KULDIP KAUR Vs. SURINDER KAUR & ANR

JUDGEMENT

(1.) CM No.26598/2015 (u/O 23 R3 r/w S.151 CPC)

(2.) Counsels for the parties say that the substratum of the settlement arrived is contained in paragraph 6 of the captioned application. For the sake of convenience, the same is extracted herein below:

(3.) The application has been signed by both the appellant and respondent No.1 as well as their advocates.