MILLENIUM DRUG ASSOCIATES Vs. ANNAKUTTY SEBASTIAN

JUDGEMENT

(1.) THE matter was referred for mediation and has been settled and the memorandum of agreement has been produced by the learned Mediator. Heard the learned counsel for the appellants and the learned counsel for respondent No.1 as well as the learned counsel for respondents 3 and 4.

(2.) THE Registry has put up a note stating that the second appellant and respondents 2 to 4 and the counsel representing respondents 2 to 4 have not signed the settlement of agreement. It is also stated that the 1st respondent is represented by a Power of Attorney Holder and representation of the Power of Attorney is not recorded in the appeal.

(3.) IT is submitted by the learned counsel for the appellants and the learned counsel for the 1st respondent that the 1st appellant is a firm of which the 3rd appellant is the Managing Partner and the 2nd appellant is only a partner and the Managing Partner is competent to put the signature on behalf of all the appellants. We accept the same and therefore it is not necessary that the 2nd appellant need sign the Memorandum of Agreement. The partnership firm is represented by the 3rd appellant herein and his name is also given in the cause title of the appeal.