MANJU Vs. MAHESH KUMAR

JUDGEMENT

(1.) The present Petition has been filed under Article 227 of the Constitution of India challenging the order dtd. 7/3/2025 [hereinafter referred to as 'Impugned Order'] passed by the learned Presiding Officer-1, MACT-1 (North), Rohini, Delhi. By the Impugned Order, the learned Tribunal has directed that no amount shall be withdrawn from the saving bank accounts of the Petitioners till further orders and a report was also called from the concerned Bank Manager regarding the withdrawal of the amounts by Petitioner No.1 as well.

(2.) It is the case of the Petitioners that the Petitioners were the recipient of the Award in the sum of Rs.39.64 lacs from the Respondents, who were the judgment debtors before the Tribunal, in terms of judgment dtd. 19/10/2024 passed by the learned Presiding Officer, MACT-01, North, Rohini, Delhi [hereinafter referred to as 'Award']. The operative part of the said Award reads as follows:

(3.) The settlement between the parties as set out in the Settlement Agreement dtd. 25/2/2025 is as follows: