NARESH KUMAR Vs. ASHOK ARORA

JUDGEMENT

(1.) The respondent herein had filed suit for possession and mesne profits. The relief clause contains certain other prayers as well, which includes decree of permanent injunction seeking restraint against the defendants (appellants herein) from transferring, selling, alienating or otherwise parting with possession of the premises, i.e. Shop No.3, Pocket D-12, Property No.231/1, Sector-7, Rohini, New Delhi and not to interfere, in any manner, with peaceful possession of the plaintiff in the premises shown red in the site plan annexed. With the consent of the parties, the matter was referred to mediation. Before the mediation the parties settled the matter and the terms on which the matter was settled were recorded in the proceedings dated 26.7.2006 by the Judge/Mediator Shri Dharmesh Sharma. In this, following terms were agreed:-

(2.) It is clear from the above that the appellants agreed to pay a sum of Rs.5 Lakhs to the respondent on or before 10.11.2006 and it was also agreed that if this amount is not paid by the agreed date, the liability of the appellants shall be Rs.7,50,000/- with interest. Thereafter, the parties appeared before the learned trial court where the suit was pending and made statement to the effect that they had compromised the dispute with the intervention of Mediation Centre, Tis Hazari, Delhi. The statement of both the parties were recorded pursuant whereto compromise decree dated 8.8.2006 was passed in favour of the respondent herein.

(3.) The appellant herein did not make the payment of Rs.5 Lakhs as agreed by 10.11.2006. Instead, he moved application on 10.11.2006 seeking extension of time for payment of the settled amount. Thereafter, however, he turned turtle and moved another application for withdrawal of the aforesaid application for extension of time and instead made prayer for cancellation of the settlement decree. This application was dismissed by the learned trial court vide impugned order dated 30.4.2007 and challenging the said order, present appeal is filed.