Tej Kaur vs Gurmeet Singh & Others
2015 Latest Caselaw 3963 Del

$~10.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 729/2012 and I.A. 10657, 10526-10527.2014
     TEJ KAUR                                  ..... Plaintiff
                    Through: Ms. Isha Khanna, Advocate with
                    plaintiff in person.

                       versus

     GURMEET SINGH & OTHERS                    ..... Defendants
                   Through: Defendant No.1 in person.
                   Mr. Jaswant Singh and Mr. Ranjit Singh in
                   person.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 18.05.2015

1. The plaintiff has instituted the present suit against her son,

daughter-in-law and grandson (defendants herein) for possession,

declaration and permanent injunction etc.

2. Counsel for the plaintiff states that during the pendency of the

present proceedings, the parties have arrived at an out of court

settlement in respect of the suit premises bearing No.WZ-174, Plot

No.382, Khasra No.35/9 and 12, Village Khayal Colony, Chand Nagar,

New Delhi, in terms of the Settlement Agreement dated 12.05.2015.

3. Counsel for the plaintiff states that an out of court settlement

was arrived at not only between the plaintiff and the defendant No.1

herein, but also with her other two sons, namely, Mr. Ranjit Singh and

Mr. Jaswant Singh, who are also present in Court today and have been

identified by the plaintiff and the defendant No.1.

4. Learned counsel for the plaintiff submits that the terms and

conditions of the Settlement Agreement deal with the suit property

mentioned hereinabove, apart from a shop bearing No.A-5 (Shop

No.3), comprised in Khasra No.1635, situated in the Abadi of Colony

Manak Vihar Extension, Opposite Pocket No.2, Subhash Nagar, New

Delhi and a residential premises No.G-4, Vishnu Garden, New Delhi.

In terms of the settlement, the plaintiff has given up her all rights,

title and interest in the suit premises in favour of the defendant No.1

and the defendant No.1 has executed a registered Relinquishment

Deed in respect of Shop No.A-5 referred to herein above, in favour of

his younger brother, Mr. Ranjit Singh. Further, the defendant No.1 has

agreed to give up all his rights, title and interest in the residential

premises No.G-4, Vishnu Garden, New Delhi. Mr. Ranjit Singh and Mr.

Jawant Singh, who are sons of the plaintiff and brothers of the

defendant No.1 state that they shall remain bound by the settlement

recorded in the Settlement Agreement.

5. In view of the fact that the plaintiff and the defendant No.1 state

that they have arrived at a family settlement, that has been reduced

into writing by virtue of the Settlement Agreement dated 12.05.2015,

the same is taken on record. The parties shall remain bound by the

said settlement. The suit is decreed in terms of the family settlement,

recorded in the Settlement Agreement dated 12.5.2015, while binding

all the parties thereto.

6. The suit is disposed of alongwith the pending applications.

HIMA KOHLI, J MAY 18, 2015 rkb/ap