Piyush Bhandari vs Sushen Constructions Pvt. Ltd
2023 Latest Caselaw 1867 Mad

                                                                        C.S.No.818 of 2016
                                                                      and A.No.137 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.03.2023

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                C.S.No.818 of 2016
                                               and A.No.137 of 2023

                     1.Piyush Bhandari

                     2.Priyanka Bhandari

                     3.Sangeeta Bhandari

                        (Plaintiffs 2 & 3 are rep. by their
                         power of attorney Mr.Pradeep Bhandari)             ... Plaintiffs

                                                         Vs.

                     1.Sushen Constructions Pvt. Ltd.,
                       by its Manging Director,
                       Mr.V.Venkatarangan,
                       having its registered office at
                       Suite No.2, 'Sucons Sivagami Square',
                       No.147/1, G.N.Chetty Road,
                       T.Nagar, Chennai-600 017.

                     2.V.Venkatarangan,
                       Managing Director,
                       Sushen Constructions Pvt. Ltd.




https://www.mhc.tn.gov.in/judis
                                                                                C.S.No.818 of 2016
                                                                              and A.No.137 of 2023

                     3.Vummidi Sushen

                         (The 3rd defendant died and deleted as
                          given up as per order dated 25.02.2020
                          in A.No.8554 of 2019)

                     4.J.Rajasekaran

                     5.Salt Corporation of India,
                       Rep. by its Deputy Commissioner,
                       2nd Floor, 2nd Block,
                       Shastri Bhavan, Haddows Road,
                       Chennai-600 006.

                     6.S.Amsaveni (deceased)

                        (Defendants 7 to 9, who are already on record
                         are recorded as legal heirs of the deceased
                         6th defendant as per order dated 22.02.2021
                         on memo in A.No.126 of 2021 in C.S.No.818 of 2016)

                     7.E.Meenakshi

                     8.S.Vedagiri

                     9.S.Gurumurthy (deceased)

                     10.S.Veeraraghavan

                         (Defendants 6 to 10 are rep. by
                          Mr.V.Venkatarangan)

                     11.Sheila Charles Mohan

                     12.G.Padmaja




https://www.mhc.tn.gov.in/judis
                                                                                 C.S.No.818 of 2016
                                                                               and A.No.137 of 2023

                     13.G.Kirthika

                     14.G.Aswini

                          (Defendants 12 to 14 are rep. by
                           Mr.V.Venkatarangan and are brought
                           on record as LRs of the deceased
                           9th defendant as per order dated 27.04.2022
                           in A.No.204 of 2022)
                                                                                 ... Defendants



                     Prayer: The Civil Suit has been filed under Order IV Rule 1 of the Original
                     Side Rules read with Order VII Rule 1 of C.P.C. 1908, praying



                     (i) directing the defendants 1 to 3 to pay a sum of Rs.1,16,50,000/- together
                     with interest calculated at the rate of 18% per annum thereon from the date
                     of plaint till date of payment and for costs.



                                  For Plaintiffs     : Mr.B.Raviraja
                                  For D 1 to D3       : Mr.S.Mohan


                                                      JUDGMENT

Both sides have filed a joint compromise memo dated 03.03.2023.

https://www.mhc.tn.gov.in/judis C.S.No.818 of 2016 and A.No.137 of 2023

N.SESHASAYEE.J., Anu

2.This suit is decreed accordingly. The decree is passed in terms of the

compromise entered into between the parties on 03.03.2023. No costs.

03.03.2023 Anu

Index : yes / no Internet : yes / no Speaking / Non speaking order

C.S.No.818 of 2016 and A.No.137 of 2023

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