MEENAKSHI SHARMA Vs. ANJU SHARMA

JUDGEMENT

(1.) This is an application filed by the parties jointly under Order 23 Rule 3 CPC seeking to place on record the terms of settlement.

(2.) Terms of settlement are contained in paragraph 7 (a) to (f) of the application. As per the terms of settlement parties have agreed to honour the subject Agreements to Sell and register sale deeds on payment of the balance sale consideration.

(3.) Learned counsel for the parties submit that parties have also exchanged the draft of the sale deed and are presenting the Sale Deeds before the Registrar for registration and the date given is 30.09.2021 for the said purpose.