Kapoor Chand vs. Roshan Lal Saini

Held

The Court noted that both parties, the petitioner and the respondent, along with their respective counsel, voluntarily and amicably settled the matter with their free consent, will, and volition, without any undue influence or misrepresentation. The complainant-respondent confirmed receipt of Rs. 4,50,000/- as a full and final settlement. Consequently, the matter was finally settled, and the parties are bound by the agreed terms. The compounding of the offense was accepted, leading to the acquittal of the petitioner-accused. No costs were imposed due to the cost-effective and speedy disposal of the matter before the National Lok Adalat.

Facts

This matter was referred to the National Lok Adalat for determination. The petitioner, Kapoor Chand, and the respondent, Roshan Lal, voluntarily and amicably settled their dispute. As per the settlement, the complainant-respondent received a sum of Rs. 4,50,000/- as full and final settlement. The parties and their counsel accepted the terms of the settlement and appended their signatures. The compounding of the offense was to have the effect of acquittal.

Key Issues

1. Whether the parties have voluntarily and amicably settled the dispute with their free consent, will, and volition, without any undue influence or misrepresentation? Petitioner's Contention: The petitioner, through his counsel, participated in the Lok Adalat and agreed to the settlement terms. Respondent's Contention: The respondent, through his counsel, participated in the Lok Adalat and agreed to the settlement terms, having received the full and final settlement amount.