- (1.) Pursuant to the parties being referred to the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 31.3.2016 has been placed on record. The terms and conditions of the settlement have been recorded in para 8 of the Settlement Agreement.
(2.) Counsels for the parties state that the suit may be decreed in terms of the settlement arrived at between the parties, by declaring that the plaintiff and the defendants No.1 and 3 are entitled 1/4th share each in the suit premises, including the land beneath the built up structure. It has further been agreed that the first floor of the suit premises shall fall to the share of the plaintiff and the defendant No.1 jointly and the ground floor shall fall to the share of the defendant No.2 and 3 jointly.
(3.) The plaintiff and defendants No.1 and 3 admit that the second floor along with the roof rights of the suit premises are exclusively owned by the defendant No.2 by virtue of a gift deed executed in his favour by his mother, during her lifetime. The remaining terms and conditions of the settlement have been set out in para 8(i) to (vi) of the Settlement Agreement dated 31.3.2016.;