MADHU OBEROI Vs. SATINDER MEHTA (NEW DECEASED)

JUDGEMENT

(1.) PURSUANT to the parties being referred to the Delhi High Court Mediation & Conciliation Centre, vide order dated 16.12.2014, a Settlement Agreement dated 22.12.2014 has been placed on record, whereuner the plaintiff has agreed to receive a sum of Rs. 9,50,000/ - from the legal heirs of the deceased defendant in full and final settlement of all her claims in respect of the subject premises, namely premises No.V -292, Second Floor, Rajouri Garden, New Delhi. On receiving the aforesaid amount, the plaintiff has given up all her claims in respect of the suit premises.

(2.) COUNSELS for the parties jointly state that the plaintiff has received the amount of Rs. 9,50,000/ - from the defendants through two demand drafts bearing Nos.047180 dated 9.1.2015 drawn on Bank of India, Malai Mandir Branch, Rao Tula Marg, R.K.Puram, New Delhi and 097760 dated 10.1.2015 drawn SBI, J -Block Rajouri Garden respectively. Photocopies of the aforesaid drafts are handed over by the counsel for the plaintiff and taken on record.

(3.) COUNSELS for the parties state that in view of the settlement arrived at between the parties, the suit may be disposed of.