B.Kannan vs M/S.United News Of India
2021 Latest Caselaw 11242 Mad

                                                                         C.S.No.262 of 2018(A)
                                                                         and A.No.3679 of 2018

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 30.04.2021

                                                    CORAM:

                            THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                             C.S.No.262 of 2018 (A)
                                                      and
                                               A.No.3679 of 2018

                      1.B.Kannan
                      S/o.Late V.Baboo.

                      2.B.Sugumaran,
                      S/o.Late Baboo                                              .. Plaintiffs

                                                     /versus/


                      1.M/s.United News of India,
                      Rep.by its Bureau Chief Mr.Vanamali,
                      No.34/151, second Floor,
                      Lake Area, Nungambakkam,
                      Chennai-600 034.

                      2.M/s.United News of India,
                      Rep.by its Chairman Mr.Viswas Tripathi
                      Registered office at United News India,
                      No.9, Rafi Marg,
                      New Delhi-100 001.                                        .. Defendants

                               This Civil Suit is filed under Order IV Rule 1 of Original Side
                      Rules read with Order XXXVII Rule 2 of CPC, 1908 and Section 7 and

                      1/4
http://www.judis.nic.in
                                                                               C.S.No.262 of 2018(A)
                                                                               and A.No.3679 of 2018

                      Order XIII-A of the Commercial Courts, Commercial Division and
                      Commercial Appellate Division of High Courts Act 2015, prayed for (i)
                      Directing the defendants one and two to pay a sum of Rs.2,17,29,824/-
                      jointly and severally to plaintiff towards arrears of rent for the suit
                      property from November 2008 to Mrch 2017 along with interest at the
                      rate of 24% per annum on Rs.2,17,29,824/- from the date of plaint till the
                      realization of the plaint.


                                 (ii) Direct the defendants to pay the cost of the suit.




                                            For plaintiffs       : Mr.L.Muralikrishnan

                                            For Defendants       : Mr.S.Vijayaraghavan


                                                      JUDGMENT

The suit is filed by the plaintiff for recovery of money.

2. Pending suit, the plaintiffs and the defendants have entered

into settlement and has drawn joint memo of compromise dated

28.04.2021.

3. Recording the settlement reported by the parties, the suit is

http://www.judis.nic.in C.S.No.262 of 2018(A) and A.No.3679 of 2018

decreed in terms of joint memo of compromise. The terms of joint memo

of compromise shall form part of the decree. Since the matter has been

settled out of Court, the plaintiffs are entitled to get refund of full Court

fee. Consequently, connected application is also closed. No costs.

30.04.2021

Speaking Order / Non-Speaking Order Index : yes/no rpl

Dr.G.JAYACHANDRAN,J.

http://www.judis.nic.in C.S.No.262 of 2018(A) and A.No.3679 of 2018

rpl

C.S.No.262 of 2018(A)

30.04.2021

http://www.judis.nic.in