$~12.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1041/2014 and I.A.6723-25/2014, 14468/2014, 17310/2015
AMRIT PAL SINGH & ORS ..... Plaintiffs
Through: Ms. Anjali Chopra, Advocate
versus
AMARJEET KAUR & ORS ..... Defendants
Through: Ms. Radhika Gupta, Advocate with
Mr. Pranav Jain, Advocate for D-1 and D-2.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 11.08.2016 I.A. 7489/2016 (joint application u/O XXIII R 3 CPC)
1. The present joint application has been filed by the parties stating inter alia that on being referred to the Delhi High Court Mediation and Conciliation Centre, they were able to negotiate a comprehensive settlement, reduced into writing by virtue of a Deed of Family Settlement dated 31.05.2016.
2. Counsels for the parties state that the Settlement Agreement dated 31.05.2016 refers to the Deed of Family Settlement, which has been enclosed therewith and marked as Annexure A. Learned counsels state that the suit may be decreed in terms of the settlement recorded in the Deed of Family Settlement dated 31.05.2016, while leaving the parties to bear their own expenses. It is clarified by the counsel for the plaintiffs that the plaintiffs No.2 and 3 (sisters of the plaintiff No.1 and the defendant No.2) CS(OS) 1041/2014 Page 1 of 2 have relinquished their rights, title and interest in the movable and immovable properties of late Shri Gurbaksh Singh, father of the parties in favour of the other legal heirs, i.e., the plaintiff No.1 and defendants No.1 and 2.
3. The Court has perused the Settlement Agreement as also the Deed of Family Settlement. The Settlement Agreement dated 31.05.2016 has been signed by the plaintiffs, the defendants and their respective counsels and the learned Mediator. The Deed of Family Settlement dated 31.05.2016 has also been signed by the parties to the suit. The terms and conditions of the settlement have been recorded in detail in the Deed of Family Settlement. Counsels for the parties state that they shall remain bound by the terms and conditions thereof.
4. As counsels for the parties jointly state that the parties have arrived at the aforesaid settlement of their own free will and volition and without any undue influence or coercion from any quarters, there appears no legal impediment in accepting the settlement.
5. The suit is decreed in terms of the settlement arrived at between the parties and recorded in the Deed of Family Settlement dated 31.05.2016. Decree sheet be drawn accordingly.
6. The suit is disposed of alongwith the pending applications, while leaving the parties to bear their own expenses.
HIMA KOHLI, J AUGUST 11, 2016 rkb CS(OS) 1041/2014 Page 2 of 2