R.Somasundaram vs C.Duraisamy
2025 Latest Caselaw 8959 Mad

Citation : 2025 Latest Caselaw 8959 Mad
Judgement Date : 26 November, 2025

Madras High Court

R.Somasundaram vs C.Duraisamy on 26 November, 2025

                                                                                      CRP No.422 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                                  DATED: 26.11.2025

                                                           CORAM

                                   THE HONOURABLE MR JUSTICE P.B. BALAJI


                                                  CRP.No.422 of 2023


                     1.R.Somasundaram
                     2.Kaliammal
                     3.Tamilmani                                                         ... Petitioners
                                                               Vs.

                     1.C.Duraisamy
                     2.D.Prema
                     3.D.S.Karthik
                     4.A.T.Goutham                                                        ... Respondents


                     Prayer: Civil Revision Petition filed under Section 115 of the Civil

                     Procedure Code against the judgment and decree dated 27.10.2022 passed

                     by the learned Subordinate Judge, Tiruchengode, Namakkal District in CMA

                     No.3 of 2016, confirming the fair order and decretal order dated 21.08.2015

                     passed by the learned Additional District Munsif, Tiruchencode, Namakkal

                     District in I.A.No.436 of 2015 in O.S.No.10 of 2012.


                     1/4




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                                                                                             CRP No.422 of 2023



                                        For Petitioners        : Mr.K.Ramanraj

                                        For Respondents : Mr.R.Adithya Shri
                                                          For Mr.N.Manoharan




                                                                  ORDER

Pending revision, the parties requested time to reach a settlement. The

parties have successfully resolved their differences and reduced the terms of

compromise in writing, in and by, compromise dated 17.11.2025. The parties

in the revision have signed in the compromise memo and the learned counsel

appearing for the respective parties have also counter signed in the

compromise memo and the parties have also signed the sketch which is also

attached to the compromise memo, which shall form part and parcel of the

Memo of Compromise.

2. The civil revision petition is disposed of in terms of the memo of

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compromise with sketch attached with the compromise memo, forming part

and parcel of the order. No costs.