MANMEET SINGH Vs. PUSHPINDER PAUL KAUL RANA

JUDGEMENT

(1.) These are applications filed under section 151 CPC seeking to set aside a consent decree passed on 25.09.2000.

(2.) There were agreements to sell executed by the defendant in favour of two parties being husband and wife who have filed two separate suits. Disputes had arisen between the parties resulting in the suit proceedings.

(3.) The settlement was recorded on 25.09.2000 in court when the defendant was present. The balance amount was paid to the defendant. The defendant appeared before the Sub Registrar on 26.09.2000 for registration of the sale deed and on 28.09.2000 handed over letters for withdrawal of complaints made to the police authorities during the pendency of the disputes between the parties. Such complaints were treated to have been withdrawn on 03.10.2000. The present application has been filed on 12.06.2001.