V.Anandarajan @ Anandaraj vs Ramaniyam Real Estates Pvt. Ltd
2022 Latest Caselaw 277 Mad

                                                                                   CMA.No.3429 of 2021
                                                                               and CMP.No.19771 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 05.01.2022
                                                     CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                              CMA.No.3429 of 2021
                                                     and
                                              CMP.No.19771 of 2021

                     V.Anandarajan @ Anandaraj                                          ...Appellant

                                                         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


                     Prayer: Civil Miscellaneous Appeal 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 of 2021 in
                     Arbitration Case No.1 of 2021, by the Sole Arbitrator, Chennai,
                     Mr.V.Ayyadurai, Senior Advocate.


                                         For Appellant         : Mr.D.Baskar




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https://www.mhc.tn.gov.in/judis
                                                                                    CMA.No.3429 of 2021
                                                                                and CMP.No.19771 of 2021




                                                                           R.SUBRAMANIAN, J.

                                                                                                 KKN

                                                    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 appeal.

2.Recording the said statement, this civil miscellaneous appeal is

dismissed as having become infructuous. No cost. Consequently,

connected miscellaneous petition is closed.

05.01.2022 kkn Index:No Internet:Yes Non-speaking

To-

The Sole Arbitrator, Chennai.

CMA.No.3429 of 2021 and CMP.No.19771 of 2021

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