KAMLESH SONI Vs. NARESH KUMAR DUGGAL

JUDGEMENT

(1.) COUNSELS for the parties state that pursuant to the parties appearing before the learned Mediator appointed by the Delhi High Court Mediation and Conciliation Centre, in terms of the order dated 14.10.2014, they have arrived at a settlement and a Settlement Agreement dated 11.2.2015 has been placed on record.

(2.) THE terms and conditions of the settlement have been set out in paras 1 to 8 of the Settlement Agreement.

(3.) THOUGH it has not been specifically recorded in the Settlement Agreement, counsels for all the parties state that their clients are agreeable that Smt. Raj Duggal, mother of the plaintiff and the defendants No.1 to 3 shall continue occupying the suit premises during her lifetime and the settlement will be given effect to, only upon her demise.