M.V. UMANG Vs KAMLA KANT DUBE(DEAD) THR. LRS.
Bench: R.V. RAVEENDRAN,J.M. PANCHAL, , ,
Case number: C.A. No.-005191-005191 / 2002
Diary number: 15219 / 2001
Advocates: Vs
B. VIJAYALAKSHMI MENON
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5191 OF 2002
M.V. UMANG & ORS. .......APPELLANT(S)
Versus
KAMLA KANT DUBE (DEAD) THR. LRS. & ANR.
.....RESPONDENT(S)
O R D E R
This appeal arises out of a decision regarding jurisdiction in a suit filed by the
LRs of an employee of the first appellant, for additional compensation/damages. The
appellants have approached this Court feeling aggrieved by the decision of the High
Court on the issue of jurisdiction.
2. The matter was referred by this Court to mediation on 15.10.2008. The
parties, accordingly, appeared before the Delhi High court Mediation and Conciliation
Centre and have settled the matter. The Mediation Centre has submitted the
'Settlement Agreement' under cover of its letter dated 8.12.2008. Under the said
agreement, the appellants have agreed to pay Rs.11,20,000/- (Rupees eleven lakhs twenty
thousands only) over and above the payments already made, to the respondent No.2
(mother of the deceased).
3. When the matter came up today, learned counsel for the appellants handed
over Demand Draft No.205840 dated 8.12.2008
.......2.
- 2 -
for Rs.11,20,000/- drawn in favour of the second respondent-Smt. Santosh Kumari
Dubey (issued by the ABN Amro Bank, payable at HDFC Bank, Allahabad). The
learned counsel for the respondents acknowledged receipt of the same. A copy of the
demand draft is also made available to the Court. Both the parties also confirm that
neither party has any outstanding claim against the other.
4. In view of the said payment, Admiralty Suit No.33/1997 on the file of the
Bombay High Court, stands disposed of as settled out of Court.
5. In view of the above settlement, the question of territorial jurisdiction raised
by the appellants does not require consideration and is left open.
6. The bank guarantee said to have been furnished by the appellants for a sum of
Rs.45,00,000/- (Rupees forty five lakhs only), filed before the High Court, shall be
discharged and returned to the appellants.
7. Appeal is disposed of accordingly.
...........................J. ( R.V. RAVEENDRAN )
New Delhi; ...........................J. December 16, 2008. ( J.M. PANCHAL )