UNITED INDIA INSURANCE CO LTD Vs. T APPARANANTHAM

JUDGEMENT

(1.) Inveighing the order dated 01.02.2010 of the learned V Judge, Court of Small Causes, Chennai made in M.P.No.3979 of 2009 in M.C.O.P.No.4499 of 2005, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The learned counsel for R1 claimant would agree for setting aside the Lok Adalat award after setting aside the order in I.A.No.3979 of 2009 and post the matter for processing the MCOP by the Tribunal as per law.