K.Abdul Rahman vs K.Ibramsha
2023 Latest Caselaw 7380 Mad

                                                                              S.A.(MD)No.630 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 30.06.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A.(MD)No.630 of 2020
                                                        and
                                              C.M.P.(MD)No.6663 of 2020


                     K.Abdul Rahman                                             ... Appellant


                                                            /Vs./

                     K.Ibramsha                                                 ... Respondent


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Judgment and Decree dated 05.12.2019 made in
                     A.S.No.8 of 2018 on the file of the Sub Court, Devakottai, confirming
                     the judgment and decree dated 30.10.2017 made in O.S.No.113 of 2012
                     on the file of the Additional District Munsif Court, Karaikudi.


                                      For Appellant      : Mr.S.Sukumar
                                      For Respondent     : Mr.Mohammed Imran,
                                                          For M/s.Ajmal Associates




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.630 of 2020

                                                        JUDGMENT

Both the parties have entered into a compromise before the lok

adalat on 26.06.2022 and the lok adalat award dated 26.06.2022 has been

passed in terms of the said compromise. The appellant and the

respondent have also duly signed the lok adalat award dated 26.06.2022

and their respective advocates have also counter signed it. The lok adalat

award dated 26.06.2022 is placed on record before this Court. In terms

of the lok adalat award dated 26.06.2022, this Second Appeal is disposed

of. The lok adalat award dated 26.06.2022 shall form part of this

judgment. It is to be noted that the learned counsel appearing for the

appellant has produced only the xerox copy of the lok adalat award dated

26.06.2022.

2. The learned counsel appearing for the respondent submits that

since he is unable to get instructions with regard to the genuineness of

the aforementioned lok adalat award dated 26.06.2022, liberty may be

granted to the respondent, incase the lok adalat award dated 26.06.2022

is not found to be genuine.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.630 of 2020

3. No prejudice would be caused, if such a liberty is granted.

Accordingly, liberty sought for by the respondent counsel is granted by

this Court. No costs. Consequently, connected Miscellaneous Petition is

closed.

                                                                               30.06.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

Note: Issue Order Copy on 30.06.2023.

TO:

1.The Sub Court, Devakottai.

2.The Additional District Munsif Court, Karaikudi.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.630 of 2020

ABDUL QUDDHOSE, J.

sm

Judgment made in S.A.(MD)No.630 of 2020

Dated:

30.06.2023

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