Dr.P.Balakrishnamurthy vs M/S.International Institute Of Bio ...
2024 Latest Caselaw 20659 Mad

Madras High Court

Dr.P.Balakrishnamurthy vs M/S.International Institute Of Bio ... on 30 October, 2024

                                                                                        C.S.No.523 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         Dated :30.10.2024

                                                              CORAM:

                                    THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                       C.S.No.523 of 2014

                     Dr.P.Balakrishnamurthy                                               .. Plaintiff
                                                            vs.
                     1.M/s.International Institute of Bio Technology
                       and Toxicology, rep by its President – cum -
                       Secretary, Mr.Arun Rajkumar Fredrick
                       Having its Administrative Office at No.12,
                       Harleys Road, Kilpauk, Chenna 600 010.

                     2.Arun Rajkumar Fredrick                                        .. Defendants
                     Prayer:
                                  Plaint under Order IV Rule 1 of O.S.Rules Read With Order VII, Rule
                     1 of CPC., prays for judgment and decree, directing the defendants
                                  a) jointly and severally to pay a sum of Rs.2,24,04,265/-
                     together with interest at 24% per annum from the date of the plaint
                     till the date of realization;
                                  b) for a permanent injunction against the defendants, their
                     men, agents, servants, any one claiming or acting on their behalf
                     from in any way disturb the plaintiff or his family members
                     either by sending threatening E-mails to him or by any manner
                     what so ever and
                                          c) to pay the costs of the suit.

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https://www.mhc.tn.gov.in/judis
                                                                                          C.S.No.523 of 2014

                                              For Plaintiff       : Mr.C. Uma Shankar
                                                                    for M/s.Srivatsava Associates
                                             For Defendants       : Mr.K.R.Ramesh KUmar
                                                                  ----
                                                           JUDGEMENT

When this matter is taken up for hearing today, the learned counsel for

the plaintiff and the learned counsel for the defendants submitted that this

matter has been compromised between the parties. Pursuant to the same,

they have filed a Joint Compromise Memo dated 30.10.2024 which has been

duly signed by them and their respective counsel.

2. The said Joint Compromise Memo is recorded.

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

Compromise Memo entered between the parties and the same shall form

part of the decree. The Court Fee and counter claim court fee are ordered to

be refunded as per law. No costs.

                     Index : Yes/No                                                        30.10.2024
                     Internet: Yes/No
                     gv



                                                                                   A.A.NAKKIRAN,J.

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

gv

30.10.2024

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