BALBIR SINGH Vs. BALJIT KAUR & ORS

JUDGEMENT

(1.) Cm No. 45024/2017 (delay) in RFA(OS) 49/2017

(2.) A perusal of the application reflects that the terms of the settlement by and between the parties are as under:-

(3.) It is observed that the parties to the appeals are siblings and that the appeals had been instituted by the appellant feeling aggrieved by the preliminary decree dated 15th September, 2017 and final decree dated 23rd November, 2017, respectively.