CH VENKATESWARLU Vs. RAGHAVENDRA EDUCATION SOCIETY

JUDGEMENT

(1.) The parties have entered into a compromise memo between themselves. The defendants have agreed to vacate the premises on or before 30.04.2020 and also agreed between the parties that the defendants shall pay a sum of Rs. 7,50,000/- (Rupees Seven Lakhs and Fifty Thousand only) including of TDS amount with effect from 07.09.2018 till 30.04.2019 along with applicable GST to be collected from the first defendant.

(2.) Thereafter, the first defendant Society shall pay a sum of Rs. 8,00,000/- (Rupees Eight Lakhs only) as monthly rent inclusive of TDS and the applicable GST will be collected from the first defendant and the plaintiffs in C.S.No.189 of 2014 shall pay to the Commissionerate of GST, Chennai.

(3.) In view of the Memorandum of Compromise entered between the parties, the suit is decreed against the first defendant. The first defendant shall handover the vacant possession of the premises on or before 30.04.2020.