V.Pichaikannan vs Sridhar Kumar
2022 Latest Caselaw 13327 Mad

                                                                               A.S.No.471 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 25.07.2022

                                                      CORAM :

                                  THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                   AND
                                  THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                                   A.S.No.471 of 2019
                                               and C.M.P.No.6911 of 2021

                   1.V.Pichaikannan
                   2.P.Umarani
                   3.P.Vikram
                   4.P.Vinoth
                   5.P.Vimalraj
                   6.P.Priyadharshinee                                     .. Appellants

                                                          Vs.

                   1.Sridhar Kumar
                   2.Rajalakshmi                                           .. Respondents

                             Appeal filed under Section 96 and Order XLI Rule I of the Civil
                   Procedure Code against the judgment and decree dated 28.02.2019 passed
                   by the II Additional District Judge at Salem in O.S.No.318 of 2017 and
                   prays to set aside the same.
                             For Appellants       : Mr.L.Mouli
                             For Respondents       : Mr.N.Inbamaran




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                                                                                      A.S.No.471 of 2019

                                                    JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.)

When the appeal is taken up for hearing, Mr.L.Mouli, learned

counsel appearing for the appellants and Mr.N.Inbamaran, learned counsel

appearing for the respondents submitted that the parties had settled the

matter before the Lok Adalat held on 15.07.2022 and an award was also

passed in the Lok Adalat. The Award is also placed before this Court.

2.On a perusal of the same, it is clear that the parties had settled the

matter and hence, the Appeal is disposed of in terms of the Award passed in

the Lok Adalat held on 15.07.2022. No costs. Consequently, the connected

miscellaneous petition is closed.

                   Index          : Yes/No                          [M.D., J.] [S.M., J.]
                   va                                                       25.07.2022




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https://www.mhc.tn.gov.in/judis A.S.No.471 of 2019

M.DURAISWAMY, J.

and SUNDER MOHAN, J.

va

A.S.No.471 of 2019 and C.M.P.No.6911 of 2021

25.07.2022

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