PIARA SINGH (SINCE DECEASED) THROUGH HIS LRS GURMEET SINGH Vs KUNDAN SINGH (D) THRO. HIS LEGAL HEIRS JAGJIT SINGH
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-004511-004511 / 2019
Diary number: 31252 / 2014
Advocates: YADAV NARENDER SINGH Vs
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 4511 OF 2019 (Arising out of SLP(C) No(s).31675 OF 2014)
PIARA SINGH (SINCE DECEASED) THROUGH HIS LRS. GURMEET SINGH & ORS. Appellant(s)
VERSUS
KUNDAN SINGH (D) THR. HIS LEGAL HEIRS JAGJIT SINGH & ORS. Respondent(s)
O R D E R
BANUMATHI, J.:
Leave granted.
(2) This appeal arises out of judgment and decree dated 7th
March, 2014 passed by the High Court of Punjab and Haryana at
Chandigarh in Regular Second Appeal No.2834 of 1994.
(3) The appellants and respondents are represented by their
respective counsel. Learned counsel appearing for the parties
have stated that in order to give quietus to the disputes and
differences, the parties have amicably settled the matter. In
this regard they have also filed Settlement Deeds dated 15th
January, 2019 and 24th April, 2019 along with IA No.19436 of
2019 and IA No.69863 of 2019 showing that they have amicably
settled the matter by the above two settlement deeds.
(4) The appeal is disposed of in terms of the above Settlement
Deeds which shall form part of this order.
2
(5) The Registry shall draft decree in accordance with the
Deeds of Settlement.
.........................J. (R. BANUMATHI)
.........................J. (S. ABDUL NAZEER)
NEW DELHI, APRIL 30, 2019.
3
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 4512 OF 2019 (Arising out of SLP(C) No(s).29532 OF 2014)
RANJIT SINGH AND ORS. Appellant(s)
VERSUS
KUNDAN SINGH (D) THR. HIS LEGAL HEIRS & ORS. Respondent(s)
O R D E R
BANUMATHI, J.:
Leave granted.
(2) This appeal arises out of judgment and decree dated 7th
March, 2014 passed by the High Court of Punjab and Haryana at
Chandigarh in Regular Second Appeal No.1719 of 1992.
(3) The appellants and respondents are represented by their
respective counsel. Learned counsel appearing for the parties
have stated that in order to give quietus to the disputes and
differences, the parties have amicably settled the matter. In
this regard they have also filed Settlement Deeds dated 15th
January, 2019 and 24th April, 2019 along with IA No.19441 of
2019 and IA No.698693 of 2019 showing that they have amicably
settled the matter by the above two settlement deeds.
(4) The appeal is disposed of in terms of the above Settlement
Deeds which shall form part of this order.
4
(5) The Registry shall draft decree in accordance with the
Deeds of Settlement.
.........................J. (R. BANUMATHI)
.........................J. (S. ABDUL NAZEER)
NEW DELHI, APRIL 30, 2019.
5
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 4513 OF 2019 (Arising out of SLP(C) No(s).31708 OF 2014)
PRITAM KAUR (DECEASED) THROUGH LRS. & ORS. Appellant(s)
VERSUS
KUNDAN SINGH (D) THR. HIS LEGAL HEIRS JAGJIT SINGH & ORS. Respondent(s)
O R D E R
BANUMATHI, J.:
Leave granted.
(2) This appeal arises out of judgment and decree dated 7th
March, 2014 passed by the High Court of Punjab and Haryana at
Chandigarh in Regular Second Appeal No.1575 of 1988.
(3) The appellants and respondents are represented by their
respective counsel. Learned counsel appearing for the parties
have stated that in order to give quietus to the disputes and
differences, the parties have amicably settled the matter. In
this regard they have also filed Settlement Deeds dated 15th
January, 2019 and 24th April, 2019 along with IA No.19444 of
2019 and IA No.69872 of 2019 showing that they have amicably
settled the matter as per the above two settlement deeds.
(4) The appeal is disposed of in terms of the above Settlement
Deeds which shall form part of this order.
6
(5) The Registry shall draft decree in accordance with the
Deeds of Settlement.
.........................J. (R. BANUMATHI)
.........................J. (S. ABDUL NAZEER)
NEW DELHI, APRIL 30, 2019.