Smt. Satish Kanta Sethi vs Sh. Vijay Kathura & Ors
2015 Latest Caselaw 2898 Del

$~34.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 1235/2008
     SMT. SATISH KANTA SETHI                       ..... Plaintiff
                    Through: Mr. Rajesh Kumar Malhotra,
                    Advocate with plaintiff in person.

                       versus

     SH. VIJAY KATHURA & ORS.                     ..... Defendants
                    Through: Mr. R.K. Sharma, Advocate for D-1
                    to D-5 with D-1 to D-5 in person.
                    Ms. Silky Vachar, Advocvate for D-6 and D-7
                    with Mr. Pradeep Madan, father of D-6 & D-7.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 10.04.2015

1. Pursuant to the parties being referred to Delhi High Court

Mediation and Conciliation Centre, a Settlement Agreement dated

08.04.2015 has been placed on record. The terms and conditions of

the settlement have been recorded in para 8 of the Settlement

Agreement, whereunder the defendants No.1 to 5 have jointly

purchased the shares of the plaintiff and the defendants No.6 and 7 in

the suit premises.

2. Counsels for the parties state that the plaintiff and the

defendants No.6 and 7 have received the entire payment in respect of

their shares in the suit premises and now they are not left with any

right, title or interest therein. The remaining terms and conditions of

the settlement have been recorded in para 8(iii) to (vii) of the

Settlement Agreement.

3. Counsels for the parties state that in view of the fact that the

parties have arrived at a comprehensive settlement in respect of their

disputes, the Settlement Agreement may be taken on record and the

suit may be decreed in terms thereof.

4. The Court has perused the Settlement Agreement dated

8.4.2015. The same has been signed by all the parties and their

respective counsels and the learned Mediator. As the counsels for the

parties state that they 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 Agreement.

5. Accordingly, the Settlement Agreement is taken on record. The

parties shall remain bound by the terms and conditions of the

settlement arrived at between them.

6. The suit is decreed in terms of the Settlement Agreement while

leaving the parties to bear their own expenses.

HIMA KOHLI, J APRIL 10, 2015/rkb