A.Shanmugam vs R.Thangaraju
2025 Latest Caselaw 8891 Mad

Citation : 2025 Latest Caselaw 8891 Mad
Judgement Date : 24 November, 2025

Madras High Court

A.Shanmugam vs R.Thangaraju on 24 November, 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 24-11-2025

CORAM

THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

A.S.No.466 of 2020 and C.M.P.No.5764 of 2020 & C.M.P.No.9425 of 2022

A.Shanmugam ... Appellant Vs R.Thangaraju ... Respondent

PRAYER:

This Appeal suit is filed under Section 96 read with Rule 41(1) Section 96

of C.P.C., as against the judgment and decree dated 22.08.2019 made in

O.S.No.302 of 2018 on the file of the Principal District Court, Commercial Cases

Court, Namakkal.


                                       For Appellant           :Mr.R.Darshan
                                                               for Mr.R.N.Manokaran

                                       For Respondent          : Mr.P.Surya
                                                               for M/s.L.Mouli









https://www.mhc.tn.gov.in/judis               ( Uploaded on: 27/11/2025 11:00:04 am )
                                                         JUDGMENT

Earlier, this Court, on 25.09.2025 had referred the matter to the Tamil Nadu

Mediation and Conciliation Centre, Namakkal. Accordingly, the parties have

appeared before the Mediation and Conciliation Centre, Namakkal and arrived at a

compromise in the suit on 10.10.2025 before the Mediation Centre.

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

both the parties submitted that the matter had settled between the parties before

the Mediation Centre.

3. Since the matter is settled between the parties before the Mediation

Center, as per the mediation report dated 10.10.2025, this appeal is dismissed as

settled out of Court (Mediation Center). Refund of Court Fee is ordered under

Section 69-A of the Tamil Nadu Court Fees Suit & Valuation Act, 1955.

Consequently, connected miscellaneous petitions are closed.

24.11.2025 mfa Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation: Yes / No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:04 am ) To

1. The Principal District Judge, Principal District Court, Commercial Cases Court, Namakkal.

2. The Section Officer, VR Section, High Court, Chennai.