M/S. JAI KRISHNA ARTECH Vs. GEETA RANI W/O. SH. SARWAR SINGH, R/O. HOUSE NO. 259/6, MODEL TOWN, SONIPAT HARYANA

JUDGEMENT

(1.) Mr. Rawal, Learned counsel appearing for the Petitioner states that having regard to the peculiar facts and circumstances of the present case, the Petitioner company is willing to pay to the Respondent/Complainant the principal amount deposited by her along with interest @ 12% p.a. from 5.12.2013 till this date, as a full and final settlement of the dispute, subject-matter of the Complaint.

(2.) The husband of the Respondent is present in person. He has been provided with the statement of account of the Complainant, according to which a total sum of 34,32,645.00, comprising of the principal amount as well as the interest, has been agreed to be refunded by the Petitioner to the Complainant. Having perused the said statement, he states that the amount offered is acceptable to him.

(3.) In view of the above, we dispose of the Revision Petition with a direction that on receipt a total sum of 34,32,645.00 by the Complainant, she will not be left with any claim against the Petitioner company.