TARUN NANDWANI Vs. RAM SWARUP NANDWANI

JUDGEMENT

(1.) This application, under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, seeks decreeing of Suit 12/2008, earlier decreed in part in favour of the respondents by the impugned judgment dtd. 21/9/2010 of the learned Additional District Judge ("the learned ADJ"), forming subject matter of challenge in the appeal.

(2.) The learned Counsel submit that the dispute between the parties stands amicably resolved vide an oral Family Settlement dtd. 14/1/2022, which stands reduced in writing vide Memorandum dtd. 14/2/2022.

(3.) A copy of the said memorandum of the oral Family Settlement dtd. 14/1/2022 is placed on record along with this application.