Krishna Wanti Vij vs Rajiv Kumar Vij And Others
2023 Latest Caselaw 19028 P&H

                                                     Neutral Citation No:=2023:PHHC:140372




                                                        2023:PHHC:140372

            IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

261+109-2
                                          RSA-1555-2022 (O&M)
                                          Date of Decision : 03.11.2023

Krishna Wanti Vij                                                 ....Appellant

                                 Versus

Rajiv Kumar Vij and others                                    .....Respondents


CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present :    Mr. Deepak Thapar, Advocate
             for the appellant with
             Ms. Krishna Wanti Vij, appellant-in-person

             Mr. Sanjiv Kumar Aggarwal, Advocate for
             respondents No.1 and 2 with
             Mr. Rajiv Kumar and Mr. Kanwal Kishore,
             respondents No.1 and 2-in-persons.

             Mr. Deepam Raghav, Advocate
             for respondent No.3 with
             Mr. Sanjeev Kumar, respondent No.3-in-person.

             Mr. Munish Kumar Garg, Advocate with
             Mr. Vikas Mehra and Ms. Sakshi Tanwar,
             Advocates for respondent No.4 with
             Ms. Neelam Kapoor, respondent No.4-in-person.

                                ****

NAMIT KUMAR, J. (ORAL)

CM-12398-C-2023 Prayer in the present application filed under Section 151 of the CPC is for placing on record compromise deed dated 26.09.2023 arrived at between the parties as Annexure C.

Allowed as prayed for subject to all just exceptions. RSA-1555-2022 (O&M)

1. The applicant/appellant has filed application bearing No.CM- 12399-C-2023 under Order 23 Rule 3 of CPC for disposal of the regular second appeal in view of the compromise deed dated 26.09.2023

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RSA-1555-2022 (O&M) -2-

(Annexure C) arrived at between the parties.

2. Learned counsel for the appellant submits that the matter has been compromised between the parties during the pendency of appeal and they shall run their business in terms and conditions set out in the compromise deed dated 26.09.2023 and in view of the said compromise the instant regular second appeal may be disposed of.

3. Learned counsel for the respondents have affirmed the factum of compromise and rather submits that appeal may be disposed of in terms of said compromise.

4. The parties, who have been identified by their respective counsel, have also suffered a statement in the Court that they have compromised the matter and the instant regular second appeal may be disposed of in terms of the compromise deed dated 26.09.2023 (Annexure C).

5. Consequently, the present regular second appeal is disposed of in view of compromise deed dated 26.09.2023 (Annexure C) arrived at between the parties and the impugned judgment and decree is modified accordingly. Needless to say that parties shall remain bound by the compromise.

6. Decree-sheet be drawn in terms of the compromise.

7. Misc. Application(s) pending, if any, shall also stand disposed of accordingly.

                                                      (NAMIT KUMAR)
03.11.2023                                               JUDGE
Kothiyal

             Whether Speaking/reasoned               Yes/No
             Whether Reportable                      Yes/No

Neutral Citation No:=2023:PHHC:140372

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