Punjab-Haryana High Court
Mehak Vasishta vs Jodha Ram Vasisht And Ors on 14 December, 2023
2023: PHHC: 160875
118+138+258
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA-6248-2018 (O&M)
DECIDED ON: 14.12.2023
MEHAK VASISHTA ee APPELLANT
VERSUS
JODHA RAM VASISHT AND ORS =... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Sanjeev Sharma, Advocate
for the applicant/appellant.
Mr. Divanshu Jain, Advocate
for respondent No.2.
SANJAY VASHISTH, J (ORAL)
CM-13719-C-2023
In view of the fact that another application i.e. CM-13802-
C-2023 has been filed by the applicant/appellant, present application is
prayed to be disposed of as having been rendered infructuous.
Ordered accordingly.
Present application stands disposed of as having been
rendered infructuous.
CM-13802-C-2023 and RSA-6248-2018 (O&M)
Present application has been moved by _ the
applicant/appellant for placing on record amended compromise dated
14.12.2023 as Annexure-Y.
Notice in the application and the same is accepted by
counsel for respondent No.2, who is the only contesting respondent, and
LAVISHA
2023.12.18 17:46
T attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
RSA-6248-2018 (O&M) -2-
raises no objection in allowing the prayer made in the application.
Amended compromise deed dated 14.12.2023 (annexed with
the present application as Annexure-Y) is taken on record.
It is also prayed in the application that the present appeal i.e.
RSA-6248-2018 be disposed of, in terms of the amended
agreement/compromise dated 14.12.2023, by partly modifying the
judgments and decree passed by learned Courts below.
For convenience, prayer made in the application is
reproduced here under:-
"Tt is, therefore, respectfully prayed that cause shown
hereinbefore may kindly be accepted and this Hon'ble
Court may graciously be pleased to permit the parties
to place on record amended compromise dated
14.12.2023 as Annexure-Y and dispose of the
aforesaid Regular Second Appeal in terms of amended
agreement/compromise dated 14.12.2023 (Annexure-
Y) by partly modifying the judgments and decrees
dated 24.12.2014 and 06.12.2017 passed by Ld. Civil
Judge (Junior Division), Chandigarh and Ld.
Additional District Judge, Chandigarh, respectively to
the extent, appellant is declared owner to the extent of
% share in respect of House No.2137, Sector 15-C,
Chandigarh, in the _ interest of justice."
On the other hand, counsel appearing on behalf of
respondent No.2 (only contesting respondent) submits that he has no
objection in allowing the prayer made in the application as the amended
compromise has been accepted by all the parties concerned and in terms
of the compromise, decree be amended and appeal i.e. RSA-6248-2018
be disposed of.
LAVISHA
2023.12.18 17:46
T attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
RSA-6248-2018 (O&M) -3-
In view of the submissions made by both the parties before
this Court, present application is allowed and appeal i.e. RSA-6248-2018
stands disposed of, in terms of the compromise dated 14.12.2023.
Accordingly, Registry is directed to prepare decree sheet in
accordance with the terms of the compromise dated 14.12.2023, which
has already been ordered to be taken on record.
In view of the order passed in the above said application i.e.
CM-13802-C-2023, present appeal stands disposed of.
(SANJAY VASHISTH)
14.12.2023 JUDGE
Lavisha
Whether speaking/reasoned _- Yes/No
Whether reportable Yes/No
LAVISHA
2023.12.18 17:46
T attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
