Kalyan Jewellers India Limited vs Jaswanth Chand Bhandari
2024 Latest Caselaw 21456 Mad

Madras High Court

Kalyan Jewellers India Limited vs Jaswanth Chand Bhandari on 11 November, 2024

                                                                                    C.S.No.724 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.11.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                C. S.No.724 of 2017

                    Kalyan Jewellers India Limited
                    having its registered office at
                    TC/32/204/2, Sitaram Mill Road
                    Punkunnam, Thrissur-680 002
                    Represented by its authorised signatory
                    Mr.Pooranachandran, Regional Manager
                    having his office at TC/32/204/2,
                    Sitaram Mill Road, Punkunnam
                    Thrissur-680 002                                           ... Plaintiff


                                                          vs.
                    1.Jaswanth Chand Bhandari
                    2.Satya Rangaiah(HUF)
                    Represented by its Karta
                    Mr.Satya Rangaiah
                    3.MVRS Prasad (HUF)
                    Represented by its Karta Mr.MVRS Prasad                  ... 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) for a sum of Rs.1,36,20,000/- comprising of the principal amount
                    of Rs.1,20,00,000/- and interest      at 18% per annum on the principal
                    amount, from 30.07.2017 till the date of filing of this suit.

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                                                                                    C.S.No.724 of 2017

                            b) further interest on the principal amount of Rs.1,20,00,000/- at 18%
                    per annum from the date of filing of the suit till the date of realisation.
                            c) for costs.
                                       For Plaintiff   : M/s.Preeti Mohan
                                       For Defendants : Mr.P.T.Rakesh

                                                       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. Pursuant to the same, they have filed a

Joint Memorandum of Compromise dated 30.08.2024 which has been duly

signed by them and their respective counsel. The said Joint Memorandum

of Compromise is recorded.

2. In view of the same, both the suit and the counter claim are

dismissed and the above Joint Memorandum of Compromise shall form

part of the decree. The Court Fee is ordered to be refunded as per law. No

costs.

11.11.2024

Index:Yes/No Speaking/Non-speaking order

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

uma A.A.NAKKIRAN,J.

uma

11.11.2024

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