Madras High Court
J. Jansi Rani vs R.Shankaranarayanan on 28 July, 2021
S.A.Nos.1245 to 1248 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.07.2021
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
S.A.Nos.1245 to 1248 of 2010
S.A.No.1245 of 2010:
J. Jansi Rani ... Appellant
Vs.
1.R.Shankaranarayanan
2.R. Kumar
3.The Collector of Chennai,
Singaravelar Maligai,
Chennai – 600 001.
4.The Director of Survey Land Records,
Chepauk,
Chennai – 600 005.
5.The Assistant Director of Survey Land Records,
Singaravelar Maligai,
Chennai – 600 001.
6.The Tahsildar,
Perambur – Purasawalkam Taluk,
Perambur,
Chennai – 600 011.
1/11
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
7.The Commissioner,
Corporation of Chennai,
Rippon buildings,
Chennai – 600 003.
8.C.Rajamohan
9.E. Purushothaman ... Respondents
(R9 impleaded vide order of this Court dated 06.03.2018 in
C.M.P.No.8005 of 2016 in S.A.No.1246 of 2010 by MGRJ)
S.A.No.1246 of 2010:
J. Jansi Rani ... Appellant
Vs.
1.C.Rajmohan
2.The Collector of Chennai,
Singaravelar Maligai,
Chennai – 600 001.
3.The Director of Survey Land Records,
Chepauk,
Chennai – 600 005.
4.The Assistant Director of Survey Land Records,
Singaravelar Maligai,
Chennai – 600 001.
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
5.The Tahsildar,
Perambur – Purasawalkam Taluk,
Perambur,
Chennai – 600 011.
6.The Commissioner,
Corporation of Chennai,
Rippon buildings,
Chennai – 600 003.
7.R.Shankaranarayanan
8.R. Kumar
9.E. Purushothaman ... Respondents
(R9 impleaded vide order of this Court dated 06.03.2018 in
C.M.P.No.8006 of 2016 in S.A.No.1246 of 2010 by MGRJ)
S.A.No.1247 of 2010:
J. Jansi Rani ... Appellant
vs.
1.The Collector of Chennai,
Singaravelar Maligai,
Chennai – 600 001.
2.The Director of Survey Land Records,
Chepauk,
Chennai – 600 005.
3.The Assistant Director of Survey Land Records,
Singaravelar Maligai,
Chennai – 600 001.
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
4.The Tahsildar,
Perambur – Purasawalkam Taluk,
Perambur,
Chennai – 600 011.
5.The Commissioner,
Corporation of Chennai,
Rippon buildings,
Chennai – 600 003.
6.R.Shankaranarayanan
7.R. Kumar
8.C. Rajmohan
9.E. Purushothaman ... Respondents
(R9 impleaded vide order of this Court dated 06.03.2018 in
C.M.P.No.8007 of 2016 in S.A.No.1247 of 2010 by MGRJ)
S.A.No.1248 of 2010:
J. Jansi Rani ... Appellant
vs.
1.The Commissioner,
Corporation of Chennai,
Rippon buildings,
Chennai – 600 003.
2.The Collector of Chennai,
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
Singaravelar Maligai,
Chennai – 600 001.
3.The Director of Survey Land Records,
Chepauk,
Chennai – 600 005.
4.The Assistant Director of Survey Land Records,
Singaravelar Maligai,
Chennai – 600 001.
5.The Tahsildar,
Perambur – Purasawalkam Taluk,
Perambur,
Chennai – 600 011.
6.R.Shankaranarayanan
7.R. Kumar
8.C. Rajmohan
9.E. Purushothaman ... Respondents
(R9 impleaded vide order of this Court dated 06.03.2018 in
C.M.P.No.8008 of 2016 in S.A.No.1248 of 2010 by MGRJ)
Prayer in S.A.Nos.1245, 1246, 1247 and 1248 of 2010: Second
Appeals filed under Section 100 of the Code of Civil Procedure against
the Judgment and Decree dated 17.08.2010 passed by the learned III
Additional Judge, City Civil Court, Chennai in A.S.Nos.417, 428, 449
and 47 of 2009 reversing the Judgment and Decree dated 28.08.2009
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S.A.Nos.1245 to 1248 of 2010
passed by the learned XI Assistant Judge, City Civil Court, Chennai in
O.S.No.4623 of 2001.
For Appellant : Mr.S.Asokan
in all appeals
For Respondents : Mr.A.E.Ravichandran
Government Advocate
for R3 to R6 in S.A.No.1245/2010
for R2 to R5 in S.A.No.1246/2010
for R1 to R4 in S.A.No.1247/2010
for R2 to R5 in S.A.No.1246/2010
Ms.Karthikaa Ashok
for R7 in S.A.No.1245/2010
for R6 in S.A.No.1246/2010
for R5 in S.A.No.1247/2010
for R1 in S.A.No.1248/2010
R1 – dismissed as abated vide
order dated 22.07.2021
in S.A.No.1245/2010
R7 – dismissed as abated vide
order dated 22.07.2021
in S.A.No.1246/2010
R6– dismissed as abated vide
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S.A.Nos.1245 to 1248 of 2010
order dated 22.07.2021
in S.A.No.1247/2010
R6– dismissed as abated vide
order dated 22.07.2021
in S.A.No.1248/2010
R2 – died
vide order dated 22.07.2021
in S.A.No.1245/2010
R8 – died
vide order dated 22.07.2021
in S.A.No.1246/2010
Mr.R. Ramanlal
for R8 in S.A.Nos.1245, 1247
and 1248/2010
for R1 in S.A.No.1246/2010
for R1 in S.A.No.1245/2010
Mr.S.Pugaleanthi
for R9 in S.A.Nos.1245, 1246,
1247 /2010
COMMON JUDGMENT
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
The parties namely the plaintiff/appellant and the 9th respondent
who is now the owner of the property of the defendants 6 and 7 in the
suit are present. The 8th respondent is also present.
2.Mr.A.E.Ravichandran, learned Government Advocate for the
defendants 1 to 4 is present. Ms.Karthikaa Ashok, learned counsel for
the 5th respondent appeared virtually before this Court.
3.The plaintiff and the 9th respondent have signed a Joint
Memorandum of Compromise in and by which they have agreed to
accept the existence of the road comprised in T.S.No.124, Block No.9
of Kolathur Village, Puraswalkam – Perambur Taluk, now Ayanavaram
Taluk as shown in the Advocate Commissioner's report filed in the
above Second Appeal as a public road. The terms of the compromise
have been reduced into writing in the form of Joint Memorandum of
Compromise. The parties have agreed that they have signed the said
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S.A.Nos.1245 to 1248 of 2010
compromise without any coercion, undue influence and
misrepresentation. The memo is also accompanied by a Plan where the
road has been demarcated in the brown colour. The Memo was taken
on file.
All the Second Appeals are disposed of in terms of Joint
Memorandum of Compromise. The terms of Memorandum of
Compromise and the Plan shall form part of the Decree. No costs.
28.07.2021
Index : Yes/No
Internet : Yes/No
mps
To
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
1.The III Additional Judge,
City Civil Court,
Chennai.
2.The XI Assistant Judge,
City Civil Court,
Chennai.
3.The Collector of Chennai,
Singaravelar Maligai,
Chennai – 600 001.
4.The Director of Survey Land Records,
Chepauk,
Chennai – 600 005.
5.The Assistant Director of Survey Land Records,
Singaravelar Maligai,
Chennai – 600 001.
6.The Tahsildar,
Perambur – Purasawalkam Taluk,
Perambur,
Chennai – 600 011.
7.The Commissioner,
Corporation of Chennai,
Rippon buildings,
Chennai – 600 003.
P.T. ASHA, J,
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1245 to 1248 of 2010
mps
S.A.Nos.1245 to 1248 of 2010
28.07.2021
https://www.mhc.tn.gov.in/judis/
