DECEASED LAXMI DEVI Vs. LAL CHAND & ORS

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation & Conciliation Centre in terms of the order dated 23.2.2015, a Settlement Agreement dated 25.3.2015 has been placed on record.

(2.) Counsels for the parties state that the terms and conditions of the settlement have been set out in para 9 of the Settlement Agreement, whereunder the plaintiffs have agreed to settle the suit for partition by receiving a sum of Rs.1.50 lacs from the defendants.

(3.) Counsel for the plaintiffs states that the plaintiffs have already received the aforesaid amount from the defendants through a cheque and now nothing further is due or payable by the defendants. In lieu of the amount received by the plaintiffs, they have given up all their right, title and interest in the properties mentioned in para 9 of the Settlement Agreement. The remaining terms and conditions of the settlement are set out in para 9 (ii) to (ix) of the Settlement Agreement.