HARISH BHANDARI Vs. RAMESH CHANDER BHANDARI

JUDGEMENT

(1.) The plaintiff has filed a suit for partition and rendition of accounts and permanent injunction. The plaintiff is the son of defendant No.1. Defendant No.2 is the brother of the plaintiff, while defendant No.4 is the mother of the plaintiff and defendant No.3 is the sister of the plaintiff.

(2.) The dispute being a family matter, the parties were called to Court and with the assistance of learned counsel for the parties it has been possible to arrive at a settlement. It is agreed between the parties as under:

(3.) The settlement has been read over to the parties and understood by them, who have also appended their signatures to the Order-sheet in token of their acceptance.