A.Aslam vs M/S.Hotel Silver Stars Pvt. Ltd
2023 Latest Caselaw 5334 Mad

                                                                                 C.S.No.746 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.06.2023

                                                       CORAM:

                                  THE HONOURABLE MS JUSTICE R.N.MANJULA

                                                 C.S.No.746 of 2016

                     1. A.Aslam
                     2. A.Afzal
                     3. A.Aarif
                     4. A.Sadiq                                                   ... Plaintiffs

                                                            Vs
                     1. M/s.Hotel Silver Stars Pvt. Ltd.,
                        Rep. By its Managing Director,
                        N.M.Sabjan,
                        No.9, Purasawalkam High Road,
                        Chennai – 600 007.

                     2. N.M.Sirajudeen
                        Director,

                     3. N.S.Kaizer Jahan,
                        Director,

                     4. Mumtaz Begum,
                        Director.                                               ... Defendants

                     Prayer: Plaint filed under Order VII Rule 1 of C.P.C., and Order IV Rule 1
                     and 2 of Original Side Rules praying to pass Judgment and Decree directing
                     the defendants,

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                        C.S.No.746 of 2016

                          a) to pay a sum of Rs.10,00,000/- together with interest of
                             Rs.89,10,000.- at the rate of 18% per annum totalling to
                             Rs.1,99,10,000/- and further interest at the rate of 9% per annum on
                             Rs.1,10,00,000/- from the date of plaint till the date of realization;

                          b) to pay the cost of this suit.


                                              For Plaintiffs     : Mr.G.Perumal

                                              For Defendants     : Mr.K.R.Rajasekaran


                                                         JUDGMENT

The Civil suit has been filed seeking direction to the defendants to

pay a sum of Rs.10,00,000/- together with interest of Rs.89,10,000.- at the

rate of 18% per annum totalling to Rs.1,99,10,000/- and further interest at

the rate of 9% per annum on Rs.1,10,00,000/- from the date of plaint till the

date of realization.

2. The matter was referred to mediation and the parties have reached

an agreement before the Mediator. The mediation Centre has also sent a

report stating that the parties have entered into settlement. The statement is

evidenced by the Settlement Agreement signed by the parties and their

respective counsels.

https://www.mhc.tn.gov.in/judis C.S.No.746 of 2016

3. In view of the same, the Settlement Agreement is recorded. The

Settlement Agreement signed by the parties shall form a part of the decree.

The Civil suit is decreed in terms of settlement before the Mediation. The

time for payment is fixed at six months as agreed by both parties. No costs.

02.06.2023 Index: Yes/No Speaking order/Non speaking order vum

https://www.mhc.tn.gov.in/judis C.S.No.746 of 2016

R.N.MANJULA,J.

vum

C.S.No.746 of 2016

02.06.2023

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