VASANTHA KUMAR Vs. P K PERADY

JUDGEMENT

(1.) Petitioner Sri.Vasantha Kumar is present. Respondent Sri.P.K.Perady is dead and his LRs are already brought on record and out of them, Sri.Paresh Kumar P.K. is appearing as Power of Attorney Holder on behalf of other LRs. Respective advocates of both sides are present.

(2.) Application is filed under Section 147 of N.I.Act stating that a sum of Rs.50,000/- is already received by Sri.Paresh Kumar for himself and on behalf of other LRs. and Sri.Paresh Kumar represented by his advocate has no objection to allow the revision petition and to set aside the impugned order passed against the petitioner herein. The same is signed by the parties and their advocates.

(3.) It is also stated in the application that a sum of Rs.12,500/- is deposited by this petitioner before the trial Court and he is entitled to take back the said amount for which the respondent has no objection.