S.Sai Narain vs Geetha.S
2024 Latest Caselaw 17249 Mad

Madras High Court

S.Sai Narain vs Geetha.S on 2 September, 2024

                                                                                     T.O.S No.7 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 02.09.2024

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                   T.O.S No.7 of 2024

                    S.Sai Narain                                          .. Plaintiff


                                                           vs.

                    Geetha.S                                              ... Defendant

                    Prayer: Original Petition has been filed under Sections 232, 246 and 276
                    of the Indian Succession Act read with Order XXV Rule 5 of O.S Rules,
                    praying for grant of Letters of Administration in respect of last Will and
                    Testament of the deceased Sriram Srinivasan. Against this petition, a
                    Caveat and supporting affidavit were filed by the Caveator. As per order
                    of this Court, the Original Petition No.683 of 2022 was converted into
                    Testamentary Original Suit No.7 of 2024.


                                       For Plaintiff   : Mr.J.J.R.Edwin


                                       For Defendant : Mr.V.Rajesh




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                                                                                   T.O.S No.7 of 2024


                                                     JUDGMENT

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

plaintiff and the defendant submitted that the matter has been

compromised between the parties before the Mediation Centre. Pursuant to

the same, they have filed a Joint Memo of Compromise dated 23.08.2024

which has been duly signed by them and their respective counsel. The said

Joint Memo of Compromise is recorded.

2. In view of the same, the suit is decreed in terms of the Joint Memo

of Compromise entered between the parties and the above Joint Memo of

Compromise shall form part of the decree. The Court Fee is ordered to be

refunded as per law.

02.09.2024

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

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A.A.NAKKIRAN,J.

uma

02.09.2024

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