Ramesh Kumar vs Sandeep R.Jain (Died)
2024 Latest Caselaw 18413 Mad

Madras High Court

Ramesh Kumar vs Sandeep R.Jain (Died) on 18 September, 2024

Author: S.S.Sundar

Bench: S.S.Sundar

                                                                                     OSA No.144 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:   18.09.2024

                                                           CORAM

                                           THE HON'BLE MR.JUSTICE S.S.SUNDAR
                                                               AND
                                           THE HON'BLE MR.JUSTICE K.RAJASEKAR


                                                      OSA No.144 of 2021

                     1.Ramesh Kumar
                     2.Sangeetha Devi                                       : Appellants

                                  versus

                     1.Sandeep R.Jain (died)
                     2.Rekha @ Padma                                        : Respondents



                     Prayer: Appeal filed against the order in A.No.6030 of 2018 in OP

                     No.635 of 2018, dated 12.03.2021, made by learned Single Judge.



                     For the Appellant            :      Mr.P.Valliappan,
                                                         Senior Counsel
                                                         for M/s.PV Law Associates

                     For Respondent No.2          :      Mr.P.C.Harikumar




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  OSA No.144 of 2021



                                                        JUDGMENT

(Made by S.S.SUNDAR, J.)

This original side appeal is regarding custody of the minor

children. The parties have reached a compromise and the parties to

the proceedings are present before this Court.

2. The first respondent is no more and the second respondent is

present in Court and is represented by counsel. The appellants are also

present in Court and they are represented by counsel on record, who

in turn is represented by Mr.P.Valliappan, learned Senior Counsel.

3. Learned counsels appearing on either side have produced

before this Court a joint memorandum of compromise signed by the

parties in the presence of the respective counsel. Learned counsel on

either side have agreed that the appeal could be disposed of in terms

of joint memorandum of compromise, dated 18.09.2024. Even though

the matter is pertaining to custody of the minors, the parties have also

reached an agreement in respect of other issues between them.

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4. Learned counsel on either side express their consent that in

case the parties are required to sign a mediation agreement, they are

prepared to enter into a mediation agreement, in terms of the joint

memorandum of compromise.

5. In view of the submission of the learned counsel on record

and that of Mr.P.Valliappan, learned Senior Counsel, the original side

appeal is disposed of in terms of the compromise memo. There will be

no order as to costs.

6. The joint compromise memo dated 18.09.2024 shall form part

of the record and decree.

                                                              (S.S.S.R., J.)       (K.R.S., J.)
                                                                        18.09.2024
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     tar

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S.S.SUNDAR, J.

AND K.RAJASEKAR, J.

(tar)

18.09.2024

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