1. This is a joint application under Order 23 Rule 3 of the Code of Civil Procedure for recording the settlement arrived at between the parties and for passing a decree/order on such compromise.
2. Heard learned counsels for the parties on the joint application and have perused the Deed of Settlement/Compromise Agreement dated 20.06.2023 arrived at by the contesting parties. On hearing the submissions that the parties have arrived at a final settlement as recorded in the Deed of Settlement, First Appeal No. 4 of 2019 pending before this Court and Title Suit No. 117/2013 pending in the Court of the Assistant District Judge, Shillong are finally disposed of in terms the Deed of Settlement which is reproduced hereinbelow.
