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.