M/S.Sundaram Industries Private ... vs Sandip Kumar Panda
2024 Latest Caselaw 83 Mad

Madras High Court

M/S.Sundaram Industries Private ... vs Sandip Kumar Panda on 2 January, 2024

                                                                                     C.S.No.447 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 02.01.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                    C. S.No.447 of 2017


                    M/s.Sundaram Industries Private Limited
                    (Formerly Sundaram Industries Limited)
                    Rep. by its Assistant General Manager-Legal
                    Mr.S.Habibullah, S/o. Mohammed Abdullah
                    No.180, Anna Salai
                    Chennai-600 006.                                         ... Plaintiff


                                                            Vs.

                    1.Sandip Kumar Panda
                    2.Hemavathi                                             ... Defendants



                    Prayer:- Civil Suit filed under Order IV Rule 1 of O.S Rules read with
                    Order VII Rule 1 of CPC, praying for the following judgment and decree
                    against the defendants:
                            a) directing the defendants to pay to the plaintiff a sum of
                    Rs.1,00,09,606/- (Rupees One Crore Nine Thousand Six Hundred and Six
                    only) along with interest thereon at the rate of 24% per annum as may
                    accrue from the date of this plaint till the date of realization and
                            b) for costs of the suit.



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https://www.mhc.tn.gov.in/judis
                                                                                   C.S.No.447 of 2017

                                      For Plaintiff   : Mr.S.Rajendrakumar
                                                        For M/s.Norton and Grant

                                      For Defendants : Mr.R.K.Ramaiah for D1

                                                      JUDGMENT

When the matter was taken up today, the learned counsel for the

plaintiff and the defendants submitted that the matter has been

compromised between the parties before the Mediation Centre. Pursuant to

the same, they have filed a Memorandum of Compromise dated 21.12.2023

which has been duly signed by them and their respective counsel. The said

Memorandum of Compromise is recorded.

2. In view of the same, the suit is decreed in terms of the

Memorandum of Compromise entered between the parties and the above

Memorandum of Compromise shall form part of the decree. The Court Fee

is ordered to be refunded as per law.

02.01.2024

Index:Yes/No Speaking/Non-speaking order uma

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

A.A.NAKKIRAN,J.

uma

02.01.2024

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