Harminder Singh Marwah vs Rajni Anand And Others
2015 Latest Caselaw 2850 Del

$~30.

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 3637/2014
     HARMINDER SINGH MARWAH                   ..... Plaintiff
                   Through: Mr. G.S. Sandhu, Advocate

                       versus

     RAJNI ANAND AND OTHERS                    ..... Defendants
                   Through: Defendants No.1 to 3 in person.
                   Mr. Navdeep Singh, Advocate for
                   Ms. Amardeep Kaur.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 09.04.2015

1. This order is in continuation of the order dated 05.03.2015.

2. Counsels for the parties state that they had approached the

office of the Sub Registrar for registering the Cancellation Deed in

respect of the Sale Deed dated 12.11.2013, executed by the plaintiff

in favour of the defendants in respect of the suit premises but they

have been informed that the Registrar of Assurances shall endorse

the said Sale Deed with a seal of cancellation, on directions received

from the court.

3. Counsels for the parties jointly state that the Settlement

Agreement may be taken on record and the balance agreed amount of

Rs.15 lacs may be released by the purchaser, Ms. Amardeep Kaur to

the defendants, for and on behalf of the plaintiff.

4. In view of the aforesaid submission, Ms. Amardeep Kaur is

permitted to hand over the balance sum of Rs.15 lacs to the

defendants in terms of the settlement recorded in the Settlement

Agreement dated 10.12.2014.

5. Now that the aforesaid amount has been received by the

defendants, the parties state that the original Sale Deed dated

12.1.2013 is in the custody of Police Station: Hari Nagar and in view of

the comprehensive settlement arrived at between them, they shall

jointly make a request that the said Sale Deed be released in favour of

the purchaser, Ms. Amardeep Kaur, to enable her to approach the

Registrar of Assurances for cancelling the same in view of the

comprehensive settlement arrived at between the parties.

6. As soon as the original Sale Deed is received by Ms.Amardeep

Kaur from Police Station: Hari Nagar, she shall approach the Registrar

of Assurances who shall then cancel the same.

7. In view of the fact that the parties have arrived at a

comprehensive settlement through the court annexed mediation, 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. The parties shall remain bound by the terms

and conditions of the settlement. The Settlement Agreement dated

10.12.2014 is taken on record. The suit is decreed in terms of the

Settlement Agreement and the order passed above, while leaving the

parties to bear their own expenses.

HIMA KOHLI, J APRIL 09, 2015 rkb