RAJESH CHUGH Vs BATUK PRASAD JAITLY
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-004419-004419 / 2018
Diary number: 22473 / 2017
Advocates: ANIL KUMAR TANDALE Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 4419/2018
(ARISING FROM SLP (C) NO(S).21429/2017)
RAJESH CHUGH & ANR. APPELLANT(S)
VERSUS
BATUK PRASAD JAITLY RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The tenants are the appellants, who are aggrieved
by the reversal of the order passed by the Rent
Controller. They have been running a small book shop
in an irregularly shaped 33 sq. ft. premises in a two
storeyed building at Nai Sarak, New Delhi.
3. During the pendency of the appeal before this
Court, the parties have entered into a Memorandum of
Settlement. The said Memorandum of Settlement dated
25.04.2018, duly signed by the parties and their
respective counsel, is taken on record.
4. The Settlement terms read as follows:-
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“MEMORANDUM OF SETTLEMENT
That the petitioner and respondent have
after discussion arrived at mutual
agreement to settle the aforementioned
matter, the terms of settlement are:
1. The petitioners shall vacate and hand
over physical vacant possession of the
premises in question i.e. ground floor V-
884, Nai Sarak Main Road, Delhi-110006
admeasuring 33 sq. ft. on or before
31.08.2018.
2. That the petitioners shall not create
any third party rights in the said
property.
3. The respondent shall pay the
petitioner a sum of 20 Lakh Rupees on
handing over the possession of the said
premises on or before 31.08.2018.”
5. This appeal is disposed of in terms of the
Memorandum of Settlement, referred to above.
6. The parties are directed to strictly abide by the
terms of the Settlement, failing which they shall be
liable to be proceeded against under the contempt
jurisdiction of this Court.
7. We record our appreciation for the cooperation of
the parties and their respective counsel for the
efforts taken by the Court for an amicable
settlement.
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8. Pending applications, if any, shall stand
disposed of.
9. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
........................J. [MOHAN M. SHANTANAGOUDAR]
........................J. [NAVIN SINHA]
NEW DELHI; APRIL 25, 2018.
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