Madras High Court
K.Vigneshwari Alias Vicky ... vs M/S.Land Marvel Homes on 9 February, 2022
C.S.No.53 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.02.2022
CORAM:
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
C.S.No.53 of 2020
and
O.A.No.85 of 2020
K.Vigneshwari alias Vicky K.Thevar
D/o, P.M.Kuppamuthu Thevar
Represented by her Power Agent,
Ms.Rajalakshmi ... Plaintiff
Vs.
1.
M/s.Land Marvel Homes,
Represented by Mr.M.Veerashekar
New No.9 (Old No.23), 1st Cross Street,
Kasturba Nagar,
Adyar – 600 020.
2. M.Veerashekar
3. Palaniappan
4. N.Ramanathan
5. Gaffour Abdul Kosi
https://www.mhc.tn.gov.in/judis
C.S.No.53 of 2020
6. Niloufer Bagam Kosi
7. Riaz Rahamath Kosi
8. Daivamani Sivasailam
9. Sankaravadivu Sivasailam
10. Rathnasabapathi Prabakaran
11. Mushtaq Mali
12. Sai Vijaya Bellam
13. Amit K.Trehan
14. Manjula Gopal
15. Mahajabin S.Ali
16. Maliha D Ali
17. Solayappa Alagappan
18. Meena Alagappan
19. Arunachalam Thenappan
20. Vaishraj
21. Vaishraj HUF
22. Vimal Chand
23. Lalith Kumar ... Defendants
https://www.mhc.tn.gov.in/judis
C.S.No.53 of 2020
Prayer:
Plaint is filed under Order IV Rule 1 of Madras High Court Original
side rules read with Order VII Rule 1 of C.P.C and the suit is numbered as
C.S.No.53 of 2020, praying to grant judgment and decree:
a) To declare the sale deed dated 14.03.2006 and registered as Document
No.1175/2006 on 21.03.2006 at Sub-Registrar Office, Anna Nagar executed
by 4th defendant in favour of 2nd defendant is null and void and not binding on
the plaintiff.
b) To declare the sale deed dated 14.03.2006 and registered as Document
No.1176/2006 on 21.03.2006 at Sub-Registrar Office, Anna Nagar executed
by 4th defendant in favour of 2nd defendant is null and void and not binding on
the plaintiff.
c) To declare the sale deed dated 14.03.2006 and registered as Document
No.1177/2006 on 21.03.2006 at Sub-Registrar Office, Anna Nagar executed
by 4th defendant in favour of 2nd defendant is null and void and not binding on
the plaintiff.
https://www.mhc.tn.gov.in/judis
C.S.No.53 of 2020
d) To declare the sale deed dated 14.03.2006 and registered as Document
No.1178/2006 on 21.03.2006 at Sub-Registrar Office, Anna Nagar executed
by 4th defendant in favour of 2nd defendant is null and void and not binding on
the plaintiff.
e) To declare the sale deed dated 14.03.2006 and registered as Document
No.1179/2006 on 21.03.2006 at Sub-Registrar Office, Anna Nagar executed
by 4th defendant in favour of 2nd defendant is null and void and not binding on
the plaintiff.
f) To declare the sale deed dated 06.10.2006 and registered as Document
No.3847/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 5th, 6th and 7th defendants is null and void and
not binding on the plaintiff.
g) To declare the sale deed dated 06.10.2006 and registered as Document
No.3848/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 8th and 9th defendants is null and void and not
https://www.mhc.tn.gov.in/judis
C.S.No.53 of 2020
binding on the plaintiff.
h) To declare the sale deed dated 06.10.2006 and registered as Document
No.3849/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 10th defendant is null and void and not binding
on the plaintiff.
i) To declare the sale deed dated 06.10.2006 and registered as Document
No.3850/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 11th defendant is null and void and not binding
on the plaintiff.
j) To declare the sale deed dated 06.10.2006 and registered as Document
No.3851/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 12th defendant is null and void and not binding
on the plaintiff.
k) To declare the sale deed dated 06.10.2006 and registered as Document
No.3852/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 13th defendant is null and void and not binding
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C.S.No.53 of 2020
on the plaintiff.
l) To declare the sale deed dated 06.10.2006 and registered as Document
No.3853/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 14th defendant is null and void and not binding
on the plaintiff.
m) To declare the sale deed dated 06.10.2006 and registered as Document
No.3854/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 15th defendant is null and void and not binding
on the plaintiff.
n) To declare the sale deed dated 06.10.2006 and registered as Document
No.3855/2006 on 07.10.2006 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 16th defendant is null and void and not binding
on the plaintiff.
o) To declare the sale deed dated 03.01.2007 and registered as Document
No.25/2007 on 03.01.2007 at Sub-Registrar Office, Anna Nagar executed by
2nd defendant in favour of 17th and 18th defendants is null and void and not
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C.S.No.53 of 2020
binding on the plaintiff.
p) To declare the sale deed dated 28.02.2007 and registered as Document
No.736/2007 on 28.02.2007 at Sub-Registrar Office, Anna Nagar executed
by 2nd defendant in favour of 19th defendant is null and void and not binding
on the plaintiff.
q) To declare the sale deed dated 30.01.2012 and registered as Document
No.742/2012 on 29.02.2012 at Sub-Registrar Office, Anna Nagar executed
by 12th defendant in favour of 20th, 21st, 22nd, and 23rd defendant is null and
void and not binding on the plaintiff.
r) Plaintiff is the absolute owner of the property and to direct the defendants
to hand over possession of the suit property under their possession to the
plaintiff or in the alternative, ejecting them there from;
s) Awarding costs, and granting such other or further reliefs as may be
deemed fit and proper in the interest of justice.
https://www.mhc.tn.gov.in/judis
C.S.No.53 of 2020
For Plaintiff : Mr.Sarveshwar
for M/s.Giridhar and Sai
For D1 to D3 : M/s.InthuKarunakaran
For D4 : M/s.Rank Associates
For D5, D6,D8 & D11 : M/s.R.Lakshmi Ratan
For D20 to D23 : Mr.C.T.Mohan
ORDER
Earlier the matter was referred to Mediation and Conciliation Centre
for settlement. Learned counsel for the plaintiff has filed a Memo stating that
the matter has settled between the parties, and seeks permission of this Court
to withdraw the Suit.
Recording the same, the Suit in C.S.No.53 of 2020 is dismissed as
withdrawn. Consequently, connected Original Application No.85 of 2020 is
closed.
09.02.2022
mfa
https://www.mhc.tn.gov.in/judis
C.S.No.53 of 2020
Index:yes/No
Internet:yes/No
P.VELMURUGAN, J.
mfa
C.S.No.53 of 2020
and
O.A.No.85 of 2020
09.02.2022
https://www.mhc.tn.gov.in/judis
