RELIANCE INDUSTRIES LIMITED Vs. SIDDIKBHAI SAFIBHAI GANDHI

JUDGEMENT

(1.) By way of present First Appeal filed under Sec. 396 of the Code of Civil Procedure, 1908 arising from the judgment and decree dtd. 30/9/2011 passed by learned 7th Additional Senior Civil Judge, Bharuch in Special Civil Suit No. 51 of 2007, by which, the suit filed by present respondent No.1 - original plaintiff came to be partly allowed. By the aforesaid judgment and decree, it was declared that the original plaintiff would be entitled to recover the amount of Rs.27,44,020.00 (Rupees Twenty Seven Lacs Forty Four Thousand and Twenty Only) from present appellant - original defendant at the rate of 9% interest from the date of filing the suit till its realization.

(2.) The appeal came to be admitted by oral order dtd. 29/3/2012. The original plaintiff has also filed the Cross - Objections for remaining amount in the dispute.

(3.) Today, when the matter is called out for final hearing, a settlement pursis signed by both the parties has been placed by both the parties and the same has been brought on record.