Gurmeet Singh vs Harjinder Singh & Ors.
2015 Latest Caselaw 7732 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 181/2010
      GURMEET SINGH                                      ..... Plaintiff
                        Through: Mr. Akhil Sibal, Mr.Aditya Garg &
                        Mr.N.K.Nayyar, Advocates with plaintiff and
                        D-2 in person

                        versus

      HARJINDER SINGH & ORS.                    ..... Defendants
                    Through : Mr.Ankur Mahindro, Advocate with
                    D-1 in person
                    Mr.Baldev Malik and Mr.Arjun Malik, Advocates
                    for D-3

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 8.10.2015

1. By a separate order passed today in CCP(O) 113/2013, the

statements of the plaintiff and the defendant No. 2 (respondent no. 1

and 2 in the contempt petition) have been recorded to the effect that

they are ready and willing to relinquish their 20% undivided share

each in the suit premises, in favour of the defendant No.1 herein

(petitioner in the contempt petition), of their own free will and volition

and without any undue influence or coercion from any quarters. The

plaintiff and the defendant No.2 have also agreed to execute

Relinquishment Deeds in respect of their respective 20% shares each

in the suit premises in favour of the defendant No.1 within two weeks

from today, at his expense.

2. In view of the above development, with the consent of the

parties, the defendant No.1 is declared to be the owner of the entire

suit premises (60% undivided share in his own right and 20%

undivided share each of the plaintiff and the defendant no.2,

respectively).

3. Counsels for the parties jointly state that in view of the above

order, nothing further survives for adjudication in the present suit,

which may be disposed of.

4. Accordingly, the suit is decreed in terms of the above order,

while leaving the parties to bear their own expenses. Decree Sheet be

drawn accordingly.

5. The parties shall affix their signatures on the order sheet, in

acknowledgement of the settlement recorded hereinabove.

HIMA KOHLI, J OCTOBER 08, 2015 mk/ap