R.Kasturibai vs S.Rajangam
2025 Latest Caselaw 8180 Mad

Madras High Court

R.Kasturibai vs S.Rajangam on 29 October, 2025

                                                                                       A.S.No.1100 of 2025

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 29.10.2025

                                                        CORAM:

                                    THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                                AS.No.1100 of 2025
                                                       and
                                              C.M.P.No.26871 of 2025


                     R.Kasturibai                                                            ...Appellant

                                                              Vs.

                     S.Rajangam                                                            ...Respondent




                     Prayer: This First Appeal is filed under Section 96 of Civil Procedure

                     Code, praying to set aside the judgment and decree dated 25.06.2019

                     made in OS.No.1835 of 2014 on the file of VI Additional City Civil

                     Court, Chennai.



                                    For Appellant        : Mr.B.Kannan

                                    For Respondent       : Mrs.A.Suganya




                     1/4




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                                                                                           A.S.No.1100 of 2025

                                                            ORDER

This First Appeal has been filed to set aside the judgment and

decree dated 25.06.2019 made in OS.No.1835 of 2014 on the file of VI

Additional City Civil Court, Chennai.

2. The parties were referred to the Mediation Center and the

parties reached an amicable settlement and the settlement also been

reduced into writing in and by a settlement agreement dated 13.10.2025.

The parties have signed the said settlement agreement which is also

counter signed by the respective counsel. The said settlement agreement

is recorded and the First Appeal is disposed of in terms of the settlement

agreements. The respondent/plaintiff is entitled to withdraw a sum of

Rs.17 lakhs deposited to the credit of OS.No.1835 of 2014 before the VI

Additional Civil Civil Court, Chennai, together with any interest accrued

thereon, if applicable. Similarly, the original documents of titled which

have been marked in the suit, have to be returned to the

appellant/defendant and it is open to the appellant/defendant to take out

an application for return of the original documents of title marked by the

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respondent/plaintiff. The Court shall permit return of the documents in

favour of the defendant.

3. In view of the settlement deed before this Court, the respective

applications for payment in toto for return of documents shall not be

opposed by the other party and orders shall be passed as expeditiously as

possible by the trial Court.

4. With the above direction, this First Appeal is disposed of. No

costs. Consequently, connected Miscellaneous Petition is closed.

29.10.2025

Index : Yes/No Speaking order : Yes/No Neutral Case Citation : Yes/No dna

To

The VI Additional City Civil Court, Chennai.

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P.B.BALAJI, J.

dna

and

29.10.2025

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