Babu Ram vs. Central Bank Of INDIA Branch At Khadrala
Held
The Court held that the matter stands finally settled between the parties as per the terms and conditions of the agreement reached. The parties are bound by this settlement. The compounding of the offence, arising from the settlement, has the effect of acquittal. Therefore, the petitioner-accused stands acquitted. The Court also condoned the delay in filing the petition, with the consent of the parties, and disposed of the miscellaneous application. No cost was imposed due to the cost-effective and speedy disposal of the matter before the National Lok Adalat.
Facts
This matter was referred for determination to the National Lok Adalat. The petitioner, Babu Ram, and the respondent-bank, Central Bank of India, voluntarily and amicably settled their dispute. As per the settlement, the petitioner deposited a sum of Rs. 3,00,000/- with the respondent-bank, for which a No Objection Certificate (NOC) was placed on record. The counsel for the respondent-bank acknowledged this deposit. The parties agreed to be bound by the terms of their settlement. The delay in filing the petition was also condoned with the consent of both parties.
Key Issues
1. Whether the matter can be finally settled between the parties through the National Lok Adalat? Petitioner's Argument: The petitioner, through their counsel, participated in the Lok Adalat and agreed to the settlement terms, implying acceptance of the forum for resolution. Revenue/State's Argument: The respondent-bank, represented by counsel, acknowledged the settlement amount and NOC, indicating their consent to the resolution through the Lok Adalat. No specific argument against the forum was recorded.
AI-generated summary — verify with the full judgment below
BEFORE THE NATIONAL LOK ADALAT Present: Ms. Anchal Sharma, Advocate for the petitioner.
Mr. Peeyush Agnihotri, Advocate vice counsel for the respondent-Bank.
The matter has been referred for determination to the National Lok Adalat. Both the parties have voluntarily and amicably settled the matter with their free consent, will, volition and without any undue influence or misrepresentation.
As per settlement arrived between the parties, a sum of Rs. 3,00,000/- (Three Lacs) has been deposited by the petitioner-accused before the respondent-bank qua which NOC has also been placed on record. This fact has been acknowledged by the counsel for the respondent-Bank.
Accordingly, the matter stands finally settled. The parties shall be bound by the terms and conditions of the agreement as agreed.
The terms and conditions of the settlement as above have been explained to the parties/counsel, which they have accepted as correct and appended their signature in evidence of the settlement. Members have also counter signed it.
The compoun
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Reproduced from the public record of the Himachal Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.