Judgment vs Unknown
2023 Latest Caselaw 3202 AP

     THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                 APPEAL SUIT No.688 OF 2012

JUDGMENT:

Today, when the matter is taken up for hearing, it is found

that the matter is settled before the Lok Adalat and an Award has

been passed on 14.09.2019 in terms of the settlement.

2. In view of the settlement of the matter before Lok Adalat,

nothing survives for adjudication in this appeal. But, however,

learned counsel for the appellant requested this Court to pass

orders on refund of Court Fee. A perusal of the Award in

A.S.No.688 of 2012, it is clearly mentioned in Clause No.7 that the

parties are informed that the Court fee, if any, paid by any of them

shall be refunded.

3. In view of such direction made in the Award, no further

directions be given in this regard. Accordingly, the Appeal is

closed without costs. However, the appellant is at liberty to work

out his remedies, with regard to refund of Court Fee before

appropriate forum.

Consequently, miscellaneous petitions pending, if any, shall stand closed.

__________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 16.06.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.688 OF 2012

DATE: 16.06.2023

MS