PROJECT DIRECTOR, DEPUTY GENERAL MANAGER Vs. P.SARASWATHI

JUDGEMENT

(1.) The Project Director, National Highways Authority of India, is the revision petitioner in these revision petitions. The revision petitioner challenges the dismissal of Sec. 47 Applications filed by the petitioner in Execution Proceedings laid by the first respondent/decree holder in these revision petitions.

(2.) I have heard Mr.Su.Srinivasan, learned Standing Counsel for Mr.V.Ashokkumar, learned counsel for the National Highways and Mr.V.Raghavachari, learned Senior Counsel for Mr.P.V.Ravichandran, learned counsel for the first respondent.

(3.) Mr.Su.Srinivasan, learned Standing Counsel would contend that the decree holder, after the award was passed, voluntarily approached the revision petitioner and expressed urgency for release of funds and was willing to give up the solatium of 30% and 10% and was happy to receive the balance compensation. The said proposal of the first respondent was taken up by the Authorities and after going through various administrative levels, a decision was taken by the petitioner to settle the claim of the decree holder herein and consequently, the amount was also paid in full satisfaction.