RAJ KUMAR GUPTA Vs. BIMLA AGGARWAL & ORS

JUDGEMENT

(1.) I.A. 10738/2016 (joint application u/S 151 CPC)

(2.) The present application has been jointly filed by the parties who are all family members stating inter alia that vide order dated 18.04.2016, they were referred to mediation and have been able to arrive at a comprehensive settlement in terms of the Settlement Agreement dated 23.05.2016, forwarded by the Delhi High Court Mediation and Conciliation Centre.

(3.) The terms and conditions arrived at between the parties to the suit have been set out in para 6 of the Settlement Agreement. Para 6(1) deals with the manner in which property bearing No.11/13, Sarvpriya Vihar, New Delhi shall be divided amongst the parties. Para 6(2) deals with the manner in which 50% undivided share in property No.FF-17, First Floor, Gold Souk shall be divided amongst the parties. Para 6(3) deals with settlement arrived at between the parties with regard to property bearing No.1689, Dariba Kalan, Delhi.