Punjab-Haryana High Court
Gian Chand And Others vs Sheela Devi And Others on 1 August, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.3215 of 2013 (O&M)
Date of Decision:01.08.2014
Gian Chand and others ... Appellants
Vs.
Sheela Devi and others ... Respondents
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present : Mrs. Gurnam Kaur Turka, Advocate for the appellants.
Mr. Harsh Aggarwal, Advocate for respondent No.1.
****
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
**** RAMESHWAR SINGH MALIK J.
Learned counsel for the parties are ad idem that although the matter could not be compromised before the Mediation and Conciliation Centre, but thereafter the parties agreed to arrive at an amicable settlement, because the parties to the instant litigation are closely related to each other.
Both the learned counsel for the parties are further agreeable that in view of the compromise arrived at between the parties, the present appeal is to be dismissed as withdrawn and the appellants shall deliver the possession to respondent No.1, to the extent of her share as per the compromise.
In view of the abovesaid stand taken by the learned counsel for the parties, present appeal is dismissed as withdrawn. However, it is made clear that the terms and conditions of the compromise arrived at between the parties, shall remain binding on the parties to the litigation.
(RAMESHWAR SINGH MALIK) JUDGE 01.08.2014 rajeev Thakral Rajeev 2014.08.04 10:36 I attest to the accuracy and integrity of this document High Court Chandigarh Thakral Rajeev 2014.08.04 10:36 I attest to the accuracy and integrity of this document High Court Chandigarh