LOKESH GOYAL & ORS Vs. SAKSHAM GOYAL

JUDGEMENT

(1.) Pursuant to the order dated 07.05.2015, the parties had appeared before the Delhi High Court Mediation and Conciliation Centre and a Settlement Agreement dated 20.08.2015 has been placed on record.

(2.) Counsels for the parties state that by virtue of the captioned Settlement Agreement, the parties in CS(OS) 3169/2014 and CS(OS) 339/2015 have arrived at a comprehensive settlement.

(3.) The subject matter of CS(OS) 3169/2014 is a flat bearing No.Y- 306, Sidhartha Apartment, M.P. Enclave, Pitampura, Delhi. As per the settlement arrived at between the parties to CS(OS) 3169/2014, it has been agreed by them that the mother of the defendant therein, Smt. Arti Goyal shall purchase 70% undivided share in the suit property from the plaintiffs for a sum of Rs.1,05,00,000/-. The manner in which the said amount shall be paid by the defendant's mother to the plaintiffs has been set out in para 6(I) of the Settlement Agreement. It is stated that out of the total amount of Rs.1,05,00,000/-, the defendant's mother, Smt. Arti Goyal [plaintiff in CS(OS) 339/2015], has paid a sum of Rs.63 lacs to the plaintiffs No.1 to 3 jointly and the balance amount shall be paid in terms of the settlement recorded in the Settlement Agreement on or before 15.12.2015. The parties confirm that the defendant and his mother are already in possession of the aforesaid flat.