Randhir Singh & Ors vs Satbir Singh & Ors
2024 Latest Caselaw 5956 P&H

Punjab-Haryana High Court

Randhir Singh & Ors vs Satbir Singh & Ors on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                2024:PHHC:037849
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     206-6
                                                                        RSA-836-1996 (O&M)
                                                                   Date of decision : 15.03.2024


                     Randhir Singh deceased through LRs and Others                  ... Appellant(s)

                                                         Versus

                     Satbir Singh deceased through LRs and Another              ...Respondent(s)



                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                     Present :     Mr. Kulvir Narwal, Advocate

                                   Mr. Shubham Chaudhary, Advocate and

                                   Mr. Satish Kumar, Advocate for the appellants.

                                   Mr. Keshav Pratap Singh, Advocate and

                                   Mr. Nitin Sansanwal, Advocate for the respondents.



                     ALKA SARIN, J. (ORAL)

1. The present appeal has been preferred by the defendant-

appellants challenging the judgments and decrees dated 03/05.12.1994 and

15.12.1995 passed by the Trial Court and the First Appellate Court,

respectively decreeing the suit for possession by way of pre-emption filed by

the plaintiff-respondents herein.

2. During the pendency of the present appeal, the parties have

entered into a compromise, which has been placed on record alongwith CM-

12899-C-2023 in RSA-836-1996 as Ex.C-1. Though the learned counsel for

the respondents had initially opposed the factum of compromise, however,

2024:PHHC:037849 RSA-836-1996 (O&M) -2-

subsequently, vide order dated 13.02.2024 passed in RSA-832-1996, the

parties were directed to get their statements recorded before the Mediation

and Conciliation Centre at Rohtak. A report has since been received. As per

the report of the Mediator, the parties have voluntarily entered into a

compromise which is now marked as Ex.C-1, which has been accepted and

verified by the parties and statements have also been recorded. The

affidavits of the appellants and respondents have already been placed on

record alongwith the report.

3. In view of the above, the present appeal is allowed in terms of

the compromise Ex.C-1. The judgments and decrees dated 03/05.12.1994

and 15.12.1995 passed by the Trial Court and the First Appellate Court, are

set aside. The compromise Ex.C-1 be made a part of the decree sheet. As per

the compromise Ex.C-1, the pre-emption amount deposited by the plaintiff-

respondents is to be returned to which the defendant-appellants would have

no objection.

                     15.03.2024                                           (ALKA SARIN)
                     Ankur                                                   JUDGE

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