M/S.Saregama India Ltd vs M/S.Music Masters Audio And
2021 Latest Caselaw 130 Mad

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 04.01.2021

                                                         CORAM

                                 THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                           THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                 A.S. No.672 of 2020 and
                                                 C.M.P. No.8351 of 2020

                     M/s.Saregama India Ltd.,
                     (The Gramaphone Company of India Ltd.),
                     Office at Duncan House,
                     31, Netaji Subhas Road,
                     Kolkata 700 001
                     and also having Office at
                     No.769, Anna Salai,
                     Chennai 600 002.                                         ... Appellant

                                                           -vs-

                     M/s.Music Masters Audio and
                      Video Pvt. Ltd.,
                     represented by its Authorized Signatory
                     Mr.K.Mohamed Ebrahim,
                     Office at No.73, Nungambakkam High Road,
                     Chennai 600 034.                                         ... Respondent

                     Prayer: Appeal Suit filed under Section 96 of Civil Procedure Code against
                     the judgment and decree dated 04.09.2019 in Original Suit No.975 of 2015
                     passed by the VI Additional City Civil Court, Chennai.
                                     For Appellant     : Ms.Aparajitha Vishwanath

                                     For Respondent    : Mr.J.Srinivasan
https://www.mhc.tn.gov.in/judis/
                                                             2

                                                    JUDGMENT

Ms.Aparajitha Vishwanath, learned counsel appearing for the

appellant and Mr.J.Srinivasan, learned counsel appearing for the respondent

jointly submitted before us that the parties have already settled the matter

amicably and a memo of compromise dated 17.12.2020 has also been filed

to that effect in the Registry which is in SR No.20711 of 2020.

2.Learned counsel appearing for the appellant also submitted that the

entire amount of Rs.54,74,260/- including GST has been paid.

3.Learned counsel appearing for the respondent also admitted the

same.

4.Both the learned counsel requested this Court to dispose of the

Appeal in terms of the memo of compromise.

5.In view of the above Compromise Memo dated 17.12.2020 making

it clear that all the disputes between the parties stand settled and neither

party shall have any further claim whatsoever and recording the submission

made by both the learned counsel, this Appeal is disposed of. The

https://www.mhc.tn.gov.in/judis/

Compromise Memo shall form part of the decree. No costs. Consequently,

C.M.P. No.8351 of 2020 is closed.

                                                                        (TRJ)      (GCSJ)
                                                                            04.01.2021
                     Index         : Yes/No
                     vga


                     To

                     1.The VI Additional Judge,
                       City Civil Court,
                       Chennai.

                     2.The Section Officer,
                       V.R.Section,
                       High Court, Madras.

https://www.mhc.tn.gov.in/judis/

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

vga

A.S. No.672 of 2020 and C.M.P. No.8351 of 2020

04.01.2021

https://www.mhc.tn.gov.in/judis/