Madras High Court
K.Varadaraju (Died) vs J. Padmavathy on 3 March, 2023
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.03.2023
CORAM :
THE HONOURABLE MS.JUSTICE P.T.ASHA
S.A.No.180 of 2013
and
C.M.P.No.11380 of 2016
1. K.Varadaraju (died)
2. V.Manjula
3. V.Naveen
4.V, Aravindhan ...Appellants
[A2 to A4 brought on record as LRs of the
deceased A1 vide Court order dated 03.03.2023
made in C.M.P.No.4811 of 2023
in S.A.No.180 of 2013]
Vs.
1. J. Padmavathy
2. Kamakshi
3. Yohananda
4. Indrani
5. G.Thiruvalluvan (died)
6. B.Sathy (died)
7. Uma Maheswari
8. Sanjay Kumar
9. Akshay Kumar Thiruvalluvan
10.T.Divya Barathi
11.Sivakumar Sathi
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2
12.Gayathri Sendhil Kumar
13.Minor S.Chandrakanth
Rep by Mother and Next friend Venkatalakshmi
[R7 to R10 brought on record as LRs of the
deceased R5 and R11 to R13 brought on record
as LRs of the deceased R6, vide Court order
dated 11.01.2023 made in C.M.P.Nos.21674, 21680,
21676, 21675, 21682, 21683, 21688 and 21689 of 202
in S.A.No.180 of 2013) ...Respondents
Prayer:- This Second Appeal has been filed under Section 100 of
Civil Procedure Code against the Judgment and decree dated
09.10.2012 passed in A.S.No.46 of 201 on the file of the Principal
District Judge, Krishnagiri, confirming the judgment and decree
dated 29.07.2011 passed in O.S.No.26 of 2004 on the file of the
Subordinate Judge, Hosur.
For Appellants : Mr.K.Goviganesan
For Respondent-1 : Served – No Appearance
For Respondent-2 : Not ready in notice
For Respondents- : Mr.D.Shivakumaran
3 and 4
For Respondents : Died
5 and 6
For Respondents
7 to 13 : Ms.G.Satheesh – No appearance
Respondent-13 : Minor rep by Mother and
Next friend Venkatalakshmi
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3
JUDGMENT
Today, a copy of the Sale Deed dated 02.03.2023 has been
produced by the learned counsel appearing for the appellants and it
is also informed that the said document has been registered as
Document No.4089 of 2023 on the file of the Sub Registrar, Hosur.
On the earlier occasion, two cheques for Rs.12,00,000/- (Rupees
twelve lakhs only) each had been paid, which is today substituted
with two Demand Drafts of a like amount. Therefore, the terms of
the Joint Memorandum of Compromise dated 30.06.2022 has been
performed by both the parties to the proceedings.
2. Accordingly, the second appeal is disposed of in terms
of the Joint Memorandum of Compromise dated 30.06.2023 and
further adding that the terms of compromise has been completely
fulfilled. The terms of the compromise shall form part of the record.
The Sub Registrar, Hosur is therefore directed to release the
document to the purchaser. The Demand Drafts, which are in the
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custody of the Registrar General, High Court, Madras, are today
handed over to Mr.D.Shivakumaran, learned counsel for the
respondents 3 and 4. The copy of the Sale Deed is also taken on
file. No costs. Consequently, connected miscellaneous petition is
closed.
03.03.2023
Index :Yes/No
Internet:Yes/No
srn
To
1. The Additional District Judge, Tiruvannamalai
2. The Principal District Munsif, Tiruvannamalai
3. The Section Officer, V.R.Section, High Court, Madras
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P.T.ASHA.J,
srn
S.A.No.180 of 2013
and
C.M.P.No.11380 of 2016
03.03.2023
https://www.mhc.tn.gov.in/judis
