Madhya Pradesh High Court
Mohan And 3 Others vs Sohanlal on 26 April, 2016
MA-111-2014
(MOHAN AND 3 OTHERS Vs SOHANLAL)
26-04-2016
Shri JM Pooneger, learned counsel for the appellants.
Shri Ashish Jaiswal, learned counsel for the respondent
No.3/insurance company.
Learned counsel for the appellants submits that the matter was settled before the Lok Adalat. However, final settlement was not done by the respondent.
The application for amendment of valuation clause of memorandum of appeal was filed for enhancing the valuation of appeal according with the compromise entered by the respondents before the Lok Adalat. Now as the compromise has not been effected by the respondent, he does not want to make any amendment in the valuation clause of memorandum of appeal.
Accordingly no further amendment in the valuation clause of memorandum are required.
Appeal has already been admitted. List for final hearing in due course.
(ALOK VERMA) JUDGE