MAYA DEVI Vs. RAVI KANT

JUDGEMENT

(1.) THE parties have amicably resolved all their disputes and have filed a joint application bearing CM No.4900/2012 in Court for recording of the settlement. THE application is signed by all the parties as well as their respective counsels and is supported by their affidavits. CM No.4900/2012 is taken on record.

(2.) AS per the said settlement, respondent No.1 has agreed to pay a sum of Rs. 2,25,000/- and respondent No.2 has agreed to pay a sum of Rs. 1,25,000/- to the appellant in full and final settlement. The aforesaid amount has been agreed to be paid in installments. The particulars of the installments are given in para 2 of the application.

(3.) THE appeal is disposed of in terms of the above settlement.