Jaypal Muthukumar Alias Jaipal ... vs Rani Arumugam Parayan @ Rani Arumugam ... on 17 September, 2025

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Bombay High Court

Jaypal Muthukumar Alias Jaipal ... vs Rani Arumugam Parayan @ Rani Arumugam ... on 17 September, 2025

Bench: Milind N. Jadhav

2025:BHC-OS:15475
1. TS-38-23.docx

Amberkar

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION

INTERIM APPLICATION (L) NO. 25584 OF 2023
IN
SUIT NO. 38 OF 2023
IN
CAVEAT NO. 49 OF 2023
IN
PETITION NO. 2441 OF 2022

Arumugam Muthukumar Parayan alias
Parer alias
R. Mugam Muttukumar Parer alias
R. Mugan Muttukumar Parer alias
R. Mugan Pariyan alias
Armugam Mutukumar alias
Arumugam Parayan alias
R. Mugam M. Paria .. Deceased

Jaypal Muthukumar @
Jaipal Mutukumar Pariyar @
J. Pal Mutukumar Pariyar .. Petitioner
Versus
Rani Arumugam Parayan @
Rani Arumugam Parer .. Caveatrix
....................
 Mr. Sachin Mhatre a/w Ms. Ishita Kamath i/by Mhatre Law
Associates, Advocates for Applicant / Petitioner
 Ms. Aparna D. Vhatkar, Advocate for Defendant /Caveatrix
...................
CORAM : MILIND N. JADHAV, J.

                                                      DATE          : SEPTEMBER 17, 2025
                  P. C.:

1. Heard Mr. Mhatre, learned Advocate for Applicant / Petitioner and Ms. Vhatkar, learned Advocate for Defendant / Caveatrix.

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2. It is stated that parties have reconciled their dispute and differences and settled on amicable terms by entering into Consent Terms dated 17.09.2025. Parties who have signed the Consent Terms are before the Court and they have been identified by their respective Advocates. I have perused the Consent Terms and on reading the same, it is seen that there can be no impediment in taking the Consent Terms on record. Consent Terms are running into 6 pages excluding annexures. They are taken on record and marked "X" for identification. For the purpose of reference and convenience, Consent Terms are scanned and reproduced below:-

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3. Consent affidavit dated 17.09.2025 filed by Mr. John Parayan is taken on record and marked "X1" for identification.

4.The rights and obligations of the parties recorded in the Consent Terms are accepted as undertaking given to this Court and parties shall abide by the same.

5. Order is passed in terms of the Consent Terms.

6. In view of the Consent Terms, all the Interim Applications and Caveat are disposed. Department shall proceed with issuance of grant accordingly in the main Petition in accordance with law and as agreed by the parties.



Amberkar                                              [ MILIND N. JADHAV, J. ]
                       Digitally signed
                       by RAVINDRA
            RAVINDRA   MOHAN
            MOHAN      AMBERKAR
            AMBERKAR   Date:
                       2025.09.17
                       20:43:36 +0530




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