Madras High Court
L.Sanjay Rao vs R.Easwar Rao on 28 April, 2017
Author: T.Ravindran
Bench: T.Ravindran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 28.04.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAVINDRAN TOS.No.17 of 2016 L.Sanjay Rao .. Petitioner Vs. R.Easwar Rao .. Respondent Prayer : TOS numbered on conversion of O.P.No.708 of 2015 by order dated 11.02.2016. Original Petition in O.P.No.708 of 2015 is filed under Sections 222 and 276 of the Indian Succession Act, XXXIX of 1925, for the grant of Probate. For the Petitioner : Mr.S.Krishnasamy For the Respondent : Mr.H.Kishore & Santhosh Nagarajan JUDGMENT
Memo of Compromise entered into between the parties is filed.
2. Both parties are present with their counsel.
3. Terms of Compromise read over to the parties and admitted by them as correct.
4. Accordingly, the TOS is decreed as prayed for in terms of the compromise, without costs.
5. Memo of Compromise shall be treated as part and parcel of the decree.
6. Registry is directed to comply with the other formalities as regards the grant of probate as prayed for.
28.04.2017 Speaking order/Non Speaking order Index : Yes/No Internet : Yes/No adl T.RAVINDRAN, J.
adl TOS.No.17 of 2016 28.04.2017 http://www.judis.nic.in