T A S RATHNAKUMAR Vs. KARANAM MADHU

JUDGEMENT

(1.) Original Application Nos.1120 and 1121 of 2019 are filed for interim injunctions from interfering with the peaceful possession and enjoyment and from encumbering or alienating the plaintiffs property pending disposal of the suit respectively. Application Nos.1893 and 2156 of 2020 are filed seeking permission to amend the plaint in C.S.No.708 of 2019 and Application No.628 of 2020 is filed to reject the plaint.

(2.) The prayer in the A.No.2156 of 2020 seeking permission to delete some sentences in paragraph 12 and insert the following: "The plaintiff is, therefore, entitled to a statutory charge, as pleaded in paragraph 10, and is entitled to have it declared by way of the unpaid sale consideration. This charge emanates from a separate and distinct contract between the plaintiff and the 1 st Defendant and does not concern the 2 nd Defendant at all." Also seeking permission of this Court to delete the paragraph 17 and insert the following as paragraph 17 in the plaint: "17. The plaintiff values the suit for the purpose of Court fee and jurisdiction at Rs.2,43,00,000 (Rupees two crores forty three lakhs only) and pays court fee of Rs.2,46,525/- (Rupees two lakhs forty six thousand five hundred and twenty five only) under Section 25(d) of the Tamil Nadu Court Fees and Suit Valuation Act, 1955 read with Appendix IA of the High Court Fee Rules. Tatal Court Fee paid is Rs.3,21,900/- Excess court fee is Rs.78,900/-"

(3.) The main suit originally filed to cancel the sale deed executed in favour of the 1st Defendant and also to declare the memorandum of deposit of title deeds dated 12.03.2016 executed by the 1st Defendant in favour of the 2nd Defendant, in the office of the 3rd Defendant is null and void. The suit has been filed originally on the ground that the 1st Defendant insisted the Plaintiff to sell the property. Accordingly, he sold the property. However, the amount assured as a sale consideration has not been paid. Cheques issued by the 1st Defendant not honoured. Except Rs.75 lakhs remaining sale consideration of Rs.2,43,00,000/- remains unpaid. Therefore, declaration sought to cancel the sale deed.