VISHAL MOHAN & ORS Vs. RAJEEV SOOD ORS

JUDGEMENT

(1.) Petitioners herein are landlords. The demised premises is shop No. 10, The Mall Shimla. The respondents are in possession thereof in the capacity of tenants on payment of '500/- as monthly rent. The eviction of the respondents from the demised premises has been sought by filing a petition under the provision of H.P. Urban Rent Control Act on the grounds that they are in arrears of rent, change of the user thereof and also that the same is bonafidely required by the petitioners-landlords for their own use and occupation.

(2.) The rent petition is pending disposal before learned Rent Controller (2) , Shimla. This petition has been preferred against the order dated 4.1.2016 passed in an application under Section 151 CPC read with Section 2(j) of the H.P. Urban Rent Control Act. The same presently is at the stage of admission/hearing.

(3.) On the joint request made by the parties the dispute was referred for mediated settlement. The parties have now settled the dispute amicably. They have entered upon a compromise and reduced the terms and conditions thereof into writing. The deed of compromise form part of an application filed under Order 22 Rule 3 read with Section 151 of the Code of Civil Procedure in the Court. The same be registered and taken on record.