INDIA REALTY PRIVATE LIMITED Vs. SHRI SHIV KUMAR

JUDGEMENT

(1.) As these three suits stand consolidated vide order dtd. 25/11/2008, passed in Civil Suit No. 68 of 2007, the same are being disposed of by way of a common judgment.

(2.) Reliefs prayed for in each suit are being quoted hereinbelow:

(3.) Though these three matters were listed today for recording the evidence of the plaintiff-Company, however, on a suggestion made by the Court, parties agreed to talk to each other to make an endeavour to have the matter amicably settled. When the cases were again taken up in the post lunch session, learned counsel informed the Court that the disputes involved in all these suits have been amicably settled between them and in terms of the agreed settlement, the suits be decreed. Thereafter, statements of the authorized representative of the plaintiff-Company as also defendant No. 1 were separately recorded, in which they have spelled out the terms agreed between the parties.