SWAMI DAYANAND SARASWATI Vs. SADHVI ARUNA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 4.9.2003.

(2.) By this order the learned Forum has directed the Bank to pay rest of the amount after leaving Rs.60,000/-, to opposite party Sadhvi Aruna.

(3.) The brief facts of the case are that the complaint No.203/1999, Sadhvi Aruna V/s. Swami Dayanand Saraswati was filed by the opposite party with the allegations that she has asked the FDR to be prepared in her name but Swami Dayanand Saraswati got the FDR prepared in his name. However, in the complaint a compromise was entered into on 6.9.2001. The compromise was that out of the FDR Rs.60,000/- shall be paid to O. P. No.1 Swami Dayanand Saraswati and the rest of the amount shall be paid to Sadhvi Aruna. The Bank shall pay the amount and will obtain the receipt. It was agreed that the case be decided on the basis of the compromise. A criminal complaint has also been filed by Sadhvi Aruna against Swami Dayanand Saraswathi and Kuldeep Singh. The proceedings for its withdrawal are in progress. The complainant shall take it back.