Madras High Court
Ramasamygounder vs Rukmani on 18 February, 2015
Author: Aruna Jagadeesan
Bench: Aruna Jagadeesan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 18.02.2015 Coram: THE HONOURABLE Mrs.JUSTICE ARUNA JAGADEESAN C.R.P.(NPD).No.2603 of 2009 and M.P.No.1 of 2009 Ramasamygounder .. Petitioner Vs. Rukmani .. Respondent Prayer Civil Revision Petition filed under Section 115 of C.P.C. against the fair and final order dated 29.11.2008 passed in C.M.A.No.2 of 2008 on the file of the Additional District Court (Fast Track Court-III), at Dharapuram, in confirming the fair and final order passed in I.A.No.973 of 2007 in O.S.No.246 of 2004 dated 09.01.2008 on the file of the District Munsif Court at Dharapuram. For Petitioner : Mr.Ma.P.Thangavel For Respondent : Mr.D.Krishnakumar O R D E R
This civil revision petition is filed against the order dated 29.11.2008 passed in C.M.A.No.2 of 2008 on the file of the Additional District Court (Fast Track Court-III), at Dharapuram, in confirming the order passed in I.A.No973 of 2007 in O.S.No.246 of 2004 dated 09.01.2008 on the file of the District Munsif Court at Dharapuram.
2. A memo has been filed by the counsel appearing for the parties wherein it is stated as follows:
"The petitioner filed a Civil Revision Petition against the fair and final order passed in CMA.No.2 of 2008 dated 29.11.2008 on the file of the Additional District Court(FTC 3) at Dharapuram in confirming the fair and final order passed in I.A.No.973 of 2007 in O.S.No.246 of 2004 dated 9.1.2008 on the file of the District Munsif Court at Kangeyam.
2. The Petitioner and Respondent filed a Memo before the District Munsif Court, Kangeyam in E.P.No.3 of 2006 in O.S.No.246 of 2004 wherein states that the petitioner to withdraw the CRP(NPD) No.2603 of 2009 and the Respondent withdraw the E.P.No.3 of 2006 in O.S.No.246 of 2004. I am herewith enclosing the copy of the Memo of compromise filed before the District Munsif Court, Kangeyam and may be recorded as part and parcel of this Memo.
3. Therefore, it is humbly prayed that this Hon'ble Court may be pleased to record the Memo of Compromise and dismiss the CRP and thus render justice."
3. A memo of compromise has been filed by the parties before the District Munsif Court, Kangeyam, which reads as follows:
cgathjpfs; gf;fk; jhf;fy; bra;a[k; kpnkh kDjhuh;- thjpf;F. vjph;kDjhuh; - gpujpthjp $%tdhk;rk; bfhLf;f ntz;Lbkd 23/08/2005 y; gpwg;g[tpf;fg;gl;l jPh;g;gpd; go 13/11/2005 tiuapy;Toa $%tdhk;r bjhif U:/3.386-=k; tR{y; bra;a E.P.3/2006 jhf;fy; bra;ag;gl;Ls;s epiyapy; vjph;kDjhuh; - gpujpthjp brd;id cah;ePjpkd;wj;jpy; rPuha;t[ kD C.R.P.(PD) 2603/09 C.M.P.1/09 jhf;fy; bra;J epYitapy; cs;sJ/ vjph;kDjhuh; - gpujpthjp nkw;fz;l rPuha;t[ kDit thg!; bgw;Wf;bfhs;tbjd;Wk; ep//k/vz;/3-2006 I kl;Lnk kDjhuh;- thjp typa[Wj;jtpy;iy vd nkw;Fwpg;g[ bra;J Koj;Jf;bfhs;tbjd;Wk; 23/08/2005 y; gpwg;g[tpf;fg;gl;l $%tdhk;r jPh;g;ghid kDjhuh;- thjpapd; Ma[s;fhyk; tiu mKypy; ,Uf;fntz;oaJ vdt[k; ,Ujug;gpdUk; xj;Jf;bfhz;L kpnkh jhf;fy; bra;tij nfhh;l;lhuth;fs; gjpt[ bra;J bfhz;L epiwntw;W kDit kl;Lnk Koj;J bfhLf;f cgathjpfs; gpuhh;j;jpf;fpd;whh;/ ARUNA JAGADEESAN.,J.
Vsi
4. In view of the compromise entered into between the parties as extracted above, the civil revision petition is disposed of. The memo of compromise shall form part of the decree. No costs. Consequently, connected miscellaneous petition is closed.
18.02.2015 Index:Yes/No Internet:Yes/No vsi To
1. The Additional District Court, (Fast Track Court-III), Dharapuram.
2. The District Munsif Court Dharapuram.
C.R.P.(NPD).No.2603 of 2009