BAL KRISHAN Vs. TARA SHAHZAD BAHADUR

JUDGEMENT

(1.) This is an application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 (CPC), for disposal of RSA 235/2005, in terms of the settlement, dtd. 4/4/2022, executed between them.

(2.) A copy of the Settlement Agreement has been placed on record.

(3.) The terms of settlement, as contained in para 3 of the application, are the following: