Madras High Court
M/S.S.B.International vs M/S.Standard Chartered Bank on 15 June, 2021
C.S.Nos.252 & 237 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.Nos.252 & 237 of 2008
C.S.No.252 of 2008
1.M/s.S.B.International
represented by its Proprietor,
Mr.Mohammed Saud Ali (Deceased)
2.Sahani Begum
3.S.Parvez Ahmed
4.S.Jawed Ahmed
5.Shahnaz Begum
6.S.Kurshid Ahmed ...Plaintiffs
Vs.
M/s.Standard Chartered Bank
Small Medium Enterprises Banking
Consumer Banking Ground Floor,
Jayalakshmi Estates,
No.8, Haddows Road,
Nungambakkam, Chennai – 6. ...Defendant
Prayer in 252 of 2008: Plaint filed under Order VIII Rule 1 of C.P.C., r/w
Order IV Rule 1 of the Original Side rules, praying as follows:-
a) sum of Rs.10,00,000/- towards compensation in lieu of the loss
suffered in business from February 2006 till 31.03.2007
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C.S.Nos.252 & 237 of 2008
b) sum of Rs.1,50,00,000/- towards the damages for the loss of
goodwill and reputation in the plaintiff's business circle.
c) cost of the suit
d) pass such further or other orders as this Hon'ble Court may
deem fit and proper in the circumstances of the case and thus render justice.
C.S.No.237 of 2008
M/s.Shahnaz Leathers
represented by its Managing Partner,
Mr.Mohammed Saud Ali,
No.7, Ramasamy Pillai Street,
Barracks Road, Periamet,
Chennai – 600 003. ...Plaintiff
Vs.
M/s.Standard Chartered Bank
Small Medium Enterprises Banking
Consumer Banking Ground Floor,
Jayalakshmi Estates,
No.8, Haddows Road,
Nungambakkam, Chennai – 6. ...Defendant
Prayer in 237 of 2008: Plaint filed under Order VIII Rule 1 of C.P.C., r/w
Order IV Rule 1 of the Original Side rules, praying as follows:-
a) sum of Rs.25,00,000/- towards compensation in lieu of the loss
suffered in business from February 2006 till 31.03.2007
b) sum of Rs.2,00,00,000/- towards the damages for the loss of
goodwill and reputation in the plaintiff's business circle.
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C.S.Nos.252 & 237 of 2008
c) cost of the suit
d) pass such further or other orders as this Hon'ble Court may
deem fit and proper in the circumstances of the case and thus render justice.
For Plaintiffs in both the suits : Mr.Jayesh Dolia
For Defendant in both the suit : Mrs.G.Shanthi Meenakshi
for Mr.V.Adhivarahan
COMMON JUDGMENT
Mr.Jayesh Dolia, learned counsel appearing for the plaintiffs in
both the suits would submit that both the suits are settled out of Court
hence, the suits may be dismissed as settled out of Court.
2.Recording the said statement, these suits are dimissed as settled
out of Court. No costs. The entire Court fee paid is directed to be refunded
to the 4th plaintiff in C.S.No.252 of 2008 by issue of a cheque in the name of
the 4th plaintiff as requested by the counsel appearing for the plaintiffs.
15.06.2021
kkn
Internet:Yes
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C.S.Nos.252 & 237 of 2008
Index:No
Non-Speaking
List of witness and documents filed on the side of the plaintiffs in both
the suits:
Nil
List of witness and documents filed on the side of the defendant in both
the suits:
Nil
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C.S.Nos.252 & 237 of 2008
R.SUBRAMANIAN, J.
KKN
C.S.Nos.252 & 237 of 2008
https://www.mhc.tn.gov.in/judis/
C.S.Nos.252 & 237 of 2008
15.06.2021
https://www.mhc.tn.gov.in/judis/
