Madras High Court
Substituted And Amendment ... vs P.Jayalakshmi on 28 October, 2021
T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.10.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 & 302 of 2003
T.O.S.No.3 of 2001:
P.Sudhahar
[Substituted and amendment carried out as per the
order dated 06.08.1999 in A.No.2495 if 1999 and order
dated 20.07.2012 made in memo dated 16.07.2012]
...Plaintiff
.Vs.
1.P.Jayalakshmi
2.Saraswathi
3.N.Muthukrishnan
4.Ramanji @ Ramanjamm (Deceased)
5.P.Surendra Babu
6.S.Jagan Babu
[defendants 5 and 6 are impleaded as LR's of the
deceased 4th defendant as per the order dated
18.12.2015 in Application No.7338 of 2015]
... Defendants
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
PRAYER :Petition filed under Section 232 and 276 of the Indian
Succession Act, XXXIX fo 1925 and Order XXV Rule 5 of the Original
Side Rules for grant of Letters of Administration with the Will annexed.
Against the petition, a caveat was filed by the caveator, as per order of
this Court dated 19.12.2000, the Original Petition No.566 of 1997 was
converted into Testamentary Original Suit No.3 of 2001.
For Plaintiff : Mr.V.Selvaperumal
For Defendants : Mr.S.Senthilnathan for D2 and D4
*********
Tr.C.S.No.811 of 2002:
1.G.Ramanjee (Deceased)
2.P.Surendara Babu
3.S.Jagan Babu
[Plaintiffs 2 and 3 are brought on record as
legal heirs of the deceased sole plaintiff as
per order dated 18.12.2015 in
Appln.Nos.973 to 975 of 2015 and time
extended as per order dated 18.07.2016 in
Appln.Nos.3304 and 3305 of 2016. ]
... Plaintiffs
-Vs-
1.G.Parthasarathy (Deceased)
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
2.Jayalakshmi
3.Perumal Naidu
4.G.Saraswathi
5.Rajeswari
6.M.Nandakumar
7.M.Vijayalakshmi
8.M.Revathi
9.P.Yasodha
10.P.Sudhakar
11.P.Shanmugapriya
[Defendants 9 to 11 are brought on
record as legal heirs of the deceased 1st
defendant as per order dated 23.11.2016
in Appln.Nos.6145 and 6146 of 2016]
... Defendants
Plaint filed under Order VII Rule 1 of the Code of Civil Procedure
praying to:
a) Pass a preliminary decree for 1/5th share in the properties
mentioned in the Schedule A, B and C for the plaintiffs 2 and 3;
b) appoint a Commissioner to divide the properties mentioned in
the Schedule A, B and C by metes and bounds;
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
c) pass a final decree allotting specified items of properties
towards the share of the plaintiffs and put the plaintiff in possession of
the items so allotted towards their share and
d) for costs of the suit.
For Plaintiffs : Mr.V.Selvaperumal
For Defendants : Mr.S.Senthilnathan
********
Tr.C.S.No.302 of 2003:
G.Saraswathi ... Plaintiff
-Vs-
1.G.Parthasarathy (Deceased)
2.Jayalakshmi
3.Perumal Naidu
4.Ramanji (Deceased)
5.Rajeswari
6.M.Nandakumar
7.M.Vijayalakshmi
8.M.Revathi
9.P.Surendara Babu
10.S.Jagan Babu
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
[Defendants 9 and 10 brought on record as per
order dated 18.12.2015 in Appln.Nos.956 to 958
of 2015 and time extended as per order dated
18.07.2016 in Appln Nos.3304 and 3305 of 2016
and order dated 04.08.2016.]
11.P.Yasodha
12.P.Sudhakar
13.P.Shanmugapriya
[Defendants 11 to 13 are brought on
record as legal heirs of the deceased 1st
defendant as per order dated 23.11.2016
in Appln.Nos.6147 and 6148 of 2016]
... Defendants
Plaint filed under Order VII Rule 1 of the Code of Civil Procedure
praying to:
a) Pass a preliminary decree for 1/5th share in the properties
mentioned in the Schedule A, B and C for the plaintiff;
b) appoint a Commissioner to divide the properties mentioned in
the Schedule A, B and C by metes and bounds;
c) pass a final decree allotting specified items of properties
towards the share of the plaintiff and put the plaintiff in possession of the
items so allotted towards her share and
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
d) for costs of the suit.
For Plaintiff : Mr.S.Senthilnathan
For Defendants : Mr.R.Lakshmi Narasimhan
for D2, 3 9 and 11
Mr.V.Selvaperumal for D12
********
JUDGMENT
The parties have entered into a compromise and the same is
evidenced by a compromise memo which has been signed by all the
parties and their respective counsel. The power of attorney of the
plaintiff is present. Two of the parties viz., the 1st and 2nd defendants
Jayalakshmi and Saraswathi are present virtually. The others are present
physically. All the parties have agreed that the suits as well as the
testamentary original suit can be disposed of based on the above
compromise.
2. In view of the agreement reached between the parties, there will
be a final decree in Tr.C.S.No.811 of 2002 and Tr.C.S.No.202 of 2003 as
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
per the compromise memorandum made between the parties. The
compromise memo shall form part of the decree. In view of the
compromise reached in the partition suits, the testamentary original suit
in TOS.No.3 of 2001 will stand dismissed. The parties are directed to
bear their own costs.
29.10.2021
dsa
Note: The Registry is directed to issue
certified copy of the judgment and
decree by 29.11.2021.
Index : No
Internet : Yes
Non-Speaking order
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
List of the witnesses examined on the side of the plaintiff in
T.O.S.No.3 of 2001:
PW1-Mrs.Shanmugapriya
List of Exhibits marked on the side of the plaintiff in
T.O.S.No.3 of 2001:
Exhibits Description Dated
No.
Ex.P1 True copy of Power of attorney 31.07.2015
Ex.P2 Original Will executed by Mr.Gopal Naidu registered as 15.12.1980
Doc.No.53/1980 on the file of the Sub-Registrar, Triplicane,
Chennai
Ex.P3 Original Death Certificate of Mr.Gopal Naidu --
Ex.P4 Original Birth certificate of the plaintiff --
Ex.P5 Original Death Certificate of Mrs.Salammal who died on --
21.09.1996
Ex.P6 Original legal heir certificate 02.09.1997
Ex.P7 Affidavit filed by R.Kulasekara Nadiu Feb 1997
Ex.P8 Typed copy of the affidavit of attesting witness Namdev --
Chettiar
Ex.P9 Computerised copy of death certificate of Namdev Chettiar --
Ex.P10 Copy of Consent affidavit of Jayalakshmi --
Ex.P11 Copy of Consent affidavit of G.Parthasarathy --
Ex.P12 Copy of death certificate of G.Parthasarathy --
Ex.P13 Certified copy of settlement deed 05.06.1982
List of the witnesses examined on the side of the defendants in
T.O.S.No.3 of 2001: : Nil
List of Exhibits marked on the side of the defendants in
T.O.S.No.3 of 2001: : Nil
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
List of the witnesses examined on the side of the plaintiffs in
Tr.C.S.No.811 of 2002:
PW1-Mr.P.Surendra Babu
List of Exhibits marked on the side of the plaintiffs in
Tr.C.S.No.811 of 2002:
Exhibits Description Dated
No.
Ex.P1 Certified copy of sale deed R.Gopal Naidu 29.11.1956
Ex.P2 Certified copy of sale deed R.Gopal Naidu 20.07.1960
Ex.P3 Certified copy of sale deed R.Gopal Naidu 25.07.1960
Ex.P4 Copy of legal notice 20.01.1996
Ex.P5 Original reply notice 01.02.1996
Ex.P6 Certified copy of sale deed G.Perumal Naidu 05.12.1997
Ex.P7 Certified copy of sale deed 20.07.2000
Ex.P8 Proceedings of Thasildar, Tindivanam 20.03.2012
Ex.P9 Proceedings of R.D.O., Tindivanam .12.2012
Ex.P10 Patta bearing No.151 issued by Deputy Thasildar, 24.05.2012
Tindivanam
Ex.P11 'A' Register extract 24.05.2012
Ex.P12 Proceedings of Public Information Officer @ Deputy 12.08.2013
Thasildar, Tindivanam
Ex.P13 Proceedings of R.D.O., Tindivanam 02.12.2012
Ex.P14 Proceedings of Public Information Officer @ Deputy 29.09.2015
Thasildar, Tindivanam
List of the witnesses examined on the side of the defendants in
Tr.C.S.No.811 of 2002: : Nil
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
List of Exhibits marked on the side of the defendants in
Tr.C.S.No.811 of 2002: : Nil
List of the witnesses examined on the side of the plaintiff in
Tr.C.S.No.302 of 2003:
PW1-Mr.P.Surendra Babu
List of Exhibits marked on the side of the plaintiff in
Tr.C.S.No.302 of 2003: Nil
List of the witnesses examined on the side of the defendants in
Tr.C.S.No.302 of 2003: : Nil
List of Exhibits marked on the side of the defendants in
Tr.C.S.No.302 of 2003: : Nil
29.10.2021
dsa
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T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 &
302 of 2003
R.SUBRAMANIAN, J.
dsa
T.O.S.No.3 of 2001 and
Tr.C.S.Nos.811 of 2002 & 302 of 2003
29.10.2021
Page No.11/11
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