Srinivasan Ramani vs M.S.K.Selvakumar
2025 Latest Caselaw 5536 Mad

Madras High Court

Srinivasan Ramani vs M.S.K.Selvakumar on 25 August, 2025

                                                                                                 C.S.No.117 of 2025

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 25.08.2025

                                                                CORAM

                              THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                                        C.S.No.117 of 2025
                                                               and
                                                        O.A.No.540 of 2025


                     1.Srinivasan Ramani
                     2.Ramkumar Rajagopal
                     3.Manjula Kamath
                     4.Prakash Gurumoorthy
                     5.K.Radhika
                     6.T.Venkataraman                                                        ... Plaintiffs

                                                                     Vs.

                     1.M.S.K.Selvakumar
                     2.S.Amsa                                                                ... Defendants


                     PRAYER: Plaint filed under Order IV Rule 1 of the Original Side Rules
                     read with Order VII Rule 1 of the Code of Civil Procedure praying for a
                     judgment and decree as against the defendants
                                  a) for a permanent injunction restraining the defendants, their men,
                     agents, servants or anybody claiming right either under or through them
                     from in any manner putting up any illegal construction over the suit
                     property;


                                  b) for a permanent injunction restraining the defendants, their men,

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                                                                                               C.S.No.117 of 2025

                     agents, servants or anybody claiming right either under or through them
                     from in any manner converting the common area over the suit property for
                     exclusive enjoyment and


                                  c) for costs of the suit.


                                         For Plaintiffs         :        Mr.K.V.Babu
                                         For Defendants         :        Mr.P.Jagadeesan
                                                                     ****
                                         Mediator               :        Mr.M.K.Kabir, Senior Counsel
                                                                     ****
                                                              JUDGMENT

When the matter was taken up for hearing, the learned counsel

appearing on either side would submit that the parties have reached a

settlement in the mediation that had been presided over by Mr.M.K.Kabir,

Senior Counsel.

2. The learned Mediator is also present before this Court and

appraised the Court that the parties have reached a settlement.

3. Mr.K.V.Babu, learned counsel appearing for the plaintiffs would

seek permission of this Court to dispose of the suit as settled out of Court

on the agreement arrived at the mediation.

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4. Recording the statement, the suit is disposed of as settled out of

Court. The terms of compromise of the joint compromise memo filed by

the parties shall form part of the decree. No costs. Consequently the

connected application is closed.

5. The Registry is directed to refund the Court fees in the name of

the 4th plaintiff as applicable. The plaintiffs are also directed to pay a sum

of Rs.50,000/- to the Tamil Nadu Mediation Centre attached to this Court

in lieu of the statement made by the learned Mediator that he do not

propose to levy any fees for the mediation which had been successful at

his hands.

25.08.2025

dsa Index : Yes/ No

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K.KUMARESH BABU, J.

dsa

25.08.2025

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