FARIDA BANU Vs. J.K. PRAHALAD AND ORS.

JUDGEMENT

(1.) A compromise petition under Order -23, Rule -3 of C.P.C., has been filed in the court today, which is signed by the learned counsels for the appellant and respondents and also by the appellant and respondent Nos. 1 and 2, who are present before the court and are identified by their respective counsels. The parties have agreed to the following:

(2.) UNDER these circumstances, they pray that the decree be modified in the terms of the compromise. In view of the compromise being effected to between the parties, the question of considering the substantial question of law that was framed during the time of admission does not arise for consideration. Consequently, the order dated 11.12.2012 is recalled. The appeal is disposed off based on the compromise petition.

(3.) THE trial court shall return the original documents to the parties in accordance with law.