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Judgment
Kuldeep Tiwari, J
Through the present writ petition, the petitioners, who are the son and daughter-in-law of respondents No. 1 and 2, have assailed the order dated 05.10.2023, whereby respondent No. 3, the District Magistrate, Faridkot, allowed the appeal preferred by respondents No. 1 and 2 against the order dated 09.03.2023, and consequently cancelled Transfer Deed No. 2018-19/41/1/757 dated 26.10.2018, executed by respondents No. 1 and 2 in favour of the petitioners.
During the pendency of the present writ petition, respondent No. 1 unfortunately passed away on 18.07.2025. Considering that the dispute pertained to a family matter between parents and children, this Court made efforts to facilitate an amicable resolution and in furtherance thereof, this Court, on 24.09.2025, proposed the following settlement to bring quietus to the dispute.
“1) the petitioners shall pay an amount of Rs.15,000/- per month, as maintenance charges, and clear the entire arrears, which shall be calculated from the date of application filed by respondents No.1 and 2;
2) the transfer deed, which has been cancelled vide impugned order, thereby restoring the property in question in favour of respondent No.1, shall, with the consent of contesting parties, be transferred in favour of respondent No.2, subject to the condition that she will not create any third party right/interest. Further, the property shall be bequeathed in favour of petitioner No.1, after the lifetime of respondent No.2.
3) The petitioners would have every right to cultivate the land in question and to enjoy the proceeds thereof.”
Learned counsel for the parties, in order to have appropriate instructions from their respective clients regarding the proposal put forth by this Court, sought an adjournment. Accordingly, the matter was adjourned for today.
Today, learned counsel representing the contesting parties have informed this Court that the matter has now been amicably settled between them. The respective affidavits of petitioner No. 1 and respondent No. 2, who are present in Court and identified by their learned counsel, have been filed and are taken on record as Mark ‘A’ and Mark ‘B’, respectively.
A perusal of the affidavits (supra) reveals that respondent No. 2 has extended her ‘No Objection’ to the setting aside of the impugned order dated 05.10.2023 and to the restoration of the order dated 09.03.2023 passed by the Maintenance Tribunal, Faridkot.
In view of the amicable settlement arrived at between the parties, the impugned order dated 05.10.2023 is hereby set aside, and the order dated 09.03.2023 passed by the Maintenance Tribunal, Faridkot, is restored. The parties are further directed to adhere to and comply with the terms and conditions of the settlement.
The writ petition stands disposed of accordingly.