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Judgment
Nobody appeared on behalf of the respondents on 19.12.2019 and 20.12.2019 on both the dates, however, the matter was adjourned with a view to provide one more opportunity to the learned counsel appearing for the respondents.
Today again nobody is appearing on behalf of the respondents.
Mr. Amitabh, the learned counsel appearing for the appellants submits that this First Appeal has been preferred by the appellants against the judgment dated 21.04.2012 passed by Sub-Judge-II cum Land Acquisition Judge, Ranchi in L.A. Case No.205 of 1980. He further submits that against the above judgment the respondents have filed Execution Case No.15 of 2012 in the court of Sub -Judge II cum L.A. Judge against the appellants for realization of the decretal/award amount. He further submits that thereafter on 08.09.2018 the said execution case No.15 of 2012 was referred to the National Lok Adalat with the consent of both the parties, both the parties have agreed to dispose of in National Lok Adalat and accordingly the award was prepared by the National Lok Adalat. He further submits that in view of the settlement arrived at between the parties in National Lok Adalat, the appellant/judgment debtor has made the payment to the decree holder by way of transferring the amount by the mode of RTGS. The details of the payment made in respect of the parties has also been brought on record. Mr. Amitabh, the learned counsel submits that he has brought all these facts on the record by way of filing I.A. No.10671 of 2019. The order of the L.A. Judge, Ranchi has also been annexed alongwith this I.A.
It appears from the order dated 08.09.2018 that the parties agreed with the conditions putforth by each other before the Court and the prayer was allowed and the case was disposed of in the National Lok Adalat and the award was accordingly prepared. It transpires from the order dated 04.10.2018 of the L.A. Judge that a petition on behalf of the decree holder in respect of that, money has been deposited in their account. The order dated 05.10.2018 of the L.A. Judge suggests that a petition filed on behalf of the judgment debtor Mecon Limited, Ranchi along with the details of payment made by the judgment debtor to the decree holder in their account through RTGS. The RTGS Chart is annexed as Annexure-2 to the said I.A.
The learned counsel appearing for the respondent State accepts the above position.
In view of the above facts and considering the order of learned L.A Judge, Ranchi which has been brought by way of I.A., it transpired that the parties have settled the dispute amongst themselves in National Lok Adalat and accordingly the award has been prepared. The money in question has also been transferred in the account of the decree holder by the RTGS. Thus, the dispute in this appeal is settled now. The First Appeal being First Appeal No.150 of 2012 stands disposed of in view of the settlement made between the parties before the National Lok Adalat and as the decree has already been satisfied in terms of the award.
First Appeal No.150 of 2012 stands disposed of.
I.A. No.10671 of 2019 also stands disposed of.