Full Judgment Text
IN THE SUPREME COUIRT OF INDIA
CIVIL APPEALLATE JURISDICTION
CIVIL APPEAL NO. 1100 OF 2002
DEBAKIE RANI SHARMA .... APPELLANT(S)
VERSUS
SAVITRI DEVI AND ANR. .... RESPONDENT(S)
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.
-2-
On payment of Rs.2,40,000/-, the respondent would
withdraw all the proceedings against the appellant. The
appellant is directed to withdraw the 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.