Rathinagiriswari vs C.Tamilarasi
2025 Latest Caselaw 7869 Mad

Madras High Court

Rathinagiriswari vs C.Tamilarasi on 15 October, 2025

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 15.10.2025

                                                         CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                AS.No.462 of 2021
                                                      and
                                               CMP.No.19467 of 2021
                    M.Jayachandran (died)
                    1.Rathinagiriswari
                    2.J. Nagenthiran
                    3.J. Yamuna                                                         ...Appellants
                                                               Vs.
                    1.C.Tamilarasi
                    2.M.Maruthayammal
                    3.Maheshwari
                    4.Rajeswari
                    5. Dhanalakshmi
                    6. Amuthavalli                                                    ...Respondents

                    PRAYER IN AS.No.462 of 2021 : This Appeal Suit is filed under Section 96

                    r/w. Order 41 Rule 1 of CPC to set aside the Judgment and Decree made in

                    OS.No.881 of 2007 on the file of the III Additional District and Sessions

                    Court, Coimbatore.

                    PRAYER IN CMP.No.19467 of 2021: This Civil Miscellaneous Petition is

                    filed under Sectin 151 of CPC to stay the operation of the Judgment and

                    Decree dated 30.01.2017 made in OS.No.881 of 2007 on the file of the III

                    Page No.1 of 4




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                    Additional District and Sessions Court, Coimbatore pending disposal of the

                    main appeal.

                              For Appellants            : Mr.C.D.Johnson

                              For Respondents           : Mr.M.Hemantkumar for R3 to R6

                                                         Appeared as party-in- person for R1

                                                         Died - R2

                                                       JUDGMENT

Heard.

2. This Appeal Suit arises from the Judgment and Decree made in

OS.No.881 of 2007 on the file of the III Additional District and Sessions

Court, Coimbatore.

3. Both learned counsel for the appellants and the respondents are

present. The parties are also present in Court. A Memorandum of

Understanding, dated 13.09.2025 duly signed by the parties and their

respective counsel, has been filed.

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4. The contents of the Memorandum of Understanding have been

explained to the parties and acknowledged that they have understood the

terms in full and that they have entered into the compromise.

5. In view of the Memorandum of Understanding filed, the Appeal Suit

is disposed of in accordance with the terms of the said memo. The

Memorandum of Understanding shall form part and parcel of this decree.

However, there shall be no order as to costs. Consequently, connected

miscellaneous petition is closed.

15.10.2025 Note: Issue order copy on or before 16.10.2025 Index: Yes/No Speaking/Non-speaking Order gv To

1.The III Additional District and Sessions Court, Coimbatore.

2. The Section Officer, V.R.Section, High Court, Madras.

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DR. A.D.MARIA CLETE.,J.

gv

and

15.10.2025

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