M/S.Patel Exports (India) vs Hotel Saravana Bhavan
2023 Latest Caselaw 9520 Mad

                                                                 C.S.(Comm.Div) No.79 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 02.08.2023

                                                    CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                           C.S.(Comm.Div) No.79 of 2021
                                               and A.No.1514 of 2022

                     1.M/s.Patel Exports (India)
                     Rep.by its Partner,
                     KALPESH PATEL,
                     No.17, Race Course Road,
                     Guindy, Chennai-600 032.

                     2.Mitesh Patel,

                     3.Minal M Patel

                     4.Kalpesh Patel

                     5.Bina K Patel                           .. Plaintiffs

                                                      -Vs.-

                     1.HOTEL SARAVANA BHAVAN,
                     Represented by its Partner,
                     R.Saravanan,
                     No.19, Vadapalani Andavar Koil Street,
                     Vadapalani, Chennai-600 026.


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https://www.mhc.tn.gov.in/judis
                                                                       C.S.(Comm.Div) No.79 of 2021

                     2.R.Saravanan                                  .. Defendants

                     Plaint filed under Order VII Rule 1 C.P.C. Read with Order IV Rule 1 of
                     High Court O.S. Rule and Section 7 of the Commercial Courts Act, 2015
                     praying to grant a judgment and decree on the following terms;
                                  a) Directing the Defendant Firm to pay the Plaintiff Firm, a sum of
                     Rs.3,89,35,700/- (Rupees Three Crores Eighty Nine Lakhs Thirty Five
                     Thousand and Seven Hundred), along with interest at the rate of 18% per
                     annum from the date of Plaint till the date of realization.
                                  b) Direct the Defendant Firm to pay the costs of the suit to the
                     Plaintiff Firm.


                                       For Plaintiffs    :Mr.Venkatesh Mahadevan
                                       For Defendants : Mr.R.Harishankar


                                             JUDGMENT

A compromise has been entered into between the plaintiffs and the

defendants and the terms of compromise has been reduced into a

Memorandum of Compromise dated 14.04.2023 and the same is taken on

file.

https://www.mhc.tn.gov.in/judis C.S.(Comm.Div) No.79 of 2021

2.Accordingly this Civil Suit is decreed in terms of the

Memorandum of Compromise dated 14.04.2023. No costs. The terms of

Memorandum of Compromise dated 14.04.2023 signed by the plaintiffs

and the defendants shall form part and parcel of this judgment and

decree. Consequently, connected application is closed.

02.08.2023

srn

https://www.mhc.tn.gov.in/judis C.S.(Comm.Div) No.79 of 2021

P.T.ASHA, J.,

srn

C.S.(Comm.Div) No.79 of 2021 and A.No.1514 of 2022

02.08.2023

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