S.V.R. ESTATE DEVELOPERS Vs B.VEERABHADRADU

1. THIS revision is filed by the opposite party in CD 2113/95 District Forum, Hyderabad questioning the order of the District Forum passed in IA 529/95 whereby it punished the opposite party with imprisonment for a period of three months and fine of Rs. 6,000/- or in default of payment thereof further imprisonment for a period of three months. Pending the revision the State Commission passed an order on 8.3.96 granting interim stay of arrest on condition that the petitioner deposits an amount of Rs. 6,000/- being the fine to the credit of IA 529/95 in CD 2113/93. It is represented that the said amount was deposited as directed by the State Commission. A memo is filed signed by the Counsel for the petitioner and the respondent/complainant who is present in Court stating that the petitioner in this revision petition paid the entire decretal amount of Rs. 1,06,895/- (Rupees One lakh, six thousand and eight hundred and ninety-five only) with interest including Rs. 5,000/- deposited before the District Forum to the complainant. In these circumstances, since the petitioner paid the fine of Rs. 6,000/-, which was imposed by the District Forum, we consider it appropriate to set aside the order of imprisonment. The revision is allowed in part. There shall be no order as to costs. Revision partly allowed.