INDERJIT SINGH Vs. TARLOCHAN SINGH

JUDGEMENT

(1.) The application 1,A. 265 of 1991 has been moved in Suit No. 2986 of 1989 for recording compromise under Order 23 Rule 3 Civil Procedure Code .

(2.) By an order dated 22.1. 1990, this Court (A B.Saharya, J) called upon the standing counsel for the Delhi Development Authority to assist the Court to determine whether the compromise which was being proposed, is lawful or not. Full set of papers was required to be delivered to the Standing Counsel for the Delhi Development Authority, and I have heard Mr. Jayant Bhushan, Advocate, on behalf of the Delhi Development Authority.

(3.) The facts which are not in dispute, are that plot No. 16, in the lay-out plan of the Community Centre, Mayapuri Industrial Area, Phase-1, New Delhi, admeasuring 104.05 sq. meters was purchased by Tarlochan Singh, defendant No. 1. A perpetual lease with regard to the said plot was executed. This perpetual lease-deed is dated 26.8.1977. This was executed between the President of India and Tarlochan Singh.