M/S.Ahl Freight India Private ... vs M/S.T.Abdul Wahid & Co
2022 Latest Caselaw 7746 Mad

                                                                     C.S.(Comm.Div.) No.38 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 12.04.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE SENTHILKUMAR
                                              RAMAMOORTHY

                                          C.S.(Comm.Div.) No.38 of 2021
                                              and A.No.2746 of 2021


                     M/s.AHL Freight India Private Limited,
                     Rep. by its Credit Controller,
                     Mr.M.Lokesh,
                     having Office at
                     The Egmore Benefit Society Ltd.,
                     3rd Floor, New No.25,
                     Flowers Road, Puraswalkam,
                     Chennai - 600 084.                                          ... Plaintiff

                                                        vs.

                     M/s.T.Abdul Wahid & Co.,
                     Represented by its Partners,
                     Mr.T.Faizan Ahmed &
                     Mr.H.Mahmood Akhter
                     Maskur Building 3rd Floor,
                     No.1, Krishnamma Road,
                     Nungambakkam,
                     Chennai - 600 034.                                         ... Defendant




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 C.S.(Comm.Div.) No.38 of 2021




                     PRAYER: Plaint filed under and Order IV Rule 1 of the Original Side

                     Rules read with Order VII Rule 1 of the CPC and Section 7 of the

                     Commercial Courts, Commercial Division and Commercial Appellate

                     Division of High Courts Act No.4 of 2016 prayed for Judgment and Decree:-



                                  (a) A sum of Rs.1,37,37,544/- (Rupees One Crore Thirty Seven Lakhs

                     and Thirty Seven Thousand and Five Hundred and Forty Four only) along

                     with interest at the rate of 24% from the date of filing this plaint till the date

                     of payment of realization.



                                  (b) To pay the cost of this suit.




                                        For Plaintiff        : M/s.V.J.Arulraj

                                        For Defendant        : Mr.Arul Gnana Prakash for
                                                               M/s.BFS Legal
                                                              **********



                                                          JUDGMENT

https://www.mhc.tn.gov.in/judis C.S.(Comm.Div.) No.38 of 2021

Both parties submit that the dispute was settled through the process of

Mediation. The Memorandum of Compromise dated 03.03.2022 along with

the Mediation report has been produced. In view of such settlement, the

plaintiff seeks permission to withdraw the suit.

2. Accordingly, C.S.(Comm.Div.) No.38 of 2021 is dismissed as

settled out of Court. Consequently, the plaintiff is entitled to a refund of full

Court fee. Hence, A.No.2746 of 2021 is closed.

12.04.2022 rna Index : Yes / No Internet : Yes / No

https://www.mhc.tn.gov.in/judis C.S.(Comm.Div.) No.38 of 2021

SENTHILKUMAR RAMAMOORTHY,J

rna

C.S.(Comm.Div.) No.38 of 2021 and A.No.2746 of 2021

12.04.2022

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