K.Selvaraj vs Sumathi
2024 Latest Caselaw 18783 Mad

Madras High Court

K.Selvaraj vs Sumathi on 24 September, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                             AS No. 98 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 24.09.2024

                                                       CORAM:

                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                  AS No. 98 of 2023
                                               & CMP No. 4097 of 2023

                     K.Selvaraj

                                                                                 ... Appellant
                                                             Vs.

                     1.Sumathi
                     2.Perumayee
                                                                                ..Respondent

                     PRAYER : This appeal has been filed under Section 96 of Civil Procedure
                     Code, to allow the appeal by setting aside the judgment and decree dated
                     02.03.2022 passed in OS No. 77 of 2015 on the file of the Sessions (Fast
                     Track Mahila ) Court, Namakkal.


                                     For Appellant : Mr.S.Senthil
                                     For R1        : Mr.M.Guruprasad
                                          R2 not appeared.




                     1

https://www.mhc.tn.gov.in/judis
                                                                                     AS No. 98 of 2023




                                                         JUDGMENT

This appeal has been filed to allow the appeal by setting aside the

judgment and decree dated 02.03.2022 passed in OS No. 77 of 2015 on the

file of the Sessions (Fast Track Mahila ) Court, Namakkal.

2. When the matter is taken up for hearing, the appellant and the

respondents appeared in person along with their respective counsel and filed

the Memorandum of compromise and details of the properties and

valuations.

3. The terms of the compromise read over to the parties and they

admitted as correct. As per the terms of the compromise, the the appellant

paid Rs.5,00,000/- through Demand Draft (DD No. 521316 drawn on Tamil

Nadu Mercantile Bank venkarai Branch) to the second respondent towards

maintenance before this Court and also given life estate in the Terraced

house bearing Door No.5/256, situated in item 11 of the suit property.

Furthermore, item No1 of the suit property along with electricity connection

is given to the first respondent, which is indicated as green colour in the

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

map annexed in the details of the properties and valuations except item

No.1 of the suit properties remaining properties are belongs to the second

defendant in which plaintiff/first respondent has no right. Memorandum of

compromise along with details of properties and valuations are forming part

of the decree. Accordingly, this appeal is disposed of. No Costs.

Consequentially, connected miscellaneous petition is closed.

24.09.2024

pbl

To

1.The Section Officer, V.R Section.

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

T.V.THAMILSELVI,J.

Pbl

24.09.2024

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