CMP/334/2021
2021 Latest Caselaw 338 HP

of 2010

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6.1.2021 Present: Mr.Sukrit Sood, Advocate, for the appellant/non-

applicant, through Video Conferencing.

Mr.Shaurya Sharma, Advocate, vice Mr.Tara Singh

Chauhan, Advocate, for applicants/respondents No. 1(a), 2 to 15, through Video Conferencing.

CMP No. 334 of 2021

This application has been filed for release of

compensation amount in favour of applicants/respondents No.

1(a), 2 to 15. The application is duly supported by affidavits of

each and every applicant. Main appeal was decided on

6th July, 2018. Settlement deed has also been placed on

record, wherein it has been agreed to settle the amount of

compensation amongst the sons and daughters of late Sh.

Ghaniya Ram in equal shares.

No objection has been communicated for allowing

the application by non-applicant/appellant.

In the aforesaid circumstances, amount for which the

applicants/respondents No. 1(a), 2 to 15 are entitled in terms of

final judgment, is ordered to be released in their favour, along

with up to date interest, by remitting the same in their bank

accounts referred in para 5 of the application, photocopies of

passbooks are also annexed with this application.

The application stands disposed of.

(Vivek Singh Thakur), Judge 6th January, 2021 (Keshav)

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