KALEESUWARI REFINERY PRIVATE LIMITED Vs. KALYANI HOSPITAL, RADHAKRISHNANSALAI

JUDGEMENT

(1.) Mr.Vijayan Subramanian, learned counsel on record for the plaintiff and Mr.P.L.Narayanan, learned counsel on record for the sole defendant are before this Court with their respective clients. To be noted, plaintiff is a private limited company and Mr.A.Saravanan, Manager-Legal, who has a Board Resolution in his favour in this regard, is before this Commercial Division. This Commercial Division is informed that the defendant is a partnership firm and Mr.S.R.Srikanth, Managing Partner of the defendant firm is before this Court.

(2.) Both the parties to the suit have produced their Photo identity cards and have also furnished self-attested photocopies of the same.

(3.) Under the aforesaid scenario, both the aforesaid learned counsel submit that the entire lis has been amicably settled between the parties and they have entered into a joint Memorandum of Compromise dated 07.08.2018, which shall hereinafter be referred to as 'Joint Compromise Memo'. The Joint Compromise Memo is duly signed by parties to the suit and their respective counsel. To be noted, Joint Compromise Memo consists of one annexure, which has been captioned as ' Annexure-A'.