Madras High Court
Triplicane Urban Co-Operative ... vs 2. Mr. A.C.K.Subramani on 7 November, 2019
1 HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI National Lok Adalat organised by the High Court Legal Services Committee Saturday, the 09th December, 2023 NATIONAL LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided over by:- The Hon'ble Mr.JUSTICE A.A.NAKKIRAN Members:- (1) Mr.A.Ratnavelu, District Judge (Rtd.) (2) Mr.E.V.Chandru, Advocate CRP .No.1408 of 2021 (This Civil Revision Petition Appeal is filed under Section 25 of Tamil Nadu Building (Lease and Rent Control) Act, seeking to set aside the Judgment and Decree dated 07.11.2019 passed in RCA No.14 of 2016 passed by the learned Rent Control Authority, VIII Small Causes Court, Chennai, confirming the fair and decreetal order dated 25.09.2015 passed in RCOP No.2195 of 2013 on the file of the learned Rent Controller, XVI Small Causes Court, Chennai.)
1. Triplicane Urban Co-Operative Societies Ltd., Rep. By its Managing Director Balamurugan, No.156, Big Street, Triplicane,Chennai-5. Appellant Vs.
2. Mr. A.C.K.Subramani Respondent This case came up for settlement before the National Lok Adalat. The learned counsel for the petitioner is present.
TERMS OF SETTLEMENT When the matter came up before this Forum for settlement, the learned counsel for the petitioner seeks permission of this Forum to withdraw the petition and he also made an endorsement in the case bundle.
https://www.mhc.tn.gov.in/judis 2
2. In view of the submission made by the learned counsel for the petitioner, this petition is dismissed as withdrawn.
Counsel for the Appellant(s) This National Lok Adalat Award is passed in terms of the above settlement. The Court fee paid shall be refunded to the parties in the manner provided under 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.
JUDGE
MEMBER MEMBER
To: The Parties/Advocates concerned.
Copy to:
1.The Rent Control Authority, VIII Small Causes Court, Chennai.
2.The Rent Controller, XVI Small Causes Court, Chennai.
3.The Secretary, High Court Legal Services Committee, Chennai.
4.The Section Officer, V.R.Section, High Court, Madras.
5.The Section Officer, Lok Adalat Section, High Court, Madras.+2 copies CRP.No.1408 of 2021 09.12.2023 Lbm/VV https://www.mhc.tn.gov.in/judis