JAGBIR SINGH Vs. JAI SINGH & ANR

JUDGEMENT

(1.) I.A. No.25848/2015 (joint application u/O XXIII R 3 CPC)

(2.) The details of the terms and conditions of the settlement have been reduced into writing by virtue of a Memorandum of Understanding dated 28.11.2015.

(3.) Counsel for the defendants states that the dispute between the parties, subject matter of the present case, is in respect of two immovable properties, namely, House No.115, Madangir Village, New Delhi measuring 260 sq. meters and House No.90, Madangir Village, New Delhi measuring 790 sq. meters. However, the parties have arrived at a settlement not only in respect of the captioned immovable properties, but also in respect of a land-holding measuring 10 Killas and 2 bighas situated in village Mesa, Haryana.