V.Selvakumar vs K.P.Balasubramanian
2025 Latest Caselaw 8126 Mad

Madras High Court

V.Selvakumar vs K.P.Balasubramanian on 28 October, 2025

                                                                                           A.S.No.328 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED: 28-10-2025
                                                 CORAM
                                   THE HONOURABLE MR.JUSTICE P.B. BALAJI
                                     A.S.No.328 of 2023 and CMP No.11761 of 2023

                  V.Selvakumar                                                             .... Appellant

                                                                   vs

                  K.P.Balasubramanian                                                      ... Respondent

                            Appeal filed under Section 96 of Code of Civil Procedure against the
                  decree passed in the suit judgment dated 29.11.2022 in O.S.No.242 of 2016
                  on the file of I Additioinal District Judge, Tirupur.


                                    For Petitioner       :         Mr.P.Sriramakrishnan
                                    For Respondent           :     Mrs.K.Indupriya

                                                         JUDGMENT

The parties were referred to Mediation and Conciliation Centre,

Tiruppur and before Mediation, Settlement Agreement dated 15.10.2025 has

been reached by the parties and the copies of the original settlement

agreement is placed before this Court for perusal and approval.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:22:12 pm )

P.B.BALAJI.,J

sr

2. A sum of Rs.26,50,000/-(Rupees Twenty Six Lakhs Fifty Thousand

Only) has already been paid by the respondent to the appellant as full and

final settlement. Therefore, nothing survives for consideration in this appeal.

3. The Memorandum of Compromise is recorded and the first appeal is

dismissed as settled out of court. Registry is directed to refund the court fee,

as per Rules.

No costs. Consequently, connected miscellaneous petition is closed.

28.10.2025

Index:yes/no Website:yes/no Speaking Order/Non-Speaking Order sr

To

The I Additioinal District Judge, Tirupur.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:22:12 pm )