BHARAT BHUSHAN BABBAR Vs. RAJ RANI

JUDGEMENT

(1.) Heard. There is a delay of just about four days in the filing of this appeal. For the reasons stated in the application which is supported by an affidavit, the delay is condoned and CM allowed and disposed of.

(2.) After arguing the matter at some length, learned counsel for the parties agreed to the impugned decree being set aside on terms which have been broadly settled between them. The settlement envisages payment of the amount of Rs.2,50,000/- deposited by the appellant in this court to the respondent decree holder upon her furnishing security to the satisfaction of the Registrar, setting aside of the impugned judgment and decree, grant of leave to defend the defendant's appeal and the remand of the matter back to the trial court to try and dispose of the suit in accordance with law. It is submitted by learned counsel for the parties that the appeal could be disposed of on the above terms to avoid any delay in the settlement of the case which is implicit if the appeal were to remain pending in this court for a long time.