R.Sridharan vs R.Rajagopalan
2025 Latest Caselaw 8753 Mad

Citation : 2025 Latest Caselaw 8753 Mad
Judgement Date : 19 November, 2025

Madras High Court

R.Sridharan vs R.Rajagopalan on 19 November, 2025

                                                                                        EP No. 39 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19-11-2025

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE P. DHANABAL

                                                  EP No. 39 of 2025
                                                         and
                                      A No. 5394 of 2025 and A No. 5395 of 2025


                1. R.Sridharan

                2.Mrs. K.S. Padma Janaki
                Both Rep. by their Power Agent
                R.Vasudeven, No.17, Thiagaraja
                Gramani Street, T.Nagar,
                Chennai-600 017.

                                                                                            Petitioner(s)

                                                             ..Vs...

                1. R.Rajagopalan

                2.R.Bhooma,
                Both residing at No.10, West Club
                Road, Shenoy Nagar, Chennai-600 030.

                                                                                         Respondent(s)



                PRAYER


                To direct the Judgment Debtor to pay the amount of Rs.1,38,71,342/- together

                with interest at 12% p.a. on Rs.1,20,00,000/- till date of payment failing which




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 25/11/2025 12:02:16 pm )
                                                                                              EP No. 39 of 2025



                recover the amount by attachment and sale of the property mentioned in the

                Schedule of the suit and pay the amount mentioned to the Decree Holder.


                For Petitioners/Plaintiffs/Decree Holders: Mr. R. Mukundan


                For Respondents/Defendants/Judgment Debtors: M/s. Vishnu Mohan
                                                              Ms. S. Rekha
                                                         ORDER

When the matter came up for hearing today, the learned counsel for the

Petitioners/Decree Holders/plaintiffs and the learned counsel for the

respondents/Defendants/Judgment Debtors along with their parties are present

and submitted that both the parties have settled the issue amicably out of Court

and have filed a Memo to that effect.

2. On perusal of the Memo, it is seen that the Petitioners/Decree

Holders/plaintiffs have accepted the amount of Rs.1,50,00,000/- and

Rs.22,50,000/- as full and final settlement and also received the same from the

respondents/Judgment Debtors as full and final settlement.

3. In view of the amicable settlement arrived between the parties,

recording the memo filed by the parties to that effect and submission made by the

learned counsel on either side, it is proper to raise the attachment and this Court