LAKHAN SINGH Vs. CLASS INDIA PVT LTD

JUDGEMENT

(1.) Heard the Learned Counsel for the parties and perused the Applications, filed by the parties. While IA No. 21787 and 21788 have been filed by the Learned Counsel for the Petitioners, seeking a direction to the Respondent to release the agreed amount in terms of order dated 31.01.2018, MA No. 580 and 581 of 2018 have been filed by the Learned Counsel for the Respondent, seeking modification of the orders dated 31.01.2018 and 13.04.2018.

(2.) On a suggestion being given to the Learned Counsel for the parties to sit together and discuss the matter, they had discussed the same in the presence of the Petitioners. The offer of Rs.9.00 Lakhs made by the Respondent was not acceptable to the Petitioners, as they wanted Rs.10.00 Lakhs.

(3.) To give a quietus to the entire matter, it would be appropriate and in the interests of justice if the Respondent is directed to pay a sum of Rs.9.50 Lakhs to each of the Petitioner. We order accordingly. The Respondent shall pay the said amount to the Petitioners within a period of 30 days. In the meantime, the machines shall be made available to the Respondent for inspection.