Allahabad High Court
U.P.S.R.T.C. vs Geeta Devi And 5 Ors. on 12 November, 2022
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat High Court of Judicature at Allahabad Court No. - 43 Case :- FIRST APPEAL FROM ORDER No. - 265 of 2016 Appellant :- U.P.S.R.T.C. Respondent :- Geeta Devi And 5 Ors. Counsel for Appellant :- Sunil Kumar Misra Counsel for Respondent :- Krishna Chandra Pandey,Om Prakash,Pankaj Sharma Hon'ble Siddhartha Varma,J.
The matter is listed before the National Lok Adalat.
Sri K.C. Pandey, learned counsel for the claimants-respondent nos.1 to 5, Sri Girish Chandra Yadav, learned counsel for the UPSRTC and Sri Radhey Shyam Verma, ARM, UPSRTC are present.
A joint memo of settlement, duly signed by learned counsel for the claimants-respondent nos.1 to 5 and learned counsel for the appellant and the executive of the UPSRTC, has been placed on record. Accordingly, a settlement is shown to have been reached between the parties on the following terms:
"1. That the present appeal had been filed by the appellant against the Judgement/award dated 5.11.2015 passed by MACT, Mirzapur in MACP No.15/2015.
2) That the UPSRTC and the claimants-respondent nos.1 to 5 have arrived at an amicable settlement whereby the appeal is being settled on the condition that the claimants shall get the remaining amount of Rs.3,46,300/- for a full and final consideration of Rs.2,00,000/- over and above the amount that has already been awarded and received by the claimants (if any) along with 5% interest.
3) That nothing beyond the above shall be payable to the claimants by the UPSRTC.
4) That the said settlement/compromise is being arrived at between the parties through mutual consent, of their own free will and without any undue influence/coercion."
The same is marked as 'X' and retained on record.
In view of the above settlement having been reached, the present appeal stands decided in terms of the settlement noted above.
Let a copy of this order be communicated to the parties by the Secretary, High Court Legal Services Committee, at Allahabad. Proof of service be placed on record.
In case, any of the parties has a grievance to this order being passed without their consent, they would be at liberty to apply for recall of this order within one month of its communication. Failing any application being filed within such time, the amount so settled shall be released in favour of the claimants immediately at the end of the period of one month therefrom, directly into their bank account, in compliance of this order.
The original record of the Tribunal be returned forthwith.
In the event of failure on part of the UPSRTC to pay the entire amount (if any) within the stipulated time, the UPSRTC further agrees to pay interest @ 12% for the period beginning at the end of one month (from today), upto the date of actual payment.
Order Date :- 13.8.2022 GS (Vishnu Singh, Advocate) (Siddhartha Varma, J.)