Mrs.S.Devatha vs M/S.Vasantha Bhavan (Anna Nagar)
2022 Latest Caselaw 9795 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 10.06.2022

                                                           CORAM

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                      C.S.No.42 of 2022

                     1.Mrs.S.Devatha
                     2.Mr.S.Rajarajan
                       rep. by his Mother & POA,
                       Mrs.S.Devatha                                              ... Plaintiffs

                                                             Vs.

                     1.M/s.Vasantha Bhavan (Anna Nagar),
                       A Partnership firm,
                       Rep. by its Partner Mr.M.Ganesan,
                       AA-146, III Avenue, Anna Nagar,
                       Chennai - 600 040.

                     2.Mr.M.Ganesan
                     3.Mrs.Rajakumari                                          ... Defendants



                                  PRAYER : Civil Suit filed under Order IV Rule 1 of Original
                     Side Rules read with Order VII Rule 1 CPC, praying for a Judgment and
                     decree:
                                   (a)   directing   the   defendants     to    pay    a   sum     of
                                   Rs.7,40,36,526/- along with future interest at 18% p.a. on
                                   Rs.7,40,36,526/- from the date of Plaint to till the date of
                                   realization


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                                    (b) directing the Defendants to pay Rs.8,61,588/- every
                                    month from December 2021 till they vacate and hand over
                                    vacant possession.
                                    (c)   Grant       permanent        injunction,   restraining   the
                                    Defendants, their men, agent, representative or anyone on
                                    behalf of the Defendants or claiming through them in
                                    anyway sub-letting or assigning tenancy or business rights
                                    in respect of the Schedule property;
                                    (d)   Grant       permanent        injunction,   restraining   the
                                    Defendants, their men, agent, representative or anyone on
                                    behalf of the Defendants or claiming through them in
                                    anyway altering or damaging the Schedule property;
                                    (e) for the costs of this Suit; and
                                    (f) for such other reliefs as this Hon'ble Court may deed fit
                                    to pass.


                                               For Plaintiffs         : Mr.K.V.Sundararajan
                                               For Defendants     : M/s.R.Abirami

                                                          JUDGMENT

When the matter is taken up for hearing today, the learned counsel

for the plaintiffs and the learned counsel for the defendants submitted that

the parties have entered into a compromise through mediation. The

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Memorandum of Understanding dated 06.06.2022 was also produced before

the Court.

2. Further, the learned counsel appearing for the plaintiffs and the

learned counsel for the defendants submitted that the suit may be decreed in

terms of the Memorandum of Understanding entered into between the

parties.

3.Accordingly, the suit is decreed in terms of the Memorandum of

Understanding dated 06.06.2022 entered into between the parties. No costs.

The Memorandum of Understanding shall form part of the decree. The

Registry is directed to refund the Court fee, if any, in accordance with law, in

the name of the first plaintiff. Consequently, the connected Applications are

closed.

10.06.2022 Tsg

Index : yes / no Internet : yes / no Speaking / non speaking

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KRISHNAN RAMASAMY, J.

Tsg

C.S.No.42 of 2022

10.06.2022

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