Raj Kumar Sharma vs Dal Chand
2017 Latest Caselaw 1463 Del

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 691/2016 & CM 33438/2016
       RAJ KUMAR SHARMA                            ..... Appellant
                    Through : Appellant in person.

                           versus

       DAL CHAND                                          ..... Respondent
                           Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 17.03.2017

1. The appellant, who appears in person, states that he has been able to negotiate a settlement with the respondent during the pendency of the appeal. He therefore does not wish to press the appeal as he states that he has already paid a sum of Rs.1.22 lacs to the respondent before the trial court, in full and final settlement of all his claims, subject matter of the impugned judgment.

2. Leave, as prayed for, is granted. The appeal is disposed of along with the pending application.

HIMA KOHLI, J MARCH 17, 2017 sk