K.P. Ramachandra Menon( Deceased) vs Madhu Chandran
2024 Latest Caselaw 19783 Mad

Madras High Court

K.P. Ramachandra Menon( Deceased) vs Madhu Chandran on 21 October, 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   Dated: 21.10.2024
                                                       CORAM :
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                                  C.S.No. 25 of 2016
                  1.K.P. Ramachandra Menon( deceased)
                  Amended as per order dt 07.03.2016 in A.No.1147/2016
                  2. Indira Ramachandran
                  3. Vijay Aditiya
                  4. Monish Chandran                                               ..Plaintiffs
                                                     Versus
                  1.Madhu Chandran
                  2.Priya Madhu
                  3.Minor Diya Madhu
                  Rep by her mother and
                  natural guardian Mrs.Priya Madhu                                  ..Defendants

                  Prayer:
                            Plaint under Order IV Rule 1 of Original Side Rules read with order
                  VII, Rule 1 of CPC., prays for judgment and decree,
                            i) declaring that the Settlement Deed dated 18.06.2014 registered as
                  document bearing No.2269 of 2014 on the file of SRO, Kodambakkam
                  executed by the 1st defendant in favour of 2nd and 3rd defendants is null and
                  void and not binding upon the plaintiffs.
                            ii) directing the division of the Schedule property in to four shares by
                  metes and bounds and allotting ¼ share each to the plaintiffs 2 to 4 herein
                  and consequently for appointment of Commissioner for effecting partition in
                  terms of the preliminary decree and putting the plaintiffs 2 to 4 in possession
                  of their respective ¼ share in the schedule mentioned property;
                            iii) permanent injunction restraining the defendants, their men, agents

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                  or anybody claiming under or on behalf of the defendant herein any manner
                  dealing with the schedule property either by alienating, leasing mortgaging or
                  in any other manner and
                            iv) to pay the cost of the suit.


                                         For Plaintiffs        : M/s.K.V.Sundarajan

                                        For Defendants         : M/s.A.V.Bharathi

                                                       JUDGEMENT

When this matter is taken up for hearing today, learned counsel

for the defendants submitted that the third defendant namely Minor Diya

Madhu, represented by her mother and natural guardian Mrs.Priya Madhu,

has attained the age of majority now and hence she seeks to remove the name

of the guardian for the 3rd defendant. In proof of the same, she has filed the

birth certificate of the 3rd defendant. She has also made an endorsement to

that effect.

2. The learned counsel for the plaintiffs as well as the learned counsel

for the defendants submitted that this matter has been compromised between

the parties. Pursuant to the same, they have filed a Memo of Understanding

dated 20.10.2024 which has been duly signed by them and their respective

parties.

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3. The said Memo of Understanding and the endorsement made by the

learned counsel for the defendants are recorded.

4. In view of the above, the suit is decreed in terms of the Memo of

Understanding entered between the parties and the same shall form part of the

decree.

Gv 21.10.2024 (1/2)

A.A.NAKKIRAN.,J.

gv

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21.10.2024 (1/2)

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