Punjab-Haryana High Court

(O&M) Bimla Devi And Anr vs Lakshmi Devi And Ors on 2 May, 2024

Author: Lalit Batra

Bench: Lalit Batra

                                   Neutral Citation No:=2024:PHHC:060796




                                                       2024:PHHC:060796

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


101                              RSA-5192-2003 (O&M).
                                 Date of Decision: 02.05.2024.


Bimla Devi (since deceased) through LR and another
                                                             ....Appellants.
                          Versus

Lakshmi (since deceased) through LRs and others
                                                            ....Respondents.
                           ***


CORAM: HON'BLE MR. JUSTICE LALIT BATRA
                ----


Present:     Mr. Sanjiv Gupta Advocate for appellants.

             Mr. Ram Lal Gupta, Advocate and
             Mr. Suresh Kumar, Advocate for respondents.

                          ****


Lalit Batra, J.(Oral)

On joint request of learned counsel for the parties, the main

appeal is taken on Board today itself.

2. Initially, Sunder Lal claiming himself to be adopted son of Late

Shri Kundan Lal and defendant No.1 Lachhmi Devi, filed suit for declaration

to the effect that defendant No.1-Lachhmi Devi without consent and authority

of plaintiff and despite objections raised by him, sold the shops in dispute to

defendants No.2 to 5, vide two sale deeds dated 25.07.1985, which are illegal

and without any right. The said suit was dismissed by learned Additional

Senior Sub Judge, Faridkot, vide judgment and decree dated 29.10.1993.





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                                   Neutral Citation No:=2024:PHHC:060796




                                                     2024:PHHC:060796

RSA-5192-2003 (O&M)                                         -2-

Plaintiffs preferred an appeal before learned First Appellate Court, against the

said judgment and decree, which was dismissed by learned Additional District

Judge, Faridkot, vide judgment and decree dated 01.06.2002 and cross-

objections were accepted.

3. Vide order dated 22.04.2024, with the concurrence of both

learned counsel and the parties present in Court, the matter was referred to the

Mediation and Conciliation Centre of this Court.

4. Report has been received from Mediation and Conciliation Centre

of this Court, in terms of which, parties have settled their dispute by way of an

amicable settlement/agreement dated 29.04.2024.

5. Learned counsel for the parties submit that during the pendency

of instant appeal, parties have entered into settlement/compromise on

29.04.2024, which has been reduced into writing and the said settlement/

compromise has been placed on record as Annexure A-1. They further submit

that in terms of averments made in the settlement/compromise dated

29.04.2024, appellants/plaintiffs want to withdraw Civil Suit No.130 dated

05.03.1986 titled "Sunder Lal (since deceased) through LRs. vs. Lachhmi

Devi and others" and further instant appeal may be dismissed as withdrawn.

6. In view of above, the instant appeal is dismissed as withdrawn.

Civil Suit No.130 dated 05.03.1986 titled "Sunder Lal (since deceased)

through LRs. vs. Lachhmi Devi and others" is dismissed as withdrawn.





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                                    Neutral Citation No:=2024:PHHC:060796




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RSA-5192-2003 (O&M)                                          -3-

Settlement/compromise dated 29.04.2024 (Annexure A-1) shall form part and

parcel of this order.

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





                                                     (LALIT BATRA)
                                                        JUDGE
02.05.2024
jitender


                    Whether speaking/reasoned         :      Yes/No

                    Whether reportable                :      Yes/No




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