C.Rajam Manjula vs Dr.Sangeetha Visweswar
2022 Latest Caselaw 5939 Mad

                                                             1                  C.S.No. 716 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 23.03.2022

                                                     CORAM:

                            THE HON'BLE JUSTICE MRS.V.BHAVANI SUBBAROYAN

                                               C.S. No. 716 of 2017

                  C.Rajam Manjula                                     ..                  Plaintiff


                                                          Versus
                  1.Dr.Sangeetha Visweswar
                  2.Dr.P.Visweswar Reddy
                  3.HDFC Bank Limited
                  No.759, ITC, Centre,
                  Anna Salai, Chennai-2.
                  Chennai-600 090.                                    ..               Defendants


                  Prayer: Plaint filed under Order IV Rule 1 of O.S. Rules read with Order
                  VII, Rule 1 of Civil Procedure code, for directing the first defendant to pay a
                  sum of Rs.1,19,85,000/- (Rupees One Crore Nineteen Lakhs and Eighty Five
                  Thousand Only) together with interest at the rate of 10% p.a. on the principal
                  for a sum of Rs.94,00,000/- (Rupees Ninety Four Lakhs Only) from this date
                  to the date of payment; (ii) directing the first defendant to pay a sum of
                  Rs.53,36,000/- (Rupees Fifty Three Lakhs and Thirty Six Thousand Only) as
                  compensation for the Capital Gains Tax Liability incurred by the plaintiff
                  with interest on the sum of Rs.46,00,000/- (Rupees Forty Six Lakhs Only) at
                  the rate of 12% p.a. from this date to the date of payment; (iii) for creating
                  charge over the schedule mentioned property till the amounts payable as per
                  prayers (i) and (ii) above are paid by the first defendant and (iv) directing the
https://www.mhc.tn.gov.in/judis
                                                                   2                C.S.No. 716 of 2017

                  first defendant to pay the costs of this suit.

                  For Plaintiff                       : Mr.A.Jothi
                                                        For Mr.S.Partheeban

                  For Defendants 1 and 2              : Mr.P. Ananda Kumar
                  For Defendant 3                     : Mr.N.R.Kaushik
                                                             ---
                                                     JUDGMENT

Today, when the matter is taken up for hearing, it is represented by

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

Court. He has also made an endorsement to that effect on the plaint.

2.Recording the above submission and the endorsement made by

the learned counsel for the plaintiff, this Civil Suit is disposed of as settled

out of Court. No costs. Consequently, the connected Application No.1279 of

2022 is closed.

23.03.2022

msm

Note:

Registry is directed to refund the Court Fee paid by the plaintiff in accordance with law.

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

V.BHAVANI SUBBAROYAN, J.

msm

Judgment in C.S. No. 716 of 2017

23.03.2022

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