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Smart Summary

Factual and Procedural Background

The excerpted opinion relates to proceedings in a matter recorded with a file identifier referencing "dzekWad 434@2021". The record contains dates and procedural entries, including a dated entry of 05-12-2022 when the matter was heard, and an earlier date appearing as 04-10-2021 in the header. The document records that a party referred to as "ifjoknh" (the claimant/petitioner) initiated proceedings under a statutory provision described in the text as the legislation of year 2019 and specifically mentions "section 35" of that enactment.

The text contains identification of parties: (1) Ford India Pvt. Ltd (with an address in Navi Mumbai), (2) an entity referenced as "xSysDlh QksMZ" (text in Devanagari transliteration), and (3) The New India Assurance Company (regional office, Bhopal). The opinion records factual material about payments, bank account numbers, cheque deposits, dates of transactions (for example account numbers starting with 71050031200... and transaction dates between 19-6-2020 and 17-6-2021), and mentions of specific cheque and deposit amounts.

The narrative portion of the excerpt describes a claim for monetary relief (with various figures stated in rupees and other vernacular shorthand), documentary steps taken by the claimant and by respondents, and factual disputes about whether and when certain amounts were paid, deposited, or released to the claimant or to other parties. The opinion records communications, bank transactions, and some procedural orders/dates but the excerpt does not contain a clearly labelled final adjudicative order in full detail.

Legal Issues Presented

The opinion excerpt does not frame distinct legal issues in a numbered issues section.

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

Claimant's (ifjoknh) Contentions

  • The claimant filed proceedings under legislation of year 2019 and invoked "section 35" (as recorded in the text) seeking relief arising out of the factual matrix recorded in the file entry dated 05-12-2022.
  • The claimant produced bank/account particulars and asserted that certain amounts were credited to or debited from specified bank accounts. Two specific account numbers appearing in the record are: 71050031200360014187 and 71050031200390018368. The record shows transaction dates and ranges described as between 19-6-2020 and 17-6-2021.
  • The claimant asserted that cheques and partial payments were made by other parties (including an entry stating that respondent paid 3,30,000 by way of a cheque), and the claimant described follow-up actions it took after receiving partial payments (for example, deposits, receipts and attempts to transfer or claim further sums).
  • The claimant supplied a breakdown of claimed compensation and ancillary heads (figures are recorded in the text and include amounts such as 16,29,000, 5 yk[k, 1 yk[k and a noted smaller figure 10,000 — all appearing in the verbatim excerpt). The claimant also asserted entitlement to certain loss-of-income/professional-earning related components (the text records the claimant's calculations and dates).
  • The claimant contended that it attempted to comply with procedural or evidentiary requirements (for example, producing bank statements and vouchers) as recorded in the excerpt and advanced contentions as to the quantum and distribution of money received and outstanding.

Respondents' Contentions (as recorded)

  • The record records acts and communications by entities identified as "foi{kh dz- 1", "foi{kh dz- 2" and "foi{kh dz- 3" (these appear to be respondents or stakeholders). The text states that certain of these respondents made payments, issued cheques or took steps to deposit funds (for example, one respondent is recorded as having made a deposit of 3,30,000 and another payment of 80,000 in one passage).
  • Respondents recorded procedural steps such as issuing cheques, making bank transfers, obtaining permission/orders for payment/discharge of liability, and pointing to documentary proof (bank vouchers, deposit receipts). Specific entries mention that respondents or associated agents issued cheques to a claimant or to other parties and that some cheques were encashed or deposited on certain dates (for example, an entry shows funds credited on 20-10-2020 and references to 10 working days).
  • Respondents raised factual points about distribution and utilisation of amounts paid—e.g., that amounts paid to the claimant were used/credited in particular ways and that certain sums were set off or adjusted against liabilities. The excerpt reports these factual contentions rather than legal argumentation in abstract form.
  • One respondent (text refers to "foi{kh dz- 3") records having performed an independent payment and recording the same in the court file (including a specific figure of 3,36,562 with an adjustment of 6,562). The text states that after accounting the net deposit was considered 3,30,000.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The opinion excerpt engages in a factual and documentary analysis of payments, cheques, bank accounts and the sequence of financial transactions relevant to the claim. The court (or the record) proceeds by:

  1. Reciting the procedural history and statutory provision invoked — the claimant's filing under legislation of 2019 and a reference to "section 35" is recorded in the file entry dated 05-12-2022.
  2. Reviewing documentary material: the opinion records examination of bank account numbers and transaction records (for example account numbers beginning with 71050031200...), cheque numbers, dates of deposit, and the amounts credited/reflected in the ledgers. Specific transaction windows noted include from 19-6-2020 to 17-6-2021, and isolated entries for 17-18/10/2021 in the excerpt.
  3. Detailing the sequence of payments and receipts: the text records that one respondent deposited/credited a sum of 3,30,000, another released 80,000 (as per a stated arrangement), and mentions a net accounting where from a gross figure of 3,36,562 an amount of 6,562 was adjusted, leaving 3,30,000 as the accounted sum in one passage. The court's narrative carefully lists these arithmetic entries exactly as recorded in the opinion.
  4. Considering competing contentions about the sufficiency and propriety of payments: the opinion notes contentions that certain payments were not made or not properly discharged, and records counter-contentions that payments were indeed issued and bank-evidenced. It records the factual dispute about which party is liable for outstanding sums and whether amounts have been properly adjusted or released to the claimant.
  5. Observing procedural compliance and evidentiary shortcomings: the opinion comments on whether vouchers, receipts and necessary documents were placed before the court and whether any party failed to produce documentation required to show the final status of funds. The excerpt contains statements that some documentary proofs were produced while others were not fully established in the file.
  6. Reaching interim administrative conclusions: the opinion notes steps taken in the file to allocate or mark funds, to direct encashment or release in part, and to register entries of payments made in court records. The narrative culminates in procedural directions addressed to the claimant (see final section) though the excerpt does not include a fully-detailed, single-sentence dispositive order in conventional form.

Holding and Implications

This information was not available in the provided opinion.

The excerpt does not contain a clearly articulated final adjudicatory holding in a single conclusory paragraph that is extractable without inference. The document records that the court reviewed evidence of payments, recorded bank transactions and cheque particulars, and set out factual findings about deposit and adjustment of sums (for instance the conversion of a recorded figure 3,36,562 to a net accounted sum of 3,30,000 after adjustment). The immediate, direct effects recorded in the excerpt concern administrative and accounting outcomes on the court file (entries of deposits, cheques, and adjustments).

No broader legal principle or new authoritative precedent is set out in the provided excerpt. Where the excerpt contains a concluding procedural line, it addresses compliance steps to be taken by the claimant and administrative directions to the parties, but the full operative order is not contained in the pages supplied.

Document source: summary prepared exclusively from the provided opinion excerpt. No facts or legal conclusions have been invented or inferred beyond the content present in the excerpt.

    AKASH SINGH v. FORD INDIA

    ftyk miHkksDrk fookn izfrrks"k.k vk;ksx Hkksiky] dzekad&1 ¼e0iz0½ izdj.k dzekWad 434@2021

    lLa Fkkiu fnukaWd 04@10@2021

    %%le{k%%

    v/;{k & ;ksxs'k nRr 'kqDy

    lnL; & lquhy JhokLro

    lnL;k & Jherh izfrHkk ik.Ms;

    vkdk'k flga iq= Jh vfuy flga

    fuoklh&12&,]

    :vkcka/kk lDs Vj] fHkykbZ ¼N-x-½-

    gky fuoklh& C/o vuwi flag

    e-ua- lh&603] twfuQj fLizax osyh M~;w

    dVkjk fgYl Hkksiky e-iz-

    eksckby uacj&8889719726

    &&&ifjoknh

    Ckuke

    1. Ford India Pvt. Ltd 2401, 24th floor, kesar solitaire condominium plot no- 5, sector 19, sanpada, palm beach road navi Mumbai 400705

    phone : 91-022-67034300

    2. xSysDlh QksMZ izk0fy }kjk izca/kd @lpa kyd @izHkkjh vf/kdkjh irk& o`Unkou xkMZu ds ikl]

    gks'kaxkckn jksM Hkksiky

    9425007075

    3. The New India Assurance company regional office- Block no- 3 2nd floor, paryavas bhavan jail rd, arera hills Bhopal &&&&foi{khx.k

    &&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&& Ikfjoknh Lo;a mifLFkr A

    foi{kh dz- 1 ,oa 2 }kjk Jh eksgu pkSdls vf/koDrkA foi{kh dz- 3 }kjk Jh izfriky flag vf/koDrk A &&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&&

    1

    2

    @@vkns'k @@ ¼fnukad 05@12@2022 dks ikfjr ½ lnL;k Jherh izfrHkk ik.Ms; vuqlkj] %& 1- Ikfjoknh }kjk miHkksDrk laj{k.k vf/kfu;e] 2019] dh /kkjk 35 ds varxZr] foi{kh ds fo:) ;g ifjokni= foi{kh ij lsok esa deh dk vk{ksi yxkrs gq, izLrqr fd;k x;k gS A

    2- ifjokni= lfa {kIr% bl izdkj gS fd] ifjoknh }kjk tqykbZ 2018 es a foi{kh dz- 2 l s QksMZ ,Lik;j dkj dz; dh Fkh A rRle; ifjoknh NRrhlx<+ jkT; ds varxZr nqxZ ftys es a fuokljr gksus ds dkj.k iz'uxr okgu dk jftLVªs'ku nqxZ NRrhlx<+ es a djok;k ftldk ita h;u dz- lhth07 ch,e 9300 gS A ifjoknh dk mDr okgu foi{kh dz- 3 chek daiuh ds }kjk oS/k :Ik l s chfer Fkk ftldk ikfylh dz- 71050031200360014187 oS/krk vof/k fnukad 19-6-2020 l s 17-6-2021 rd Fkh A fnuakd 17&18@10@2021 dh e/; jkf= dks Hkksiky l s ubZ fnYyh tkus ds nkSjku~ ?kkaVhxkWao XOkkfy;j ds lehi okgu nq?kZVukxzLr gks x;k ftldh rRdky lpw uk foi{kh dz- 3 chek daiuh dks nh xbZ ftl ij chek daiuh ds }kjk nq?kZVukxzLr okgu foi{kh dz- 2 ds lfoZl LVs'ku ij lq/kjokus ,oa lia w.kZ Dyse jkf'k dk Hkqxrku fd;s tkus dk vk'oklu fn;k x;k A foi{kh dz- 2 ds }kjk ifjoknh ds okgu dks fujh{k.k mijkar 3]30]000@&:- dh jkf'k dk O;; gksuk vkSj okgu lq/kkj dj okfil nsus esa yxHkx 15 fnu dk le; yxuk crk;k x;kA foi{kh dz- 3 chek daiuh us Dyse ua- 71050031200390018368 d s }kjk foi{kh dz- 2 dk s 3]30]000@&:- dh jkf'k dk Hkxq rku fd;k vkSj foi{kh dz- 2 xSysDlh QksMZ }kjk ifjoknh l s mDr okgu ds lq/kkj dk;Z gsrq 80]000@&:- vfrfjDr fy;s x;s A fnukad 27-2-2021 dks foi{kh dz- 2 }kjk okgu lq/kkj dj fn;k x;k A foi{kh dz- 2 }kjk ifjoknh dks crk;k x;k fd] mud s okgu es a lHkh uofufeZr ikVZ~l Mkys x; s gSa A ifjoknh us tc mDr daiuh }kjk uofufeZr ikV~Zl tks okgu es a yxk; s x;s gSa mudk fcy ekaxk rks foi{kh dz- 2 }kjk VkyeVksy dj euk dj fn;k x;k A ifjoknh }kjk okgu dk tc mi;ksx fd;k x;k rks okgu lpa kyu es a cgqr dfBukbZ gqbZ A okgu dh {kfrxzLr LVs;fjxa tks fd] foi{kh dz- 2 }kjk cnydj ubZ Mkyh xbZ Fkh ml ij LokfLrd dk fpg~u cuk gqvk Fkk A tc ifjoknh dks 'kd gqvk rks mlus viu s okgu dk fujh{k.k fd;k rks ik;k fd] foi{kh dz- 2 }kjk mlds okgu esa Mkyh xbZ Mkyh xbZ lHkh lkexzh fuEuLrj dh gS A okgu es a dbZ ikV~lZ ,sls Hkh cny fn; s x;s tks fd] nq?kZVuk ds le; {kfrxzLr Hkh ugha gq, Fks A foi{kh dz- 2 ds mDr d`R; ds lna HkZ es a ifjoknh }kjk QksMZ bfa M;k ds gsM vkfQl eqEcbZ esa Hkh Vksy Qzh uacj Mk;y djds laidZ fd;k rks muds }kjk Hkh dskbZ lra ks"ktud mRrj ugha fn;k x;k A ifjoknh dk dguk gS fd] mlus foi{khx.k ij fo'okl dj djds okgu dz; fd;k Fkk ,o a foi{kh dz- 2 ds ;gkWa lq/kkj dk;Z djok;k A bl izdkj foi{khx.k dk d̀R; los k essa deh o

    3

    vuqfpr O;kikj izFkk dh Js.kh es a vkrk gSA vr% ifjokni= Lohdkj dj okgu dh orZeku dher fnyk;s tkus] {kfrifw rZ jkf'k ,deq'r 16]29]000@&:-] ekufld {kfr gsrq 5 yk[k :-] le; vioapu ds en es a 1 yk[k :-] oknO;; 10]000@&*:- dh jkf'k fnykbZ tko s A 3- ifjoknh us vius i{k leFkZu es a Lo;a dk 'kiFki= ,o a lwph vuqlkj 1 yxk;r 11 nLrkost izLrqr fd;s gSa A

    4- foi{kh dz- 1o 2 dh vksj ls tokc izLrqr dj dFku fd;k x;k gS fd] f'kdk;r ftl :Ik es a fy[kh xbZ gS mldk pj.kokj mRrj nsuk lHa ko ugha gS A ifjokni= ds lHkh pj.kks a dks Li"V :Ik l s vLohdkj djrs gq, viuk tokc izLrqr dj dgk gS fd] ifjoknh ,d O;olk;h gS vkSj O;olk; ds iz;kstu l s mlds }kjk okgu dz; fd;k x;k FkkA ifjoknh miHkksDrk dh Js.kh es a ugha vkrk gS A ifjoknh us ;g rF; fNik;k gS fd] mlds }kjk mDr okgu dks 7 yk[k :- es a cps us dk lkSank dj fy;k x;k Fkk A daiuh mDr okgu dks VksVy ykWl es a lsVy djuk pkgrh Fkh ftles a 5 yk[k :-

    yus s ds ckn okgu dks daiuh es a nsuk iM+rk ftles a ifjoknh dks 2 yk[k :-

    dk uqdlku fn[k jgk FkkA ifjoknh dk lxk HkkbZ vuwi flag foi{kh dh nwljh daiuh xsysDlh ,L;ksj es a deZpkjh FkkA ifjoknh dk vuqeku Fkk fd] og viu s HkkbZ dh enn l s rhu 3 yk[k :- ds vkl&ikl okgu lq/kjok ysxkA ;gh dkj.k Fkk fd] NRrhlx<+ dk fuoklh gksus ds ckotwn Hkh ifjoknh viuk okgu Hkksiky es a lq/kjokus vk;k A ifjoknh }kjk chek daiuh ds le{k ;g dgk x;k Fkk fd] ml s VksVy ykWl es a Dyse lVs y ugh djokuk gS A bl vk'k; dk 'kiFki= 10 fnlca j ds ckn chek diauh esa izLrqr fd;k gS A foi{khx.k dk ;g Hkh dguk gS fd] ifjoknh ds HkkbZ dks ?kiyk fd;s tkus ds dkj.k xkM+h lq/kkjus ds iwoZ gh daiuh ls fudky fn;k x;k Fkk A tc ifjoknh }kjk okgu Bhd gks tkus ds mijakr fMLdkmVaa dh ckr dgh rks foi{kh ds vf/kdkfj;ks a }kjk ;g dgrs gq, fd] ^^vkids HkkbZ ds dkj.k vki ,d :Ik; s ds fMLdkmaV ds Hkh ik= ugha gks** euk dj fn;k x;kA ifjoknh }kjk vk/kkjghu f'kdk;r izLrqr dh xbZ gS A ifjoknh us fnuakd 31-1-2021 dk fcy vk;skx ds le{k izLrqr ugha fd;k A bl fcy dh jkf'k 3]91]241@&:- gS ftle sa ls 3]30]000@&:- dk Hqkxrku chek daiuh }kjk fd;k x;k FkkA ifjoknh }kjk 39]000@&:- dk Hkqxrku fd;k x;k Fkk 'ks"k jkf'k 23]530@&:- dk Hkqxrku ifjoknh }kjk vkt fnuakd rd ugha fd;k x;k gS A

    5- foi{khx.k }kjk vius tckc esa ;g dgk x;k gS fd] nq?kZVuk gksus okys okgu dks [ksyus ds iwoZ mldh Bhd djus dh ykxr dk vuqeku yxkuk lHa ko ugha gksrk bl dkj.k vuqekfur lq/kkj dh ykxr 4]64]000@&:-

    crkbZ xbZ Fkh fadarq] Qkbuy fcy 3]91]000@&:- dk gh cuk FkkA ifjoknh ds nq?kZVukxzLr okgu dks 20-10-2020 dks yksM djds yk;k x;k Fkk A okgu dks Bhd djus dh ykxr dh Lohd`fr 10 fnlca j 2020 ds ckn feyh tc ifjoknh }kjk chek daiuh es a 'kiFki= fn;k x;k fd] og okgu

    4

    3]30]000@&:- es a lq/kjokus gsrq rS;kj gSA 15 Qjojh dks okgu i.w kZr% lq/kkjdj rS;kj gks x;k FkkA loZs;j us okgu dh tkap ds mijakr Hkqxrku dh vuq'kalk 25-2-2021 dks dh A 27 Qjojh dks ifjoknh us vius okgu dh fMyhojh i.w kZ larqf"V ds lkFk yh A ifjoknh ds okgu es a cnys lHkh ikV~Zl u; ,o a vksjhty gS A ifjoknh us ftl LVs;fjax dkWye dk ftdz fd;k gS og foi{kh }kjk cnyk gh ugha x;k A LVs;fjax dkWye dk ,LVhesV 19]110@&:- cr;k x;k Fkk fdarq] okgu [kksyus ij og Bhd ik;k rks mls gh yxk fn;k x;k FkkA muds }kjk lsok esa dksbZ deh ugha dh xbZ gS vr% ifjokni= mlds fo:) fujLr fd;k tkosA

    6- foi{kh dz- 1 o 2 us vius i{k leFkZu es a Jh vf[kys'k flag eSustj ckMh 'kkWi] xSysDlh QksMZ izk0fy0 o`Unkou xkMZu ds ikl] gks'kaxkckn jksM Hkksiky dk 'kiFki= ,oa nLrkost vkj&1 yxk;r vkj&4 izLrqr fd;s gaSA 7- foi{kh dz- 3 dh vksj ls tokc izLrqr dj Lohd`r rF;ksa ds vfrfjDr ifjokni= ds 'ks"k vfHkopuks a dks vLohdkj djrs gq, ;g O;Dr fd;k x;k gS fd] mlds }kjk ifjoknh ds chek Dyse dks izkFkfedrk nsrs gq, xSysDlh QksMZ izk0fy0 dks Hkqxrku dj fn;k x;k gS A chek daiuh dk dguk gS fd] ifjokn us vius okgu dh nq?kZVuk ls gq, uqdlku ds fy, nkok fd;k Fkk ftl gsrq chek daiuh us Hkksiky ds loZ{s kd Jh lta ; JhokLro dks okgu es a gqbZ {kfr ds vkadyu gsrq fuq;Dr fd;k FkkA loZ;s j us fnukad 31-01-2021 dh fjiksVZ es a 3]36]562@&:- ds uqdlku ds vkda yu ds ckjs es a lfw pr fd;k Fkk ftles a 6562@&:- dk fuLrkj.k fd;k x;k A bl izdkj 'kq) uqdlku dk vkda yu 3]30]000@&:- fd;k x;k A f'kdk;rdrkZ@ifjoknh Lo;a }kjk 'kiFki= fn;k x;k fd] okgu dh ejEer esa yxus okyh vfrfjDr jkf'k okgu ekfyd ds }kjk ogu dh tkoxs h A loZs{kd dh fjiks VZ ds vk/kkj chek Dyse dk fujkdj.k fd;k x;kA mud s }kjk lsok esa dksbZ deh ugha dh xbZ gS vr% ifjokni= fujLr fd;k tkoAs

    8- foi{kh dz- 3 us vius i{k leFkZu es a Jh iadt lksudj lhfu;j fMohtuy eSustj dk 'kiFki= ,oa ,&1 yxk;r ,&4 ds nLrkost izLrqr fd;s gaSA

    9- izdj.k es a fopkj.kh; iz'u ;g gS fd] D;k& foi{kh dz- 1o 2 }kjk ifjoknh ds {kfrxzLr okgu es a lgh lq/kkj dk;Z u dj los k es a deh dh xbZ gS\ ;fn gkWa rks] lgk;rk ,o a vuqrks"k \

    10- mifLFkr i{k ds rdZ Jo.k fd;s x;s A ifjokni=] tokc ,oa izLrqr nLrkots ksa dk voyksdu fd;k x;k A

    ldkj.k fu"d"kZ%&

    5

    11- ifjoknh }kjk izLrqr vius ifjokni= es a ;g mYys[k fd;k x;k gS] fd mlds }kjk QksMZZ ,Lik;j dkj tqykbZ 2018 es a xSysDlh QksMZ l s dz; dh xbZ Fkh A dkj Xokfy;j es a nq?kZVukxzLr gqbZ rks ifjoknh }kjk vius fuokl LFkku nqxZ NRrhlx<+ es a lq/kjokus gsrq ys tkus dh txg okgu dk s Hkksiky Vks djds eaxok;k x;kA ifjoknh us vius ifjokni= es a dgha Hkh ml fnukad dk mYys[k ugha fd;k gS tc okgu dks xSysDlh QksMZ Hkksiky yk;k x;k A - ifjoknh us chek daiuh dks okgu ds VksVy ykWl es a u nsus rFkk 3]30]000@&:- ds O;; ds Hkqxrku vkSj vfrfjDr jkf'k ds gksus ij ifjoknh }kjk Hkqxrku fd;k tk,xk lna fHkZr 'kiFki= 10fnlca j fn;k x;k ftldh tkudkjh ifjoknh us foi{kh }kjk crk;s tkus ds mijkar [kaMu 'kiFki= es a nh gS A ifjoknh }kjk ckj&ckj viu s ifjokni= es a ;g dgk x;k fd] foi{khx.k }kjk okgu dks lq/kkjdj nsus esa cgqr nsjh dh xbZ fadarq] ifjoknh us ;g rF; vius ifjokni= es a ugha Hkh nf'kZr ugha fd;k fd] fnlacj esa chek daiuh dks 'kiFki= nsus ds mijkar Hkqxrku dh vuqefr feyus ds ckn foi{khx.k }kjk okgu lq/kkjus dk dk;Z izkajHk fd;k x;k FkkA foi{khx.k }kjk ifjoknh ds okgu es a fd;s x;s lq/kkj dk;Z dk iw.kZ fooj.k ds lkFk dEIw;Vj tujsVsM fcy fn;k x;k gS ftle sa ikV~Zl ds lhfj;y uacj vkSj fMfLdzI'ku ,oa ewY; fn;k x;k gSA

    12- ifjoknh us vius ifjokni= es a ;g dFku fd;k gS fd foi{kh dz- 2 xSysDlh QksMZ dks okgu lq/kkjus gsrq 3]30]000@&:- ds fcy dk Hkqxrku chek daiuh us fd;k vkSj vfrfjDr jkf'k 80]000@&:- ifjoknh us fn;s fdarq] ifjoknh }kjk izLrqr nLrkots izn'kZ i`"B la[;k 25 ,o a 26 ls nf'kZr gS fd] fnukad 27-2-2021 dk s 17]000@&:- dh jkkf'k ,o a 22]000@&:0 dh jkf'k dk Hkqxrku fd;k x;k gS A bld s vfrfjDr foi{khx.kks a dksbZ Hkh jkf'k ifjoknh }kjk okgu lq/kkjus gsrq nh xbZ gS ,ls k dskbZ mYy[s k fdlh nLrkots es a ugha gS A ifjoknh dks dskbZ fMLdkmaV feyk gS bldk Hkh ifjokni= esa dksbZ mYys[k ugha gS] bl lUnHkZ es a dksbZ nLrkots Hkh lya Xu ugha gS A foi{kh dz- 1o 2 ds tokc ds [kaMu es a 'kiFki= izLrqr djrs gq, ifjoknh us iSjk 6 es a ;g dFku fd;k gS fd tk s jkf'k 23]550@&:- foi{khx.k }kjk ekaxh tk jgh gS og ml s fn;k x;k fMLdkmaV gS tcfd] bld s lanHkZ es a dgha dskbZ mYys[k ugha gS vkSj foi{khx.k }kjk ifjoknh dks dskbZ Hkh fMLdkmaV ugha fn;k x;k gS ,ls k tokc es a Li"V mfYyf[kr gS A

    13- ifjoknh us viu s ifjokni= es a gh mfYyf[kr fd;k gS fd] mlus viu s okgu ds lq/kkj ds lanHkZ es a fd;s x;s dk;Z ds fcy foi{khx.kks a l s ekaxs rks mUgksau s badkj dj fn;kA tc ifjoknh iw.kZ lra q"V ugha Fkk rks] mlds }kjk lfoZl LVs'ku l s okgu dh lqiqnZxh D;k sa yh xbZ bldk dkbs Z lra ks"ktud mRrj ugha fn;k x;k A ifjoknh dk ;g dFku fd] mlds nq?kZVukxzLr okgu dks lq/kkjus es a foi{kh dz- 2 us diauh fufeZr u;s ikV~Zl u Mkydj fuEuLrj ds yksdy ikV~Zl Mkys gS A bl lUnHkZ esa ifjoknh us dskbZ ,DliVZ fjiksVZ izLrqr ugha dh gSA tc ifjoknh ds }kjk okgu o/kZeku QksMZ ,tsla h esa fn[kk;k x;k Fkk rks mud s }kjk Hkh bl lanHkZ es a dqN ugha crk;k x;k fd]

    6

    ifjoknh ds iz'uxr okgu es a yxk;s gq, ikV~Zl daiuh fufeZr u gksdj yksdy vkSj fuEuLrj ds gSa A

    14- foi{kh dz- 3 chek daiuh us ifjoknh }kjk izLrqr chek Dyse ds lna HkZ es a loZs;j fu;qDr fd;k vkSj loZs;j }kjk fjiksVZ ds vk/kkj ij Dyse jkf'k dk fu/kkZj.k dj Hkqxrku Hkh fd;k A chek daiuh }kjk izLrqr ifjoknh dk 'kiFki= ftles a ifjoknh }kjk ;g Li"V :Ik l s mYys[k fd;k x;k gS fd] 3]30]000@&:- dh jkf'k ds vfrfjDr okgu dh ejEer es a yxus okyh jkf'k dks ifjoknh@okgu ekfyd Lo;a ogu djsxk A vr% mDr izdj.k esa foi{khx.k }kjk fdlh izdkj dh lsok es a deh fd;k tkuk nf'kZr ugha gksrk gSA 15- bl izdkj mijksDr laiw.kZ foops u l s ;g fu"df"kZr fd;k tkrk gS fd] ifjoknh ifjokni= esa fd;s x;s dFkuksa dks lkfcr djus esa vlQy jgk gS A

    16- Qyr% ifjoknh }kjk izLrqr ifjokni= fujLr fd;k tkrk gS A mHk;i{k viuk&viuk O;; Lo;a ogu djsa A

    17- rnkuqlkj] vkns'k ikfjr A vkns'k dh izfrfyfi mHk;i{k dks fu%'kqYd iznku dh tkos A

    18- izdj.k dk ifj.kke ntZ dj fjdkMZ vfHkys[kkxkj esa tek gksA ¼;ksxs'k nRr 'kqDy½ ¼lquhy JhokLro½ ¼Jherh izfrHkk ik.Ms;½ v/;{k lnL; lnL;

    ftyk miHkksDrk vk;ksx ftyk miHkksDrk vk;ksx ftyk miHkksDrk vk;ksx Hkksiky dz- 1 Hkksiky dz- 1 Hkksiky dz- 1

    7

    8

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    Comments

    AKASH SINGH v. FORD INDIA
    (Dec 5, 2022)