SA/95/2020
2025 Latest Caselaw 5460 UK

Citation : 2025 Latest Caselaw 5460 UK
Judgement Date : 12 November, 2025

Uttarakhand High Court

SA/95/2020 on 12 November, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

SL.          Office Notes,
No.   Date      reports,
               orders or               COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             SA No. 95 of 2020
                             Hon'ble Rakesh Thapliyal, J.

1. Mr. D.S. Mehta, learned counsel for the appellant.

2. Mr. M.S. Pal, learned Senior Advocate for the respondent.

3. The instant second appeal has been preferred against the judgment and order dated 21.08.2019 passed by the learned Civil Judge (Jr. Div.) Ramnagar District Nainital in O.S. No. 21 of 2013, Col. Balraj Singh Lamba vs. Sharat Sirohi as well as against the judgment and order dated 09.09.2020, passed by the learned Addl. District Judge, Ramnagar in Civil Appeal No. 27 of 2019, Col. Balraj Singh Lamba vs. Sharat Sirohi.

4. The instant second appeal has yet not been admitted.

5. Now IA No. 10897 of 2025, has been moved by the appellant by enclosing copy of settlement arrived in between the parties dated 15.10.2025.

6. It is submitted by the learned counsel for the parties that now the parties have settled their all disputes as per the settlement dated 15.10.2025, and, therefore, the present second appeal be disposed of in terms of the aforesaid settlement.

7. Both the parties are also present in Court and also fairly submits that they have settled their disputes which is reflected from the terms and conditions, as mentioned in the settlement.

8. The settlement deed is also verified by the counsel for the parties.

9. In view of the submissions, as advanced above, and taking into consideration the settlement deed dated 15.10.2025, the present second appeal is disposed of in terms of the settlement deed.

10. Registry is directed to draw the decree accordingly.

(Rakesh Thapliyal, J.) 12.11.2025 Parul