GURMEET KAUR BAKASHI Vs. RAVINDER SINGH CHOUDHARY

JUDGEMENT

(1.) THE present suit has been instituted by the plaintiff against her three brothers (defendants No.1 to 3) and the legal heirs of her two deceased brothers (defendants No.4 to 6 and defendants No.7 and 9), praying inter alia for passing a decree of partition in respect of property bearing No.4C/3, Old Rajinder Nagar, New Delhi, owned by Shri Jaswant Singh, father of the parties, and holding that the parties are entitled to 1/6th share each in the said property.

(2.) DURING the pendency of the present proceedings, at the joint request of the counsels for the parties, they were referred to the Delhi High Court Mediation and Conciliation Centre for arriving at a negotiated settlement. Pursuant thereto, a Settlement Agreement dated 02.02.2015 has been placed on record. The terms and conditions of the settlement have been reduced into writing in para 7 of the Settlement Agreement, whereunder, the parties had agreed that the suit property would be sold outright to a third party for a total sale consideration of Rs. 1,32,00,000/ - and the sale proceeds would be divided amongst the parties to the extent of 1/6th share each therein.

(3.) COUNSELS for the parties state that the sale deed in respect of the suit premises was executed jointly by the parties in favour of the third party on 13.01.2015 and the sale proceeds received by them have been divided equally amongst them to the extent of their respective shares. A copy of the registered Sale Deed has been enclosed with the Settlement Agreement. Counsels for the parties state that in view of the Settlement Agreement, nothing further is due or payable by any of the parties to each other and as their inter se disputes have been amicably settled, the suit may be decreed in terms of the said settlement.