Mohd Ayub And Six Others ... vs Siddhi Devi And Two Others
2024 Latest Caselaw 923 UK

Uttarakhand High Court

Mohd Ayub And Six Others ... vs Siddhi Devi And Two Others on 11 May, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
              (Before the National Lok Adalat)

       THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                        11TH MAY, 2024

               CIVIL REVISION NO.59 OF 2023

Mohd Ayub and six Others                          .....Revisionists

                                   Versus

Siddhi Devi and two Others                        .....Respondents


Counsel for the Revisionists :     Mr. Naitik Bhatt, Advocate

Counsel for the respondent :       Mr. Vikas Bahuguna, Advocate
Nos. 2 and 3.                      through video conferencing.


Hon'ble Alok Kumar Verma, J.

Today, before the National Lok Adalat, the

revisionist nos. 2 to 7-defendants are present in-person.

They are identified by Mr. Naitik Bhatt, Advocate.

Respondent no.2 and respondent no.3 are present through

video conferencing. They are identified by Mr. Vikas

Bahuguna, Advocate.

2. Both the parties have submitted that they have

resolved their disputes and after resolving their disputes,

they have filed a Compromise Application before the

National Lok Adalat with their free will and without any

pressure.

3. As per the Compromise, the revisionists shall

vacate the premises-in-question on expiry of six months

from today. The revisionists shall pay rent / damages at the

rate of Rs.5,000/- per month from 24.03.2023 onwards till

handing over the possession. No rent/damages shall be

payable for the period prior to 24.03.2023. The revisionists

shall be entitled to remove all their belongings and fixtures

from the premises-in-question, including tin-sheds installed

by them. The tin-sheds of landlord shall remain as it is.

4. The Compromise Application is verified.

5. The judgment and decree dated 06.05.2022,

passed by learned Judge, Small Cause Court / District Judge,

Pauri Garhwal in SCC Suit No.13 of 2016, are modified

accordingly.

6. The Compromise Application shall form part of this

order.

__________________ ALOK KUMAR VERMA, J.

Dated : 11th May, 2024 JKJ/Shiv