ANIL SHARMA Vs. KOTAK MAHINDRA PRIME LTD.

JUDGEMENT

(1.) Cm APPL.25330/2021 & FAO 189/2016

(2.) This is an application on behalf of the appellant under Order XIII Rule 3 CPC seeking to place on record a settlement between the appellant and respondent with regard to the award passed by the Arbitral Tribunal.

(3.) Learned counsel for the appellant submits that appellant has paid a sum of Rs.35,000/- in full and final settlement of the subject loan account with the respondent. Learned counsel submits that on payment of the said amount, nothing is further due from the appellant.