Punjab-Haryana High Court
Kuljeet Kaur And Ors vs Amarjit Singh on 20 September, 2022
RSA-1889-2012 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(101) RSA-1889-2012 (O&M)
Date of Decision: 20.09.2022
Kuljeet Kaur and others ...Appellants
Versus
Amarjit Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Sumeet Jain, Advocate
for the applicant/appellants.
Mr. Kanwaljeet Singh, Sr. Advocate with
Ms. Shazia K. Singh, Advocate
for the respondent.
36 2K 2k 2k
HARKESH MANUJA, J.(ORAL)
CM-6678-C-2022
Application for exemption is allowed as prayed for.
CM-6679-C-2022
This is an application for impleading the legal representatives of
deceased appellant No.3-Jasbir Singh.
For the reasons mentioned in the application, which is duly
supported by affidavit, the same is allowed. Legal representative mentioned in
paragraph No.3 of the application are impleaded as newly added respondents.
Amended memo of parties is taken on record.
CM-6680-C-2022
This is an application for placing on record the compromise deed
dated 27.08.2022 and for disposal of the main appeal in terms of the
compromise entered between the parties.
Application is allowed as prayed for and compromise deed dated
3209.21 101" '
Patteat io the socuraceade08.2022 is taken on record.
authenticity of this order/judgment
MANPREET SINGH
2022.09.21 10:15
RSA-1889-2012 (O&M) 2
The respondent/plaintiff filed a suit for possession by way of
ejectment along with arrears of rent against appellant/defendant. The suit was
dismissed by the learned trial Court vide judgment and decree dated
13.05.2010. Appeal filed at the instance of respondent/plaintiff was allowed
and a decree for possession was passed in his favour.
By way of present appeal, the appellant/defendant has challenged
the judgment and decree dated 03.03.2012 passed by the Court of learned
Additional District Judge, SAS Nagar, Mohali.
During pendency of the appeal, both the parties have settled their
dispute and a compromise deed dated 27.08.2022 has been placed on record.
The same has been made part of the order as Mark-A.
In view thereof, the present appeal is disposed of in terms of the
compromise deed dated 27.08.2022. The parties shall abide by the terms and
conditions of the compromise. In addition, the parties shall be bound by the
terms stated in paragraph 6 and 7 of the present application as regards
disbursement of the amount lying deposited with the Registrar of this Court.
Further, as the matter has been settled between the parties, the amount lying
deposited with the Registrar General of this Court, be released in favour of the
respective parties as per terms of paragraph 6 and 7 of the present application,
within a period of one month from the date of receipt of certified copy of this
order.
Main Case
Appeal stand disposed of in the aforesaid terms.
(HARKESH MANUJA)
JUDGE
September 20, 2022
Manpreet
Whether speaking/reasoned __: Yes/No
| attest to the accuracy and Whether reportable : Yes/N oO
authenticity of this order/judgment
