VIKRAM BEHL Vs. SUDHIR BEHL

JUDGEMENT

(1.) IA No.15108/2014(by the plaintiff u/S 24 r/w S 151 CPC for transfer of Ex.Pet. No.42/2011) & IA No.17520/2014(by the plaintiff u/S 51, 94 r/w Order 40 CPC)

(2.) IN view of the aforesaid submission, the applications are disposed of.

(3.) ON a query posed to the counsel for the plaintiff as to whether the document described as a 'compromise agreement' was actually signed by all the parties, learned counsel concedes that it does not bear their signatures. In such circumstances, it would be improper to term the document as a 'compromise agreement'.