The Managing Director vs Ganeshamoorthy
2023 Latest Caselaw 4766 Mad

                                                                                S.A.No.1473 of 2010
                                                                               and M.P.No.1 of 2010

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.04.2023

                                                     CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No.1473 of 2010
                                                       and
                                                 M.P.No.1 of 2010

                     1. The Managing Director,
                        Tamil Nadu Industrial Investment Corporation
                        Having its Regd. Office at
                        No.692, Anna Salai,
                        Nandanam, Chennai 600 035.

                     2. The Branch Manager,
                        Tamil Nadu Industrial Investment Corporation
                        Having its Office at
                        Woodlands Building, Nethaji Road, Cuddalore.               ..Appellants

                                                        vs.

                     1.Ganeshamoorthy
                     2. Vijayanarayanan
                     3. Muthukumar                                              ..Respondents

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 31.03.2010 in A.S.No.9 of
                     2009 on the file of the Principal District Judge, Cuddalore, upholding the
                     decree and Judgment dated 24.04.2008 in OS.No.115 of 2006 on the file
                     of the Principal Sub Judge, Cuddalore.


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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1473 of 2010
                                                                                 and M.P.No.1 of 2010




                                  For Appellants     : Mr.K.V. Sundararajan

                                  For R1             : No appearance
                                  For R2 & R3        : Mr. V. Ayyadurai


                                                      JUDGMENT

This Second Appeal is filed against the decree and Judgment

dated 31.03.2010 passed in A.S.No.9 of 2009 on the file of the Principal

District Judge, Cuddalore, upholding the decree and Judgment dated

24.04.2008 passed in O.S.No.115 of 2006 on the file of the Principal Sub

Judge, Cuddalore.

2. With the consent of both the parties the matter was referred

to the Tamil Nadu Mediation and Conciliation Centre (TNMCC) attached

to High Court, Madras, for arriving at an amicable settlement between the

parties. Accordingly settlement was arrived at between the parties and a

Mediation Report of TNMCC along with a settlement Agreement dated

24.06.2022 entered into between the parties, duly singed by both the

appellants and the respondents and their counsels, is filed and the same is

recorded.

https://www.mhc.tn.gov.in/judis S.A.No.1473 of 2010 and M.P.No.1 of 2010

3. The Second Appeal in S.A. No.1473 of 2010 is disposed of

in accordance with the settlement agreement arrived at between the

parties in Mediation and Conciliation Centre attached to High Court,

Madras. The Settlement Agreement shall form part of the decree in

S.A.No.1473 of 2010. No costs. Consequently, connected miscellaneous

petition is closed.

25.04.2023 bga Index : Yes/No Speaking / Non-speaking order

To

1. The Principal District Judge, Cuddalore.

2. The Principal Sub Judge, Cuddalore.

3. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.1473 of 2010 and M.P.No.1 of 2010

R.HEMALATHA, J.

bga

S.A.No.1473 of 2010 and M.P.No.1 of 2010

25.04.2023

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