Kakollu Prasad vs K.V.Rathinam
2021 Latest Caselaw 17558 Mad

                                                                                           C.S.No.495 of 2019
                                                                                  and A.Nos.627 & 628 of 2021
                                                                                        and A.No.7928 of 2019




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 26.08.2021

                                                           CORAM:

                                    THE HONOURABLE MR.JUSTICE V. PARTHIBAN

                                                  Civil Suit No.495 of 2019
                                                and A.Nos.627 & 628 of 2021
                                                   and A.No.7928 of 2019

                     1.Kakollu Prasad
                     2.Kakarla Ravindra
                     3.Yamala Ramesh                              ...            Plaintiffs


                                                                 versus


                     K.V.Rathinam                                ...             Defendant


                     Prayer: Plaint filed under Order IV Rule 1 of High Court Original Side
                     Rules read with Order VII Rule 1 of C.P.C., praying for the following
                     judgment and decree;


                                      a) to pay a sum of Rs.5,00,00,000/- (Rupees Five Crores
                                         Only) damages and compensation; and
                                      b) to pay the cost of the suit.




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                           C.S.No.495 of 2019
                                                                                  and A.Nos.627 & 628 of 2021
                                                                                        and A.No.7928 of 2019




                                   For Plaintiffs     : Mr.A.Ilaya Perumal

                                   For Defendant      : Mr.E.Sathyaraj



                                                    JUDGMENT

Today, when the suit is taken up for hearing, both the learned

counsel for the plaintiffs and the learned counsel for the defendant appeared

before this Court through Video Conferencing. They have filed a Joint

Compromise Memo and submitted that, the matter has been settled between

the parties before the Mediation. The said Joint Compromise Memo dated

21.08.2021 has been duly signed by the parties and attested by their counsel.

The learned counsels represented that the suit may be decreed with a

direction to the Registry for refund of the Court Fee paid by the plaintiffs, in

terms of the Tamil Nadu Court Fees and Suits Valuation Act, 1955.

2. Accordingly, this Civil Suit is decreed, in terms of the

Joint Compromise Memo filed both by the plaintiffs and the defendant. The

Joint Compromise Memo shall form part of the decree. Registry is directed

to refund the admissible Court Fee to the plaintiffs, in terms of the Original

https://www.mhc.tn.gov.in/judis/ C.S.No.495 of 2019 and A.Nos.627 & 628 of 2021 and A.No.7928 of 2019

Side Rules read with the Tamil Nadu Court Fees and Suits Valuation Act,

1955. Consequently, connected Applications are closed. However, there is

no order as to costs.

26.08.2021

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

Note : Issue Order Copy on 06.09.2021

sri

https://www.mhc.tn.gov.in/judis/ C.S.No.495 of 2019 and A.Nos.627 & 628 of 2021 and A.No.7928 of 2019

V.PARTHIBAN, J.

sri

Civil Suit No.495 of 2019 and A.Nos.627 & 628 of 2021 and A.No.7928 of 2019

26.08.2021

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