PARKASH CHAND Vs. BALI RAM THAKUR & ANOTHER

JUDGEMENT

(1.) Consent Order: Petition filed for compounding the case. Learned Advocates appearing on behalf of the parties submitted that out of court settlement executed inter-se the parties. Same is placed on record. In the ends of justice and with the consent of the parties following order passed:-

(2.) Revisionist namely Sh. Parkash Chand has given Rs. 70,000/- (Rupees seventy thousand) to complainant Sh. Bali Ram Thakur and Sh. Bali Ram Thakur has admitted receipt of Rs. 70,000/- (Rupees Seventy thousand) in the Court.

(3.) Remaining compensation amount to the tune of Rs. 50,000/- (Rupees fifty thousand) will be paid by revisionist to Sh. Bali Ram Thakur within a period of three months w.e.f. 13.5.2016.