SANJEEV JOON Vs. ANJU BANSAL

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation & Conciliation Centre, a Settlement Report dated 7.7.2015 has been placed on record, wherein it has been recorded that the parties have arrived at a settlement as recorded in the Settlement Deed dated 12.6.2015, enclosed with the Settlement Report and marked as Annexure-A.

(2.) Counsels for the parties state that the terms and conditions of the settlement are recorded in paras 1 to 10 of the Settlement Deed and both the parties shall abide by the conditions recorded in the said settlement. They submit that apart from the plaintiff and the defendant, Sh.Mohish Bansal, son of the defendant is also a signatory to the Settlement Deed. Counsel for the defendant assures the court that the defendant and her son shall remain bound by the settlement recorded in the Settlement Deed.

(3.) It is jointly stated that the suit may be decreed in terms of the settlement, as recorded in the Settlement Deed dated 12.6.2015.