Delhi High Court - Orders
Ajay Aggarwal vs Sanjay Aggarwal & Others on 23 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2359/2013, I.A. 1111/2022, I.A. 1127/2022 & I.A. 7848/2022
AJAY AGGARWAL
..... Plaintiff
Through: Mr. Sameer Mendiratta and Mr.
Ankur Choudhary, Advocates through
Video Conferencing.
versus
SANJAY AGGARWAL & OTHERS
..... Defendants
Through: Mr. Amol Sharma and Ms. Jagriti
Ahuja, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 23.05.2022
1. A joint application on behalf of plaintiff, Mrs. Aishwarya, Mr. Raghav Aggarwal and Mrs. Antu Aggarwal legal heirs of deceased Sh. Sanjay Aggarwal has been filed under Order XXIII Rule 3 read with Section 151 CPC for disposal of the suit in terms of the settlement between the parties.
2. The terms of settlement between plaintiff and legal heirs of deceased defendant No.1 are recorded in the application itself. It is further mentioned that defendant No.2 to 6 who are the sisters of plaintiff and deceased defendant No.1 have already executed Relinquishment Deeds dated 08th October, 2021 and 21st October, 2021. It is further stated that the Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:25.05.2022 12:58:12 compromise has been entered voluntarily without any pressure, coercion or undue influence.
3. The plaintiff and legal heirs of deceased defendant No.1 have joined through Video Conferencing and reaffirmed the terms of settlement and also that the application bears their signatures.
4. The suit of the plaintiff is decreed in terms of the settlement, the terms of which are incorporated in the application dated 04th May, 2022 which shall form part of the decree. Court fee, if any, may be paid for preparation of the decree.
5. Parties to bear their own costs.
6. Suit is accordingly decreed. Decree sheet be drawn up.
NEENA BANSAL KRISHNA, J MAY 23, 2022 va Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:25.05.2022 12:58:12