SANDEEP PRABHAKAR Vs. RITA SINGH

JUDGEMENT

(1.) After some arguments, parties have arrived at a settlement. Learned counsel for petitioner on instructions has offered to settle the matter with the Respondent/Complainant on the following conditions;

(2.) The respondent/complainant accepts the above offer voluntarily and she states that in the event of release of said amount to her, her claim under the complaint shall stand fully satisfied. Both the parties request that revision petition may be disposed of in terms of above settlement.

(3.) We are satisfied that both parties have arrived at a settlement voluntarily without inducement or threat from any corner, therefore, we accept the settlement and disposed of the revision petition in terms of above noted terms of settlement. We direct the District Forum concerned to release a sum of Rs.5,14,000/ -(Rupees Five Lakhs Fourteen Thousand only) deposited by the petitioner to the Respondent/Complainant with accrued interest thereon. We also direct the State Commission U.T. Chandigarh to release the sum of Rs.25,000/ -(Rupees Twenty Five Thousand only) deposited by the petitioner along with filing of the appeal under Section 15 of the Consumer Protection Act, 1986, to the respondent/complainant.