HARICHINTAN SINGH MALIK Vs. SAMARJIT SINGH MALIK

JUDGEMENT

(1.) THIS is an application in a partition suit. The preliminary decree was passed on 28. 5. 2007. Thereafter, the property was directed to be sold. Unfortunately, for one reason or the other, it could not be sold. Now, after going through the process of mediation, the parties have arrived at a compromise and have settled their disputes with regard to the sale of the property. The parties agree and undertake to sell the entire suit property bearing No. 4, bhagwan Das Road, New Delhi-110001 admeasuring 2. 8 acres approximately to greatway Estates Ltd. , having its registered office at H-65 Connaught Circus, new Delhi - 110001 through its authorized Director, Shri Amar Sarin, for a total sum of Rs 210 crores.

(2.) THE terms of the sale are set out in detail in the application in paragraphs 1 (a) to 1 (j ). The same need not be repeated herein. All the parties have undertaken to abide by the said compromise. The counsel for the parties pointed out that there is a typographical error in paragraph 1 (h) (c)and the words "defendant No. 2" ought to be read as "plaintiff". The counsel for the parties are permitted to carry out the said correction in this application under their signatures. The said application be read with the said correction.

(3.) THE learned counsel for the parties have been authorized by virtue of paragraph 3 of the application to make statements before Court accepting the said compromise. The defendant No. 2 (Mr Baljit Malik) is present in Court. The counsel for all the parties are also present in Court and all of them endorse the compromise. This application has been signed by the plaintiff, the defendant No. 1 and the defendant No. 2 as also by their respective counsel. Affidavits of the plaintiff, defendant No. 1 and the defendant No. 2 as well as of the said Mr Amar Sarin have been filed in support of this application. This application be marked as "ext. C-1".