ANAND PRAKASH Vs. PARAMJEET SINGH

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 08.7.2015 has been forwarded by the learned Mediator.

(2.) Counsels for the parties state that the terms and conditions of the settlement have been recorded in para 6 of the Settlement Agreement whereunder, both the parties have agreed that the defendant shall execute a sale deed for conveying the suit premises in favour of the plaintiff for a total sale consideration of Rs.1,21,00,000/.

(3.) Counsel for the plaintiff undertakes that his client shall co-operate in every manner with the defendant for quashing/ compounding of FIR No. 133/2013 PS Adarsh Nagar, registered on the complaint of the plaintiff. The remaining terms and conditions of the Settlement Agreement have been set out in para 6 (II) to (XIII) thereof.