P.Thillai Selvan vs Mrs.Shyna Paul
2026 Latest Caselaw 80 Mad

Madras High Court

P.Thillai Selvan vs Mrs.Shyna Paul on 7 January, 2026

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07-01-2026

                                                         CORAM

                              THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                 AS No. 136 of 2017


                P.Thillai Selvan
                S/o P.R.Prakasam,
                No.11 South Mada Church Street, Royapuram,
                Chennai-600 013.
                Now residing at
                Flat No.1, Nandha Nikethan,
                Door No.10, Valliammal Street,
                Kilpauk, Chennai-600 010.                                              …. Appellant

                                                              Vs
                1. Mrs.Shyna Paul
                W/o Mr.Paul Jayakumar,
                No.1-A, Sun Set Terrace,
                No.13, Ramanathan Street,
                Kilpauk, Chennai 600 010.

                2.J.S.Rajkumar
                S/o J.R.Sankaran, No.22, Old No.17,
                Ramanathan Street,
                Kilpauk, Chennai 600 010.
                                                                                       ...Respondents

                PRAYER
                    Appeal Suit filed under Section 96 CPC & read with Order XLI Rule 1

                CPC, praying to allow this appeal on set aside the judgement and decree of the

                Trial court dated 11.04.2016 made in OS No.12123 of 2010 on the file of the

                XIX Additional City Civil Court, Chennai


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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 08/01/2026 05:22:15 pm )
                                  For Appellant(s) :           M/s.L.Murali Krishnan

                                  For Respondent(s):           M/s.G.Ilamurugu
                                                               for R1
                                                               M/s.Rajeni Ramadass
                                                               for R2

                                                        JUDGMENT

Heard

2. This Appeal Suit has been filed to set aside the judgment and decree

dated 11.04.2016 made in OS No.12123 of 2010 on the file of the XIX

Additional City Civil Court, Chennai.

3. All the parties along with their respective counsel presented themselves

before this Court during the hearings. Today the 1st defendant also appeared in

video conference. A Joint Memo of Compromise dated 05.01.2026 duly signed

by all the parties and their respective counsel has been filed.

4. The contents of the memorandum of compromise have been explained

to the parties and they have acknowledged that they have understood the terms

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

5. In view of the compromise memo filed, the Appeal Suit is disposed of

in terms of the memo of compromise. The Joint Memorandum of Compromise

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 05:22:15 pm ) along with General Power of Attorney shall form part and parcel of this order

and decree. Consequently, the connected CMPs, if any are closed. No costs.

07.01.2026 (1/2)

To

1.The XIX Additional City Civil Court, Chennai.

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 05:22:15 pm ) DR. A.D.MARIA CLETE, J.

dpq

07.01.2026 (½)

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 05:22:15 pm )