RAKSHA DEVI Vs. PARKASH CHAND

JUDGEMENT

(1.) After almost four decades, a protracted litigation has reached a satisfying conclusion, owing to outstanding efforts of Sr. Adv. Gaurav Agrawal, appointed by this Court as the mediator. He successfully brought about a settlement between the parties, and we are happy to dispose of this Civil Appeal in terms of the agreement reached.

(2.) Notice on the present case was issued way back in November 2011. When the matter came up for hearing before us on 23/10/2024, we requested Mr. Gaurav Agrawal to undertake the process of mediation.

(3.) When the mediation report was placed before this Court, Mr. Akhil Sachar, learned counsel appearing on behalf of the appellant, commenced with thanking Mr. Gaurav Agrawal. He submitted that he never realized that an advocate could transcend his routine duty of presenting arguments before the Court to this extent. He elaborated by saying that Mr. Gaurav Agrawal travelled all the way to Hamirpur, Himachal Pradesh, interacted with rival members of the family and, along with them, went to inspect the land and other properties in the village. Mr. Sachar submitted that the parties trusted the mediator, the direct consequence of which is resolution of this dispute.