Madras High Court
B.Lalithkumar vs Mrs.Kumudhavalli on 7 October, 2025
C.S.No.98 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.10.2025
CORAM
THE HONOURABLE MR.JUSTICE P.DHANABAL
C.S.No.98 of 2025 and
O.A.No.462 of 2025 & A.Nos.4906 & 4907 of 2025
1.B.Lalithkumar
Son of Bhawarlal Jain
Door No.49/1 & 2, Ramanuja Iyer Street,
Old Washermenpet, Chennai 600 021
2.P.Dharmalingam
Sonof Periyasamy
61/63/3, Thandavarayan Gramani Street,
Tondiarpet, Chennai 600 081 ... Plaintiffs
-vs-
1.Mrs.Kumudhavalli
W/o.Masilamani
No.26A, Gandhi Nagar, 5th Street,
Kodungaiyur,
Chennai 600 118.
2.Mrs.Vasantha
W/o.Nandhakumar
Now residing at
No.26A, Gandhi Nagar 5th Street,
kodungaiyur, Chennai 600 118
1/4
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C.S.No.98 of 2025
3.Mrs.Devika Rani
W/o.Jayakumar
No.34/59, Vadamalai Street,
Purasawalkam, Veppery,
Chennai 600 007. ... Defendants
PRAYER: Plaint filed under Order VII Rule 1 CPC read with Order IV
Rule 1 of the Original Side Rules, pleased to grant a decree and judgment:-
(a) granting a relief of specific performance of the agreements for
sale dated 03.07.2024 executed by Defendants 1 to 3 herein, by directing
Defendants 1 to 3 herein to execute and register the sale deed in favour of
the Plaintiffs or their nominees, and in default the sale deed be executed and
registered by an officer of this Court in favour of the Plaintiffs or their
nominees, for the suit property;
(b) for the costs of this suit.
For Plaintiff : M/s.V.Premkumar
S.Sriramulu, D.Bhuvaneswari
For Defendants : Ms.S.Vennila
**********
JUDGMENT
When the matter is taken up for hearing, both side counsels
represented that the dispute is settled between the parties and that the
plaintiffs have paid a sum of Rs.58,97,028/- to each defendants through
separate demand drafts. Plaintiffs and the 2nd and 3rd defendants are present.
The 1st defendant appeared through video conference. While this Court
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questioned the second and third defendants regarding compromise, they
have admitted the receipt of payment a sum of Rs.58,97,028/- each by way
of demand drafts and that the first defendant, who appeared through video
conference, has also admitted the receipt of payment.
2. This Court perused the joint memo of compromise. C.S.No.98 of
2025 is disposed of in terms of memo of compromise. In the compromise
memo, the parties prayed that the Sub Registrar, Royapuram, Chennai may
be directed to register the sale deeds that have been executed by the
defendants in favour of the plaintiffs or their nominees with respect to “B”
schedule property. It is needless to mention that the concerned Sub
Registrar shall register the sale deeds as per rules and procedures and in
accordance with law. The said joint memo of compromise dated 07.10.2025
shall form part of the decree. The court fee paid by the plaintiffs shall be
refunded as per rules. Consequently, connected applications are closed.
07.10.2025
kal
Index : Yes / No
Internet : Yes / No
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P.DHANABAL J.
kal
and
O.A.No.462 of 2025 & A.Nos.4906 & 4907 of 2025
07.10.2025
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