Ram Mohan Upadhyay vs Kala Devi @ Kamla Devi & Ors.
2010 Latest Caselaw 1316 Del

1
*IN THE HIGH COURT OF DELHI AT NEW DELHI

                  +       MAC.APP.No.725/2007

                                Date of Decision: 9th March, 2010
%

      RAM MOHAN UPADHYAY             ..... Appellant
                  Through : Mr. Nilkanth Kumar, Adv.

                      versus

      KALA DEVI @ KAMLA DEVI & ORS.     ..... Respondents
                    Through : Mr. Nirmal Singh, Adv.
                              Mr. Jeet Pathak, Adv. for
                              Ms. Rajdipa Behura, amicus
                              curiae.

CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA

1.      Whether Reporters of Local papers may               NO
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?              NO

3.      Whether the judgment should be                      NO
        reported in the Digest?

                          JUDGMENT (Oral)

1. Respondent No.1 is present in the Court along with her

brother, Amar Singh and counsel. Respondent No.1 has

received a sum of Rs.1,00,000/- in cash today from the

appellant's brother in full and final settlement of all her

claims against the appellant. Respondent No.1 has signed

the receipt of full and final settlement. The original has been

shown to the Court and the photocopy of the same is taken

on record.

2. The full and final settlement between the appellant and

claimants/respondents No.1 to 3 is taken on record. The

appeal is disposed of as settled.

3. All pending CMs stand disposed of.

4. Claimants/respondents No.1 to 3 against the appellant

stands satisfied in terms of this settlement. However,

claimants/respondents No.1 to 3 shall be at liberty to

execute the award against respondent No.4.

5. Copy of this order be given 'Dasti' to learned counsel

for the parties under the signature of Court Master.

J.R. MIDHA, J

MARCH 09, 2010 aj