V.Anandarajan @ Anandaraj vs Ramaniyam Real Estates Pvt. Ltd
2022 Latest Caselaw 253 Mad

                                                                            CMA.Nos.3429 & 3430 of 2021
                                                                       and CMP.Nos.19771 & 19773 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 05.01.2022
                                                     CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                           CMA.Nos.3429 & 3430 of 2021
                                                      and
                                          CMP.Nos.19771 & 19773 of 2021

                     V.Anandarajan @ Anandaraj                                        ...Appellant in
                                                                                         both appeals

                                                         Vs.

                     Ramaniyam Real Estates Pvt. Ltd.,
                     Rep. By its Managing Director,
                     Mr.V.Jagannathan,
                     Having office at No.17/35, Second Main Road,
                     Gandhi Nagar, Adyar, Chennai – 600 020.                         ..Respondent in
                                                                                        both appeals

                     Prayer: Civil Miscellaneous Appeals filed under Section 173 of the Motor
                     Vehicles Act, against the order dated 20.09.2021, passed under Section 17
                     of the Arbitration & Conciliation Act, 1996 in IA.No.1 & 2 of 2021 in
                     Arbitration Case No.1 of 2021, by the Sole Arbitrator, Chennai,
                     Mr.V.Ayyadurai, Senior Advocate.


                                         For Appellant         : Mr.D.Baskar in both appeals




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https://www.mhc.tn.gov.in/judis
                                                                             CMA.Nos.3429 & 3430 of 2021
                                                                        and CMP.Nos.19771 & 19773 of 2021

                                                                           R.SUBRAMANIAN, J.

KKN

COMMON JUDGMENT Mr.D.Baskar, learned counsel appearing for the Appellant would

submit that a compromise memo has been filed before the Arbitrator and the

Arbitrator has also passed an award based on it. Hence, nothing survives in

the appeals.

2.Recording the said statement, these civil miscellaneous appeals

are dismissed as having become infructuous. No cost. Consequently,

connected miscellaneous petition are closed.

05.01.2022 kkn Index:No Internet:Yes Non-speaking

To-

The Sole Arbitrator, Chennai.

CMA.Nos.3429 & 3430 of 2021 and CMP.Nos.19771 & 19773 of 2021

https://www.mhc.tn.gov.in/judis