Madras High Court
Y.Viswanathan vs Y.Laxman on 11 January, 2023
Rev.Appl.Nos.181 to 183 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 11.01.2023
CORAM
THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN
Rev.Appl.Nos.181 to 183 of 2021
1. Y.Viswanathan
2. Y.Srinivasan .... Petitioners in all Rev.Appls
Vs
1. Y.Laxman
2. Salviona .... Respondents in all Rev.Appls.
Common Prayer : Review Application filed under Section 114 read with
Order XLVII Rule 1 & 2 of Civil Procedure Code to review the order dated
30.07.2019 in C.R.P (NPD) Nos.3960 to 3962 of 2017 on the file of this Court.
In all Review Applications
For Petitioners : M/s.K.S.Kamatchi
For Respondents : Mrs.K.M.Valsala
for Mr.K.S.Kumar
COMMON ORDER
These Review Applications have been filed to review the Judgment and
Decree dated 30.07.2019 made in C.R.P (NPD) Nos.3960 to 3962 of 2017on
the file of this Court.
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2. Pending Review Applications, the parties have entered into a Joint
Memo of Compromise on 11.01.2023. In the Joint Memo of Compromise, the
following terms and conditions have been agreed :
“A. The petitioners are hereby handing over the entire
Original Title Deeds of the following properties belonging to
the respondents :
i) The residential flat in the 2nd floor of the building
situated at New No.27/9, Old No.14/9, Car Street, Triplicane,
Chennai – 600 005 (Sale Deed bearing document No.750 of
1994 dated 08.06.1994 regd before the SRO Triplicane)
ii) The residential flat in the 1st floor of the building
situated t No.50/111, V.R.Pillai Street, Triplicane, Chennai –
600 005 (Sale Deed bearing document No.499 of 1992 dated
08.04.1992 regd before the SRO, Triplicane)
The petitioners have handed over the entire title deeds of the
above mentioned properties to the respondents on this the 5th
day of January 2023 and the respondents hereby acknowledge
the receipt of the same.
B. The petitioners and respondents further agree that
apart from the rents already paid by the petitioners and the
respondents, the petitioners had paid a further sum of Rs.9
lakhs as full and final settlement of the arrears of rent payable
to the respondents.
The petitioners have paid a total sum of Rs.9 lakhs by way of
NEFT (5 lakhs through Indian Bank on 14th day of December
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2022 and 4 lakhs through Canara Bank on 15th day of
December 2022) as full and final settlement of the arrears of
rent payable to the respondents and the respondents hereby
acknowledge the receipt of the same.
C. The respondents have agreed to withdraw the suit
O.S.No.1837 of 2020 pending on the file of the VII Additional
City Civil Court in view of the signing of this joint memo of
compromise. The petitioners agreed to withdraw the suit for
partition in O.S.No.1857 of 2020 on the file of the XVIII Asst
City Civil Court, Chennai in view of the signing of this joint
memo of compromise.
D. The respondents state that the original title deed
(Doc.No.756/1993) of the properties standing in the name of the
Review Petitioners is not available with them.
E. The parties have agreed to bear their respective costs
in the present petition.
F. There has been no coercion, undue influence or fraud
exerted on the parties in brining about this Joint Memo of
Compromise.”
3. The above said Joint Memo of Compromise, dated 11.01.2023 shall
form part and parcel of this order. The Trial Court is directed to refund the
Court fee which was paid by the respondents herein. It is submitted that the
original title deed of the respondents registered vide document 756 of 1993 is
not available with them. Therefore, the respondents are at liberty to lodge a
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complaint and seek non-traceable certificate for the missing documents.
4. With the above observation, these Review Applications stand
disposed of. There shall be no order as to costs.
11.01.2023
Speaking/Non-speaking order
Index : Yes/No
Internet : Yes/No
Lpp
G.K.ILANTHIRAIYAN,J.
https://www.mhc.tn.gov.in/judis
Rev.Appl.Nos.181 to 183 of 2021
Lpp
Rev.Appl.Nos.181 to 183 of 2021
11.01.2023
https://www.mhc.tn.gov.in/judis
