ROHIT VIRMANI Vs. BRIG. (RETD.) BRIJESH VIRMANI

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Learned counsel for the parties submit that the dispute inter se parties has been amicably resolved in terms of Memorandum of Family Settlement dated 29.04.2021, wherein the parties have recorded the terms and conditions with regard to their share, rights, title and interests in the suit property. It is also submitted that the parties and their legal heirs shall be bound by the terms of aforesaid Memorandum of Family Settlement and, therefore, prayed that this suit be decreed in terms thereof.

(3.) Heard.