Anju Chhatwal vs Rajeev Handa & Ors.
2015 Latest Caselaw 2548 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      CS(OS) 275/2011
                                               Decided on 25.03.2015
IN THE MATTER OF :
ANJU CHHATWAL                                      ..... Plaintiff
                       Through: Mr.B.L.Chawla, Advocate with
                       plaintiff in person

                       versus

RAJEEV HANDA & ORS.                            ..... Defendants
                   Through: Mr. Jagdish Sethi, Advocate for D-1
                   to D-3 along with Defendant No.1 to D-3 in
                   person

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

IA No.6278/2015(u/O XXIII R 1 & 3 CPC)

1. The present joint compromise application has been filed by the

parties stating inter alia that they have arrived at an out of court

negotiated settlement during the pendency of the present

proceedings. The terms and conditions of the settlement are recorded

in para 3 of the application whereunder, the defendants No.1 to 3

have agreed to pay a sum of Rs.3,60,000/- each to the plaintiff,

totalling to a sum of Rs.10,80,000/-.

2. Learned counsel for the defendants No.1 to 3 states that he has

handed over to the other side, two pay orders and a banker's cheque

for a sum of Rs.3,60,000/- each, details whereof have been mentioned

in the application and the same have been duly accepted by the

counsel for the plaintiff.

3. Counsel for the plaintiff states that in view of the aforesaid

settlement arrived at between the parties, his client does not wish to

pursue the present suit any further.

4. The Court has perused the present application. The same has

been signed by the plaintiff and her counsel. The application is

supported by the affidavits of the plaintiff and the defendants No.1 to

5. The plaintiff who is present in court, confirms the fact that now

she is not left with any right, title or interest in the suit premises. As

the counsels for the parties 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 same. The application is allowed.

6. The suit is decreed in terms of the settlement recorded in the

application, while leaving the parties to bear their own expenses.

File be consigned to the record room.

                                                      (HIMA KOHLI)
MARCH 25, 2015                                           JUDGE
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