Gopalji Agarwal vs Hotel Arusuvai Pvt. Ltd
2023 Latest Caselaw 14428 Mad

Madras High Court

Gopalji Agarwal vs Hotel Arusuvai Pvt. Ltd on 21 November, 2023

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                        C.S.No.244 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 21.11.2023

                                                           CORAM

                                     THE HON`BLE MR.JUSTICE N.SATHISH KUMAR

                                                      C.S.No.244 of 2021
                                                               &
                                                  A.Nos.2757 & 2758 of 2023


                     1. Gopalji Agarwal
                     2. Sanjay Agarwal                                            .. Plaintiffs

                                                               Vs.

                     1. Hotel Arusuvai Pvt. Ltd.,
                        Rep. by its Managing Director,
                        Sunguvarchatram, Kanchipuram District – 602 106.

                     2. A.Mathiyalagan

                     3. A.Raghupathy                                              .. Defendants


                                  Civil Suit filed under Order IV Rule 1 of Original Side Rules 1956

                     read with Order VII Rule 1 CPC praying for the following judgment and

                     decree against the defendants.




                     1/4



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                                                                                         C.S.No.244 of 2021

                                  a) To pay a sum of Rs.2,63,33,200/- with subsequent interest at 18%

                     for the principal sum of Rs.1,72,00,000/- from the date of plaint till date of

                     plaint till the date of realization of the amount due to the plaintiff;

                                  b) to pay the costs of the suit


                                               For Plaintiffs   : Mr.M.Gnanasekar

                                               For defendants : Mrs.S.Umamaheswari – D2 & D3


                                                             JUDGMENT

This suit has been filed to direct the defendants to pay a sum of

Rs.2,63,33,200/- with subsequent interest at 18% for the principal sum of

Rs.1,72,00,000/- from the date of plaint till date of plaint till the date of

realization of the amount due to the plaintiff and for costs.

2. When the matter is taken up today, the learned counsel for the

plaintiffs and the defendants submitted that the suit has been settled out of

Court and the proposed memo of compromise arrived between the parties

dated 05.10.2023 has been filed before this Court. The parties have also

signed in the above memo of compromise along with their counsel.

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3. Accordingly, this suit is dismissed as settled out of Court and the

registry is directed to refund the Court Fee as per Law to the plaintiffs. The

proposed memo of compromise dated 05.10.2023 executed between the

parties form part of the decree. Consequently, the connected applications

are closed.

21.11.2023

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

N.SATHISH KUMAR, J.

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21.11.2023

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