RAJENDER JAINA Vs. NATIONAL FEDERATION OF BLIND

JUDGEMENT

(1.) THE appellant has challenged the impugned judgment and decree of the Trial Court whereby a suit for recovery of damages of Rs.5,00,000/ - has been dismissed by the learned Trial Court.

(2.) RESPONDENT no.2 who is also representing respondent no.1 as its General Secretary submits that on 29th May, 1989, the appellant approached the respondents for full and final settlement. The terms of the settlement are recorded in the letter dated 29th May, 1989 which is reproduced hereunder:

(3.) IT is further submitted that the respondents accepted the said settlement and in pursuance thereto issued a letter to the SHO, P.S. Connaught Place on 7th June, 1989 which is reproduced hereunder: