VENUGOPALAN NAIR Vs. UMA BALAKUMAR

JUDGEMENT

(1.) The petitioner is the complainant in C.C. No.2988 of 2014 on the files of the court of the Judicial Magistrate of First Class - XII, Thiruvananthapuram. The first respondent herein filed a complaint against the petitioner alleging offence under Section 138 of the Negotiable Instruments Act. During the pendency of the case before the trial court, the parties were referred to Lok Adalath as the court below felt that the matter would be settled if referred to Adalath. The matter was settled in Adalath and Ext.P1 award was passed on 12.12.2015, against which this O.P. has been filed.

(2.) The learned counsel for the petitioner has submitted that Ext.P1 award was passed by playing fraud on the petitioner and in the said circumstances, Ext.P1 award cannot be sustained.

(3.) Service is complete. However, there is no appearance for the respondents.