Madras High Court
S.Ramadoss vs N.Bhanumathi on 16 September, 2022
C.R.P(NPD)No.4583 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 16.09.2022
CORAM:
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
C.R.P(NPD)No.4583 of 2014
M.P.No.1 of 2014
S.Ramadoss ... Petitioner
Versus
1.N.Bhanumathi
2.T.Kaliaperumal ... Respondents
Civil Revision Petition is filed under Section 115 of the Civil Procedure
Code, against the order and decree passed in E.A.No.74 of 2012 in E.P.No.86 of
1998 in O.S.No.74 of 1997 on the file of the I Additional Sub Court, Cuddalore,
dated 23.09.2014.
For Petitioner : Mr.M.Arumugam
Mr.A.Vinoth Kumar
For R1 : M.R.Nataraj
JUDGMENT
When the matter is taken up for hearing, both the learned counsel submitted
that the dispute between the parties had already been settled through Mediation
and they filed a Settlement Agreement signed by both the representative of the
petitioner as well as by the respondents along with their respective learned counsel
appearing for the petitioner as well as for the respondents. The said Settlement
Agreement is extracted hereunder:
https://www.mhc.tn.gov.in/judis
C.R.P(NPD)No.4583 of 2014
"1. Disputes and differences had arisen between the
Parties hereto and CRP.NPD.4583 of 2014 was filed in the
year 2014 before Hon'ble High Court.
2. The matter was referred to mediation / conciliation
vide an order dated 27.04.2021 passed by Hon'ble Mr.Justice
A.D.Jagadish Chandira.
3. The parties agreed that Miss.A.C.Jayalakshmi would
act as their Mediator / Conciliator.
4. Several meeting were held during the process of
Mediation / Conciliation from 01.03.2022 to 15.06.2022 and
the parties have with the assistance of the Mediator /
Conciliator voluntarily arrived at an amicable solution
resolving the above mentioned disputes and differences.
5. The parties hereto confirm and declare that they have
voluntarily and of their own free will arrived at this Settlement
Agreement in the presence of the Mediator / Conciliator.
6. The following settlement has been arrived at between
the parties hereto:
A. Both parties came for amicable settlement. The 1st
respondent / N.Banumathi is represented by her husband
M.Natarajan due to her medical issues. Which is supported by
her consent letter, medical certificate enclosed herewith. The
2nd respondent is represented by his Power Agent N.Balaji
S/o.M.Natarajan.
B. Petitioner / Mr.S.Ramadoss accepted to pay Rs.1,25,000/-
(One Lakhs Twenty Five Thousand Rupees) to the 1st
respondent / N.Banumathi W/o.M.Natarajan on or before
28.06.2022.
https://www.mhc.tn.gov.in/judis
C.R.P(NPD)No.4583 of 2014
C. The petitioner has no objection for receiving the auction
purchase amount Rs.16,55,720/- with available interest along
with the bondage amount paid by the 2nd respondent in the
Trial Court at the time of taking the auction property.
D. The 2nd respondent / auction purchaser / T.Kaliaperumal
represented by his Power Agent N.Balaji S/o.M.Natarajan,
accepted to cancel the Sale Deed Doc No.4485/2011 dated
28.11.2011 registered before Joint-I Sub Registrar, Cuddalore
and release in favour of the petitioner / S.Ramadoss.
E. The petitioner has no objection to receive the court
fees stamp paid by the 1st respondent / plaintiff in
O.S.No.74/1997 on the file of the Sub Court, Virudhachalam.
7. By signing this Agreement the parties hereto state that they
have no further claims or demands against each other with
respect to CR.NPD.4583/2014 (Case No) and all disputes and
differences in this regard have been amicably settled by the
parties hereto through the process of Conciliation /
Mediation."
2. In view of the settlement arrived at between the parties, no further
adjudication needs to be arrived in this petition in respect of the grounds raised
therein.
https://www.mhc.tn.gov.in/judis
C.R.P(NPD)No.4583 of 2014
A.D.JAGADISH CHANDIRA, J.,
gbi
3. Accordingly, this Civil Revision Petition stands allowed on the terms of
the Settlement Agreement. No costs. The Settlement Agreement shall form part of
the decree. Consequently, connected Miscellaneous Petition is closed.
16.09.2022
gbi
Index : Yes / No
Internet : Yes / No
To
The I Additional Sub Judge,
Cuddalore.
C.R.P(NPD)No.4583 of 2014
M.P.No.1 of 2014
https://www.mhc.tn.gov.in/judis
