RAJESH CHAUDHARY Vs. PAPPU PASWAN

JUDGEMENT

(1.) BY way of the present petition, the petitioner is seeking release of the amount lying deposited in the form of FDR with State Bank of India, Girdghar Plaza, Shalimar Garden, Ghaziabad, in his favour.

(2.) AS averred in the instant petition, that matter has been settled in the Lok Adalat held on 14.09.2013 for a sum of Rs.4,95,000/ - towards full and final settlement. Accordingly, an amount of Rs.2,95,000/ - was given in cash and rest of the amount, i.e., Rs.2,00,000/ - was ordered to be kept in FDR for a period of five years to be matured on 08.11.2018.

(3.) FOR the similar relief, an application was moved by the petitioner before the learned Tribunal, however, the same was rejected vide order dated 31.01.2014. Hence, the present petition.