S.P. VALLIAPPAN Vs. SULEKHA SUDHAKAR

JUDGEMENT

(1.) THIS Civil Suit has been filed praying to pass a judgment and decree directing the defendant to execute and register the sale deed in question, in favour of the plaintiff, in respect of the schedule property, on accepting the contracted purchase money, less the amount already paid, as an earnest money and the defendant be directed to execute and register the sale deed within the time specified by the Court, failing which the deed be executed and registered according to the provisions of Order 21, Rule 34(5) and 6(a) of C.P.C. or in the alternative, the defendant shall repay a sum of Rs.20 lakhs, which was received by the defendant, with 24% interest, from the date of receipt of the amounts, to the date of payment and for costs.

(2.) THE matter was referred for mediation to the Tamil Nadu Mediation and Conciliation Centre, High Court, Madras, by the order of this Court, dated 12.6.2013.

(3.) AS the parties have arrived at a settlement, in terms of the Mediation Agreement, dated 18.11.2013, this matter is listed for passing orders, in terms of the said Mediation Agreement.