Caplin Point Laboratories Ltd vs S.Rajkumar
2022 Latest Caselaw 11335 Mad

                                                                              C.S.No.341 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 28.06.2022

                                                       CORAM

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               C.S.No.341 of 2021

                     Caplin Point Laboratories Ltd.,
                     Having its Registered Office at
                     “NARBAVI”
                     No.3, Lakshmanan Street,
                     T.Nagar, Chennai 600 017
                     and is represented herein
                     by its Authorised Signatory                            ... Plaintiff

                                                        Vs.
                     1.S.Rajkumar,
                       Sole Proprietor carrying on business under
                        the name and style of
                       M/s.Studio 44 Architects,
                       1st Floor, No.64/65 Cathedral Road,
                       Gopalapuram, Chennai – 600 086.

                     2.Dr.Joseph Kamlesh,
                      M-304, Akshaya January Apartments,
                      Thaiyur Road, Kelambakkam,
                      Chengapet District 603 103.                           ... Defendants

                     Prayer: Plaint filed under Order VII Rule 1 of Code of Civil Procedure,
                     praying for:
                                  (a) a sum of Rs.86,28,084.00 (Rupees Eighty six


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                                                                                       C.S.No.341 of 2021

                            Lakhs Twenty Eight Thousand and Eighty Four only),
                            together with further interest at the rate of 18% per annum
                            on Rs.81,27,687.00 (Rupees Eighty One Lakhs Twenty
                            Seven Thousand Six Hundred and Eighty Seven only) from
                            the date of plaint till the date of realization of the entire said
                            amount;
                                      (b) the costs of this suit; and
                                      (c) such further and/or other reliefs.
                                       For Plaintiff        : Mr.Sharanya Vaidhiyanthan

                                       For Defendants       : Mr.Balaji Sankara Moorthy


                                                           JUDGMENT

When the matter is taken up for hearing, the learned counsel

appearing for both the plaintiff and defendants, would submit that the the

matter has been settled between the parties during mediation and the

plaintiff and the 1st defendant have entered into a Memorandum of

Compromise dated 14.03.2022 and filed Joint Compromise Memo duly

signed by the plaintiff and the 1st defendant along with their learned

counsel dated 14.03.2022 and requested this Court to dispose of the Suit

in terms thereof mentioned in the Memorandum of Compromise dated

14.03.2022 entered by them.

https://www.mhc.tn.gov.in/judis C.S.No.341 of 2021

2.Considering the submissions now made by the learned counsel

appearing for both the parties and in view of the Joint Memo of

Compromise filed by them having arrived at an amicable settlement

among themselves by the plaintiff and the 1st defendant, this Court feels

it appropriate to dispose of the Suit in terms of the Memorandum of

Compromise dated 14.03.2022 entered by them.

3.Accordingly, the Civil Suit is disposed of in terms of the

Memorandum of Compromise dated 14.03.2022. The Joint Memo of

Compromise dated 14.03.2022 is recorded and the same shall form part

and parcel of this order. No costs.

4. Registry is directed to refund the Court fee to the plaintiff as per

the Rules.

28.06.2022 (2/2) Index: Yes/No Internet: Yes/No Speaking Order/Non Speaking Order rst

https://www.mhc.tn.gov.in/judis C.S.No.341 of 2021

KRISHNAN RAMASAMY,J.

rst

C.S.No.341 of 2021

28.06.2022 (2/2)

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