MADANLAL Vs. RAMRAKHI

JUDGEMENT

(1.) THE parties have filed a duly verified settlement reached by them in respect of the dispute involved in this appeal. The appeal is against final decree for redemption of mortgage in favour of plaintiffs -respondents on payment of Rs. 10500/ -as redemption money, which was deposited by plaintiffs in court. According to that settlement, respondent No. 4 Shyamlal has paid a sum of Rs. 63281/ -in addition to the amount already deposited in the court under the preliminary decree for redemption of mortgage in full and final settlement of sum payable under the mortgage to the appellants and the appellants have agreed, on receipt of sum, to redeem the mortgage.

(2.) IN terms of this settlement, the final decree for redemption of mortgage is confirmed and the mortgage stands redeemed on payment of aforesaid additional sum by the plaintiff to the mortgagees -defendants today.

(3.) ACCORDING to the terms of settlement, it is further directed that the appellants who have furnished undertaking to handover the possession of the property in question on or before 31.10.2000 shall handover the vacant possession of the premises in their possession on or before 31.10.2000 to the plaintiffs -respondents and till then, they are permitted to continue in possession as licencees of the plaintiffs -mortgagees to occupy the property only as a measure of giving them time to vacate the property conveniently, in which they are residing presently.