Madras High Court
Shanmugaraj vs G.Lakshmi
Author: S.Srimathy
Bench: S.Srimathy
A.S.(MD)No.72 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Judgment Reserved On Judgment Pronounced On
09.12.2024 10.10.2025
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
A.S.(MD)No.72 of 2018
Shanmugaraj,
Represented through his wife and Power Agent,
S.Pitchammal ...Appellant
--Vs--
G.Lakshmi ...Respondent
PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code, 1908,
against the Judgment and Decree in O.S.No.82 of 2014, dated 03.11.2017, on the
file of the Principal District Court, Tirunelveli.
For Appellant : Mr.T.Selvam
For Respondent : Mr.S.Kumar
*****
JUDGMENT
The present appeal suit is filed by the defendant in the suit against the judgment and decree made in O.S.No.82 of 2014, dated 03.11.2017, on the file of the Principal District Court, Tirunelveli.
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2.The plaintiff in the suit is the respondent herein and the defendant in the suit is the appellant herein. For the sake of convenience, the parties are referred as plaintiff and defendant as per the ranking in the original suit.
3.The suit is filed for partition to divide half share each between the plaintiff and the defendant. The suit was decreed. Aggrieved over the same, the defendant has preferred the appeal.
4.Pending appeal, the parties have entered into compromise and a joint compromise is filed by both the parties. Even though the suit is filed by the power agent, but the Principal had appeared before this Court. Further it is seen that the power agent is the wife of the defendant. Today, ie., on 10.10.2025, the defendant himself namely Shanmugaraj appeared before this Court. The plaintiff / respondent is also present before this Court. This Court verified the parties through Aadhar card. Therefore, this Court is accepting the joint compromise memo. The sketch is produced for the division of properties. The said joint compromise memo and the sketch are extracted hereunder:
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5.Thus, the appeal suit is disposed of based on the joint compromise memo and the decree shall be drafted as per the joint compromise memo. The joint compromise memo and the sketch shall form part and parcel of the judgment and decree.
6.Therefore, the appeal suit is disposed of based on the joint compromise memo. No costs.
10.10.2025 NCC : Yes / No Index : Yes / No Internet : Yes Tmg To
1.Principal District Court, Tirunelveli.
2. The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.
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