M/S Jeno Maran Builders Pvt. Ltd vs Navaneetham
2023 Latest Caselaw 13617 Mad

                                                                         CMA.No.177 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 06.10.2023

                                     CORAM: JUSTICE N.SESHASAYEE

                                              CMA.No.177 of 2022
                                             & CMP.No.1374 of 2022


                     M/s Jeno maran Builders Pvt. Ltd,
                     Rep by its Managing Director,
                     S.Than gamanimaran,
                     Having office at No.130, 2nd Floor,
                     Eswaran Koil Street,
                     Pondicherry.                                           ... Appellant

                                                           -Vs-

                     1.Navaneetham
                     2.Poorani
                     3.Senthilvel
                     4.Soupramanien
                     5.Vidhya Soupramanien Raghavan
                     Rep. by Power of Attorney, P.Krishnasamy             ...Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Order XLI Rule 1 of
                     CPC., against the fair and decreetal order dated 06.01.2022 passed in
                     I.A.No.1090 of 2021 in O.S.No.184 of 2021 on the file of III Additional
                     District Court, Puducherry.




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                            CMA.No.177 of 2022

                                  For Petitioner      : Mr.I.Abrar Mohamed Abdullah
                                  For R1 to R3        : Mr.A.Tamilvanan
                                  For R4              : Left India
                                  For R5              : No appearance

                                                  JUDGMENT

The learned counsel for the appellant submitted that the dispute involved

in this appeal has been amicably settled by an Award of the Lok Adalat

dated 06.08.2022.

2.A copy of the Award has also been circulated to the Court.

3.In view of this development, nothing survives for consideration in this

Appeal and accordingly, the Civil Miscellaneous Appeal is closed. No

costs. Consequently, the connected miscellaneous petition is closed.

06.10.2023

Tsg

To

1.The III Additional District Court, Puducherry.

2.The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis CMA.No.177 of 2022

N.SESHASAYEE, J.,

Tsg

CMA.No.177 of 2022

06.10.2023

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