Maharashtra Mitra Mandal and ANR. Vs. Mohan Shankar Shelvale [2008] INSC 640 (11
April 2008)
A.K.MATHUR & AFTAB ALAM
O R D E R (Arising out of S.L.P.(C) No.8182 of 2007) Leave granted.
Learned counsels for both the parties submit that with the consent of their
clients they have worked out a compromise formula that the order dated
16.7.1994 of the School Tribunal, Nasik in Appeal No.42 of 1993 and the order
dated 6.11.1994 of the High Court in Writ Petition No.4219 of 1994 may be set
aside.
The respondent herein will be satisfied in case the appellant pays a sum of
Rs.1,00,000/- (Rupees one lakh only) towards the full and final payment to the
respondent. The appellant is agreed to pay a sum of Rs.1,00,000/- (Rupees one
lakh only) in two instalments i.e. first instalment of Rs.50,000/- (Rupees
fifty thousand only) to be paid by 30th April, 2008 and second instalment of
Rs.50,000/- (Rupees fifty thousand only) to be paid by 31st October, 2008. On
this -2- payment all the litigation will come to an end and the respondent will
not claim any benefit whatsoever.
In view of this agreement arrived at between the parties, the order dated
16.7.1994 of the School Tribunal, Nasik in Appeal No.42 of 1993 as well as the
order dated 6.11.1994 of the High Court of Judicature at Bombay in Writ
Petition No.4219 of 1994 is set aside. We direct the appellant to pay
Rs.1,00,000/- to the respondent in two instalments. First instalment of
Rs.50,000/- shall be paid by 30th April, 2008 and second instalment of
Rs.50,000/- shall be paid by 31st October, 2008.
This appeal is accordingly, disposed of.
The agreement arrived at between both the parties may be kept on record.
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