Madras High Court
Madanlal Babulal Chowatia vs M/S.J.K.Petrochemicals on 11 November, 2019
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
C.S.No.448 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 11.11.2019
CORAM
THE HON`BLE MR.JUSTICE N.SATHISH KUMAR
C.S.No.448 of 2015
and
A.No.2050 of 2018
1.Madanlal Babulal Chowatia
2.Sharad Kumar Jain ... Plaintiffs
Vs
1.M/s.J.K.Petrochemicals
a partnership firm by its partnership
E-88, Kirti Nagar,
New Delhi-110015.
2.Hitesh Kothari
S/o. Jayanti Lal Kothari
E-88, Kirti Nagar,
New Delhi-110015.
3.Rajesh Kothari,
S/o.Tara Chand Kothari,
Nirmal Niketan,
1st Floor, 221, Khetwadi Main Road,
Mumbai- 400 004. ... Defendants
Civil Suit filed under Order VII Rule 1 of the High Court Original Side
Rules read with Order XXXVII Rule 1 of CPC to direct the defendants to pay
jointly and severally to the plaintiffs the sum of Rs.13,66,31,802.00 (Rupees
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C.S.No.448 of 2015
Thirteen Crore Sixty Six Lakhs Thirty One Thousand Eight Hundred and Two
only) as the total sum payable to the first plaintiff being Rs.4,46,66,598.00
(Rupees Four Crores and Forty Six Lakhs and Sixty Six Thousand and Five
Hundred and Ninety Eight only) and interest thereon being Rs.1,96,53,303.00
(Rupees One Crore Ninety Six Lakhs and Fifty Three Thousand and Three
Hundred and Three only) in all Rs.6,43,19,901.00 (Rupees Six Crore Forty Three
Lakhs Nineteen Thousand and Nine Hundred and One only) and the amount
payable to the second defendant being plaintiff the sum of Rs.5,02,16,598.00
(Rupees Five Crores and Two Lakhs and Sixteen Thousand and Five Hundred
and Ninety Eight only) and interest thereon being Rs.2,20,95,303.00 (Rupees
Two Crores Twenty Lakhs Ninety Five Thousand and Three Hundred and Three
only) in all Rs.7,23,11,901.00 (Rupees Seven Crores Twenty Three Lakhs
Eleven Thousand Nine Hundred and One only); and
b) interest at the rate of 12% from the date of filing the suit till the date of
payment of the amount due; and
c) costs of the suit;
For Plaintiff : Mr.T.V.Lakshmanan
For defendants : Mr.K.V.Sanjeev Kumar
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C.S.No.448 of 2015
JUDGMENT
When the matter was taken up for hearing, the learned counsel for the plaintiff sought leave of this Court to withdraw this Civil Suit as the matter has been settled out of the Court and he has also made an endorsement to that effect.
2.Recording the said endorsement, this Civil Suit is dismissed as withdrawn. The Court fee paid already may be refunded. Consequently, connected application is closed.
11.11.2019
pnn
Index : Yes/No
Internet : Yes/No
Speaking/Non-Speaking Order 3/4 http://www.judis.nic.in C.S.No.448 of 2015 N.SATHISH KUMAR, J.
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