NITISH KUMAR Vs. DAYA SINGH

JUDGEMENT

(1.) It is heartening to note that with the intervention of the learned Mediator Shri G.D. Verma, Senior Advocate, of this Court, and with the active assistance of Shri Ram Singh Negi and the learned counsel for the parties, an amicable settlement has been brought about. As regards this dispute, the same has been compromised on the following terms and conditions:-

(2.) Consequently, the judgments and decrees passed by the learned Courts below are modified to the extent that the suit filed by the plaintiff now shall be deemed to have been decreed in terms of the compromise and the compromise shall form part and parcel of the decree. It is further made clear that in case of non-adherence or violation of any of the terms and conditions of the compromise, it shall be open to the aggrieved party, irrespective of, whether he is appellant or the respondents, to approach the Court for execution of this compromise decree.

(3.) The appeal as also the cross objections is disposed of in the aforesaid terms. Parties are left to bear their own costs. All pending applications, if any, also stand disposed of.