ZIGMA PRESSING Vs. RAJSRIYA AUTOMOTIVE INDUSTRIES PRIVATE LIMITED

JUDGEMENT

(1.) The Appeal Suit has been filed to set aside the Judgment and decree of the learned Additional District Judge of Hosur dtd. 29/1/2019 in O.S.No.79 of 2012.

(2.) The learned counsel appearing on behalf of the appellant and the learned counsel appearing on behalf of the respondent jointly made a submission that the parties to the appeal suit have already settled the issues between them and accordingly, entered into a compromise. The joint memo in this regard has been filed before this Court by the appellant and the respondent, which reads as under: <IMG>JUDGEMENT_89_LAWS(MAD)2_2023_1.jpg</IMG> <IMG>JUDGEMENT_89_LAWS(MAD)2_2023_2.jpg</IMG> <IMG>JUDGEMENT_89_LAWS(MAD)2_2023_3.jpg</IMG>

(3.) In view of the compromise between the parties, the appellant has chosen to withdraw the Appeal Suit filed in A.S.No.545 of 2019. Accordingly, the appellant is permitted to withdraw the appeal suit.