ALKA RANI Vs. AMAR NATH

JUDGEMENT

(1.) During hearing of the case, a joint application moved by the parties under Order 23 Rule 3 read with Sec. 151 of the Code of Civil Procedure was presented, which has been taken on record. In this application registered as CMP No.6388/2022, it has been submitted that the parties have amicably settled the matter in terms of mediation report dtd. 8/12/2021, terms of settlement dtd. 8/12/2021/9/12/2021, mediation report dtd. 4/1/2022, terms of settlement dtd. 4/1/2022, mediation report dtd. 28/3/2022 and report dtd. 1/1/2022 of Naib Tehsildar Dadasiba, Kangra, in compliance of directions of the learned Mediator. It would be appropriate to extract the averments made in the application.

(2.) That during the pendency of the present appeal the parties had been trying to explore the possibility of compromise. This Hon'ble Court vide order dtd. 8/11/2021 had referred the parties to learned mediator for mediation and accordingly mediation proceedings were held.

(3.) That the parties have now amicably settled the matter and the terms of the compromise have been recorded by the learned mediator in the mediation proceedings held before him and accordingly the learned mediator has submitted his mediation report dtd. 8/12/2021, terms of settlement dtd. 8/12/2021/ 9/12/2021, mediation report dtd. 4/1/2022, terms of settlement dtd. 4/1/2022 and mediation report dtd. 28/3/2022. In addition the report dtd. 1/1/2022 submitted by the Naib Tehsildar Dadasiba, Kangra in compliance of directions of the learned Mediator also forms part of the mediation proceedings.