K.Basheer Ahmed vs M/S. Jain Housing
2021 Latest Caselaw 24867 Mad

                                                                                  C.S.No.476 of 2007

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 16.12.2021

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                C.S.No.476 of 2007

                     1.K.Basheer Ahmed
                     2.K.Dheen Mohammed
                     3.Fowzia Begum
                     4..N.Sameetha Begum                                        ... Plaintiffs

                                                        Vs.

                     1.M/s. Jain Housing,
                     a Partnership firm,
                     Rep. by its Partnership
                     Rajendra R.Mehta
                     at No.11, Somasundaram Street,
                     T.Nagar,
                     Chennai – 600 017.

                     2.Mr.Rajendra R.Mehta,
                     Partner,
                     M/s.Jain Housing,
                     No.11, Somasundaram Street,
                     T.Nagar,
                     Chennai – 600 017.                                         ... Defendants



                     Prayer: The Civil Suit has been filed under Order IV Rule 1 of the Original
                     Side Rules read with Order VII Rule 1 of C.P.C. praying for a judgment and


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                                                                                    C.S.No.476 of 2007

                     decree against the Defendants:


                     (a) directing the Defendants to pay to the plaintiffs, the sum of
                     Rs.5,00,00,000/- towards compensation, along with the interest at 12% p.a.
                     from the date of plaint, till the date of realisation.


                     (b) directing the Defendants to pay to the Plaintiffs, the sum of
                     Rs.25,655.34, being the balance of sale consideration payable to the
                     Plaintiffs as per the agreement of sale dated 10.06.2004, along with further
                     interest at 12% p.a. on Rs.20,858/- from the date of plaint till the date of
                     realisation.


                     (c) for a mandatory injunction, directing the Defendants to return to the
                     Plaintiffs the signed blank stamp papers and blank sheets of papers taken by
                     the 2nd Defendant from the Plaintiffs in February, 2006; and for costs.


                                           For Plaintiff         : Mr.S.Vasudevan
                                           For D1 & D2           : Mr.R.Mohan



                                                       JUDGMENT

The matter has been settled before the mediation and the terms of

compromise indeed had been recorded. A Joint Memo of Compromise have

been entered into by the parties before the Mediator.

https://www.mhc.tn.gov.in/judis C.S.No.476 of 2007

2.Decree in terms of Compromise arrived before the Mediation is passed

and the Joint Memo of Compromise dated 30.11.2021 is directed to be

attached to the decree.

3.Registry is directed to refund the Court fee as per law in the name of the

1st plaintiff viz. K.Basheer Ahmed. No costs.

16.12.2021 kas

Index : yes / no Internet : yes / no Speaking / Non speaking order

https://www.mhc.tn.gov.in/judis C.S.No.476 of 2007

N.SESHASAYEE kas

C.S.No.476 of 2007

16.12.2021

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