PARMESHWAR DAS AGARWAL Vs. PARMANAND AGARWAL & ORS.

JUDGEMENT

(1.) By consent of the parties, CS No.18 of 2011, CS No.230 of 2010 and CS No.47 of 2008 are taken up along with GA No.2907 of 2011, GA No.270 of 2018.

(2.) The Mediator has filed a report on 19th January, 2018, from which it appears that in course of the mediation proceedings all the litigations pending between the parties, their respective family members were brought into the hotchpot and all the stakeholders participated and deliberated in the process of mediation, culminating in filing of a terms of settlement in which parties were added/deleted and/or substituted and/or rearranged. The agreement reached between the parties in regard to all the issues in the suits and also related to other issues has been reduced to writing and signed by the parties and/or their constituted attorney representing them. The advocate on record of the respective parties have also signed the said terms of settlement on behalf of their respective clients. The agreement of the parties so signed and attested was submitted before the Mediator and the Mediator by a covering letter dated 19th January, 2018 has forwarded the same to this Court.

(3.) The parties in order to avoid any future complication thought in their wisdom to file a separate application to bring on record the terms of settlement arrived at before the Mediator which, however, was not necessary since none of the parties had taken a contrary stand before this Court. The parties proposed to be the added and/or substituted and rearranged to give effect to the terms of settlement have been brought on record in this application in which a prayer is made to record the terms of settlement.