KRISHAN KUMAR AGGARWAL Vs. SUDHERSHANA TAYAL

JUDGEMENT

(1.) I.A. 23585/2015 (joint application u/O XXIII R 3 CPC)

(2.) The parties are related to each other being brother and sister and have arrived at a settlement through mediation. Counsels for the plaintiff and the defendant jointly state the suit may be decreed in terms of the settlement.

(3.) Under the Settlement Agreement, the defendant has acknowledged the plaintiff to be the sole and absolute owner of the suit property bearing No.M-26, Greater Kailash Part-I, New Delhi, by virtue of the Award dated 27.12.1979, passed by the Sole Arbitrator and made rule of the Court by the High Court of Kenya at Nairobi, vide judgment and decree dated 18.7.1980.