Surender Singh vs Tarsem Singh & Another

Chander Bhusan Barowalia, J

The parties in the present case are real brothers and in the mediation proceedings they have settled their long standing dispute inter se on account of continuous mediation carried out by learned mediator Mr. G.D. Verma, Senior Advocate, assisted by Mr. K.D. Sood, Senior Advocate, Mr. Naresh Sharma and Mr. Naresh K. Sharma, Advocates. Today, all the three brothers present in the Court alongwith their respective counsel stated that they have settled their dispute as per Annexure P-3 at page 44 of the petition and admitted the settlement arrived at before the learned mediator today to be correct.

All the disputes inter se the brothers are thus resolved by way of settlement arrived at before the learned mediator, which is taken on record and the proceedings are thus disposed of as per the settlement arrived at between the parties before the learned mediator and in terms of Annexure P-3.

Interim order/orders passed by learned Court below stands vacated and are quashed in view of the settlement arrived at between the parties, as all disputes stand resolved inter se the parties as per the settlement.

The settlement be given effect before the authorities in accordance with law. This Court highly appreciate the conduct of the parties who are real brothers in arriving at settlement, as the ultimate goal of the Court is to make the parties to live in peace and the parties in the present case have achieved that goal. This Court also appreciate the efforts putforth by the learned mediator with the able assistance of learned Senior counsel for the petitioner and learned counsel for the respective respondents.

The petition, so also pending application(s), if any, stands disposed of in terms of the settlement.