KHALID MOHAMED KHURRAM SAIT Vs. RAMANI ARUN KUMAR

JUDGEMENT

(1.) This regular first appeal having been argued for sometime, this Court suggested for an amicable settlement regarding being had to the longevity of the tenancy in question, the shortness of litigation period in the Court below and such other circumstances.

(2.) Both the sides having favorably considered the suggestion of this Court graciously agreed to have the lis in the appeal amicably settled as under:

(3.) Both the learned counsel having heard the dictation of the judgment by this Court both over regular phone & video conferring, have signified their consent orally to it's content & intent and they undertake to file Memo of the parties, jointly or severally to the same effect within a week.