ASHOK KUMAR POPLI Vs. JITENDER KUMAR POPLI

JUDGEMENT

(1.) Both these executions have been filed by the respective decree holders seeking to execute the judgment and decree of this court dated 15.12.2017. I may note that the decree dated 15.12.2017 was passed based on the settlement between the parties recorded in court on 31.08.2017. The recorded settlement between the parties dated 31.08.2017 was noted in the order 15.12.2017 as follows:-

(2.) In this order for convenience I am referring to the parties as they were referred to in the settlement agreement. I may note that parties referred to in the above settlement i.e. plaintiff No.2 Mr.Jatinder Popli, defendant No.2 Ms.Kiran Jethi and defendant No.3 Mr.Ashok Popli are brothers and sisters. Defendant No.1 Mr.Rajeev Popli is the son of defendant No.3 Mr.Ashok Popli. It follows from a perusal of the above settlement that defendants No.1 and 2 Mr.Rajeev Popli and Ms.Kiran Jethi in the suit were to pay a sum of Rs.3.20 crores to plaintiff No.2 Mr.Jatinder Popli in the suit in full and final settlement of all his claims. Out of this amount of Rs.3.20 crores, plaintiff No. 2 was to pay a sum of Rs.40 lakhs to plaintiff No. 1 in the suit, namelyRadha Soami Satsang, Beas. Further, the sum of Rs.3.20 cores was to be paid by defendant No.3 Mr.Ashok Popli on behalf of defendant No. 1 and 2 before the Sub-Registrar and plaintiff no. 2 was to execute a relinquishment deed relinquishing his right, title and interest in the subject property in favour of defendants No. 1 and

(3.) I may also note that in my order dated 15.12.2017, I have noted that defendant no.3 in the suit has paid plaintiff No.1 [Radha Soami Satsang Beas] in the suit a sum of Rs.40 lakhs and that plaintiff No.1 therein had withdrawn from the suit. Hence, a balance of Rs.2.80 crores remained payable to plaintiff No. 2. Defendant No. 3 had also deposited a sum of Rs.10 lakhs with the Registry of this court leaving a balance of Rs.2.70 crores to be paid to plaintiff No.2.