Smt. Kiran Pandey And Others ... vs Khimanand Pandey And Others
2026 Latest Caselaw 1458 UK

Uttarakhand High Court

Smt. Kiran Pandey And Others ... vs Khimanand Pandey And Others on 24 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                        2026:UHC:1224



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     24th FEBRUARY, 2026

         WRIT PETITION NO. 3060 of 2018 (M/S)

Smt. Kiran Pandey and Others                       .....Petitioners

                              Versus

Khimanand Pandey and Others                      .....Respondents

Counsel for the petitioners           :   Mr. Anil Kumar Joshi,
                                          Advocate.
Counsel for the Respondent No.1 :         Mr. Yogesh Tiwari,
                                          Advocate

Counsel for the Respondent Nos :          Mr. C.S. Rawat,
2/1 to 2/3                                Advocate

Hon'ble Alok Kumar Verma,J.

The Trial Court had framed issue no.3 and

issue no.4 regarding valuation and court fee. The said

issues were decided in favour of the petitioners-

plaintiffs. The respondents-defendants filed a Civil

Appeal (Civil Appeal No.62 of 2016). The Civil Appeal

has been allowed by learned IInd Additional District

Judge, Haldwani, District Nainital on 30.05.2018.

Hence, the present writ petition.

2. Mr. Anil Kumar Joshi, learned counsel for the

petitioners.

3. Mr. Yogesh Tiwari, learned counsel for the

respondent no.1.

2026:UHC:1224

4. Mr. C.S. Rawat, learned counsel for the

respondent nos.2/1 to 2/3.

5. The petitioner no.1-Smt. Kiran Pandey is

present in-person. She is identified by Mr. Anil Kumar

Joshi, Advocate.

6. Mr. Khimanand Pandey-respondent no.1 is

present in-person. He is identified by Mr. Yogesh

Tiwari, Advocate.

7. The respondent no.2/2-Deepak Rautela and

the respondent no.2/3-Divyansh Rautela are present

in-person. They are identified by Mr. C.S. Rawat,

Advocate.

8. Mr. Vinod Joshi, the respondent no.3, is

present in-person. He is identified by Mr. Yogesh

Tiwari, Advocate.

9. Both the parties submitted that they have

settled their disputes amicably. They have filed a

Settlement Deed dated 12.11.2025 (annexure no.1 to

the Misc. Application IA No.16124 of 2025).

10. The parties submitted that they have settled

their disputes with their free will and without any

pressure. They are requesting to decide the present

writ petition in terms and conditions of the Settlement

Deed dated 12.11.2025 (annexure no.1).

2026:UHC:1224

11. On the request of the parties, the present

Writ Petition (WPMS No.3060 of 2018) is disposed of in

terms and conditions of the Settlement Deed dated

12.11.2025 (annexure no.1). The said Settlement Deed

dated 12.11.2025 (annexure no.1) shall form part of

this Order.

___________________ ALOK KUMAR VERMA, J.

Date: 24.02.2026 JKJ/Pant