LAWS(MAD)-2010-1-407

FIAT AVIO S P A Vs. ASHLEY INVESTMENTS LIMITED

Decided On January 06, 2010
FIAT AVIO S.P.A., P.A. HOLDER ANOJ MENON Appellant
V/S
ASHLEY INVESTMENTS LIMITED Respondents

JUDGEMENT

(1.) On the last occasion, when the matter was posted for settlement, it was represented by the learned counsel appearing for the respective parties that two more suits in C.S. Nos.725 and 726 of 2002 were connected to these appeals and the compromise memo was to be filed in respect of these two appeals and also those two civil suits.

(2.) This day (06.01.2010), when the above matters are taken up for consideration, a compromise memo has been filed before this Court and the same is recorded. According to the learned counsel, compromise memo would cover all the four proceedings viz. two appeals and two suits. The same is recorded. Accordingly, the aforesaid appeals and suits are disposed of. The compromise memo shall form part of the Court proceedings.

(3.) In view of the fact that the suits are settled, the respective parties are entitled for Court fee. Accordingly, the Registry is directed to refund the Court fee on making deductions thereon in respect of civil suits. Consequently, the connected C.M.Ps. are closed. No costs.