Puran Since Deceased Thr Lrs And ... vs Bahadur Singh & Anr
2022 Latest Caselaw 6538 P&H

                            113
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                           CHANDIGARH



                                                                  RSA No.4973 of 2017 (O&M)
                                                                  DATE OF DECISION : 11.07.2022



                            Puran (since deceased) through his legal heirs and Another

                                                                                          .....Appellants

                                                               versus

                            Bahadur Singh and Another                                    .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      Mr. P.K. Ganga, Advocate for the appellants

                                           Mr. A.S. Prajapati, Advocate for
                                           Mr. H.S. Saggu, Advocate for the respondents

                                                      ..

ALKA SARIN, J. (Oral):

Learned counsel for the parties are ad idem that the matter

has since been settled between the parties and an agreement has been

drawn up after recording their statements before the Mediation &

Conciliation Centre of this Court. A copy of the settlement has been

appended with the case file along with the report of the Mediators as well

as the statements of the parties which are marked as 'Mark-A'. The

following terms have been agreed to, in the settlement:

PARKASH CHAND 2022.07.12 12:40 I attest to the accuracy and authenticity of this order/judgment.

"10. It has been agreed on the following terms settled

between the parties:-

i. It has been admitted and agreed between the

parties that as per judgment and decree passed

by the first appellate Court they have no

objection if the passage running through the land

comprised rectangle no.201, Killa No.14/2 (0-8)

at village Chautala, Tehsil Dabwali, District

Sirsa at the spot.

ii) That both the parties agrees that they shall have

no objection if the present RSA be

decided/disposed off as per the

settlement/agreement entered into the parties.

iii) It is further agreed between the parties that they

shall not interfere in the peaceful possession of

the suit property in question. They also agree

with the settlement they shall not raise any

further claim regarding the present suit

property."

In view of the settlement arrived at between the parties,

learned counsel for the appellants seeks permission to withdraw the

present appeal.

PARKASH CHAND 2022.07.12 12:40 I attest to the accuracy and authenticity of this order/judgment.

In terms of the compromise, the appeal stands dismissed as

withdrawn and the judgment and decree of the First Appellate Court shall

be maintained.

Pending applications, if any, also stand disposed off.

                            11.07.2022                                                  (ALKA SARIN)
                            parkash                                                        JUDGE




                                             NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

PARKASH CHAND 2022.07.12 12:40 I attest to the accuracy and authenticity of this order/judgment.