Punjab-Haryana High Court
Pritpal Singh vs Surjit Kaur on 9 May, 2011
Author: L.N.Mittal
Bench: L.N.Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision:09.05.2011
RSA No. 4243 of 2009
Pritpal Singh ...Appellant
Vs.
Surjit Kaur ....Respondent
CORAM: HON'BLE MR. JUSTICE L.N.MITTAL
Present: Mr. M.K. Singla, Advocate with
appellant-Pritpal Singh and his father-Arjun Singh
Mr. H.S.Rakhra, Advocate with
respondent-Surjit Kaur in person
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L.N.MITTAL, J (ORAL)
With the intervention of the Court, the parties have effected compromise in this second appeal. Joint statement regarding compromise has been recorded separately and the same is reproduced hereunder: -
Stated that with intervention of the Court, we have effected compromise in this second appeal. As per the compromise, appellant shall pay Rs. 2,75,000/- in all to the respondent- plaintiff in total satisfaction of her claim. Out of it, appellant shall pay Rs.1,00,000/ within 15 days from today and remaining amount of Rs. 1,75,000/- within 2 months from today, failing which the instant second appeal shall be deemed to have been dismissed. Appellant's father Arjun Singh shall also withdraw the suit filed by him against respondent. Appellant's father Arjun Singh is also present and he will also sign the statement.
The appeal be disposed of accordingly.
The appeal has thus been lawfully compromised.RSA No. 4243 of 2009 -2-
In view of the compromise, the appeal is disposed of in terms of the above statement which shall also form part of the decree sheet.
(L.N.MITAL) JUDGE May 09, 2011 Divyanshi