J.Gopal vs Kannan
2023 Latest Caselaw 1163 Mad

                                                                                  S.No.1084 of 2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 30.1.2023

                                                    CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.No.1084 of 2011


                     1.J.Gopal

                     2.J.Raman

                     3.J.Lakshmanan

                     4.V.Menaka                                           ...Appellants

                                                       Vs.

                     1.Kannan

                     2.Thirumalai                                         ...Respondents



                     Prayer: Second Appeal is filed under Section 100 of the Code of

                     Civil Procedure against the Judgment and Decree dated 07.03.2011

                     passed in A.S.No.42 of 2010 on the file of the Principal District Judge


                     1/5

https://www.mhc.tn.gov.in/judis
                                                                                      S.No.1084 of 2011


                     at Thiruvallur reversing the Judgement and Decree dated 23.11.2009

                     passed in O.S.No.111 of 2006 on the file of the Subordinate Court,

                     Poonamallee.



                                       For Appellants   :     Mr.S.Ramajayam


                                       For Respondents :      Mrs.C.Harini


                                                        JUDGMENT

The parties to the proceedings have entered into a compromise,

in and by which they have agreed to peacefully partition the property

amongst themselves. Deed of compromise in the Tamil language has

been filed into the Court along with sketch signed by all the parties

showing the manner of the partition that has been now effected

between the parties.

2. As per the compromise the 1st respondent, Kannan gets 900

Sq.ft., on the extreme western end of the property. The middle portion

measuring 660 Sq.ft., goes to the 2nd respondent, Thirumalai and the

https://www.mhc.tn.gov.in/judis S.No.1084 of 2011

eastern extent of 600 Sq.ft., has to be shared by the appellants jointly.

3. The parties have both signed the compromise as well as

affixed their respective Left Thumb Impressions. The parties were

also present before this Court and have admitted to the compromise

and signing of the same. The compromise deed is taken on file and

the Second Appeal is decreed in terms of the compromise deed dated

01.01.2023. The Compromise deed shall form part of the decree. No

costs.

                                                                                    30.1.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     kan

https://www.mhc.tn.gov.in/judis S.No.1084 of 2011

To

1.The Principal District Judge, Thiruvallur.

2.The Subordinate Court, Poonamallee.

https://www.mhc.tn.gov.in/judis S.No.1084 of 2011

P.T. ASHA, J,

kan

S.No.1084 of 2011

30.1.2023

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