Punjab-Haryana High Court
Sh. Avtar Singh And Another vs K.K.Sharma And Another on 3 August, 2010
Author: Mahesh Grover
Bench: Mahesh Grover
RSA No. 1867 of 2009(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No. 1867 of 2009(O&M)
Decided on : 03-08 2010
Sh. Avtar Singh and another
....Appellants
VERSUS
K.K.Sharma and another
....Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr.D.S.Nehra, Senior Advocate with Mr. Gurinderjit Singh , Advocate for the appellants. Mr. Anil Ksheterpal , Advocate for the respondents MAHESH GROVER, J During the pendency of the present appeal, the parties have settled the matter and consequently an application has been filed in which details of the compromise have been given.
According to the aforesaid compromise, the appellants have to pay to the respondent no.1 a sum of Rs. 35 lacs out of which Rs. 25 lacs have already been paid and received by respondent no.1 and remaining amount of Rs.10 lacs has been paid to the respondent by way of four demand drafts bearing nos.088741 dated 24.7.2010, 88742 dated 24.7.2010, 088748 dated 26.7.2010 and 88744 dated 26.7.2010 (each amounting to Rs.2,50,000/- ), which have been accepted by the respondent no.1.
Parties are present in the Court. They have been duly identified by their respective counsel. They have stated unequivocally that they have compromised the matter and shall be bound by the terms of the settlement and they have no objection if the appeal is decided in terms of the RSA No. 1867 of 2009(O&M) 2 compromise. Their statements have been recorded separately.
In view of the facts that parties have settled the matter and have got recorded their statements and amount has exchanged hands, I deem it appropriate to dispose of the present appeal in terms of the compromise and as a consequence thereof, the suit preferred by the respondents shall be deemed to be dismissed and the impugned judgment and decree are hereby set aside.
August 03 , 2010 (Mahesh Grover) rekha Judge