P.Selvam vs R.Latha
2023 Latest Caselaw 13902 Mad

                                  HIGH COURT LEGAL SERVICES COMMITTE, MADURAI
                                               Madurai Bench of Madras High Court, Madurai - 625023

                                                    Saturday the 14th day of October 2023
                                                     NATIONAL LOK ADALAT AWARD
                                            (Chapter VI and u/s 21 or Legal Services Authorities Act, 1987)

                                                         Presided Over by
                                           The Honourable Mrs Justice L.VICTORIA GOWRI

                                                                         and

                                                         Members
                     Mr.K.R.Mathurasekaran District Judge(Retired) , Mr.P.R.Bala Subramanian Advocate

                                                            AS (MD) No.215 of 2023
              (Appeal against the judgment and decree passed in O.S.No.48 of 2014 on the file of the learned V Additional District Judge,
                                                                    Madurai)

            1. P.Selvam

            2. P.Baskaran                                                                                       ...Appellants
                                                                       Versus


            R.Latha                                                                                                ...Respondent

This case came up for settlement before the Lok Adalat. Both the parties present. The counsel for the appellant/s Mr.N.Dilip Kumar and the counsel for the respondent Mr.TR.Subramanian are present. After mutual discussion, negotiation, mediation and conciliation between both parties and with the assistance of the Bench, both sides consented for settlement.

AWARD

In this appeal suit, a Joint Compromise Memo dated 14.10.2023 was filed before this Court. In the said compromise memo, it is stated that the issue has been resolved out of Court and that the appellants have agreed to pay a sum of Rs.5,00,000/- and they have paid the aforesaid amount through 2 Demand Drafts; one is Indian Bank dated 06.10.2023 for a sum of Rs.2,50,000/- and another Demand Draft of Tamilnad Mercantile Bank dated 05.10.2023 for a sum of Rs.2,50,000/- in favour of the respondent Latha and the same is handed over to the respondent. In addition to the same, two Gold coins weighing about 2 sovereigns were also handed over to the respondent. Agreeing to the same, the matter is settled and the Joint Compromise Memo is recorded and the same shall be formed as part and parcel of the Lok Adalat award.

            P.Selvam
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            P.Baskaran                                                                              Counsel for the Appellants
            R.Latha                                                             Counsel for the Respondent

This Lok Adalat award is passed in terms of the above settlement.

The full Court fee paid shall be refunded to the appellant in the manner provided under Section 69-A of the Tamilnadu Court Fees and Suits Valuation Act, 1955 and the Court Fees Act, 1870 as provided for under sub Sec.1 of Section 21 r/w 25 of LSA Act 1987 as amended in 1994.

The Original of the award shall be placed in the court record and copy of the award, kept with High Court Legal Services Committee and one copy each is furnished to both parties free of cost.

In agreement of the above, both parties and their counsel have affixed their signatures/ thumb impressions in presence of the Lok Adalat Bench admitting the terms and today conditions and accordingly, the award is passed.

                                                           JUDGE




                   MEMBER                                                                        MEMBER

            To: The Parties/Advocate concerned

            Copy To

            1. The V Additional District Judge, Madurai.

2. The Officer-in-Charge, High Court Legal Services Committee, Madurai.

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

Typed By UMAMAHESWARI PA To The Hon'ble Judges

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