Alok Kumar Verma, J
1. The appellant had filed an Original Suit (O.S. No.22 of 2013) for cancellation of Gift Deed dated 16.03.2012. The said original suit was dismissed.
An Appeal (Civil Appeal No.26 of 2019) was filed. The said appeal has been dismissed vide judgment dated 09.09.2020, passed by learned Additional
District Judge, Ramnagar, District Nainital.
2. Heard Mr. M.S. Pal, learned Senior Advocate assisted by Mr. D.S. Mehta, learned counsel for the appellant and Mr. J.S. Bisht, learned counsel
for the respondent.
3. Col. Balraj Singh Lamba, the appellant, is present before this Court through video conferencing. He is identified by Mr. D.S. Mehta, Advocate.
4. Smt. Rekha Singh, the respondent, is present before this Court through video conferencing. She is identified by Mr. J.S. Bisht, Advocate.
5. Both the parties submitted that they have resolved their disputes through Settlement Deed (Annexure No.1). After resolving their disputes, a
Settlement Deed (Annexure No.1) has been filed by the appellant with Misc. Application (IA No.10897 of 2024) along with his affidavit.
6. Both the parties submitted that they have settled their disputes with their free will and without any pressure. They have requested to decide the
present Second Appeal on the basis of the Settlement Deed (Annexure No.1).
7. The Settlement Deed (Annexure No.1) is verified.
8. With the consent of both the parties, the present Second Appeal (SA No.96 of 2020) is decided in terms of the Settlement Deed (Annexure No.1).
9. The Settlement Deed (Annexure no.1) will form part of the decree.
10. The Registry is directed to draw a decree accordingly.
