B.Rajkumar (Deceased) vs Kalpana Indersen
2021 Latest Caselaw 16183 Mad

                                                                                     C.S.No.36 of 2007

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 09.08.2021

                                          CORAM : JUSTICE N.SESHASAYEE

                                                     C.S.No.36 of 2007


                     1.B.Rajkumar (Deceased)
                     2.H.Shoba Kapoor
                     3.Hemalatha I
                     4.Kumari Anand Babu
                     5.C.H.Sunil Kumar
                     6.C.H.Anil Kumar
                       [Plaintiffs 2 to 6 are brought on record as legal
                        heirs of the deceased sole plaintiff as per the order dated
                        17.02.2021 in A.No.536 of 2021]              ...    Plaintiffs

                                                             Vs

                     1.Kalpana Indersen
                     2.Ashish Lal
                     3.Ankush Lal (Minor)
                       Rep. by his mother & natural guardian Kalpana Indersen
                     4.Rajasekar
                     5.Ambika Murali
                       [5th defendant impleaded as per order dated 29.3.2021
                        in A.No.947/2021]                         ...   Defendants


                     Prayer: Civil Suit filed under XXIV Rule 1 of O.S. Rules & Order VII
                     Rule 1 of CPC to pass decree and judgment :
                                   (a) directing the defendants to divide the suit property
                                      bearing Old Door No.46, then Door No.54, present
                                      Door No.1, Easwardas Street, Triplicane, Chennai-600
                                      005, morefully described in the Schedule-A hereunder,
                                      by metes and bounds and to put the plaintiff in separate
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                                                                                        C.S.No.36 of 2007

                                      possession of his half-share.

                                   (b) directing that the sale deed dated 24.03.2006,
                                      registered as Document No.447/2006, on the file of the
                                      SRO, Triplicane, through which the fourth defendant
                                      has purchased an undivided half-share in the suit
                                      property bearing Door No.1, Easwara Doss Lala Street
                                      & Pycrofts Road, Triplicane, Chennai – 600 005,
                                      morefully described in the Schedule-B hereunder, from
                                      the defendants 1 to 3 herein as null and void and not
                                      binding upon the plaintiff.

                                   (c) directing the defendants to pay the costs of the suit; and
                                   (d) granting such further or other reliefs


                                             For Plaintiffs      : Mr.P.B.Balaji
                                             For Defendants      : Mr.G.Veerapathiram [D5]

                                                         JUDGMENT

Both sides counsel appeared along with their parties through Video

Conference. This Court made enquiry regarding the compromise and

satisfied with the legality of the compromise entered into between the

parties. A joint memo of compromise dated 08.04.2021 is recorded and

taken on file. The decree be passed in terms of the compromise. No

costs.

09.08.2021

ds

https://www.mhc.tn.gov.in/judis/

C.S.No.36 of 2007

N.SESHASAYEE.J.,

ds

C.S.No.36 of 2007

09.08.2021

https://www.mhc.tn.gov.in/judis/