Soundaranayaki Alias Sakundala (Died) vs T.Arunachalam Chettiar (Died)
2024 Latest Caselaw 19095 Mad

Madras High Court

Soundaranayaki Alias Sakundala (Died) vs T.Arunachalam Chettiar (Died) on 27 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                          S.A(MD)No.1175 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 27.09.2024

                                                   CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                        S.A(MD)No.1175 of 2005

                1.Soundaranayaki alias Sakundala (died)
                2.S.Suresh (died)
                3.S.Senhil
                4.Sekar
                5.Baskaran
                6.Gurumurthy
                7.Lakshmi alias Muthulakshmi
                                          ... Appellants/Respondents 1, 3, 4, 6 to 9/
                                                Defendants 1, 3 & 4 & Nil

                8.Nithyakalyani
                9.Poopase Saminathan          ... Appellants 8 & 9/
                                                   Lrs of the deceased 2nd appellant

                10.Radha                      ... 10th Appellant

                      (Appellants 2 & 3 are recorded as Lrs of the deceased
                         1st appellant vide order dated 13.08.2014)

                     (Appellants 8 & 9 are brought on record as Lrs of the deceased
                       2nd appellant vide order dated 02.09.2024
                       in C.M.P(MD)Nos.4317 to 4320 of 2024)

                     (10th Appellant is impleaded as per the order of this Court
                       dated 02.09.2024 made in C.M.P(MD)No.4332 of 2024)

                                                  Vs.

                1.T.Arunachalam Chettiar (died)... Respondent/Appellant/Plaintiff

                2.A.Murugesan                 ... 2nd Respondent/Lr of the 1st respondent

                      (2nd Respondent is brought on record as Lr of the deceased
                         first respondent vide order dated 02.09.2024 made
                         in C.M.P(MD)Nos.4322, 4326 & 4328 of 2024)
https://www.mhc.tn.gov.in/judis


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                                                                                 S.A(MD)No.1175 of 2005




                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 23.09.2004 made in
                A.S.No.100 of 2000 on the file of the Sub Court, Paramakudi, reversing
                the judgment and decree dated 23.07.1999 made in O.S.No.20 of 1993
                on the file of the District Munsif Court, Paramakudi.


                                  For Appellants 3 to 7       : Mr.M.Rajaraman

                                  For R – 2                   : Mr.M.Saravanan


                                                          JUDGMENT

Heard the learned counsel appearing for the appellants 3 to 7

and the learned counsel appearing for the second respondent.

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 compromise memo dated 27.09.2024. 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

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

the compromise memo dated 27.09.2024 and there will be a decree

accordingly. The compromise memo, dated 27.09.2024, shall form part

of the decree. No costs.

                                                                              27.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Sub Court, Paramakudi.

2.The District Munsif Court, Paramakudi.

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

27.09.2024

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