G.Srinivasan (Died) vs Vijayalakshmi
2022 Latest Caselaw 8969 Mad

                                                                                         A.S.No.671 of 2016

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 27.04.2022

                                                             CORAM:

                                  THE HONOURABLE MRS. JUSTICE S. KANNAMMAL

                                                     A.S.No.671 of 2016 and
                                                     CMP No.20411 of 2016

                     1. G.Srinivasan (Died)
                     2. Kalavathiammal
                     3. N.Usharani
                     4. G.S.Madankumar
                     5. S.Nirmaladevi
                     6. V.Narmadha                                                     .. Appellant
                                                                Vs.
                     G.Boopalan (Died)
                     1. Vijayalakshmi
                     2. Monisha                                                        .. Respondents



                                  Appeal Suit filed under Section 96 r/w. 41 rule 1 of the Code of Civil

                     Procedure, against the Judgment and Decree, dated 22nd day of July 2016

                     made in O.S.No.15 of 2012 on the file of the II Additional District and

                     Sessions Judge, Vellore at Ranipet, Vellore District.


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https://www.mhc.tn.gov.in/judis
                                                                                         A.S.No.671 of 2016

                                             For Appellants     : Mr.S.Mukunth

                                             For Respondents : Mr.P.Mani

                                                          JUDGMENT

Today, when this appeal suit is taken up for hearing, a Memo dated

27.04.2022 is filed stating that the first appellant G.Srinivasan died on

25.06.2019 and his legal heirs are already on record in this appeal as

appellants 2 to 4. The said Memo is taken on record.

2. The appellants 2 to 6 and the respondents 2 and 3 are present. It

is reported that they have arrived at a settlement. The memorandum of

compromise dated Nil. January 2020 has also been filed duly signed by the

parties as well as their counsel. The effect of the same is that the

respondents/plaintiffs have agreed to release / relinquish their rights in the

suit properties, upon receipt of a sum of Rs.15,00,000/- (Rupees Fifteen

Lakhs only) from the appellants/defendants. The receipt of Rs.15 lakhs has

also been admitted by them before me.

https://www.mhc.tn.gov.in/judis A.S.No.671 of 2016

3. In view of the same, the First Appeal shall stand disposed of

recording the fact that the Respondents have received a sum of

Rs.15,00,000/-(Rupees Fifteen lakhs only) in lieu of their share in the suit

properties and they have no further claim against any of the appellants in the

suit. The memorandum of compromise dated Nil.January 2020 will form

part and parcel of the decree. Refund Court fee as per rules. No costs.

Consequently, connected miscellaneous petition is also closed.

27.04.2022 Index : Yes / No Speaking or Non speaking order vum

To

1. The II Additional District and Sessions Judge, Ranipet, Vellore District

2. The Section Officer, V.R. Section, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis A.S.No.671 of 2016

S.KANNAMMAL, J.

vum

A.S.No.671 of 2016 and CMP No.20411 of 2016

27.04.2022

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