RAJESH TANWAR Vs. MANGAT RAM

JUDGEMENT

(1.) JUDGEMENT , J.-

(2.) THIS appeal is directed against the Judgment of the learned single Judge dated 3-11-1981 by which the objections filed by the appellants to the award dated 9-5-1976 were dismissed and the award was made a Rule of the Court.

(3.) IT may be stated that by virtue of the compromise dated 4.4.1974 Chhotey Lal and Mangat Ram settled their accounts and gave up their rival claims against each other. They further agreed that they would be equally entitled in all their jointly owned properties including Kothi No. WZ-508, Basai Darapur, New Delhi. Mangat Ram was recorded as the owner of the Kothi in the Municipal Records.