KAMLA DEVI Vs. PARVATI TAAK AND OTHERS

JUDGEMENT

(1.) I.A.No.26084/2015 (joint application u/O XXIII R 3 CPC)

(2.) Counsels for the parties state that in terms of the settlement arrived at between the parties, the defendants No.1 to 4 have agreed to pay a sum of Rs.20,00,000/- to the plaintiff in full and final settlement of all her claims against the suit property. It is submitted that at the time of executing the Compromise Deed, the defendants No.1 to 4 had paid a sum of Rs.5,00,000/- to the plaintiff and the balance amount of Rs.15,00,000/- was agreed to be paid on the date of recording the compromise, i.e., today.

(3.) Counsel for the defendants hands over three demand drafts bearing Nos.824358, 824359 and 82460 all dated 19.12.2015 drawn on Kotak Mahindra Bank, East Patel Nagar, New Delhi in the sum of Rs.5,00,000/- each one in favour of Shri Khet Ram, wife of the plaintiff, and two in favour of the plaintiff, to the counsel for the plaintiff, which are duly accepted by him. Counsel for the plaintiff states that after receiving the balance amount of Rs.15,00,000/-, nothing further is due or payable by any of the defendants to the plaintiff in respect of the suit premises and the suit may be disposed of.