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Judgment
Mr.Rawal, Learned counsel appearing for the Petitioner states that having regard to the peculiar facts and circumstances of the present case, the Petitioner company is willing to pay to the Respondent/Complainant the principal amount deposited by her along with interest @ 12% p.a. from 5.12.2013 till this date, as a full and final settlement of the dispute, subject-matter of the Complaint.
The husband of the Respondent is present in person. He has been provided with the statement of account of the Complainant, according to which a total sum of 34,32,645/-, comprising of the principal amount as well as the interest, has been agreed to be refunded by the Petitioner to the Complainant. Having perused the said statement, he states that the amount offered is acceptable to him.
In view of the above, we dispose of the Revision Petition with a direction that on receipt a total sum of 34,32,645/- by the Complainant, she will not be left with any claim against the Petitioner company.
It is pointed out that in terms of order dated 14.9.2016, a sum of 33,63,224/- has already been deposited by the Petitioner in this Commission and the same has been already invested in a Fixed Deposit Receipt (FDR). In view of the aforesaid settlement, we direct that the said FDR may be got encashed and the proceeds of the FDR be released to the Complainant forthwith. In case, there is any deficiency in the amount to be paid in terms of the above order, the same shall be made good by the Petitioner within two weeks of communication of the said amount by the Complainant to the Company. At the same time, if the proceeds of the FDR are more than 34,32,645/-, the same shall be refunded to the Petitioner.
As noted above, the afore-noted settlement has been arrived at between the parties on the facts and circumstances of the case and shall not be treated as a precedent in any other case.
The Revision Petition stands disposed of in the above terms with no order as to costs.