RAJINDER KAUR & ANR Vs. RAJINDER KUMAR

JUDGEMENT

(1.) This regular second appeal at the instance of defendants has been filed against the concurrent findings recorded against the appellants, whereby suit filed by respondent/plaintiff for possession way of redemption of the mortgage came to be decreed.

(2.) However, it is not necessary to discuss the relative merits of the case as the matter now stands compromised between the parties in the mediation proceedings. It is relevant to observe here that when the appeal came up for consideration on 17.6.2016, it was jointly represented by the learned counsel for the parties that an amicable settlement can be worked out and the case be sent to mediation. On such representation, Sh.N.K. Sood, Senior Advocate was requested to mediate in the matter and it is heartening to note that with the earnest efforts of the learned Mediator, parties have amicably settled their dispute.

(3.) The terms of the settlement read thus: