ABDULSAB Vs. INTAAZ

JUDGEMENT

(1.) The appeal arises out of a suit filed for partition which has been decreed and the plaintiff has been granted 1/7th share, while defendant Nos.1 to 3 have been granted 2/7th share in the suit schedule properties.

(2.) Today, a compromise petition has been filed whereby the plaintiff--respondent has agreed to receive Rs.2,50,000.00 and relinquish all her rights over the suit schedule properties.

(3.) The terms of the compromise petition reads as follows: