RAM KUMAR SHOKEEN Vs. RAJPAL SHOKEEN

JUDGEMENT

(1.) Joint application has been filed on behalf of plaintiff and defendant nos.1 and 2 under Order XXIII Rule 3 read with Sec. 151 CPC for passing the decree of partition in view of the compromise deed dtd. 17.11.2021 along with site plans annexed thereto.

(2.) Learned counsel for the plaintiff submits that the dispute between the parties has been amicably settled and prays that the decree in terms mentioned in compromise deed dtd. 17.11.2021 with site plans be issued.

(3.) In view of the submission of counsel for the plaintiff, application is allowed and disposed of.