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Leelawati vs . Prem Chand & Ors. on 16 January, 2019

Leelawati Vs. Prem Chand & Ors.


           IN THE COURT OF MS TYAGITA SINGH
   SENIOR CIVIL JUDGE­CUM­RENT CONTROLLER (SOUTH)
                SAKET COURTS, NEW DELHI

CS SCJ 83331/16

CNR NO.: DLST03­000091­2010

IN THE MATTER OF:

SMT. LEELA WATI
W/O SH. GOPAL CHAND
R/O HOUSE NO. 205, CHIRAG DELHI
MALVIYA NAGAR, NEW DELHI                    .......PLAINTIFF

                                  VERSUS
1. PREM CHAND
S/O LATE SH. NANAK CHAND
R/O 211­T, CHIRAG DELHI,
MALVIYA NAGAR, NEW DELHI

2. SMT.KAMLESH
W/O SH. PREM CHAND
211­T, CHIRAG DELHI,
MALVIYA NAGAR, NEW DELHI

3. MCD
THROUGH ITS COMMISSIONER
TOWN HALL, CHANDNI CHOWK,
DELHI

4. THE SHO
P.S. SAKET, NEW DELHI                      ....DEFENDANT


CS SCJ 401/17 (COUNTER­CLAIM)

CNR NO.: DLST03­000710­2017

IN THE MATTER OF:

1. SH. PREM CHAND

                                                      Page no. 1 of 3
 Leelawati Vs. Prem Chand & Ors.


H. NO. 211­T, CHIRAG DELHI,
DELHI­110017

2. SMT. KAMLESH
W/O SH. PREM CHAND
H. NO. 211­T, CHIRAG DELHI,
DELHI­110017                           .......COUNTER­CLAIMANT

                                  VERSUS
1. SMT. LEELA WATI
H. NO. 205, CHIRAG DELHI,
DELHI­110017

2. MCD
THR' ITS COMMISSIONER,
CIVIC CENTRE,
DELHI­110017

4. THE SHO
P.S. MALVIYA NAGAR,
DELHI­110017                                     ....RESPONDENTS


                                  ORDER

1. This is a suit for permanent and mandatory injunction. The application has been filed by the parties U/o XXIII Rule 3 CPC in CS SCJ 83331/16 for recording the statement of parties and to pass consent decree in terms of compromise.

2. Plaintiff has given statement today in the Court that she has amicably settled the main suit as well as counter­claim with the defendants no. 1 and 2 vide Settlement dated 09.01.2019 Ex. C­1, which is in 'Hindi' bearing her signature at point 'A' on each pages and Site Plan annexed with the Settlement is Ex. C­2. She has further stated that she shall abide by the terms of the settlement Ex. C­1 and Page no. 2 of 3 Leelawati Vs. Prem Chand & Ors.

Ex. C­2.

3. In view of statement made by plaintiff and defendant no.2, main suit as well as counter claim are hereby disposed off as compromised as per Settlement Ex. C­1 and Ex. C­2, which has been filed in main suit CS SCJ 83331/16.

4. No order as to cost. Decree­sheet be prepared accordingly in terms of settlement agreement Ex. C­1 and C­2.

5. Defendant no.3/MCD and defendant no.4/SHO is not bound by the settlement and is at liberty to take appropriate action against unauthorized construction, if any, in accordance with law.

6. File be consigned to record room.

  (Announced in the open                   (Tyagita Singh)
  Court on 16.01.2019)              SCJ­cum­RC (South), Saket Courts,
                                              New Delhi
              Digitally signed
              by TYAGITA
TYAGITA       SINGH
SINGH         Date:
              2019.01.18
              14:46:56 +0530




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