SATTO DEVI Vs. NEELU KHATTAR

JUDGEMENT

(1.) This is an application filed by the Appellant seeking extension of time for implementing the settlement agreement dated 28th March, 2017. The prayer sought in the application is as under:

(2.) The present appeal was filed impugning order dated 29th July 2016 passed by the Trial Court by which the suit filed by the Respondent/Plaintiff Smt. Neelu Khattar was decreed and the Appellant/Defendant Smt. Satto Devi was directed to perform the agreement dated 13th December 2004 and transfer the suit property admeasuring 325 sq. yards bearing Plot no.71, Sector-29, Pocket-I, Block-A, Rohini, Delhi ('suit property').

(3.) During the pendency of the present appeal, parties had entered into a Settlement Agreement dated 28th March 2017. The terms and conditions of the said settlement are as under: