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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 15132 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 3497 OF 2015 ] THULUVA VELLALAR SANGAM                      Appellant(s)

                               VERSUS R. MANTHRASALAM  & ORS.                      Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The parties approached this Court, aggrieved by the order dated 25.04.2017 passed by the High Court of  Judicature  at  Madras  in  CRP  (NPD)  No.  1003  of 2006.  The matter has a chequered history, starting with Civil Suit, being OS No. 497 of 1970 on the file of District Munsiff Court at Coimbatore.  It appears that  for  quite  some  time,  no  steps  were  taken  to execute the decree. As per the impugned order, the High  Court  declined  to  interfere  with  the  order passed  by  the  Execution  Court  stating  that  the execution is barred by limitation.

3. Since  on  the  intervention  of  the  court,  the parties have decided to settle the matter, we refrain from making any observations with regard to the legal

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position as to whether on the facts of this case, there  could  have  been  any  limitation  at  all. Therefore, that question of law is left open.

4. The  parties  have  filed  a  Joint  Memo  of Compromise, duly signed by them and their respective counsel.   The  said Joint  Memo of  Compromise dated 18.09.2017, as discernible from the date of the seal of the Notary, is taken on record. Along with the Joint Memo of Compromise, the parties have also filed a  Plan  prepared  by  one  Mr.  S.Pichaiya,  Registered Valuer & Chartered Engineer, Coimbatore.  The same has also been duly signed by the parties and it is also taken on record.

5. This appeal is disposed of in terms of the Joint Memo  of  Compromise  and  the  Plan,  permitting  the parties to take their respective shares, as stated in the  Joint  Memo  and  as  marked  in  the  Plan.   The 'green' coloured portion will go to the appellant and the 'red' coloured portion will go the respondents. The Joint Memo of Compromise and the Plan shall form part of the decree.

6. In view of the request made by the respondents that  they have  been in  possession of  the property

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for quite long and they require a breathing time to vacate the premises, we grant time till 31.01.2018 to vacate the premises.  

7. We make it clear that in case the respondents do not  vacate  the  premises  in  question  within  the stipulated  time  or  in  case  they  induct  any  third party  against  the  spirit  of  the  compromise,  they shall be visited with all the civil consequences and shall also be liable to answer for contempt before this Court.

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; September 20, 2017.

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ITEM NO.5               COURT NO.5               SECTION XII                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  3497/2015 (Arising out of impugned final judgment and order dated 25-04-2014 in CRP No. 1003/2006 passed by the High Court Of Judicature At Madras) THULUVA VELLALAR SANGAM                            Petitioner(s)                                 VERSUS R. MANTHRASALAM  & ORS.                            Respondent(s) Date : 20-09-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s)  Mr. Sajith. P, AOR

Ms. Rajitha TH., Adv.   Mr. B.N. Dubey, Adv.  

                   For Respondent(s)  Mr. Anandh Kannan N., AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  civil  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file) PS   : Joint Memo of Compromise (in original) and the Plan (in

original)  are  annexed  with  this  Record  of  Proceeding/ Judgment.