VED PAL (D) Vs. PREM DEVI (D)

JUDGEMENT

(1.) This appeal is directed against the final judgment and order dated 26.09.2006 passed by the High Court of Punjab & Haryana at Chandigarh in R.S.A. No.4576 of 2003 whereby the High Court disposed of the second appeal in terms of the compromise arrived at between the parties and decreed the suit. Against the said order, the appellants herein filed Review Application No.75C of 2006 in R.S.A. No.4576 of 2003 which was dismissed by the High Court by order dated 29.01.2007.

(2.) Few facts need to be mentioned for the disposal of this appeal.

(3.) Respondent Nos.4 to 7 herein filed second appeal before the High Court challenging the judgment and decree dated 01.02.2003 passed by the First Appellate Court which arose out of judgment/decree dated 31.02001 passed by the Civil Judge (Junior Division) in a civil suit filed for a declaration and permanent injunction. The appellants herein were arrayed as respondent Nos.4 to 6 in the second appeal out of which this appeal arises.