Shyam Sunder vs Suraj Bhan
2015 Latest Caselaw 7698 Del

$~47
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1094/1992
       SHYAM SUNDER                                             ..... Plaintiff
                         Through: None.

                         versus

       SURAJ BHAN                                        ..... Defendant
                         Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 07.10.2015

1. The case is listed before the Court by the Registry.

2. The present suit has been instituted by the plaintiff seeking

partition of some immovable and movable properties stated to be

owned by the HUF and the deceased father of the parties.

3. A perusal of the order sheets reveals that during the pendency

of the suit, the parties had filed a joint compromise application stating

inter alia that they had arrived at a settlement. Accordingly, vide

order dated 16.12.1999, the suit was decreed in terms of the

compromise. Thereafter, some proceedings had taken place for

valuation of the suit property and for awaiting the valuation reports.

4. On 27.2.2002, the Joint Registrar had passed an order with

regard to the valuation of the share of the parties, on which the extent

of the stamp fee to be paid could be ascertained. However, neither

party has approached the Court thereafter for further orders.

5. The suit having been decreed on 16.12.1999, nothing further

survives for adjudication.

6. File be consigned to the record room.

HIMA KOHLI, J OCTOBER 07, 2015 sk