Madras High Court
Major Ashwath Ramji vs Narayanan Ramji on 30 August, 2019
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
C.S.No.412 of 2008
and
A.No.6516 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:30.08.2019
CORAM:
THE HON'BLE Mrs.JUSTICE PUSHPA SATHYANARAYANA
C.S.No.412 of 2008
and A.No.6516 of 2017
Major Ashwath Ramji ... Plaintiff
(Amendment carried out as per Original
Application No.6446 of 2010 in order dated
23.11.2010 and Time extended dated
19.04.2011 in Application No.2160 of 2011]
Vs.
1.Narayanan Ramji
2.Aishwarya Ramji ... Defendants
Prayer in C.S.No.524 of 2007: This suit is filed under Order IV Rule
1 of the O.S.Rules 1956 and read with Order VII, Rule 1 of the C.P.C
praying to pass a judgment and decree ;
a) Partitioning the suit schedule mentioned properties by metes and
bounds and allot to the plaintiff his one third share therein.
b) Directing the first defendant to render true and proper accounts
of the income and expenditure of the Hindu Undivided Family from
01.04.2005 onwards.
c) To pay the costs;
For Plaintiff : Mr.M.S.Seshadri
For Defendants : Mr.S.Vasudevan
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1/19
C.S.No.412 of 2008
and
A.No.6516 of 2017
JUDGMENT
Before the Hon'ble Supreme Court, S.L.P.Nos.20552 to 20553 of 2017 were filed by the parties and they were disposed of on 09.04.2018 on the following terms.
"The special leave petitions are disposed of in terms of Memorandum of Settlement dated 17.03.2018.
For dissolution of marriage, the parties are liberty to take proceedings before the appropriate form."
2. A Memorandum of Settlement dated 17.03.2018 was arrived at between the parties before the Mediator Hon'ble Mr.Justice F.M.Ibrahim Kalifulla and the parties had agreed for the terms set out therein. The matter was kept pending till today for executing the clauses set out therein, namely, executing the Settlement Deed of the Muttukadu property and also for transfer of shares.
3. Today, both the learned counsels appeared and submitted that the conditions, based on which the compromise was arrived at between the parties, have been complied with, excepting going before the Family Court for dissolution of the marriage.
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4. Admittedly, O.P.Nos.1880 of 2005 and 1145 of 2015 filed by the wife and the husband respectively are pending before the III Additional Family Court, Chennai and they have been listed before the said Court today (i.e) 30.08.2019. As all the conditions agreed upon between the parties had been complied with amicably, the parties are directed to appear before the III Additional Family Court, Chennai on 11.09.2019 and to resolve the matrimonial dispute. It is open to the parties to file an affidavit under Section 13 B of the Hindu Marriage Act and give a quietus to the whole issue.
5. The Memorandum of Settlement dated 17.03.2018 arrived at between the parties before the Mediator Hon'ble Mr.Justice F.M.Ibrahim Kalifulla and signed by the parties and their respective counsels is extracted hereunder:-
MEMORANDUM OF SETTLEMENT BETWEEN THE PETITIONER, 1ST RESPONDENT, 3RD RESPONDENT AND MRS.AISHWARYA RAMJI In pursuance of the Order of the Hon’ble Supreme Court dated 13.11.2017 in S.L.P.Nos.20552 - 20553/2017, I commenced the Mediation process between the Petitioner, the 3rd Respondent, her Daughter, Mrs. Aishwarya Ramji on 10.01.2018. The 1st Respondent in the S.L.P. Mr.Ashwathanarayan Ramji is none other than the son of the Petitioner and the 3rd respondent. As he is pursuing his P.G. Course in http://www.judis.nic.in 3/19 C.S.No.412 of 2008 and A.No.6516 of 2017 Medicine, he authorised his mother and the 3 rd Respondent in the S.L.P. to represent him before me and placed his Claims and interest in the process of Mediation by his authorisation letter dated 02.02.2018. I held Mediation between the parties on 10.01.2018, 24.01.2018, 12.02.2018, 01.03.2018 and finally today i.e. on 17.03.2018. Today the 1st respondent also presented himself before me.
At the outset it is relevant to take note of the following litigations pending between the parties before different forums:-
a) O.S.No.1618 of 2016 on the file of XII Assistant Judge, City Civil Court, Chennai along with the pending applications.
b) O.P.No.1880/2005 and 1145/2015 on the file of the III Additional Family Court, Chennai along with the pending applications.
c) O.P.No.668/2007 on the file of the Original Side of the High Court of Judicature at Madras which has virtually become infructuous as the 1st respondent has already attained majority in 2010 along with the pending applications.
d) C.S.No.412/2008 on the file of the Original Side of the High Court of Judicature at Madras along with the pending applications.
As a result of the Mediation and the Negotiations held between the parties, ably assisted by their respective Counsel, as well as Mr.N.S.Srinivasan, the Chartered Accountant, who also assisted the Petitioner, the parties resolved all their pending disputes, issues and arrived at a settlement on the following terms and conditions:-
i) All the parties unanimously accepted that the immovable properties, shares, movables and other rights to be settled amongst them consists of the following:
http://www.judis.nic.in 4/19 C.S.No.412 of 2008 and A.No.6516 of 2017 I. HUF PROPERTIES:-(The HUF consists of Mr.Ramji, petitioner, Mr.Ashwathanarayanan, 1st respondent and Mrs.Aishwarya Ramji, daughter of the petitioner)
a) An immovable property situated in Ambadi Road morefully described in Schedule – A.
b) An immovable property in Muttukadu more fully described in Schedule – B 1.
c) Fixed Deposits to the value of Rs.1,04,00,000/- (Rupees One Crore and Four Lakhs only) in M/s. Sundaram Home Finance Limited.
d) 4,08,480 equity shares in M/s. Sundaram Finance Limited along with equal number of shares in M/s. Sundaram Finance Holdings Limited which will be issued pursuant to the merger in the proceedings vide order dated 18th January 2018 passed by NCLT in C.P/210-214/CAA/2017.
II. Mr.RAMJI (INDIVIDUAL) IMMOVABLE PROPERTIES, SHARES AND FIXED DEPOSITS:
a) Nine grounds of Vacant Land in Muttukadu standing in the name of the Petitioner Mr.Ramji, more fully described in Schedule D.
b) 80,120 shares of M/s.Sundaram Finance Limited along with equal number of shares in M/s.Sundaram Finance Holdings Limited issued pursuant to the merger in the proceedings vide order dated 18th January 2018 passed by NCLT in C.P/210-214/CAA/2017 standing in the names of the Petitioner Mr.Ramji with Mr.Ashwathanarayan Ramji, the 1st Respondent as the second holder.
c) 7,892 shares of M/s.Sundaram Finance Limited along with equal number of shares in M/s.Sundaram Finance Holdings http://www.judis.nic.in 5/19 C.S.No.412 of 2008 and A.No.6516 of 2017 Limited issued pursuant to the merger in the proceedings vide order dated 18th January 2018 passed by NCLT in C.P/210-214/CAA/2017 standing in the names of the Petitioner Mr.Ramji and Mr.Ashwathanarayan Ramji, the 1st Respondent as the second holder.
d) 7,892 shares of M/s. Sundaram Finance Limited along with equal number of shares in M/s. Sundaram Finance Holdings Limited issued pursuant to the merger in the proceedings vide order dated 18th January 2018 passed by NCLT in C.P/210-214/CAA/2017 standing in the names of the Petitioner Mr.Ramji and Mrs.Aishwarya Ramji, the daughter of the Petitioner as the second holder.
e) Rs.80,00,000/- (Rupees Eighty Lakhs only) in Fixed Deposit with M/s. Sundaram Finance Limited standing in the name of the Petitioner Mr.Ramji.
f) Shares of different Companies standing in the joint names of the 1st Respondent, the 3rd Respondent and Mrs.Aishwarya Ramji, the Daughter of the Petitioner as well as the Petitioner, which are more fully described in Schedule – E. III. SETTLEMENT OF HUF PROPERTIES :
The Hindu Undivided Family consists of the Petitioner, the 1 st Respondent and Mrs.Aishwarya Ramji as co-parceners with the petitioner as its Kartha. As a result of the settlement reached between the parties the following terms are arrived at relating to the HUF Properties.
i) The A-Schedule property will be divided in equal moiety after hiving off 52% of undivided share held by the 3rd Respondent in the said property. In effect, in the balance 48%, the Petitioner, the 1st Respondent and Mrs.Aishwarya Ramji is allotted each 16% of undivided ownership/ share.
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ii) Out of the nine grounds in Schedule – B1 property held by the HUF, each of the members of the HUF, namely the Petitioner, the 1st Respondent and Mrs.Aishwarya Ramji is allotted one third undivided share therein.
iii) Out of 4,08,480 shares of M/s.Sundaram Finance Limited and 4,08,480 shares of M/s.Sundaram Finance Holding Limited, 1,36,160 shares of M/s.Sundaram Finance Limited and 1,36,160 shares of M/s.Sundaram Finance Holding Limited for each of the members of HUF is allotted and necessary transfer documents in favour of the 1st respondent and Mrs.Aishwarya Ramji will be executed by the petitioner, while he will retain his shares of 1,36,160 each in both the above companies.
iv) The Fixed Deposit of Rs.1,04,00,000/- (Rupees One Crore Four Lakhs only) along with whatever interest earned if any in accordance with the terms and conditions of the deposit acceptance of M/s. Sundaram Home Finance Ltd. after deduction of TDS will be withdrawn by the Petitioner as the Kartha of HUF. After realisation, the petitioner agrees to pay Rs.36 lacs each to the 1st respondent and Mrs.Aishwarya Ramji.
v) The 1st Respondent and Mrs.Aishwarya Ramji agreed and consent to relinquish their Claim towards any dividends earned on the 4,08,480 shares held by HUF in M/s.Sundaram Finance Limited.
vi) Other than the above referred properties mentioned in sub paras (i) to (iv) the Petitioner as Kartha of HUF declared that there are no other properties in the HUF. By virtue of this settlement relating to HUF properties as between the Petitioner, 1st Respondent and Mrs. Aishwarya Ramji, the http://www.judis.nic.in 7/19 C.S.No.412 of 2008 and A.No.6516 of 2017 HUF stands dissolved on and from this date. IV. SETTLEMENT FOR MRS.SHARMILA RAMJI :
i) It is mutually agreed between the Petitioner and the 3rd Respondent that a sum of Rs.13,00,00,000/- (Rupees Thirteen Crores Only) will be settled in her favour in the manner set out below. On fulfilment of the following conditions, petitioner and the 3rd Respondent agreed that the marriage between the petitioner and the 3rd respondent will stand mutually dissolved. The petitioner and the 3rd respondent agreed to approach the Hon’ble Supreme Court by filing necessary application for a decree of dissolution of their Marriage dated 18.06.1986. It is also agreed by the petitioner and the 3rd respondent that in view of the settlement now reached they unconditionally withdraw all the allegations and counter allegations made against each other in the original matrimonial petitions pending before the III Additional Family Court, Chennai.
ii) The Petitioner agreed and consented to pay a sum of Rs.1,20,00,000/- (Rupees One Crore Twenty Lakhs only) towards her past maintenance as well as the maintenance of their minor son (as he then was), the 1st respondent herein and Mrs.Aishwarya Ramji, the daughter who was also living along with the 3rd respondent. The said payment of Rs.1,20,00,000/- (Rupees One Crore Twenty Lakhs Only) shall be made by the Petitioner by transferring (a) his share of the Fixed Deposit proceeds out of Rs.1,04,00,000/- in M/s.Sundaram Home Finance Ltd. and (b) a sum of Rs.80,00,000/- (Rupees Eighty Lakhs only) deposit lying with M/s. Sundaram Finance Limited by en-cashing the said deposit subject to the terms and conditions of deposit http://www.judis.nic.in 8/19 C.S.No.412 of 2008 and A.No.6516 of 2017 acceptance of M/s. Sundaram Finance Ltd. and also net of TDS recovery. Both the above payments will be effected by the Petitioner within two weeks from the date of recording of this Compromise by the Hon’ble Supreme Court and receipt of the certified copy of the order by M/s.Sundaram Finance Ltd. After realisation as agreed above, if the net amounts falls short of Rs.1,20,00,000/- the petitioner agreed to make good such shortfall and ensure payment of Rs.1,20,00,000/- within the above said time limit.
iii) The petitioner agreed and consented to transfer and release his 16% undivided share in Schedule – A property in favour of the 3rd Respondent Mrs.Sharmila Ramji.
iv) The Petitioner agreed and consented to transfer in favour of Mrs.Sharmila Ramji, 2/9 undivided share out of one-third undivided share which fell to his share from HUF in Schedule – B1 property at Muttukadu.
v) The Petitioner agreed and consented to transfer in favour of Mrs.Sharmila Ramji, nine grounds owned by him at Muttukadu morefully described in Schedule – D.
vi) The Petitioner agreed and consented to transfer in favour of Mrs.Sharmila Ramji, 7,892 shares in M/s. Sundaram Finance Limited along with equal number of shares in M/s. Sundaram Finance Holding Limited. Mrs.Aishwarya Ramji and Mr.Ashwathanarayan Ramji agreed to sign the transfer documents along with the petitioner wherever necessary to comply with the terms agreed in this clause.
vii) The petitioner agreed that a payment of Rs.99,00,000/-
(Rupees Ninty Nine Lakhs Only) will be made to the 3rd Respondent in six equal instalments of Rs.16,50,000/- each. The 1st instalment commence on 01.04.2018. The Petitioner http://www.judis.nic.in 9/19 C.S.No.412 of 2008 and A.No.6516 of 2017 agreed to give six post dated cheques dated 01.04.2018, 01.05.2018, 01.06.2018, 01.07.2018, 01.08.2018 and 01.09.2018. The petitioner agreed to handover the six post dated cheques for Rs.16,50,000/- each duly filled and signed by him to the mediator on or before 31.03.2018. In the event of any one of the cheques getting dishonoured, the remaining instalments will become payable in one lump sum within fifteen days from the date of such dishonour. The mediator will hand over the six post dated cheques to Mrs.Sharmila Ramji after the passing of the order of the Hon’ble Supreme Court.
V. SETTLEMENT FOR MR.ASHWATHANARAYAN RAMJI:
i) Apart from the terms agreed between the Petitioner, 1 st Respondent and Mrs.Aishwarya Ramji as members of the HUF as specified in para III (i) to (vi), 80,120 shares of M/s.Sundaram Finance Limited standing in the name of Petitioner and Mr.Ashwathanarayan Ramji is agreed and consented to be transferred absolutely in favour of Mr.Ashwathanarayan Ramji along with equal number of shares of M/s.Sundaram Finance Holdings Limited. Such transfer shall be effected within 15 days of the receipt of the order of the Hon’ble Supreme Court subject to compliance of statutory requirements and legal formalities for effecting such transfer.
ii) The Petitioner agreed and consented to transfer 3,946 shares of M/s.Sundaram Finance Limited along with equal number of shares of M/s.Sundaram Finance Holding Limited in favour of the 1st Respondent Mr.Ashwathanarayan Ramji.
Such transfer shall also be effected within 15 days of the receipt of the Order of the Hon’ble Supreme Court subject to http://www.judis.nic.in 10/19 C.S.No.412 of 2008 and A.No.6516 of 2017 compliance of statutory requirements and legal formalities for effecting such transfer.
iii) The Petitioner agreed and consented to transfer his share of 1/9 undivided share out of his one third undivided share in HUF land at Muttukadu in favour of the 1st Respondent Mr.Ashwathanarayan Ramji in lieu of whatever dividends received on the aforesaid 80,120 shares of M/s.Sundaram Finance Limited in the past period.
With the compliance of the above terms mentioned in paragraphs (V) (i) to (iii), all the Claims of the 1st Respondent as against the Petitioner, the HUF as well as Sundaram Finance Limited and M/s.Sundaram Finance Holdings Ltd. stands fully and finally settled and there will be no claim against each other.
VI. SETTLEMENT FOR MRS.AISHWARYA RAMJI :
Apart from the terms agreed between the Petitioner, 1st Respondent and Mrs.Aishwarya Ramji as members of the HUF as specified in para III (i) to (vi) above, the Petitioner agreed and consented to transfer 3,946 shares of M/s.Sundaram Finance Limited along with equal number of shares of M/s.Sundaram Finance Holdings Limited in favour of Mrs.Aishwarya Ramji within 15 days from the receipt of the order of the Hon’ble Supreme Court subject to compliance of statutory requirements and legal formalities for effecting such transfer.
VII. COMMON TERMS APPLICABLE TO PETITIONER, 1ST RESPONDENT, 3RD RESPONDENT AND MRS.AISHWARYA RAMJI:
i) Apart from the compromise terms agreed between the http://www.judis.nic.in 11/19 C.S.No.412 of 2008 and A.No.6516 of 2017 Petitioner, 1st Respondent and Mrs.Aishwarya Ramji as members of HUF as well as individuals and between Petitioner and Mrs.Sharmila Ramji, all the parties agreed that whatever shares remaining and not specifically dealt within any of the above clauses standing in the individual names as well as along with joint holding of either of the parties or persons shall be transferred to the first holder mentioned in the share certificates as well as records of the respective companies.
ii) All the share certificates standing in the name of 1 st Respondent, 3rd Respondent and Mrs.Aishwarya Ramji in the possession of the Petitioner will be handed over to the respective parties within 15 days from the date of receipt of copy of the order of Supreme Court.
iii) As far as the charges to be incurred if any relating to transfer of shares, both parties agreed that while the petitioner will bear 2/3rd of such charges, the 1st respondent, 3rd respondent and Mrs.Aishwarya Ramji agreed jointly to bear the 1/3rd of such charges.
iv) The Petitioner, 1st Respondent, 3rd Respondent and Mrs.Aishwarya Ramji agreed and consented for a compromise decree in terms of this Settlement by approaching the Hon’ble Supreme Court and seek for appropriate Orders to be passed in the following cases :
a) O.S.No.1618 of 2016 on the file of XII Assistant Judge, City Civil Court, Chennai along with the pending applications.
b) O.P.No.1880/2005 and 1145/2015 on the file of the III Additional Family Court, Chennai along with the pending applications.
c) O.P.No.668/2007 on the file of the Original Side of the High http://www.judis.nic.in 12/19 C.S.No.412 of 2008 and A.No.6516 of 2017 Court of Judicature at Madras which has virtually become infructuous as the 1st respondent has already attained majority in 2010 along with the pending applications.
d) C.S.No.412/2008 on the file of the Original Side of the High Court of Judicature at Madras along with the pending applications.
v) All the parties agreed that after the Order of the Hon’ble Supreme Court in the S.L.Ps. and on production of the order M/s.Sundaram Finance Limited, the 2nd Respondent will do all that is necessary for effecting necessary transfer of names in the shares and the register of members in their records subject however to compliance of statutory requirements and other legal formalities relating to physical share certificates of the 2nd respondent and Ms/.Sundaram Finace holding Ltd. Wherever the shares have been dematerialised with the Depository Participant such transfer shall be duly carried out by approaching the concerned DP.
vi) In the event of any of the share certificate missing or not available for effecting the transfer or for handing over possession by the petitioner to the 1st respondent or 3rd respondent or Mrs.Aishwarya Ramji, all parties agreed that they will take the required joint steps to regularise such transfer or tracing of the share certificates or getting duplicate copy of the share certificates by approaching the company as well as the other statutory authorities. That apart, in view of the specific terms agreed between the petitioner, the 1st respondent, 3rd respondent and Mrs.Aishwarya Ramji being the wife and children of the petitioner by way of a family settlement while applying for appropriate orders before the Hon’ble Supreme Court, they http://www.judis.nic.in 13/19 C.S.No.412 of 2008 and A.No.6516 of 2017 will make a joint application to issue necessary directions to the companies namely M/s.Sundaram Finance Ltd and M/s.Sundaram Finance Holdings Ltd and other statutory authorities to effect the necessary transfers without unnecessary hassles.
vii) It is agreed between the parties that they will submit a copy of the compromise decree to the concerned jurisdictional Sub Registrars for making necessary entry in their Registers relating to immovable properties specified in Schedule A, B, B-1, C and D.
viii) The petitioner will seek for impleading Mrs.Aishwarya Ramji as party respondent before the Hon’ble Supreme Court in the present SLP.No.20552 and 20553 to enable her to reap the benefits of this settlement.
ix) By inadvertence or oversight any typographical mistake relating to the properties or share certificate or the names relating to the share holdings or the companies or the parties occur in this settlement, the parties agree to seek for appropriate amendment before the Hon’ble Supreme Court VIII. With the execution of the terms of this settlement, the petitioner, the 1st respondent, the 3rd respondent and Mrs.Aishwarya Ramji tacitly agreed that all their claims against each other are fully and finally settled and they will not make any claim whatsoever against each other.
SCHEDULE – A All the piece and parcel of land of the extent of 4440 sq. feet together with building thereon with a plinth area of 1800 sq.ft. in ground floor and 2000 sq.ft. in the first floor situated at Door No.15, in Ambadi Road, http://www.judis.nic.in 14/19 C.S.No.412 of 2008 and A.No.6516 of 2017 Kotturpuram, Chennai 600 085 and comprised in T.S. No.6/3 of Block No.16 of Adyar Village, bounded On the North by- House owned by Mr. V. Ramamurthi On the South by Door No.14A, Ambadi Road On the East by - Road On the West by - Properties owned by Sri A S Ramachandran and Mrs. Rajam Krishnamurthy And situate within the Registration District of Chennai and Sub- Registration District of Adyar.
SCHEDULE B (As described in Schedule A in Sale Deed dated 24.01.1990 and registered as document no.132/1990 with SRO,Tiruporrur) All that piece and parcel of agricultural land situated in No.36 MUTTUKADU Village, within the Muttukadu Panchayat Board Limit and Tiruporur Panchayat Union Limit within the Sub- Registration District of Chingleput bearing Survey No.95/1A2A and having Patta No.174, admeasuring 1 acre and 17 cents bounded on the NORTH by - Gaffar Khan’s property (S.No.95 / 1A2A part) SOUTH by - Sundaram’s property (S.No 95 /1C1) EAST by - East Coast Road and WEST by - Karpagammal’s Trust property (S.No. 95 / 1A1C2B) SCHEDULE B1 (As described in Schedule B in Sale Deed dated 24.01.1990 and registered as document no.132/1990 with SRO,Tiruporrur) All that piece and parcel of agricultural land forming Part of Schedule ‘B’ property bounded on the NORTH by - N.S. Ramji’s property (S.No. 95 / 1A2A part) SOUTH by - Sundaram’s property (S.No.95 / 1C1) EAST by - East Coast Road and WEST by - Karpagammal’s Trust Property (S.No.95 / 1A1C2B) Measuring 50 cents SCHEDULE C http://www.judis.nic.in 15/19 C.S.No.412 of 2008 and A.No.6516 of 2017 (As described in Schedule A in Sale Deed dated 24.01.1990 and registered as document no.133/1990 with SRO, Tiruporrur) All that piece and parcel of agricultural land situated in No.36 MUTTUKADU Village, within the Muttukadu Panchayat Board Limit and Tiruporur Panchayat Union Limit within the Sub- Registration District of Chingleput bearing Survey No.95/1A2A and having Patta No.174, admeasuring 1 acre and 17 cents bounded on the NORTH by - Gaffar Khan’s property (S.No.95 / 1A2A part) SOUTH by - Sundaram’s property (S.No 95 /1C1) EAST by - East Coast Road and WEST by - Karpagammal’s Trust property (S.No. 95 / 1A1C2B) SCHEDULE D (As described in Schedule B in Sale Deed dated 24.01.1990 and registered as document no.133/1990 with SRO, Tiruporrur) All that piece and parcel of agricultural land forming Part of Schedule ‘A’ property bounded on the NORTH by - Trivedi’s property (S.No.95 / 1A2A part) SOUTH by - N.S. Ramji (HUF)’s property (S.No.95/1A2A part) EAST by - East Coast Road and WEST by - Karpagammal’s Trust Property (S.No.95 / 1A1C2B) Measuring 50 cents.
SCHEDULE – E
NAME OF THE
COMPANY FOLIO NO HELD IN THE NAMES OF NO OF
SHARES
INDIA MOTOR SHARMILA
PARTS & 8128 RAMJI 2400
ACCESSORIE
S LTD N.S.RAMJI
SRI CHAKRA SHARMILA
TYRES LIMITED 35967 RAMJI 150
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C.S.No.412 of 2008
and
A.No.6516 of 2017
SRI CHAKRA SHARMILA
TYRES LIMITED 36264 RAMJI 80
N.S.RAMJI
SRI CHAKRA SHARMILA
TYRES LIMITED 36264 RAMJI
N.S.RAMJI
SRI CHAKRA AISWARYA
TYRES LIMITED 43972 RAMJI 120
SRI CHAKRA AISWARYA
TYRES LIMITED 43972 RAMJI (Deb) 8
SRI CHAKRA AISWARYA
TYRES LIMITED 43972 RAMJI
358
100 or
more as
confirmed
SUNDARAM AISWARYA by the
ABEX LTD 800374 RAMJI company
100
SUNDARAM
FASTNERS SHARMILA
LIMITED 6233 RAMJI 207
SUNDARAM
FASTNERS SHARMILA
LIMITED 10411 RAMJI 415
622
TVS-SUZUKI SHARMILA
LIMITED M6708 RAMJI 50
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C.S.No.412 of 2008
and
A.No.6516 of 2017
TVS-SUZUKI SHARMILA
LIMITED M6708 RAMJI 50
100
TVS-SUZUKI AISWARYA
LIMITED M6709 RAMJI 50
TVS-SUZUKI AISWARYA
LIMITED M6709 RAMJI 50
100
TVS MOTOR
COMPANY AISHWARYA
LIMITED M6709 RAMJI
1000 or
more as
confirmed
by the
company
6. The above said terms of Memorandum of Settlement are recorded. There will be a decree in terms of the Memorandum of Settlement arrived at before the Mediator Hon'ble Mr.Justice F.M.Ibrahim Kalifulla on 17.03.2018. The Memorandum of Settlement shall form part and parcel of the decree. No costs. Consequently, connected application is closed.
30.08.2019 Index:yes Speaking Order: Yes/No srn http://www.judis.nic.in 18/19 C.S.No.412 of 2008 and A.No.6516 of 2017 PUSHPASATHYANARAYANA, J.
srn C.S.No.412 of 2008 and A.No.6516 of 2017 30.08.2019 http://www.judis.nic.in 19/19