SA/42/2008
2022 Latest Caselaw 3590 UK

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                                     SA No.42 of 2008
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Sudhir Kumar, Advocate, for the appellant.

Mr. Pulak Raj Aggarwal, Advocate, for the respondent.

This matter is taken up before the National Lok Adalat, held on 12th November, 2022.

This matter has been placed before the "Lok Adalat", on the basis of the settlement, which had been made by the respective counsels on 10.10.2022, before the coordinate Bench of this Court.

The parties are not present today, but the parties are duly represented by their respective Counsels.

The Second Appeal arises out of the suit for money decree for the payment of Rs.3,63,840/-. The suit stood decreed by the judgment of the learned Trial Court dated 06.08.2007, which was reversed by the First Appellate Court in Civil Appeal No.26 of 2007, by the judgment rendered on 09.01.2008.

The respondents, who are represented by Mr. Pulak Raj Agarwal, have made a statement at bar, that all the money, which was due to be payable under the suit has already been received by the plaintiff.

Since the receipt of the amount is not a fact disputed by the party representing the plaintiff/appellant, no lis, as such, as of now survives.

In view of the statement made by the learned Counsels for the parties with regards to the redressal of their grievances for the payment of the entire amount, as claimed in the money suit, in view of the aforesaid settlement, the Second Appeal stands closed, in terms of the settlement.

(Sharad Kumar Sharma, J.) 12.11.2022 NR/