VIJAY KUMAR Vs. MERA BABA INFRASTRUCTURE PVT. LTD.

JUDGEMENT

(1.) Present appeal has been filed challenging the decree dated 22nd May, 2019 passed by the Learned Single Judge of this Court, whereby the Learned Single Judge was pleased to decree the suit for recovery filed by the Respondent for a sum of Rs. 2,15,74,500/- along with interest at the rate of 7% per annum from the date of institution of the suit till its realisation.

(2.) Learned counsel for the parties state that the matter has been amicably resolved by way of an out of Court settlement. However, learned counsel for the appellants prays for refund of 50% of the Court fee.

(3.) The Supreme Court of India in ' The High Court of Judicature at Madras represented by Its Registrar General Vs. M.C. Subramaniam & Ors.', SLP(C) No. 3063-3064/2021 decided on 17th February, 2021 has held as under: