Allahabad High Court
U.P.S.R.T.C. Lko. Thru. Its G.M. And ... vs Mohammad Asif on 9 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:58671 Before Lok Adalat, High Court of Judicature at Allahabad, Lucknow Bench Case :- FIRST APPEAL FROM ORDER No. - 617 of 2019 Appellant :- U.P.S.R.T.C. Lko. Thru. Its G.M. And Anr. Respondent :- Mohammad Asif Counsel for Appellant :- Ambika Prasad Counsel for Respondent :- Mohan Chandra Dikshit,Ram Kedar Dubey Hon'ble Subhash Vidyarthi,J.
Sri Prabhakar Tiwari, Advocate has put in appearance on behalf of the appellant and filed his vakalatnama, which is taken on record.
This appeal is taken up today in the National Lok Adalat organized in the High Court, Lucknow Bench premises. The parties have appeared before this Court and entered into a settlement that the respondent will be entitled to get total amount of Rs.8,52,073/- (Rupees Eight Lakhs Fifty Two Thousand Seventy Three Only). As the appellant has already deposited Rs.9,12,073/- (Rupees Nine Lakhs Twelve Thousand Seventy Three Only), as such, the appellant will be entitled to get remaining amount of Rs.60,000/-, which shall be returned to the appellant.
If any sum has already been deposited by the appellant before the M.A.C.T., it will be adjusted while making payment to the respondent under settlement and in that case the respondent will be entitled to receive interest accrued on the aforesaid deposited amount in M.A.C.T. Bank Account. The amount if any deposited in this Court be remitted to the Tribunal.
Accordingly, this appeal stands disposed of in terms of compromise and the compromise will constitute part of the order.
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(Ganga Singh, Advocate/Member) (Subhash Vidyarthi, J.) Order Date :- 9.9.2023 Ram.