Kurian Joseph, J. - (1.) SLP (C) No. 13683 of 2015 Leave granted.
(2.) The appellant challenged the award passed by the Lok Adalat before the High Court, where Original Suit No. 68 of 2010 has been compromised between the parties. According to the learned senior counsel appearing for the appellant, he was neither a party to the suit nor to the settlement. According to the learned counsel for the respondents, the appellant is not an affected party.
(3.) The High Court was not inclined to interfere with the award on the ground that the appellant was not an aggrieved party. But we are informed that the core issue regarding the settlement as per the Lok Adalat dated 02.09.2013 is now pending before the High Court in Misc. Petition (C) No. 497 of 2018, in which both the sides are parties.;