M/S.Shree Constructions vs V.Deenadayalan (Deceased)
2024 Latest Caselaw 21426 Mad

Madras High Court

M/S.Shree Constructions vs V.Deenadayalan (Deceased) on 11 November, 2024

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                    C.S. No.327 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 11.11.2024

                                                           CORAM

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                    C.S. No.327 of 2015

                     M/s.Shree Constructions,
                     rep. by its Proprietor N.Maheshwaran                      .. Plaintiff

                                                                -vs-

                     1.V.Deenadayalan (deceased)

                     2.Nalini Dayalan

                     3.D.Lokesh Kumar

                     4.D.Jagdish Kumar                                          .. Defendants

                     (Defendant Nos.2 to 4 are brought on record as legal heirs of the deceased
                     first defendant as per order dated 20.10.2021 in A.No.3311/2021 and time
                     extended as per order dated 31.03.2023)
                     Prayer: Plaint filed under Order IV Rule 1 of Original Side Rules read with
                     Order VII Rule 1 of C.P.C. prays for a judgment and decree against the
                     defendants (a)directing the defendants to pay to the plaintiff the sum of
                     Rs.1,05,77,401/- (Rupees One Crore Five Lakhs Seventy Seven Thousand
                     Four Hundred and One only) together with the interest at the rate of 24%
                     per annum from the date of Memorandum of Agreement for Joint Venture
                     Agreement till the date of realisation; and (b)directing the defendants to pay
                     to the plaintiff the costs of this suit.

                     1/2

https://www.mhc.tn.gov.in/judis
                                                                                           C.S. No.327 of 2015

                                                                              ABDUL QUDDHOSE, J.

                                                                                                         vga


                                        For Plaintiff       :     Mr.S.Rajendran

                                        For Defendants      :     Ms.N.Lakshmi Priya

                                                           JUDGMENT

Learned counsel for the plaintiff as well as the learned counsel for the

defendants would submit that the parties have settled the matter out of

Court. They have made an endorsement to that effect in the Court bundle.

Accordingly, this suit is dismissed as settled out of Court.

2.The counter claim filed by the defendants is also settled out of

Court. The respective parties are entitled for refund of Court fees.

3.Registry is directed to refund the entire court fees, paid by the

respective parties. No costs.

11.11.2024

vga

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