NALIN KHANNA Vs. VIJAY KUMAR BHATIA

JUDGEMENT

(1.) The plaintiff has filed both the suits. Pleading:

(2.) The counsel for the plaintiff admits that with the settlement aforesaid, the suits, insofar as for the reliefs impugning the decrees and for permanent injunction restraining sale of the property in execution proceedings, have become infractions.

(3.) It has in the circumstances been enquired from the counsel for the plaintiff, as to how the suits for the remaining refracts survive and whether not, after the settlement aforesaid, the remedy, if any of the plaintiff against the defendants No. 1 & 2, is only for recovery of the amounts paid/incurred by the plaintiff in settling with defendant No. 3 in each suit and in defending the execution proceedings.