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Delhi High Court

Smt.Mohan Devi vs Shri Daljeet Singh & Ors on 17 March, 2009

Author: Anil Kumar

Bench: Anil Kumar

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         CS(OS) No.1295/2006

%                     Date of Decision: 17.03.2009

Smt.Mohan Devi                                              .... Plaintiff
                     Through Mr.Vivek Singh, Advocate.

                                Versus

Shri Daljeet Singh & Ors                             ....Defendants
                      Through Mr.T.R.Kukreja, Advocate for the
                              defendant No.1.
                              Mr.Sanjeev Sachdeva, Advocate for the
                              defendant No.2.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                  NO
3.   Whether the judgment should be reported in              NO
     the Digest?

+ IA No.3473/2009 in CS(OS) No.1295/2006

      This is an application by the parties for decreeing the suit in

terms of the settlement arrived at between the parties. The terms of the

settlement are incorporated in the compromise deed dated 25th

February, 2009. The statements of the parties have been recorded who

have deposed that they have arrived at a compromise on their own free

will, without any coercion, undue pressure or influence from anyone in

any manner. The compromise deed is exhibit C1/A. The application is

signed by the parties and their respective counsels and is also

supported by the affidavit of Smt.Mohan Devi, plaintiff; Sh.Daljeet

Singh, defendant No.1 and Sh.Amar Chand Goel, defendant No.2.


CS(OS) No.1295/2006                                         Page 1 of 2
       There does not seem to be any impediment in permitting the

settlement arrived at between the parties.

      Consequently, the application of the parties for decreeing the suit

in terms of the compromise arrived at between the parties is allowed.

CS(OS) No.1295/2006

      The parties have settled their disputes and the terms of

settlement are incorporated in the compromise deed exhibit C1/A.

      Consequently, the suit of the plaintiff is decreed in terms of the

compromise dated 25th February, 2009 exhibit C1/A. Decree sheet be

drawn where compromise deed dated 25th February, 2009 exhibit C1/A

shall form part of the decree. Parties are left to bear their own cost. All

the pending applications are also disposed of.




MARCH 17, 2009                               ANIL KUMAR, J.

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