ALOK MAHAJAN Vs. D P MAHAJAN & ORS

JUDGEMENT

(1.) The appellant (Judgment Debtor No.1 in EX.P. 25/2018) is aggrieved by the orders dated 22.05.2018 and 23.05.2018 passed by the learned Single Judge in EX.P. 25/2018 filed by the respondents No.1 and 2 (parents) against the appellant (son), respondent No.3 (daughter) and respondent No.4 (son).

(2.) Arguments have been addressed at some length by Mr. Ravi Gupta, Senior Advocate appearing for the appellant, who is also present in Court. In the course of arguments, having regard to the fact that the dispute is between family members and the respondents No.1 and 2 are super-senior citizens, aged 89 and 83 years, we had enquired from learned counsels for the parties in the pre-lunch session if their clients were willing to negotiate an amicable settlement with each other so as to draw the curtains on this litigation.

(3.) After some negotiations, with the assistance of the counsels for the parties, the parties have arrived at the following settlement:-