P.S.Govindachari (Deceased) vs Pushpa Chari
2023 Latest Caselaw 10522 Mad

                                                                                  C.S.No.584 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 16.08.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                               C. S.No.584 of 2017


                    1.P.S.Govindachari (deceased)
                    2.Sriya Chari
                    3.Meera Chari
                    4.Neeraj Anantha Chari alias
                     Neeraj Chari
                    rep. by his power of attorney
                    agent, the 2nd plaintiff
                    Sriya Chari.

                    (Plaintiffs 3 and 4 were brought
                    on record as legal heirs of the
                    deceased 1st plaintiff as per the
                    order of this Court dated 02.12.2022
                    in Application No.5208 of 2022)                    ... Plaintiffs


                                                       vs.

                    1.Pushpa Chari
                    2.Rohit Chari
                    3.Arati Chari                                    ... Defendants



                    Prayer:- Civil Suit filed under Order IV Rule 1 of O.S Rules read with
                    Order VII Rule 1 of CPC, 1908, praying for the following judgment and


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                                                                                 C.S.No.584 of 2017

                    decree against the defendants:


                            a) for equal partition by metes and bounds and exclusive possession
                    of the said passage that is more fully described in the schedule hereunder
                    and situate at Old No.51, New No.28, Harrington Road, Chennai-600 031;
                    and


                            b) for costs of the suit.



                                       For Plaintiffs   : Mr.S.Raghunathan



                                       For Defendants : Mr.A.R.Karunakaran



                                                        JUDGMENT

When the matter was taken up today, the learned counsel for the

plaintiffs and the defendants submitted that the matter has been

compromised between the parties. Pursuant to the same, they have filed a

Memorandum of Compromise dated 16.08.2023 which has been duly

signed by them and their respective counsel. The said Memorandum of

Compromise is recorded.

https://www.mhc.tn.gov.in/judis C.S.No.584 of 2017

2. In view of the same, the suit is decreed in terms of the

Memorandum of Compromise entered between the parties and the above

Memorandum of Compromise shall form part of the decree. The Court Fee

is ordered to be refunded as per law.

16.08.2023

Index:Yes/No Speaking/Non-speaking order uma

https://www.mhc.tn.gov.in/judis C.S.No.584 of 2017

A.A.NAKKIRAN,J.

uma

C.S No.584 of 2017

16.08.2023

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