RAZIA BEGUM Vs. MOHD ILYAS

JUDGEMENT

(1.) THIS suit is listed pursuant to a communication received by the Registry from the office of the Sub Divisional Magistrate, Daryaganj, New Delhi dated 20th April, 2010 with a direction to submit valuation report of municipal property bearing No. 838-839, Ward No. XI (Old), situated at Haveli Azam Khan, Bazar Chitli Qabar, Delhi-110006 taking into consideration the latest sale deeds at the higher side of the transaction of the property situated in and around the same locality showing the market value of the property as on the date of decree, i.e., 27.5.2009.

(2.) PURSUANT to the letter received from the Sub Divisional Magistrate, Daryaganj, the plaintiff was directed to give a reply to the demand by the Sub Divisional Magistrate to give the valuation report of the property. A reply dated 22nd April, 2010 has been filed by the plaintiff/decree holder contending, inter alia, that judgment and decree dated 27th May, 2009 reveals that the suit was disposed of in terms of the oral settlement arrived at between the parties which was incorporated in IA No. 7301/2009.

(3.) THE learned counsel for the plaintiff/decree holder has relied on Nitin Jain Vs. Anuj Jain & Ors., AIR 2007 Delhi 219 (DB); Rajinder Kumar Vs. Iqbal Singh & Ors., 2003 V AD (Delhi) 469 and B.S. Goel and Ors. Vs. THE Registrar, High Court of Delhi, AIR 2007 Delhi 72.