JYOTI CHADHA Vs. KARAN CHADHA

JUDGEMENT

(1.) CM No. 35725/2017 (joint application by the parties in terms of the settlement arrived at dated 20.9.2017) On 20.09.2017, the parties had agreed to settle their inter se disputes by arriving at a One-Time Settlement. The terms and conditions of the settlement arrived at between the parties were recorded in para 3-7 of the order dated 20.09.2017. In acknowledgement, both the parties had affixed their signatures on the ordersheet along with their respective counsels. One of the terms and conditions of the settlement was that the parties will file their respective affidavits accepting the conditions recorded in the order dated 20.09.2017 and acknowledging inter alia that the same is towards full and final settlement of all the claims and disputes pending between them.

(2.) Pursuant to the aforesaid order, the present joint application has been filed by the parties. The terms and conditions of the settlement has been recorded in para 2 of the application. Both the parties state that they shall abide by the said terms and conditions of the settlement and there shall be in no default.

(3.) Learned counsel for the parties jointly state that it has been recorded (in para 2(d) of the present application) that the parties shall jointly operate locker No.15, Allahabad Bank, Janak Puri, New Delhi within 10 working days from today and the appellant shall be entitled to remove and keep with her the entire jewellery/contents of the said locker which is worth Rs. 70 lakhs (approx). The respondent has undertaken that neither he nor any member of his family shall lay any claim or title on the said jewellery/contents of the locker. Learned counsel for the parties state that it may be clarified that once the locker is jointly operated by the parties and the contents thereof are removed and handed over to the appellant, they shall simultaneously surrender the said locker on the respondent paying the outstanding locker rent and the keys shall be handed over to the Bank Manager on the same date. Ordered accordingly. The security deposit for the said locker, if any, shall be released by the Bank in favour of the respondent, after completion of necessary formalities.