Sri Krishna Builders And ... vs M.Palani (Deceased)
2022 Latest Caselaw 14472 Mad

                                                                           C.S.No.198 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Date : 12.08.2022

                                                       CORAM:

                                    THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

                                                 C.S.No.198 of 2015

                     Sri Krishna Builders and Engineers
                     Private Limited
                     Represented by its Managing Director
                     N.Sridhar
                     Registered Office at No.17/35, 2nd Main Road
                     Gandhi Nagar, Adyar
                     Chennai-600 020.                                 .. Plaintiff

                                                           vs.

                     1. M.Palani (deceased)
                     2. M.Kumaravel
                     3. T.Shanthi
                     4. P.Karpagam
                     5. G.Geetha
                     6. P.Chitra
                     7. G.Dakyalakshmi
                     8. P.Vignesh
                     (Defendants 6 to 8 were brought on record
                     as legal heirs of the deceased 1st defendant
                     as per order dated 08.02.2022 in A.No.391
                     of 2022)                                         .. Defendants




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https://www.mhc.tn.gov.in/judis
                                                                                          C.S.No.198 of 2015

                     Prayer: Civil Suit filed under Order IV Rule 1 of Original Side Rules read
                     with Order VII Rule 1 of CPC, praying to pass the following judgment and
                     decree against the defendants.
                                  a) directing the defendants to execute and register the sale
                                  deed in favour of the plaintiff by receiving the balance
                                  sale consideration of Rs.1,78,00,000/- as per the sale
                                  agreement dated 15.10.2011, in respect of the property
                                  being land and building situated at Urur Village, Mylapore
                                  - Triplicane, Chennai, Corporation Area, comprised in
                                  Survey No.105/11, Town Survey No.5, Block No.27, in
                                  premises bearing New Door No.37, Old Door No.4/A,
                                  Ellaiamman Koil Street, Vannanthurai Adyar, Chennai-
                                  600 020, measuring an extent of 798 sq.ft. and 1760 sq.ft.
                                  in all measuring a total extent of 2558 sq.ft. or thereabouts
                                  morefully described as Item No.1 and 2 in the schedule
                                  hereunder, by way of specific performance of the
                                  agreement.
                                         b) alternatively, directing the defendants to return
                                  the advance amount of Rs.22,00,000/- together with
                                  interest at 24% per annum from the date of plaint till the
                                  date of realization.
                                         c) to pay costs of the suit.




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https://www.mhc.tn.gov.in/judis
                                                                                      C.S.No.198 of 2015

                                             For Plaintiff     : Mr.A.V.Arun

                                             For Defendants    : Mr.S.Jaganathan for D1, 2, 4 & 5

                                                                No Appearance for 3rd Defendant


                                                       JUDGMENT

When this Civil Suit was taken up for hearing today, the learned

counsel for the plaintiff submitted that the matter has been settled out of

Court and the suit may be dismissed as settled out of Court.

2. In view of the submission made by the learned counsel for the

plaintiff, the Civil Suit is dismissed as settled out of Court. Court Fee is

ordered to be refunded to the plaintiff as per law.

12.08.2022

Index : Yes/No Internet : Yes Speaking/Non-speaking order uma

A.A.NAKKIRAN,J.

https://www.mhc.tn.gov.in/judis C.S.No.198 of 2015

uma

C.S.No.198 of 2015

12.08.2022

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