Mrs.Ranjitha Prakash vs Mr.L.Rajesh Harsha
2024 Latest Caselaw 537 Mad

Madras High Court

Mrs.Ranjitha Prakash vs Mr.L.Rajesh Harsha on 8 January, 2024

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                        C.S.No.76 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated : 08.01.2024

                                                           CORAM

                                    THE HON`BLE MR.JUSTICE N.SATHISH KUMAR

                                                      C.S.No.76 of 2023
                                                               &
                                                      OA.No.329 of 2023


                     Mrs.Ranjitha Prakash                                         .. Plaintiff

                                                               Vs.

                     Mr.L.Rajesh Harsha                                           .. Defendant



                                  Civil Suit filed under Order IV Rule 1 of Original Side Rules 1956

                     read with Order VII Rule 1 CPC praying for the following judgment and

                     decree against the defendants :

                                   i] To divide the plant schedule mentioned properties into 2 equal

                     shares and to allot one such share to the plaintiff by metes and bounds and

                     put the plaintiff under separate possession and enjoyment of her respective

                     share through process of law:


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                          C.S.No.76 of 2023




                                  ii] To appoint an Advocate/Commissioner to effect the partition

                                  iii] for a permanent injunction against the defendant restraining him

                     and his men and agents from making any kind of encumbrance over the

                     schedule mentioned properties or making any kind of alteration/construction

                     work in the schedule mentioned properties;

                                  iv] for costs of the suit


                                                For Plaintiffs   : Mr.M.Gnanasekar

                                                For defendants : Mrs.S.Umamaheswari – D2 & D3


                                                              JUDGMENT

This suit has been filed for partition and separate possession and for

permanent injunction to restrain the defendant from making any

encumbrance, alteration or construction in the suit schedule properties and

and for costs.

2. When the matter is taken up today, the learned counsel for the

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

plaintiff and the defendant submitted that the parties have entered into a

memorandum of compromise and the suit may be decreed in terms of the

Memorandum of Compromise entered between the parties. The plaintiff

and defendant are also present before this Court and they also admitted the

memorandum of compromise entered between them.

3. Accordingly, this suit is decreed in terms of Memorandum of

Compromise entered between the parties. The Memorandum of

Compromise dated 08.01.2024 executed between the parties form part of the

decree. Consequently, the connected application is closed.

08.01.2024

vrc

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

N.SATHISH KUMAR, J.

vrc

08.01.2024

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