SANJIV RAI Vs. BHAVNA RAI

JUDGEMENT

(1.) I.A.No.2477/2015 (joint application u/O XXIII R -3 CPC)

(2.) THE plaintiff has instituted the present suit against the defendant for declaration in respect of the two immovable properties, namely, one flat situated at DLF Phase -V, Gurgaon, Haryana and a plot of land measuring 500 sq. yards at Gurgaon, Haryana. Similarly, the defendant has filed a suit for partition and permanent injunction against the plaintiff in respect of the aforesaid two immovable properties that is pending in the court of the learned Civil Judge, District Court, Gurgaon.

(3.) NOW , counsels for the parties state that the parties have arrived at an out of court settlement in terms whereof, they have agreed to share the aforesaid two properties that have been jointly purchased by them, in the manner set out in paras 3 and 4 of the application. The parties have also agreed that they shall file a petition for divorce by mutual consent as recorded in the application. Now that neither of parties wish to continue with the litigation, it is requested that the suit be decreed in terms of the settlement and a Deed of Settlement dated 30.1.2015 (Annexure -A).