Rajmohinder Singh vs Pritpal Kaur
2024 Latest Caselaw 18999 P&H

Punjab-Haryana High Court

Rajmohinder Singh vs Pritpal Kaur on 28 October, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                 Neutral Citation No:=2024:PHHC:141625




313
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                  RSA-949-2023 (O&M)
                                                  Date of Decision : 28.10.2024


Rajmohinder Singh                                                 ... Appellant(s)
                                         Versus
Pritpal Kaur                                                    ... Respondent(s)


CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


Present :      Ms. Balpreet K. Sidhu, Advocate for the appellant.

               Mr. Rajinder Singh Sukhladhi, Advocate and
               Mr. Mehtab Singh, Advocate for the respondent.

ALKA SARIN, J. (Oral)

1. Vide order dated 30.07.2024 the parties were directed to appear

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

their statements qua the compromise. The parties appeared before the

Mediation and Conciliation Centre of this Court and recorded their

statements before the Mediator. As per the compromise dated 20.10.2023

and as per the statements recorded, the respondent has stated that in view of

the compromise dated 20.10.2023 she would have no objection if the present

regular second appeal is allowed and the judgments and decrees passed by

the Trial Court and the First Appellate Court are set aside.

2. In view of above and in view of the compromise dated

20.10.2023, the judgments and decrees passed by the Trial Court and the

First Appellate Court are set aside. The present regular second appeal is

allowed in terms of the compromise dated 20.10.2023 arrived at between the

parties. The parties shall remain bound by the terms and conditions of the

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Neutral Citation No:=2024:PHHC:141625

RSA-949-2023 (O&M) -2-

compromise and their statements recorded before the Mediation and

Conciliation Centre of this Court. The compromise dated 20.10.2023 be

made part of the decree-sheet. Pending applications, if any, also stand

disposed off.

28.10.2024                                             ( ALKA SARIN )
Yogesh Sharma                                              JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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