The Catholic Syrian Bank Ltd vs Mr.Ashwin Sabanayagam
2025 Latest Caselaw 8577 Mad

Madras High Court

The Catholic Syrian Bank Ltd vs Mr.Ashwin Sabanayagam on 13 November, 2025

                                                                                      A.S.No.842 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 13.11.2025

                                                         PRESENT:

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                A.S. No. 842 of 2020
                                                        and
                                               C.M.P.No.10155 of 2020

                The Catholic Syrian Bank Ltd.,
                Zonal Office,
                Rani Seethai Hall, 7th Floor,
                603, Anna Salai, Chennai 600 006.                                      ...Appellant

                                                            Vs.

                1.Mr.Ashwin Sabanayagam

                2.Mr.Rajendran Sabanayagam,
                Power of Attorney holder,
                of Mr.Ashwin Sabanayagam.

                Both residing at No.48, Bishop Garden,
                Chennai 600 028.                                                      ...Respondents


                PRAYER: Appeal Suit filed against the Judgment and Decree dated 13.09.2019
                made in O.S.No.4768 of 2014 on the file of the XV Additional Judge, City Civil
                Court, Chennai and to set aside the same.


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                                                                                                        A.S.No.842 of 2020




                                  For Appellant       : Mr.M.Arunkumar
                                  For Respondents : Mr.Roshan Balasubramaniam


                                                         JUDGMENT

Heard.

2. This Appeal Suit is filed to set aside the judgment and decree 13.09.2019

rendered in O.S.No.4768 of 2014 on the file of the XV Additional Judge, City

Civil Court, Chennai.

3. Both learned counsel for the appellant and the respondents are present.

Mr.Ashwin Sabanayagam, the 1st respondent appeared through Video

Conferencing and Mr.Rajendran Sabanayagam, the 2nd respondent appeared in

person before this Court. A Memorandum of Compromise, dated 13.11.2025 duly

signed by the parties and their respective counsel, has been filed. The learned

counsel for the respondents also filed an acknowledgement copy of Demand Draft

dated 12.11.2025 bearing No. 001646 600240095 999990 16 in HDFC Bank for

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paying a sum of Rs.16,96,149/- to the appellant as per the Memorandum of

Compromise.

4.In view of the compromise memo filed, the Appeal Suit is dismissed as

settled out of court. Consequently, connected Civil Miscellaneous Petition is

closed.

                                                                                           13.11.2025

                NCC               : Yes/No
                Internet          : Yes/No
                Index             : Yes/No

                gsa/ay

                To

                1.The XV Additional Judge,
                City Civil Court, Chennai.

                2.The Section Officer,
                V.R.Section,
                High Court of Madras.









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                                                                        DR. A.D. MARIA CLETE, J

                                                                                                      gsa










                                                                                      Dated: 13.11.2025

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