

and her legal heirs are impleaded as respondents 3 to 6 and the 2nd

respondent has sold the property in the name of the appellant. Therefore,

the consent of the 2nd respondent does not arise for settlement between the

parties. The memo of compromise shall form part of the decree. No costs.

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Consequently, connected Miscellaneous Petition is closed.

                                                                                   10.09.2024
                     Index :Yes/No                                                     (2/2)
                     gsa

                     To

                     1.The Principal District Judge,
                       Salem.

2.The II Additional Subordinate Judge, Salem.

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N.SENTHILKUMAR, J.

Gsa

10.09.2024 (2/2)

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