KAUSHAL BHARDWAJ Vs. SHARMILA

JUDGEMENT

(1.) Parties have attended the hearing in person today.

(2.) CMP No.16053 of 2023 has been jointly instituted by the parties under Order 23 Rule 3 read with Sec. 151 of the Code of Civil Procedure for disposal of the petition in terms of the compromise executed between the parties. The application is with the averments that the parties have entered into amicable settlement, which has been reduced into writing. The compromise deed executed between the parties has been appended with the application. It will be appropriate to extract the contents of the application:-

(3.) In terms of the compromise executed between the parties, the petitioner has undertaken to vacate the tenanted premises in occupation by 30/9/2024 and the respondent has agreed to give up her claim of arrears of rent. It has also been agreed upon by the parties that their legal heirs shall remain bound by the compromise/ undertaking. Neither, the petitioner/tenant nor his legal heirs shall claim any right, title or interest over the tenanted premises after 30/9/2024.