HARCHAND SINGH Vs. NARINDER KAUR & ORS

JUDGEMENT

(1.) I.A.23701/2015 (joint application u/O XXIII R 3 CPC)

(2.) Counsels for the parties state that apart from the seven defendants, arrayed in the present suit, late Lt. General Ajit Singh was survived by other legal heirs and the details of all the legal heirs, including the parties herein have been set out in para 4 of the application. They submit that late Lt. General Ajit Singh was the owner of two immovable properties and shares and securities, as detailed in para 2 of the application and he had executed a will dated 5.1.2007 in respect of all his movable and immovable assets, which were duly registered in the office of the Sub-Registrar VII, New Delhi. By virtue of the settlement recorded in the present application, all the parties have agreed to distribute the movable and immovable assets of the deceased in the manner detailed in para 5 of the application.

(3.) Counsels for the parties jointly state that the suit may be disposed of in terms of the Deed of Family Settlement dated 5.10.2015, a copy whereof is handed over by the counsels for the parties and taken on record.