Madras High Court
Sakthi Nivedha vs G.Yuvaraj
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
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HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
National Lok Adalat organized by the High Court Legal Services Committee
Saturday, the 9th day of September, 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 G.CHANDRASEKHARAN
and
Member :
Mr.Sambasivam, District Judge (Retd.)
Mr.E.V.Chandru @ E.Chandrasekaran, Advocate
Tr.C.M.P.No.711 of 2022
Petition filed to withdraw and transfer H.M.O.P.No.402 of 2021 pending on the
file of the Family Court, Salem, to the file of the Subordinate Court,
Gobichettipalayam.
Sakthi Nivedha ... Appellant
Vs.
G.Yuvaraj ... Respondent
This case is taken up for settlement before the National Lok Adalat. Both the
parties are present. Mr.M.Nandhakumar, learned counsel for petitioner and
Mr.U.Gowri Shankar, 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:
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TERMS OF SETTLEMENT
As agreed by both the parties and their respective counsel, H.M.O.P.No.402
of 2021 pending on the file of the Family Court, Salem, is transferred to the file of
the Subordinate Court, Gobichettipalayam.
2. The Registry of the Family Court, Salem, is directed to send the
records relating to H.M.O.P.No.402 of 2021 to the file of the Subordinate Court,
Gobichettipayalam, immediately. Award is passed accordingly.
3. The Transfer Civil Miscellaneous Petition is disposed of accordingly.
The connected miscellaneous petition is closed, if any.
Sakthi Nivedha Counsel for the Appellant
G.Yuvaraj 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 Tamil Nadu Court Fees and Suits Valuation Act, 1955 and
the Court Fees Act, 1870 as provided for under sub Sec.1 of Section 2 r/w 25 of
LSA Act 1987 as amended in 1994.
Judge
Member Member
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To: The parties/Advocate concerned
Copy to:
1.The Family Judge, Family Court, Salem.
2.The Subordinate Judge, Subordinate Court, Gobichettipalayam.
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
nsd
https://www.mhc.tn.gov.in/judis
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G.CHANDRASEKHARAN, J.
nsd Tr.C.M.P.No.711 of 2022 09.09.2023 https://www.mhc.tn.gov.in/judis