EX SERVICEMEN ENTERPRISES PRIVATE LIMITED Vs. SUMEY SINGH

JUDGEMENT

(1.) This judgment is by way of postscript.

(2.) On January 18, 1971, the plaintiff brought a suit for specific performance against the defendant. Specific performance was sought in respect of agricultural land measuring 48 bighas and 10 biswas owned by the defendant in village Khampur, Sub-Tehsil Mehrauli. The defendant had agreed to sell the land to the plaintiff. As' he did not convey the property the plaintiff brought the suit.

(3.) On November 1, 1973, before T. P. S. Chawla J. the parties reached a compromise. The terms were reduced to writing. The suit was decreed in terms of the compromise.