M.Govindarajan vs Saranya
2022 Latest Caselaw 13839 Mad

                                                                                               C.S.No.365 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 03.08.2022

                                                            CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                    C.S.No.365 of 2017
                                                            and
                                                O.A Nos.503 and 504 of 2017


                    M.Govindarajan                                              .. Plaintiff

                                                               vs.

                    1.Saranya
                    2.S.Sandeep                                                  .. Defendants


                    Prayer: Civil Suit filed under Order VII Rule 1 of CPC read with Order IV
                    Rule 1 of Original Side Rules, praying to pass the following judgment and
                    decree against the defendants.
                                       a) for a declaration, declaring the settlement deed
                                  dated 26.06.2014 entered into between the plaintiff and
                                  his brother late M.Srinivasan which was registered as
                                  Document No.2705 of 2014 on the file of SRO, Anna
                                  Nagar, as null and void, void ab initio, non-est in law and
                                  the same is not binding upon the plaintiff.
                                       b) for a declaration, declaring the settlement deed
                                  dated 06.08.2014 entered into between the plaintiff and
                                  his brother late Mr.Srinivasan which was registered as

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                                                                                           C.S.No.365 of 2017

                                  Document No.3349 of 2014 on the file of SRO, Anna
                                  Nagar, as null and void, void ab initio, non-est in law and
                                  the same is not binding upon the plaintiff.
                                    c) For a consequential declaration, declaring the oral
                                  agreement reduced into Memorandum of Understanding
                                  dated 31.05.2014 entered into between the plaintiff and
                                  the father of the defendants as null and void, void ab
                                  initio, non-est in law and the same is not binding upon
                                  the plaintiff.
                                     d) For        a permanent injunction restraining the
                                  defendants,       their   men,     servants,   agents,   legal
                                  representatives and assigns from in any way interfering
                                  with the plaintiff's running of business styled as SRI
                                  RADIO WAREHOUSE which has been carried on in the
                                  suit schedule property.
                                     e) For a permanent injunction restraining the
                                  defendants,       their   men,     servants,   agents,   legal
                                  representatives and assigns from in any way alienating or
                                  encumbering the suit schedule property to any third
                                  parties
                                     f) to pay costs of this suit.



                                            For Plaintiff   : Mr.G.RM.Palaniappan

                                            For Defendants : M/s.R.J.Radhika
                                                               For Mr.P.Ravichandran

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                                                                                     C.S.No.365 of 2017

                                                      JUDGMENT

This Civil Suit is filed for declarations, permanent injunctions and for

costs.

2. The learned counsel on either side has submitted that the matter

has been settled between the parties before the Mediation Centre and they

have entered into a compromise. Pursuant to the same, they have filed a

Joint Memo of Compromise dated 28.04.2022 which has been duly signed

by them and their respective counsel.

3. In view of the submissions made by the learned counsel on either

side and recording the Joint Memo of Compromise, this Suit stands

disposed of, in terms of the said Memorandum of Compromise, which shall

form part of the Decree. No costs. Court Fee is ordered to be refunded to

the plaintiff as per law. Consequently, connected original applications are

closed.

03.08.2022 Index:Yes/No Internet:Yes/No uma

https://www.mhc.tn.gov.in/judis C.S.No.365 of 2017

A.A.NAKKIRAN,J.

uma

C.S.No.365 of 2017 and O.A.Nos.503 & 504 of 2017

03.08.2022

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