Madras High Court
M/S.Sri Ambal Mills Limited vs M/S.Shiva Texyarn Limited on 29 April, 2021
CMA.Nos.1477 & 1478 of 2018
and CMP.Nos.11762 & 11763 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.04.2021
Coram
The Hon'ble Mr. Justice V.PARTHIBAN
CMA.Nos.1477 & 1478 of 2018
and CMP.Nos.11762 & 11763 of 2018
1.M/s.Sri Ambal Mills Limited,
Rep. by its Managing Director Mr.C.D.Menon,
Regd., Office at Kamanaickenpalayam,
Somanur – 641 668 and Administrative Office at No.20,
Bharathi Park Road,
No.1, Coimbatore – 641 001.
2.C.D.Menon (Since Dead)
Rep. by Legal Heirs
3.Jaya R.Menon
W/o.Late Shri C.R.Menon
4.R.Pujitha
D/o.Late Shri C.R.Menon
5.R.Krithika
D/o.Late Shri C.R.Menon ... Appellants/Petitioners
in both appeals
Vs.
1.M/s.Shiva Texyarn Limited,
having its Regd. Office at No.252,
Mettupalayam Road,
Coimbatore – 641 043,
Represented by its Director.
2.Mr.S.Shanmugam,
District and Session Judge (Retd.,)
Sole Arbitrator,
No.44/3, 4th Cross Street,
Thirumangalam Nagar,
Vadavalli,
Coimbatore – 641 041. ... Respondents/Respondents
in both appeals
https://www.mhc.tn.gov.in/judis/
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CMA.Nos.1477 & 1478 of 2018
and CMP.Nos.11762 & 11763 of 2018
Common Prayer: Civil Miscellaneous Petitions filed under Section
37 of Arbitration and Conciliation Act, 1996, to set aside the
impugned fair and decreetal order dated 03.02.2018 made in
AOP.Nos.302 & 303 of 2011 on the file of the learned Principal
District Judge, Coimbatore.
For Appellants
in both appeals : Mr.S.Udayakumar
For Respondents
in both appeals : Mr.N.Manokaran
COMMON JUDGMENT
Today when the matters are taken up for hearing, the learned
counsel for the appellant would submit that the compromise has
arisen between the parties in the above matters. The contents of
the compromise are extracted hereunder:
“It is humbly submitted that the claim amount in
the above CMA No.1477 of 2018 is settled out of court
as full and final settlement. The Hon'ble High Court of
Judicature at Madras may kindly record the same as
settled out of court and full court fees may kindly be
returned”
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CMA.Nos.1477 & 1478 of 2018
and CMP.Nos.11762 & 11763 of 2018
2.In view of the compromise memo filed by the both parties,
these Civil Miscellaneous Appeals are dismissed as settled out of
Court. The Registry is directed to refund the court fee as per the
Rules. No costs. Consequently, connected Miscellaneous Petitions
are closed.
29.04.2021
mrm
Note: Issue order copy on 30.04.2021
Index:Yes/No
Internet:Yes
Speaking Order
https://www.mhc.tn.gov.in/judis/
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CMA.Nos.1477 & 1478 of 2018
and CMP.Nos.11762 & 11763 of 2018
V.PARTHIBAN,J.
Mrm
CMA.Nos.1477 & 1478 of 2018
and CMP.Nos.11762 & 11763 of 2018
29.04.2021
https://www.mhc.tn.gov.in/judis/
