U.P.S.R.T.C. vs Smt. Savitri Devi And Others
2017 Latest Caselaw 7838 ALL

Citation : 2017 Latest Caselaw 7838 ALL
Judgement Date : 9 December, 2017

Allahabad High Court

U.P.S.R.T.C. vs Smt. Savitri Devi And Others on 9 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1556 of 2012
 

 
Appellant :- U.P.S.R.T.C.
 
Respondent :- Smt. Savitri Devi And Others
 
Counsel for Appellant :- V.C. Dixit,Mangla Prasad Rai,Sudhir Dixit
 

 
Hon'ble Dinesh Kumar Singh-I,J.

A compromise dated 9.12.2017 has been filed by the appellant through its counsel Sri Jag Ram Singh, respondent no. 1 Smt. Savitri Devi in person and respondent nos. 2 to 5 namely Ramesh Kumar, Banti, Km. Chanchal & Km. Jyoti through their counsel Smt. Babita Upadhyay in which they have agreed to enter into a compromise on the following terms and conditions:-

(i) The respondent nos.1 to 5 shall be entitled to get Rs. 3,58,000/- (Three lacs fifty eight thousand) and three percent interest in full and final satisfaction of his claim from appellant U.P.S.R.T.C.

(ii) The amount already deposited/ received shall be adjusted towards the total amount due.

(iii) The amount due as above shall be deposited/paid through cheque within 90 days from the date of receipt of copy of the order of this Court failing which interest @ 6 % per annum shall accrue from such date till payment.

(iv) Cross appeal, if any, stands withdrawn.

The appeal is accordingly decided in terms of compromise dated 9.12.2017. Compromise filed today shall form the part of judgment and award. Award be drawn accordingly.

A copy of this order be sent to the court concerned for necessary compliance.

Order Date :- 9.12.2017

A.P. Pandey