MANDEEP SINGH BHAMRA Vs. HARBBHAJAN KAUR BHAMRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This petition is filed against the compromise judgment and decree passed by the Bench No. 21 of National Lok Adalat, Durg on 12/3/2022, wherein the Bench after recording the compromise decree between the parties in Clause No. 10 held that the compromise decree shall be effective after its registration.