FEDERAL BANK LTD Vs. N T PAUL THOMAS

JUDGEMENT

(1.) THE appellant bank is represented by Senior Manager, Sri. T.S.Peter. THE liability is for payment of money by respondents 1 and 2. THE appellant bank has agreed that if the respondents pay an amount of Rs.Seven lakhs within three months with interest @ 13.25 from 1st April, 2007 till payment, the entire liability will stand discharged. THE respondents are represented by their agent Sri. P.J.Joy. We record the undertaking made by the appellant for settlement of the entire dispute on payment of the said amount. In case the amount is not paid as agreed, the appeal will be posted in the regular court for hearing. THE respondents' agent has also agreed to pay an amount of Rs.30,000.00 within two weeks. THE appeal is settled as above.