Krishnamurthy vs Komala
2023 Latest Caselaw 17586 Mad

Madras High Court

Krishnamurthy vs Komala on 22 December, 2023

                                                                                    T.O.S.No.10 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Date : 22.12.2023

                                                         CORAM:

                                   THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

                                                T.O.S.No.10 of 2022

                                                (O.P No.423 of 2021)

                     1.Krishnamurthy
                     2.Lalithkumar
                     3.Sridhar                                          .. Plaintiffs

                                                     ..Vs.
                     1.Komala
                     2.Keerthana
                     3.Leena @ Padmavathi                              .. Defendants

                     Prayer: Original Petition has been filed under Sections 232 and 276 of the
                     Indian Succession Act of     XXXIX of 1925 for the grant of Letters of
                     Administration in respect of the last Will and Testament of the deceased
                     R.Murugan. Against this petition, a Caveat and supporting affidavit was
                     filed by the Caveators. As per order of this Court, the Original Petition
                     No.423 of 2021 was converted into Testamentary Original Suit No.10 of
                     2022.
                                        For Plaintiffs       : Mr.Praveen Alexander
                                        For Defendants       : Mr.V.Manohar

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                    T.O.S.No.10 of 2022

                                                  JUDGMENT

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

either side has submitted that the matter has been settled between the parties

before the Mediation Centre and they have entered into a compromise.

Pursuant to the same, they have filed a Joint Compromise Memorandum

dated 19.12.2023 which has been duly signed by both the parties and their

respective counsel.

2. In view of the submissions made by the learned counsel on

either side and recording the Joint Compromise Memorandum, the suit is

decreed in terms of Joint Compromise Memorandum and the said Joint

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

ordered to be refunded as per law.

22.12.2023

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

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

A.A.NAKKIRAN,J.

uma

22.12.2023

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