Haji Rasheed Mohammed vs Fathima Hanif
2021 Latest Caselaw 19564 Mad

                                                                          C.S.No.648 of 2015

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 23.09.2021

                                     CORAM : JUSTICE N.SESHASAYEE

                                              C.S.No.648 of 2015


                      Haji Rasheed Mohammed                    ...         Plaintiff

                                                      Vs.

                      1.Fathima Hanif
                      2.Adam Haji Mohammed (deceased)
                      3.Osman Haji Mohammed (deceased)
                      4.Azeez Haji Mohammed
                      5.Haji Abdul Hameed Mohammed (deceased)
                      6.Kulsum
                      7.Shirin Hameed
                      7.A.Imitiaz
                      9.A.Khalid
                      10.Ashraf
                      11.Zohara Bai
                      12.Asif Osman
                      13.Aysha Harris
                      14.Shabana Azim
                      15.Haji Mohamed Hussain
                      16.Sumaiya
                      17.Basheer
                      18.Fathima Hanif Mohammed
                             @ Venetia Edukkunathu
                      19.Sher Banu Hameed
                      20.Zainab Riyaz
                      21.Jameel Ur Rehnan                          ...      Defendants
                         [Defendants 6 to 10 are brought on record as legal
                          heirs of deceased 2nd defendant vide Order dated
                          07.11.2016 in A.No.5732 of 2016 in C.S.No.648 of 2015]

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                      1/4
                                                                                 C.S.No.648 of 2015

                          [Defendants 11 to 17 are brought on record as legal
                           heirs of deceased 3rd defendant vide Order dated
                           15.11.2017 in A.Nos.6731 & 6732 of 2017
                            in C.S.No.648 of 2015]

                          [18th defendant impleaded as per Order dated
                           12.03.2019 in A.No.2707 of 2016 in C.S.No.648 of 2015]

                          [Defendants 19 to 21 are impleaded as per Order dated
                           13.03.2020 in A.No.8942 of 2019 in C.S.No.648 of 2015]



                      Prayer : Civil Suit filed under Order IV Rule 1 of Original Side Rules,
                      read with Order VII Rule 1 CPC praying to pass a decree and judgement :
                                (a) directing the defendants 1 to 5 to effect partition in respect
                                    of the suit schedule properties and allot one 3/20th shares to
                                    the plaintiff

                                (b) for the cost of the suit

                                (c) to pass such further or other orders as may be deemed fit
                                    and proper.



                                           For Plaintiff       : Mr.K.Mohanamurali
                                           For Defendants      : Mr.Y.Mohamed Ghouse
                                                                 [For D1 & D18]
                                                                 Mr.P.A.Chitramani
                                                                 [For D4, 6 to 17, 19 to 21]




                                                      JUDGMENT

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C.S.No.648 of 2015

This is a suit for partition and the parties have compromised the matter.

A Memorandum of Compromise dated 16.09.2021 is filed before the

Court. All the parties have logged in and confirmed their quantum.

2. This Court interviewed all the parties through virtual mode, and it is

satisfied that they have amicably settled the matter. The memo of

compromise is recorded and taken on file. The decree be passed in terms

of the compromise.

3. The suit is accordingly decreed in terms of the memo of compromise

dated 23.09.2021. The parties are given two weeks time to file necessary

non-judicial stamp paper for engrossing the decree. No costs.

23.09.2021

ds

Index : Yes / No Internet : Yes / No

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C.S.No.648 of 2015

N.SESHASAYEE.J.,

ds

C.S.No.648 of 2015

23.09.2021

http://www.judis.nic.in