MEERA DHINGRA Vs. DEEPAK KAPOOR

JUDGEMENT

(1.) ON 7.11.2014 the parties had arrived at a settlement in the Court and a comprehensive settlement was recorded in the order passed on the said date. In terms of the settlement arrived at between the parties, the defendant No.1 had agreed to pay a sum of Rs.6,40,00,000/ - each to the plaintiff and the defendants No.3 & 4 towards full and final settlement of all their claims in respect of the movable and immovable assets left by the deceased parents.

(2.) THE plaintiff and the defendants No.3 and 4 had agreed that they would not have any objection if the defendant No.1 enters into an agreement to sell one of the main immovable properties, i.e., premises No.A -53, Vasant Marg, Vasant Vihar, New Delhi, in order to fetch the money from the buyer and to pay the same to them.

(3.) ON his part, defendant No.1 had agreed to deposit with the Registrar General of this Court a sum of Rs.6,40,00,000/ - payable to each, the plaintiff and the defendants No.3 and 4 within four weeks from the date of entering into an agreement to sell.