RAM SARAN Vs. ASHA RANI

JUDGEMENT

(1.) PURSUANT to the parties appearing before the Delhi High Court Mediation and Conciliation Centre, they have arrived at a settlement as recorded in the Settlement Agreement dated 02.03.2015.

(2.) THE terms and conditions of the settlement have been set out in para 8 of the Settlement Agreement, whereunder the parties have agreed that the defendant No.1 shall be entitled to the exclusive ownership and possession of the part of the property shown in yellow colour in the site plan enclosed with the Settlement Agreement and marked as Annexure A, measuring 95 sq. yards in total, as detailed in para 8(I) and the plaintiff and the defendants No.2 to 6 would be collectively entitled in equal parts of the exclusive ownership and possession of the portion shown in green colour above the red dividing line in the same site plan, measuring 155 sq. yards. Rest of the terms and conditions of the settlement are set out in para 8(I) to (IX). Counsels for the parties and the parties state that in view of the fact that they have arrived at a comprehensive settlement as recorded in the Settlement Agreement, the same may be taken on record and the suit be decreed in terms thereof.

(3.) COUNSEL for the plaintiff and the defendant No.1, who is present with her counsel, identify the defendants No.2 to 6, who appear in person.