KARAM CHAND Vs. TAJ MOHD

JUDGEMENT

(1.) An application (CM-802-C-2024) has been filed for withdrawal of the main appeal (RSA-2515-2022) in view of the compromise between the parties as well as for refund of court fees affixed by the appellants before the First Appellate Court and in this Court. Vide order dtd. 7/3/2024 the parties were directed to appear before the Mediation and Conciliation Centre of this Court for recording of their statements qua the compromise. As per report of the Mediator, statements of the parties have since been recorded and a compromise dtd. 7/3/2024 has also been appended with the report. The said compromise has been signed by all the parties to the lis.

(2.) Learned counsel for the parties are ad idem that the matter stands settled between the parties and in terms of the compromise the present appeal is to be withdrawn and the judgment and decree of the Trial Court is to be affirmed. Learned counsel for the parties would contend that since the matter stands compromised between the parties before the Mediation and Conciliation Centre of this Court, the court fee may be refunded.

(3.) In support of their arguments, they have relied upon the judgments passed in Pritam Singh Vs. Ashok Kumar [2019 (1) Law Herald 721]; Pradeep Sonawat Vs. Satish Prakash @ Satish Chandra [2015 (1) RCR(Civil) 955] and Surender Kumar Vs. Hans Raj Mandi [2021 (2) RCR(Civil) 851]. 3. Heard.