Ram Singh vs Ishwar Deceased Through His Lrs ...
2022 Latest Caselaw 10915 P&H

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      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                     RSA No.3103 of 2019 (O&M)
                 Date of decision: 9th September, 2022

Ram Singh
                                                             ... Appellant
                                   Versus
Ishwar (deceased) th. LRs & others
                                                           ... Respondents

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present:    Mr. Sanjay Mittal, Advocate for the appellant.
            Mr. Sandeep Yadav, Advocate for the respondents.

MANJARI NEHRU KAUL, J. (ORAL)

CM No.2492-C of 2022

In the light of averments made in the application and in the

interest of justice, the same is allowed and the compromise (Annexure-

C) is taken on record.

CM No.2493-C of 2022

The instant application has been filed by the appellant

seeking disposal of the main appeal in terms of the compromise

(Annexure-C).

As prayed, the application is allowed.

RSA No.3103 of 2019 (O&M)

Plaintiff Ram Singh has filed the instant Regular Second

Appeal against the judgment and decree dated 18.11.2015 passed by

the learned trial Court whereby his suit for declaration was dismissed

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and which findings of the trial Court were affirmed by the lower

appellate Court vide judgment and decree dated 18.02.2019 whereby

the appeal filed by the appellant was dismissed.

At the outset, Mr. Sanjay Mittal, Advocate representing the

appellant has submitted that the parties have amicably resolved the

dispute inter-se and have arrived at a compromise, which is placed on

record as Annexure-C. He has thus, prayed that the instant appeal may

be disposed of in terms of the settlement so arrived at between the

parties.

Mr. Sandeep Yadav, Advocate appearing on behalf of the

respondents do not object to the prayer made and has submitted that the

compromise (Annexure-C) has been effected between the parties out of

their free will and without any coercion.

In the circumstances, the instant appeal stands disposed of

in terms of the settlement arrived at between the parties by way of

compromise (Annexure-C). The parties shall remain bound by the

terms and conditions of the said compromise.

                                         (MANJARI NEHRU KAUL)
                                                JUDGE
September 9, 2022
rps
            Whether speaking/reasoned                  Yes/No
              Whether reportable                       Yes/No




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