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Judgment
THIS O.P. had been referred to the High Court Legal Services Committee on 24.4.2000 for an amicable settlement in the Lok Adalat to be convened by the said Committee. On 11.5.2000, in the Lok Adalat convened by the said Committee, the complaint had been amicably settled between the parties on a joint memo filed by them. "Parties to the above O.P. agree to amicably settle the dispute. Consequently complainant is ready to record full satisfaction of their claim on receiving a sum of Rs. 1,08,395/- and the opposite parties agree to pay the said amount against the claim of the complainant. Thus the parties to the above O.P. hereby file this joint memo and pray for appropriate orders and thus render justice. The above payment shall be made within a week."
Sd/- Sd/- Plaintiff/Petitioner Defendant/Respondent Claimant/Appellant
PURSUANT to the joint memo so filed, the Lok Adalat convened by the said Committee passed an award on the terms and tenor of the joint memo filed by the parties on the same day. The award so passed shall be deemed to be a decree of a Civil Court or as the case may be as order of any other Court and it shall be final and binding on all the parties to the dispute and no appeal shall lie to any Court against the award so passed under the salient provisions adumbrated under Section 21 of the Legal Services Authority Act, 1987.
Such being the case, no further order or award need be passed by this Commission in terms of the joint memo filed by the parties in the said Lok Adalat convened by the High Court Legal Services Committee and the award so passed is an award executable under the salient provisions of Section 25 or 27 of the Consumer Protection Act, 1986. Order passed.