K.D.ANISH KUMAR Vs. N.R.JAYANTHI

JUDGEMENT

(1.) THE claim put in by the petitioners in C.R.P.No.432/2014 was rejected by the court below which is impugned herein. The petitioners in OP(C) No.1664/2014 were directed to hand over the documents of title to the first respondent in both the cases. The petitioners in OP (C) No.1664/2014 were directed to be arrested and detained in civil prison if the documents of title were not so returned.

(2.) THE above order impugned in OP (C) No.1664/2014 was passed in the context of a compromise decree in O.S.No.18/2005. The relevant part of the memorandum of compromise entered into between the parties is extracted hereunder: -

(3.) IT is thus discernible that the available documents have already been handed over to the first respondent. The first petitioner in OP (C) No.1664/2014 has also undertaken that he will not misuse or make any claim on the basis of the original documents of title. Therefore nothing survives for consideration in CRP.No.432/2014 and OP (C) No.1664/2014.