(1.) Learned Counsel for the parties have reported that the parties have entered into a settlement. It has been agreed that the plaintiff-respondents would be entitled, out of the lands in dispute, to the lands comprised in items Nos. 4,5,7, 11, 12, 13, 14 and land measuring 2.71 acres out of 3.71 acres comprised in item No. 9 of the properties set out in the Schedule to the plaint in O. S. No. 29 of 1960. The plaintiff respondents would deliver possession of one acre of land out of item no. 9. In addition to that the plaintiff-respondents would hand over possession of the lands comprised in items Nos. 1.2,3,6,8 and 10 to the defendants-appellants. Out of the amount deposited by the plaintiff-respondents in the trial court, the defendants-appellants would be entitled to withdraw Rs 4,500. 00. No party would have any claim for mesne profits against the other till the date of this order. The plaintiff-respondents would hand over possession of the land which is now being given under this settlement to the defendants-appellants within two months from today. So far as the one acre of land comprised in item No. 9 is concerned,possession would be handed over to the defendants-appellants by the end of July, 1974. In case the parties are not agreed with regard to the specific portion of one acre out of item No. 9 the trial court, in execution proceedings, can get that portion demarcated after appointing a local commissioner and then hand over possession. In case possession is not handed over within the agreed period, the defendants-appellants would be entitled to mesne profits in respect of one acre of land out of item no. 9 from 1/08/1974 and, in respect of the other items, from the end of two months from today. The balance of the amount in deposit after the appellants have withdrawn Rs. 4,500. 00 can be withdrawn by the plaintiff-respondents. Parties will bear their own costs throughout. There will be a decree accordingly.