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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