Madras High Court
Gopalakrishna Santhanaraman vs Usha Balasubrahmanyam on 4 January, 2022
Author: S.S.Sundar
Bench: S.S.Sundar
AS.No.379/2021 & CMP.No.16895/2021 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.01.2022 CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR AS.No.379/2021 & CMP.No.16895/2021 [Virtual Mode]
1.Gopalakrishna Santhanaraman
2.Santhanaraman Krishnamurthy .. Appellants / Petitioners Vs. Usha Balasubrahmanyam .. Respondent / Respondent Prayer in AS.No.379/2021:- Appeal Suit filed under Section 96 read with Order XLI CPC against the decree and judgment dated 25.01.2019 passed in OS.No.6391/2017 on the file of the learned XVIII Additional Judge, City Civil Court at Chennai.
Prayer in CMP.No.16895/2021:- Petition filed u/s.151 CPC to grant interim stay of the operation of the decree and judgment dated dated 25.01.2019 passed in OS.No.6391/2017 on the file of the learned XVIII Additional Judge, City Civil Court at Chennai. https://www.mhc.tn.gov.in/judis 1 AS.No.379/2021 & CMP.No.16895/2021 For Appellants / Petitioners : M/s.S.Rajeni Ramadass For Respondent / Respondent : M/s.S.P.Arthi ORDER / JUDGMENT (1)Today, the above Civil Miscellaneous Petition is posted under the caption '' For Reporting Settlement''. (2)The learned counsels appearing for the parties have earlier filed a Memorandum of Understanding dated 22.10.2021 and as per the agreement, the appellants in the Appeal Suit has to pay a sum of Rs.14,00,000/- to the respondent towards full and final settlement on or before 31.12.2021. The respondent was also given liberty to withdraw the Execution Proceedings on payment of the said sum. The said Memorandum of Understanding was taken on record. (3)Today, it is reported by the learned counsels that payment has been made to the respondent vide DD.No.116367 dated 22.12.2021. A Memo for Settlement dated 24.12.2021 has been produced before this Court. The same is placed on record.
https://www.mhc.tn.gov.in/judis 2 AS.No.379/2021 & CMP.No.16895/2021 (4)While recording the statements of the learned counsels appearing on either side as well as the Memo for Settlement, this Court is of the view that no further orders are necessary in the Appeal Suit itself. (5)In the result, the Appeal Suit stands dismissed as settled as per MOU. No costs. Consequently, connected miscellaneous petition is also closed.
04.01.2022 AP Internet : Yes To
1.XVIII Additional Judge, City Civil Court at Chennai.
2.The Section Officer, VR Section High Court, Chennai.
https://www.mhc.tn.gov.in/judis 3 AS.No.379/2021 & CMP.No.16895/2021 S.S.SUNDAR, J., AP AS.No.379/2021 & CMP.No.16895/2021 04.01.2022 https://www.mhc.tn.gov.in/judis 4