SAKHARAM Vs. UJWALA & ANR

JUDGEMENT

(1.) We are happy to note that during the course of hearing of this Petition, the Respondents/Opposite Parties in the Complaint, have offered to pay to the Complainant an ex gracia amount of Rs. 5,50,000/- for the pain and sufferings he has undergone on account of the damage to his left eye in a road accident, provided the Complainant withdraws all his allegations of any kind of negligence on the part of the Respondents during the 'Malar Reconstruction' procedure and also withdrawing the Complaint filed by him against the Respondents in Maharashtra Medical Council. The offer made by the Respondents is acceptable to the Complainant, who is present in person along with his counsel.

(2.) In view of the above, the Respondents undertake to remit directly to the Complainant a sum of Rs. 5,50,000/- through RTGS transfer, for which purpose the Bank account details have been furnished to them by the Complainant.

(3.) On receipt of the said amount, the Petitioner shall be left with no claim against the Respondents, subject-matter of the Complaint, leading to the present Revision Petition. He also undertakes not to press the Complaint, stated to have been filed by him before the Maharashtra Medical Council.