Madras High Court
Unknown vs Manish Agarwal on 30 September, 2016
1 HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI National Lok Adalat-I organised by the High Court Legal Services Committee Saturday, the 11th day of September, 2021 LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided over by The Hon'ble Mr.JUSTICE MALAISUBRAMANIAN (Retd.) and Members
1. Mr.K.Balasubramanian
2. Mrs.V.J.Latha Crl.R.C.No.104 of 2017 and Crl.M.P.No.1535 of 2017 (Criminal Revision Case against the partly allowing the Crl.A.No.52 of 2015 dated 30.09.2016 by the learned Principal District and Sessions Judge, Thiruvallur, by awarding quantum of punishment of one month of simple imprisonment by modifying the sentence of three months simple imprisonment imposed in S.T.C.No.94 of 2014 dated 14.07.2015 by the learned Judicial Magistrate (Fast Track Magisterial Level), Ambattur).
R.Janarthan .. Petitioner
Vs.
Manish Agarwal
Partner,
Unitech Bright Steel Industries, No.113, Vanagaram Road, Ayanambakkam, Chennai – 95.
Represented by his Power of Attorney Sanjay Modi, Manager, Unitech Bright Steel Industries, No.113, Vanagaram Road, Ayanambakkam, Chennai – 95. ...Respondent https://www.mhc.tn.gov.in/judis/ 2 On representation of the learned counsel on either side, this case is taken up for settlement before the Lok Adalat. Mr.A.Rajesh Kanna, learned counsel for the petitioner and Mr.R.Muthukumar, learned counsel for the respondent are present. After mutual discussion, negotiation, mediation and conciliation between both parties, they arrived at a compromise to settle the matter as follows:
TERMS OF SETTLEMENT Both the parties are present along with their Advocates. The parties have filed a Joint memo of compromise duly signed by them and their Advocates.
2.The Criminal Revision Case stands disposed of as settled in terms of the Joint Memo of compromise. The Joint Memo of compromise shall form part of the Award. Connected Miscellaneous Petition is also closed.
The judgment of conviction and sentence passed by the Courts below are set aside and the petitioner is acquitted of the charge under Section 138 of N.I.Act.
R.Janarthan Counsel for the Petitioner Sanjay Modi, Manager, Unitech Bright Steel Industries, No.113, Vanagaram Road, Ayanambakkam, Chennai – 95.
Power of Attorney of Manish Agarwal Partner, Unitech Bright Steel Industries, No.113, Vanagaram Road, Ayanambakkam, Chennai – 95.
https://www.mhc.tn.gov.in/judis/ Counsel for the respondent 3 This Lok Adalat award is passed in terms of the above settlement.
The Court fee paid shall be refunded to the appellant in the manner provided under Section 69-A of the Tamil Nadu 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.
Judge
Member Member
To
The parties/Advocate concerned Copy to:
1.The Principal District and Sessions Judge, Thiruvallur
2.The Judicial Magistrate (Fast Track Magisterial Level), Ambattur.
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.
mkn https://www.mhc.tn.gov.in/judis/ 4 MALAISUBRAMANIAN, J.(Retd.) mkn Crl.R.C.No.104 of 2017 11.09.2021 https://www.mhc.tn.gov.in/judis/