Mr. E. Haider Ali vs Mr. P.V. Rajamannar
2021 Latest Caselaw 17879 Mad

                                                                                C.S.No.549 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 01.09.2021

                                                      CORAM

                                   THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                 C.S.No.549 of 2011
                                                        and
                                                 O.A.No.691 of 2011

                     1. Mr. E. Haider Ali
                     2. Mrs. Fousiya
                     3. Mr. H. Alikhan
                     4. Mr. H. Aljubyl                                          ... Plaintiffs

                                                         Vs.

                     1. Mr. P.V. Rajamannar
                     2. Ms. R. Mahalakshmi
                     3. Mrs. T. Padmapriya
                     4. Mrs. Anitha Teekaraman
                     5. Mr. T. Vignesh                                         ... 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. 1908, praying

                     (i)for ordering specific performance of the contract dated 16.07.2008
                     entered into between the plaintiffs and defendants, directing the defendants
                     to receive the balance of sale consideration of Rs.97,00,000/- from the



https://www.mhc.tn.gov.in/judis/
                                                                                    C.S.No.549 of 2011

                     plaintiffs, directing the defendants to execute and register the sale deed in
                     favour of the plaintiffs in respect of the suit property which is morefully
                     described in the schedule hereunder, on or before the day to be fixed by this
                     Court, failing which the Court may be pleased to execute the sale deed and
                     register the same in favour of the plaintiffs in respect of the suit property
                     and putting them into possession of the suit property;

                     (ii) Granting permanent injunction restraining the respondents/defendants,
                     their men, agent or agents, servant or servants or any other person or
                     persons claiming through them or authorized by them from encumbering or
                     alienating or dealing with the Suit property, which is mentioned in the
                     schedule hereunder, by way of sale, mortgage, lease, lien, charge, joint
                     development or otherwise till the specific performance is fully completed
                     through the Court of Law;

                     (iii)Directing the defendants to pay the costs of this suit.


                                   For Plaintiffs    : Mr. N. Ramanujam


                                   For Defendants    : M/s. P.Wilson Associates for D1
                                                       M/s.G.Hema for D2
                                                      M/s.P.M.Subramanian for D3 to D5




                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis/ C.S.No.549 of 2011

(This case has been heard through video conference)

The Plaintiff has filed a memo dated 31.08.2021 stating that the parties have

entered into a compromise and the matter has been settled fully and

amicably to the full satisfaction of both sides and seeks leave of this Court

to withdraw the suit.

2.The said memo dated 31.08.2021 has been recorded and taken on file.

3. This Civil Suit stands dismissed as settled out of Court accordingly. The

Registry is directed to refund the Court fee as per law. Consequently, the

connected original application is also dismissed. No costs.

01.09.2021 kas

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

N.SESHASAYEE kas

https://www.mhc.tn.gov.in/judis/ C.S.No.549 of 2011

C.S.No.549 of 2011 and O.A.No.691 of 2011

01.09.2021

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