SHANTI DEVI Vs. MAHI PRAKASH SHARMA

JUDGEMENT

(1.) BY order dated 15th January, 2013, with the consent of the parties the disputes were referred to the Delhi High Court Mediation and Conciliation Centre. With the consent of the parties, Mr.Atul Bhuchar, Advocate was appointed as their Mediator. The meetings were held by the learned Mediator and ultimately the disputes and differences were resolved by amicable settlement. The terms and conditions of settlement were mentioned in para 5 of the settlement agreement dated 23rd January, 2013 which is signed by the petitioner, respondent and two sons of the parties namely Anuj @ Manoj Sharma and Sooraj @ Mohit Sharma. The said settlement is also signed by their respective counsel and Mediator.

(2.) THE matter was referred to the Court and on 1 st May, 2013 as per settlement the respondent had paid total sum of Rs.11,50,000/- to the appellant Shanti Devi who had earlier received Rs.3 lacs and another sum of Rs.8,50,000/- by way of four drafts which were accepted by her and under her instruction, the appeal was withdrawn by the appellant's counsel. It was also recorded by the Court that parties shall be bound by the terms and conditions of the settlement.

(3.) I have also been informed by the new counsel of the appellant that one of the sons of the appellant is major. After having gone through the averments made in the application and the submissions made by the counsel for the appellant, I do not find any merit in the application on the following reasons: