MAHENDER KUMAR Vs. MANI RAM AND ORS.

JUDGEMENT

(1.) At the outset, it may be stated that vide order dated 13.10.2015, this Commission had disposed of four similar Revision Petitions, i.e. Revision Petitions No.2485 to 2488 of 2008, as the parties had settled the matter out of Court amicably. While doing so, it was also observed by this Commission that the settlement of the dispute between the Revision Petitioner and the Complainants would not be an impediment in the Revision Petitioner's pursuing any other legal remedy, as may be available to him, for recovery of the amount from the second Opposite Party, i.e. Mr. Yograj Kapoor.

(2.) Now, only this present Revision Petition is pending, which is taken up for final disposal today.

(3.) Heard the Counsel for the Revision Petitioner/Opposite Party No.1.