LAXMI NARAYAN SINGH Vs. BASANT SINGH

JUDGEMENT

(1.) The present intra-Court appeal, under Chapter 10 of the Patna High Court Rules, arise out of judgment and order dated 23.09.2015 passed by learned Single Judge of this Court in CWJC No 3583 of 2011 (Laxmi Narayan Singh Versus- Basant Singh & Others) whereby the writ petition was dismissed.

(2.) The writ petitioner is the appellant. The respondents have appeared. Heard Shri Syed Arshad Alam, learned counsel for the petitioner-appellant and Shri Shashi Shekhar Dwivedi, learned Senior Counsel for the respondents. In the writ petition, the challenge was to an award dated 05.12.2003 passed by the Lok Adalat, Patna in Case No 262 of 2003. The learned Single Judge, noticing the facts in dispute, declined to interfere with the award.

(3.) As the matter has been argued at length by Mr Syed Arshad Alam, we may, once again, note the salient facts.