The Kumbakonam Mutual Benefit ... vs Minor.K.Keerthika Komathi
2022 Latest Caselaw 3558 Mad

                   1/2                                                     C.M.A.No.248 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 24.02.2022

                                                      CORAM:

                                    THE HON'BLE MRS.JUSTICE J.NISHA BANU

                                               C.M.A.No.248 of 2006

                                            (Through Video Conferencing)

                   The Kumbakonam Mutual benefit Fund Limited
                   145, Big Street,
                   Kumbakonam 612 001,
                   Rep.by its Senior General Manager,
                   K.Balasubramanian                                        ... Appellant

                                                         vs.
                   Minor.K.Keerthika Komathi
                   Represented by her Guardian
                   R.Kasturi Bai
                   (Sole respondent declared as major
                   and her guardian R.Kasturi Bai discharged
                   from the guardianship vide Court Order
                   dated 27/11/2019 made in CMP.Nos.25483
                   and 25480 of 2019 in C.M.A.No.246/2006)                 ... Respondent



                   Prayer: This Civil Miscellaneous Appeal has been filed under Section 10 F
                   of the Companies Act, 1956, against the order in Company Application
                   No.TKM.1/45QA/SRB/2005 dated 17th October, 2005 passed by the
                   Company Law Board, Southern region Bench at Chennai.


                                     For Appellant    : M/s.S.Kala
                                     For Respondent   : M/s.T.S.Vijaya Raghavan
https://www.mhc.tn.gov.in/judis
                   2/2                                                           C.M.A.No.248 of 2006



                                                                                 J.NISHA BANU,J.

                                                                                                  kkd
                                                   JUDGMENT

When the matter is taken up for hearing today, both the parties are

appeared through vc and they have agreed to settle the case.

2. In view of the above, the appellant has given a Demand Draft for

a sum of Rs 53688/- bearing No.342510 in favour of the respondent and

handed over the Demand Draft to the learned counsel for the respondent in

open court.

3. Considering the above full and final settlement between the parties,

this civil miscellanous appeal is closed. No costs. Consequently, connected

miscellaneous petition is closed.

24.02.2022

kkd

To :

The Company Law Board, Southern region Bench at Chennai.

C.M.A.No.248 of 2006

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