Full Judgment Text
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CASE NO.:
Appeal (civil) 2427 of 2002
PETITIONER:
CHAIRMAN,STATE BANK OF INDIA & ORS.
RESPONDENT:
H.C. AGARWAL & ANR.
DATE OF JUDGMENT: 03/02/2005
BENCH:
B.P. SINGH & B.N. SRIKRISHNA
JUDGMENT:
J U D G M E N T
B.P.Singh,J.
We have heard counsel for the parties.
After having gone through the material on record, we suggested to the parties to
settle their disputes and we are happy to record that they have settled their disputes in a
reasonable manner.
In the result, with the consent of the parties, the impugned judgment and order of
the High Court is set aside. The respondent No.1 shall be deemed to have retired from servi
ce of
the Bank on 31st January, 1998 and the Bank shall accordingly work out the additional amount
that may become payable to the respondent, since the earlier calculation was on the basis th
at he
had retired from service with effect from 30th November, 1997.
The outstanding in the house loan account of respondent No.1 as on date stands at
Rs.3,78,476.65. As against this, there is a sum of Rs.3,43,000/- in the Term Deposit Recei
pt
Account of the respondent No.1. The Bank shall adjust the amount in the said TDR Account
against the total outstanding in the house loan account in full and final settlement of all
dues
payable against house loan account. Nothing further shall be payable by respondent No.1 to
the
appellant Bank on this account.
The pension which has not been paid to the respondent No.1, shall be paid within a
period of three months, and the respondent No.1 will sign the necessary papers immediately
on
presentation, and will not make any excuses for not signing the pension papers. This order
is
passed in full and final settlement of all disputes between the parties. Future pension sha
ll be
paid in accordance with rules.
The appeal stands disposed of in the above terms.