Citation : 2021 Latest Caselaw 2640 Del
Judgement Date : 23 September, 2021
$~1 to 3
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 23.09.2021
+ FAO 219/2021 & CM APPL.31875-76/2021
MRS. MEENAKSHI SHARMA ..... Appellant
versus
MRS. ANJU SHARMA ..... Respondent
+ FAO 220/2021 & CM APPL.31934-35/2021
SHUBHATI SHARMA ..... Appellant
versus
MRS. CHERRY SHARMA ..... Respondent
+ FAO 221/2021 & CM APPL.31936-37/2021
MS. SHREYA SHARMA ..... Appellant
versus
MRS. POOJA SHARMA ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Deepak Aggarwal, Advocate.
For the Respondent: Mr. Siddharth Arora, Advocate.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL) CM APPL.33216/2021 IN FAO 219/2021 CM APPL.33003/2021 IN FAO 220/2021 CM APPL.33219/2021 IN FAO 221/2021
1. This is an application filed by the parties jointly under Order 23 Rule 3 CPC seeking to place on record the terms of settlement.
Digitally Signed
Signature Not Verified FAO 219/2021 & connected matters By:JUSTICE SANJEEV 1
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:23.09.2021
Signing Date:24.09.2021 07:41:25 22:00
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
2. Terms of settlement are contained in paragraph 7 (a) to (f) of the application. As per the terms of settlement parties have agreed to honour the subject Agreements to Sell and register sale deeds on payment of the balance sale consideration.
3. Learned counsel for the parties submit that parties have also exchanged the draft of the sale deed and are presenting the Sale Deeds before the Registrar for registration and the date given is 30.09.2021 for the said purpose.
4. I have perused the terms of settlement and find the same to be lawful.
5. Learned counsel for the parties undertake that parties shall abide by their respective obligation as per the terms of settlement and honour the same.
6. The undertaking is accepted.
7. The appeals are accordingly disposed of in terms of the settlement.
8. The Trial Court shall also consequently take on record the terms of settlement and dispose of the suits accordingly. While disposing of the suit the Trial Court shall also take into account the provisions of Section 16 of the Court Fee Act, 1970 and pass consequential orders of refund of Court fees as per law.
SANJEEV SACHDEVA, J.
SEPTEMBER 23, 2021/rk
Digitally Signed
Signature Not Verified FAO 219/2021 & connected matters By:JUSTICE SANJEEV 2
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:23.09.2021
Signing Date:24.09.2021 07:41:25 22:00
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
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