RAVI KUMAR Vs. UMESH CHAND JAIN

JUDGEMENT

(1.) WE have called for this execution petition at the joint request of the parties in view of our order passed in EFA(OS) No. 8/1993 on 06.01.2011 disposing of the appeal with certain directions and on account of pendency of the contempt case No. 235/2005.

(2.) THE parties with the assistance of the counsels have fortunately been able to agree to a settlement after a prolonged battle. The Decree Holder has been running from pillar to post to execute the decree. The settlement will facilitate payment to the Decree Holder albeit a part of the amount in satisfaction of the decree. It is agreed as under:

(3.) THE aforesaid terms of agreement are taken on record and accepted by this Court. The execution petition and the objections stand disposed of in the aforesaid terms. The parties and their counsels have appended their signatures in token of acceptance.