REGENT COMPUTRONICS PVT. LTD.

RAMANATHAN CHETTIAR Appellant

V/S

Veerappa Chettiar And Others Respondents

Referred Judgements :-

SUBRAMANIA CHETTIAR V. RAJA RAJESWARA DORAI [REFERRED]
VIJAYARAMAYYA V. VENKATASUBBARAO [REFERRED]
NARAINDAS V. ABINASH CHANDER [REFERRED]
DIGAMBAR MAHTON V. DHANRAJ MAHTON [REFERRED]
GOPIKA RAMAN ROY V. ATAL SINGH [REFERRED]
CHELKRAM V. KIMATRAM [REFERRED]
<RC>LAWSUIT(MAD) 1954 0 305;AIR(MAD) 1956 0 89;</RC> HIGH COURT OF MADRAS <JGN>GOVINDA MENON,BASHEER AHMED SAYEED</JGN> RAMANATHAN CHETTIAR VEERAPPA CHETTIAR AND OTHERS <AT>A A O 428 OF 1954</AT> 12.08.1954 <SUBJECT>CIVIL</SUBJECT><SI> CODE OF CIVIL PROCEDURE,1908 OR 23R 3;CODE OF CIVIL PROCEDURE,1908 OR 32R 7; <ACT>CODE OF CIVIL PROCEDURE,1908</ACT> <S>OR.23R.3</S><ACT>CODE OF CIVIL PROCEDURE,1908</ACT> <S>OR.32R.7</S> </SI> IMP PARA: 6,8,12,13 <FV>APPEAL DISMISSED</FV> <ADV>C. RADHAKRISHNAN,G. R. S. CHANDRA RAO,K. PARASARAM,N. R. RAGHAVACHARIAR,R. KESAVA IYENGAR,S. SOMASUNDARAM [REFERRED TO]
SUBBARAO V. SUBBA RAO [REFERRED]
VANNAJI V. RANGARAO [REFERRED]
ADINARAYANA V. VENKATASUBBAYYA [REFERRED]
DURGA CHARAN V. AKKARI DAS [REFERRED]
MAQBOOLAN V. HABIB ULLAH [REFERRED]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED]
MOHAMMAD AMIN VS. VAKIL AHMAD [REFERRED]
GANGADHAR BALKRISHNA VS. DATTATRAYA BALIRAM [REFERRED]
AL VR CT LAKSHMANAN CHETTY VS. VRRMVLSUBBIAH CHETTY [REFERRED]
CHHABBA LAL VS. KALLU LAL [REFERRED]
NALINI KANTA LAHIRI VS. SARNAMOYI DEBYA [REFERRED]
ADMINISTRATOR-GENERAL VS. THOTTA RADHAKRISHNA CHETTIAR [REFERRED]
C THIRUVENGADA MUDALIAR VS. CTHANGAVELU MUDALIAR [REFERRED]
JAMNA PRASAD VS. MTDURGA DEI [REFERRED]
UDAYAMMAI ACHI VS. UMAYAL ACHI [REFERRED]
AWADHESH PRASAD MISSIR VS. WIDOW OF TRIBENI PRASAD MISSIR [REFERRED]
JAMNA BAI VS. VASANTA RAO [REFERRED]
ABHAY KUMAR SINGH AND OTHERS VS. KIRIT NARAIN SINGH AND OTHERS [REFERRED]
VIR SINGH AND ORS VS. KHARAK SINGH AND ORS [REFERRED]
BISHAMBAR DAS AND ORS VS. KANSHI PARSHAD AND ORS [REFERRED]

JUDGEMENT

(1.) O.S. No. 97 of 1952 on the file of the Court of the Subordinate Judge of Devakottai is a suit. For partition filed by one AL. VR. ST. Ramanathan Chettiar claiming a 1/3rd share in all the assets of the joint family of which he was a member and pending that suit I.A. No. 34 of 1954 was tiled on 6-1-1954 under Order 23, Rule 3 C.P.C. to record an, adjustment and to compromise the suit, and a document dated 20-11-1952 containing the terms of the agreement was filed along with it.

(2.) The present civil miscellaneous appeal is by the plaintiff against the dismissal praying that a decree in terms of the compromise in accordance with the document dated 20-11-1952 may be passed. It is worthy of note that though the document of adjustment is dated 20-11-1952, an application for passing a decree in terms thereof was filed only on 6-1-1954 and on that ground it is contended by the contesting respondents that the document was not intended to take effect though it was signed by some persons under a misapprehension.

(3.) The following genealogical tree reveals the relationship of the parties to the litigation :

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RAMANATHAN CHETTIAR Vs. VEERAPPA CHETTIAR AND OTHERS

Referred Judgements :-

JUDGEMENT

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