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Judgment
3 paragraphs · 171 wordsK.N. Keshavanarayana
A memo duly signed by the counsel for the petitioner as well as the learned counsel for the respondent is produced reporting that the matter has been settled amicably between the parties and the respondent-complainant has received the agreed amount in full and final settlement of his claim towards compensation ordered by the trial Court and affirmed by the Appellate Court. It is noticed that the trial Court while sentencing the petitioner to pay fine of Rs. 1,05,000/- had directed payment of Rs. 1,00,000/- to the complainant as compensation.
As could be seen from the records, a sum of Rs. 21,000/- had been deposited by the petitioner before the trial Court on 10.02.2006 and out of the said Rs. 21,000/-, a sum of Rs. 16,000/- has been released to the respondent-complainant on 18.08.2009. Thus, a sum of Rs. 5,000/- ordered as fine to the State has been paid. In this view of the matter, accepting the memo, this petition is disposed of as settled out of Court.