Teg Singh vs Lakhwinder Singh
2023 Latest Caselaw 4387 P&H

Neutral Citation No.2023:PHHC:052685

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

127 RSA-828-2023 (O&M)
DATE OF DECISION: 17.04.2023
TEG SINGH ... Appellant (s)
Versus
LAKHWINDER SINGH ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present: Mr. Arun Walia, Senior Advocate with
Mr. Marinal Sharma, Advocate for the appellant(s).

ANUPINDER SINGH GREWAL, J. (ORAL)

CM-3114-C-2023

This application is for seeking exemption from filing certified copy of the judgment and decree dated 09.12.2015 as well as exemption from filing the certified copy of the agreement/compromise deed dated 13.03.2023 (Annexure A-1).

Application is allowed and copy of the judgment and decree dated 09.12.2015 as well as the certified copy of the agreement/compromise deed dated 13.03.2023 (Annexure A-1) are taken on record subject to all just exceptions.

MAIN CASE

Learned senior counsel for the appellant submits that as the parties were related to each other, the matter has now been compromised. A copy of the compromise is at Annexure A-1. The respondent --Lakhwinder Singh, who is present in Court, submits that the matter has indeed been

compromised.

SWARN JIT SINGH 2023.04.17 16:29

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Neutral Citation No.2023:PHHC:052685

RSA-828-2023 (O&M) 2

Lakhwinder Singh has been identified by the appellant-Teg Singh, who is also present in Court.

The appeal stands disposed of in terms of the compromise (Annexure A-1). The decree sheet be prepared in terms of the compromise. The parties shall abide by the terms and conditions of the compromise.

Pending application(s), if any, also stands disposed of.

(ANUPINDER SINGH GREWAL)

JUDGE 17.04.2023 SwarnjitS Whether speaking/reasoned : Yes /No Whether reportable : Yes/No

SWARN JIT SINGH 2023.04.17 16:29

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