SUNIL JOLLY Vs. KRISHNA JOLLY

JUDGEMENT

(1.) IA No. 3668/2009 this is an application by the plaintiff seeking permission to deposit the appropriate stamp duty payable on the decree which is to be passed on the basis of the compromise arrived at between the parties. Reply to application has been filed on behalf of defendants No. 1 to 3 and parties have agreed that whatsoever stamp duty is payable the amount shall be paid by the plaintiff. Consequently, the application is allowed.

(2.) IA No. 1856/2009 this is an application by the parties for decreeing the suit in terms of the settlement arrived at between the parties. The terms of settlement are incorporated in the application.

(3.) THE application is signed by the parties and their respective counsel and is also supported by the affidavit of Shri Sunil Jolly, smt. Krishna Jolly, Sh. Oniel Jolly and Smt. Suman Tuli. There does not seem to be any impediment in allowing the application and decreeing the suit in terms of settlement arrived at between the parties. Consequently, the application is allowed.