Mr.S.Mohamed Zumayl vs Mrs.Mahboob Merlia
2021 Latest Caselaw 22463 Mad

                                                                                  C.S.No.510 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 16.11.2021

                                        CORAM : JUSTICE N.SESHASAYEE

                                                  C.S.No.510 of 2013

                     Mr.S.Mohamed Zumayl                                          ...     Plaintiff

                                                          Vs.

                     Mrs.Mahboob Merlia                                     ...         Defendant

                     PRAYER : Civil Suit filed under Order IV Rule I OS Rules read with
                     Order VII Rule I CPC :
                              (a) Declare that the Deed of Cancellation dated 09.05.2013
                              registered as Doc.No.520/2013, whereby the Defendant
                              cancels the earlier settlement of Schedule B property which
                              was executed in favour of the Plaintiff, as not valid and
                              binding and consequently grant a Permanent Injunction
                              restraining the Defendant, her men, agents and persons acting
                              on her behalf from in any manner interfering with the
                              Plaintiff's peaceful possession and enjoyment of the Plaint
                              Schedule B property;


                             (b) Grant a permanent injunction restraining the Defendant her
                              men, agents, persons claiming through them or their assigns
                              from in any manner alienating or encumbering the suit


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https://www.mhc.tn.gov.in/judis
                                                                                   C.S.No.510 of 2013

                              Schedule B property;
                              (c) Direct the Defendant to pay the costs of the suit;


                              (d) Pass such further or other orders as this Hon'ble Court
                              may deem fit and necessary in the circumstances of the case
                              and thus render justice.


                                            For Plaintiff   : Mr.K.Harishankar

                                            For Defendant : Mr.S.Mohammed Shabeer


                                                         JUDGMENT

The learned counsel for the plaintiff seeks the leave of the Court to

withdraw the suit as the parties have amicably settled the matter between

them outside the Court.

2.Both the parties have logged in and they have been identified by their

respective counsel. They agree to resolve the dispute.

3.A compromise memo to that effect it filed and the same is recorded.

https://www.mhc.tn.gov.in/judis C.S.No.510 of 2013

4.The suit is dismissed as settled out of Court. No costs. A decree be

passed in terms of the compromise memo. The Registry is required to

refund the Court fee as per law.

16.11.2021

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

https://www.mhc.tn.gov.in/judis C.S.No.510 of 2013

N.SESHASAYEE.J.,

Tsg

C.S.No.510 of 2013

16.11.2021

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