M/S PULLICAR MILLS LIMITED Vs V RANGASAMY
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-000431-000431 / 2011
Diary number: 15402 / 2007
Advocates: AMBHOJ KUMAR SINHA Vs
S. R. SETIA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 431 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.10195 OF 2007)
M/S.PULLICAR MILLS LIMITED ... APPELLANT(S)
VERSUS
V.RANGASAMY & ORS. ... RESPONDENT(S)
O R D E R
Leave granted. We have heard learned counsel for the parties.
By the order of this Court dated 18.06.2007, we have
directed the appellant to pay a sum of Rs.2.5 lacs to the respondent
no.1. The amount, as directed by this Court, has been paid to the
respondent no.1. We consider that the amount given by the appellant
to the respondent no.1 is in full and final settlement of his entire
claim. The respondent no.1 is not entitled to any further relief.
This appeal is, accordingly, disposed of and the impugned
judgment is modified to the extent indicated above, leaving the
parties to bear their own costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 10TH JANUARY, 2011