Tek Chand vs Financial Commissioner, Haryana And ...
2024 Latest Caselaw 10725 P&H

Punjab-Haryana High Court

Tek Chand vs Financial Commissioner, Haryana And ... on 3 July, 2024

Bench: G.S. Sandhawalia, Vikas Bahl

                                    Neutral Citation No:=2024:PHHC:081974-DB




             Neutral Citation No.

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

(201)                                                   CM-2242-LPA-2024 in/and
                                                        LPA-290-2012 (O&M)
                                                        Decided on : 03.07.2024

Tek Chand                                                         ......Appellant(s)
                                               Versus

Financial Commissioner, Haryana & others                          ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MR.JUSTICE VIKAS BAHL

Present:     Ms.Anamika Sheoran, Advocate, for
             Mr.Vikas Singh, Advocate, for the appellant(s).

             Mr.Naveen S.Bhardwaj, Addl.A.G., Haryana.

             Mr.Balvinder Sangwan, Advocate, for respondent Nos.4 to 13.

                            *****

G.S. Sandhawalia, Acting Chief Justice (Oral)

1. Application has been filed under Order 23 Rule 3 CPC for

disposal of the present appeal in terms of the compromise. Photocopy of the

said compromise dated 20.03.2024, filed by the appellant-Tek Chand and

respondent Nos.4 to 13 has been appended as Annexure A-1. Counsel for the

parties have stated that they have instructions that the parties shall abide by the

terms of the compromise. Accordingly, the main appeal which is on Regular

Board is taken up.

2. The compromise contains the details of land measuring 34 kanals

5 marlas situated at Village Palwal, Tehsil Palwal Distrcit Faridabad and the

fact that how it would be divided between the appellant to the extent of 18

kanals and 17 marlas and 15 kanals and 8 marlas to respondent Nos.4 to 13.

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Neutral Citation No:=2024:PHHC:081974-DB

(201) CM-2242-LPA-2024 in/and LPA-290-2012 (O&M) -2-

3. Keeping in view the fact that it is a dispute between tenant and

the transferees and the parties have entered into compromise inter se, we are of

the considered opinion that the present appeal can be disposed of in terms of

the compromise which shall read as part of the present judgment. Office shall

make necessary incorporation in the decree-sheet.

4. The present appeal is disposed of in the above-said terms, binding

the parties to the terms of the compromise.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(VIKAS BAHL) 03.07.2024 JUDGE Sailesh

Whether speaking/reasoned : Yes Whether Reportable : No

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