LAWS(MAD)-2007-7-163

S ALAMELU Vs. SRINIVASAN

Decided On July 04, 2007
S. ALAMELU Appellant
V/S
SRINIVASAN Respondents

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree, dated 30.4.2002, made in A.S.No.9 of 2001, on the file of the Subordinate Court, Tiruvarur, reversing the judgment and decree, dated 22.12.2000, made in O.S.No.94 of 2000, on the file of the District Munsif, Nannilam.

(2.) THE plaintiff, who is the appellant in the present second appeal, had filed the suit in O.S.No.94 of 2000, on the file of the District Munsif, Nannilam, praying for the relief of permanent injunction and for costs. THE plaintiff had filed the said suit stating that the suit property belongs to her and that she is in possession and enjoyment of the suit property. THE plaintiff had filed the said suit, since the defendants were attempting to take possession of the suit property from the plaintiff.

(3.) AT the stage of the hearing of the second appeal, a memo of compromise, dated 26.1.2004, signed both by the parties and the counsels appearing on their behalf, has been filed before this Court requesting that the second appeal be allowed and a decree be passed in the second appeal in terms of the said memo of compromise.