Madras High Court
Keswariall Bolah vs M/S.Grayshott Owners ... on 16 July, 2021
C.S.No.788 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.07.2021
CORAM : JUSTICE N.SESHASAYEE
C.S.No.788 of 2018
& O.A.Nos.1096, 1098 & 1099 of 2018
& A.No.2133 of 2020
1.Keswariall Bolah
2.Mrs.Sewrani Bolah ... Plaintiffs
Vs.
1.M/s.Grayshott Owners Association,
Represented by its President,
Major K.S.Mani,
No.4, Bishop Garden Extension,
Raja Annamalaipuram,
Chennai 600 028.
2.M/s.Grayshott Owners Association,
Represented by its Secretary,
D.Ramesh,
No.4, Bishop Garden Extension,
Raja Annamalaipuram,
Chennai 600 028.
3.K.Shanmugam
4.T.Soundararajan
5.Nirupa Vishwanath
6.Ashwin Ravindranath
7.Haja Mohideen
8.B.M.Chandrasekhar ... Defendants
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C.S.No.788 of 2018
PRAYER : Civil Suit filed under Order IV Rule 1 of the O.S.Rules read
with Order VII Rule 1 C.P.C, 1908:
A) Directing the Defendants jointly and severally to pay to
the plaintiffs a sum of Rs.1,00,00,000/- (Rupees One
Crore only) towards damages for loss of reputation,
mental agony, physical strain and stress suffered by
them at the hands of the Defendants on account of their
actions, deeds and things in relation to the Flat bearing
No.K-301 in the Third Floor “K” Block, “ Greyshott
Apartments”, more fully described in the Schedule “A”
to the Plaint,
B) For a Permanent injunction restraining the Defendants,
their agents, servants, men or anyone claiming under or
through them and/or authorised by them from in any
manner interfering with the Plaintiffs' peaceful
possession and enjoyment of their Flat including the
free ingres and egress through the main door as well as
the newly fixed door at Flat bearing No.K-301 in the
Third Floor “K” Block, “Greyshott Apartments”, more
fully described in Schedule “A” to the plaint;
C) For a Permanent Injunction restraining the Defendants,
their agents, servants, men or anyone claiming under or
through them and/or authorised by them from in any
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C.S.No.788 of 2018
manner interfering with the right of the Plaintiffs to
attend to repairs, Plastering, Patti work, painting,
Polishing, fixing of wash basin in the Wash Room and
other incidental work to be accomplished through the
Plaintiffs' Civil Engineer and his workmen, as per
Schedule “B” to the plaint, except in accordance with
law;
D) For a Permanent Injunction restraining the Defendants,
their agents, servants, men or anyone claiming under or
through them and/or authorised by them from in any
manner interfering with the plaintiffs' relatives, guests,
servants, men, service personnel etc. from visiting their
Flat bearing No.K-301 in the Third Floor “K” Block,
“Greyshott Apartments”, more fully described in
Schedule “A” to the plaint, except in accordance with
law;
E) For such further or other reliefs;
F) Costs of the suit.
For Plaintiffs : Mr.R.Thiagarajan
For Defendants
1 to 3, 7 and 8 : Ms.R.Ramya
JUDGMENT
The learned counsel appearing for both sides have logged in.
https://www.mhc.tn.gov.in/judis/
C.S.No.788 of 2018
2.A Joint memo of compromise was filed and the learned counsel
appearing for the plaintiffs and the defendants 1 to 3, 7 and 8 agreed with
the terms of the Joint memo of compromise.
3.The Joint memo of compromise is recorded and the Registry is directed
to prepare a decree in terms of the Joint memo of compromise. The suit is
accordingly disposed of. No costs. Consequently, the connected
applications are closed.
16.07.2021
Tsg
Index : Yes / No
Speaking Order / Non-speaking order
https://www.mhc.tn.gov.in/judis/
C.S.No.788 of 2018
N.SESHASAYEE.J.,
Tsg
C.S.No.788 of 2018
16.07.2021
https://www.mhc.tn.gov.in/judis/
