Debakie
Rani Sharma Vs. Savitri Devi & ANR. [2009] INSC 1631 (7 October 2009)
Judgment
CIVIL
APPEALLATE JURISDICTION CIVIL APPEAL NO. 1100 OF 2002 DEBAKIE RANI SHARMA ....
APPELLANT(S) VERSUS O R D E R During the pendency of this appeal, the parties
have amicably settled their disputes. The appellant Debakie Rani Sharma, who
was present in Court on 16.9.2009 had undertaken to pay Rs.2,40,000/- in full
and final settlement of the claim of respondent No.1 within a period of three
months. Mr. Garg, learned counsel for the appellant submits that the appellant
would pay the said amount within three months and also hand over the possession
of the temple which is existing in the premises of about 25 sq. yards, within
one week from today.
On
payment of Rs.2,40,000/-, the respondent would withdraw all the proceedings
against the appellant. The appellant is directed to withdraw the proceedings
initiated by her against the respondent, within two weeks after the payment is
made.
No
further orders are necessary in this appeal.
This
appeal is accordingly disposed of.
However,
if the amount if not paid and the possession of the temple is not handed over
by the appellant, the respondent would be at liberty to revive this appeal.
...................J (DALVEER BHANDARI)
...................J (Dr. MUKUNDAKAM SHARMA)
NEW DELHI,
OCTOBER 7, 2009.
Back
