RAHUL HARGUN Vs. VASDEV HARGUN & OR

JUDGEMENT

(1.) Mr.S.N.Choudhri, learned counsel for the defendants No.1 & 2 states that he may be discharged from the present case inasmuch as he was not consulted by the defendants and was not involved by them in the mediation proceedings held by the parties. Ordered accordingly. Learned counsel is discharged from the present case.

(2.) Pursuant to the order dated 3.12.2014, passed in FAO(OS) No.515/2013, an appeal preferred by the plaintiff against the order dated 29.7.2013, at the request of the parties, they were referred to mediation to try and negotiate a settlement. Now a Settlement Agreement dated 26.2.2015 has been placed on record.

(3.) Counsel for the plaintiffs and the defendants No.1 & 2 state that they have arrived at a settlement, as recorded in para 8 of the Settlement Agreement whereunder, the entitlement of each of the parties to various portions of five immovable properties has been detailed. Counsel for the plaintiff and the defendants No.1 & 2 further state that the parties shall abide by the manner in which the five properties have been agreed to be divided amongst them, as recorded in the Settlement Agreement.