Madras High Court
Mr.M.Ganesh Kumar vs Mr.G.Sathish Das on 21 November, 2023
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
C.S.Nos.166 of 2021 & 28 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 21.11.2023
CORAM
THE HON`BLE MR.JUSTICE N.SATHISH KUMAR
C.S.Nos.166 of 2021 & 28 of 2022
C.S.No.166 of 2021
Mr.M.Ganesh Kumar ... Plaintiff
Vs
1. Mr.G.Sathish Das
2. Mr.G.Sandeep Das ... Defendants
Civil Suit filed under Order IV Rule 1 of the High Court O.S. Rules
1956 read with Order VII Rule 1 of Civil Procedure Code, 1908 for the
following decree and judgment :
1] that the plaintiff is the owner of the suit property more fully
described in the schedule hereunder and consequently to declare that the
settlement deed in favour of the defendants in document number 1624 of
2012 dated 25.04.2012 on the file of SRO, Purasawalkkam, is null and void;
1/5
https://www.mhc.tn.gov.in/judis
C.S.Nos.166 of 2021 & 28 of 2022
2] to direct the defendants herein to hand over vacant and peaceful
possession of the suit property within the tim frame fixed by this court;
3] Costs of the suit
C.S.No.28 of 2022
1. Mr.G.Sathish Dass
2. Mr.G.Santheep Dass ... Plaintiffs
Vs
1. Mrs.Shantha Bai
2. Mr.M.Ganesh Kumar ... Defendants
Civil Suit filed under Order IV Rule 1 of the High Court O.S. Rules
1956 read with Order VII Rule 1 of Civil Procedure Code, 1908 for the
following decree and judgment :
a] To declare that the sale deed dated 22.07.2013 in Document
No.3035/13 Registered at Sub Registrar Office Purasawalkam as null and
and avoid and not binding on plaintiffs.
b] Permanent Injunction restraining the defendants from interfering
with plaintiffs' possession in the suit property.
c] to direct the defendants to pay the cost of the suit to the plaintiff.
2/5
https://www.mhc.tn.gov.in/judis
C.S.Nos.166 of 2021 & 28 of 2022
For Plaintiffs :Mr.G.Surya Narayanan
for plaintiff in C.S.No.166 of 2021
& Defendants in C.S.No.28 of 2022
For defendants :Mr.K.Balaji
for defendants in C.C.No.166 of
2021
& plaintiffs in C.C.No.28 of 2022
COMMON JUDGMENT
The suit in C.S.No.166 of 2021 has been filed for a declaration that
that the plaintiff is the owner of the suit property more fully described in the
schedule hereunder and consequently to declare that the settlement deed in
favour of the defendants in document number 1624 of 2012 dated
25.04.2012 on the file of SRO, Purasawalkkam, is null and void, to direct
the defendants herein to hand over vacant and peaceful possession of the
suit property within the tim frame fixed by this court and for costs.
2. The suit in C.S.No.28 of 2022 has been filed to declare that the
sale deed dated 22.07.2013 in Document No.3035/13 Registered at Sub
Registrar Office Purasawalkam as null and avoid and not binding on the
https://www.mhc.tn.gov.in/judis
C.S.Nos.166 of 2021 & 28 of 2022
plaintiffs, for permanent injunction restraining the defendants from
interfering with plaintiffs' possession in the suit property and for costs.
3. When the matter is taken up today, the learned counsel for the
plaintiff submitted that the matter has been amicably settled between the
parties and also filed a memo stating that the dispute between the parties has
been settled out of Court. Hence, submitted that the suit may be dismissed
as settled out of Court.
4. Accordingly, these suit are dismissed as settled out of Court and
the registry is directed to refund the Court Fee as per Law to the respective
plaintiffs. No costs.
21.11.2023
vrc
Index : Yes/No
Internet : Yes/No
Speaking/Non-Speaking Order
https://www.mhc.tn.gov.in/judis
C.S.Nos.166 of 2021 & 28 of 2022
N.SATHISH KUMAR, J.
vrc
C.S.Nos.166 of 2021 & 28 of 2022
21.11.2023
https://www.mhc.tn.gov.in/judis
