Punjab-Haryana High Court

Ishar Singh And Ors vs Mohinder Singh And Anr on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:061655

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         239                                            RSA-678-2010 (O&M)
                                                                        Date of Decision : 03.05.2024

                         ISHAR SINGH & ORS.                                                .... Appellants
                                                             VERSUS
                         MOHINDER SINGH & ANR.                                           .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Ms. Himani Kapila, Advocate and
                                        Ms. Ramandeep Kaur, Advocate for the appellants.

                                        Mr. H.P.S. Ghuman, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

1. Vide order dated 01.02.2024 parties were directed to appear

before the Mediation and Conciliation Centre of this Court for recording of

their statements qua the compromise. Report of the Mediator has been

received. Statements of all the parties have also been recorded.

2. Learned counsel for the parties are ad idem that all the disputes

stand resolved and in view of the compromise dated 15.02.2024, the present

appeal is to be allowed and the suit is to be dismissed.

3. In view of the report of the Mediator and in view of the fact that

the statements of the parties have been recorded, the present appeal is

allowed and the suit is accordingly dismissed in terms of the compromise

dated 15.02.2024. Decree sheet be drawn up accordingly and the

compromise be made part of it. Pending applications, if any, also stand

disposed off.


                         03.05.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE
                                        NOTE:        Whether speaking/non-speaking: Speaking
                                                     Whether reportable: Yes/No



integrity of this judgment/order.