M/S.M.K.Enterprise vs Balaji Real Media Pvt. Ltd
2022 Latest Caselaw 10963 Mad

                                                                             C.S.No.438 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 23.06.2022

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE SENTHILKUMAR
                                              RAMAMOORTHY

                                                    C.S.No.438 of 2017


                     M/s.M.K.Enterprise,
                     Rep. by A.Kumar, Partner,
                     No.7, 1st Floor, 7th Street,
                     Shenoy Nagar,
                     Chennai - 600 030.                                       ... Plaintiff

                                                           vs.

                     Balaji Real Media Pvt. Ltd.
                     Rep. by its Director,
                     Thandra Ramesh
                     having Registered Office at
                     Flat No.D&E, Ranjana Park Apartment,
                     (1st Floor) No.22, Banumathi Ramakrishna Road,
                     Saligram, Chennai - 600 093.                           ... Defendant



                     PRAYER: Plaint filed under Order IV Rule 1 of O.S.Rules and Order VII

                     Rule 1 CPC 1908, prayed for Judgment and Decree:-




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https://www.mhc.tn.gov.in/judis
                                                                                          C.S.No.438 of 2017

                                  (i) For directing the Defendant to pay to the Plaintiff a sum of

                     Rs.1,50,00,000/- together with further interest at 24% per annum thereon

                     from the date of Plaint till date of realization, and



                                  (ii) For permanent injunction restraining the Defendant, their agents,

                     servants, distributors or anybody claim through or under them from in any

                     manner releasing, distributing, exhibiting or exploiting the picture titled

                     "PRODUCTION NO.5" (Telugu-colour) now titled as "AARADUGULA

                     BULLET" featuring Gopichand, Nayanthara etc., anywhere in the charged

                     areas of Tamil Nadu State and Andhra Pradesh including Telangana without

                     settling the dues of the Plaintiff as per the agreement dated 02.05.2012

                     among the Plaintiff and the Defendant or in any other manner whatsoever;



                                  (iii) For costs of the suit.



                                         For Plaintiff           : Mr.A.Chidambaram

                                         For Defendant           : Mr.K.C.Krishnamurthy

                                                                 **********


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https://www.mhc.tn.gov.in/judis
                                                                                        C.S.No.438 of 2017

                                                       JUDGMENT

Pursuant to negotiations, the parties entered into a settlement

agreement dated 21.06.2022. In terms thereof it was agreed that the

defendant would pay the plaintiff a sum of Rs.5,00,00,000/- in the manner

specified therein. The plaintiff further agreed to withdraw the pending

suits, including C.S.No.438 of 2017.

2. Learned counsel for the plaintiff has made an endorsement for the

withdrawal of the suit. Therefore, C.S.No.438 of 2017 is dismissed as

withdrawn without any order as to costs. Since the withdrawel is on account

of a settlement, the plaintiff shall be entitled to a refund of the full Court

fee.

23.06.2022 (2/2) rna Index : Yes / No Internet : Yes / No

https://www.mhc.tn.gov.in/judis C.S.No.438 of 2017

SENTHILKUMAR RAMAMOORTHY,J

rna

C.S.No.438 of 2017

23.06.2022

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