L.Surendar Narrain vs Sarojini Ramamurthy
2021 Latest Caselaw 25157 Mad

                                                                                         C.S.No.780 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.12.2021

                                          CORAM : JUSTICE N.SESHASAYEE

                                                     C.S.No.780 of 2011



                     1.L.Surendar Narrain
                       Rep by his Power of Attorner
                       Mr.L.Narendar Narrain

                     2.L.Narendar Narrain                                          ...    Plaintiffs


                                                              Vs.

                     1.Sarojini Ramamurthy
                     2.L.Ravindra Narayan                                          ...    Defendants


                     Prayer : Civil Suit filed under Order IV Rule 1 of the Original Side
                     Rules r/w Order VII Rule 1 and 2 of the CPC praying to pass a judgment
                     and decree in favour of the plaintiffs :

                                   (a) For a preliminary decree of partitioning Schedule 'A' and 'B'
                                      properties into two equal parts by metes and bounds and
                                      allotting separate ½ share to the first plaintiff.


                                   (b) For a preliminary decree of partitioning Schedule 'C'
                                      property into four by metes and bounds and allotting
                                      separate 1/6 share to the first plaintiff.


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                                                                                  C.S.No.780 of 2011


                                  (c) For a preliminary decree of partitioning Schedule 'C'
                                     property into four by metes and bounds and allotting
                                     separate ½ share to the second plaintiff.


                                  (d) For the appointment of an Advocate Commissioner to
                                     inspect and divide Schedule 'A', 'B' and 'C' mentioned
                                     properties by metes and bounds and to grant separate
                                     possession to the first plaintiff for his half share in Schedule
                                     'A' and 'B' properties and 1/6th share in Schedule 'C' property
                                     to the first plaintiff and similarly allotting separate ½ share
                                     in 'C' schedule property to the second plaintiff.


                                  (e) For a permanent injunction restraining the defendants from
                                     alienating or encumbering or otherwise dealing with
                                     Schedule 'A', 'B' and 'C' mentioned properties.


                                  (f) For costs of the suit and


                                  (g) For further or other orders as this Court deem fit and proper
                                     in the circumstances of the case.



                                     For Plaintiffs               : Mr.K.Rajasekaran
                                     For Defendants               : Mrs.Vidya Chetan




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                                                                              C.S.No.780 of 2011


                                                   JUDGMENT

The matter is reported to have settled out of Court and a memo is filed

for withdrawing the suit.

2. The suit is settled out of Court. The Registry is required to refund the

Court fee as per law. No costs.

21.12.2021

ds

Index : Yes / No Internet : Yes / No

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

C.S.No.780 of 2011

N.SESHASAYEE.J., ds

C.S.No.780 of 2011

21.12.2021

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