(1.) An interesting question, whether the parties to a suit after filing a memorandum of compromise could resile from it and withdraw the petition on the only ground that they are no longer interested in the compromise and the petition filed by them should be dismissed, arises for consideration in this case.
(2.) The suit was instituted in 1975. Even before that parties had been litigating and the relationship between them was not at all cordial.
(3.) The following pedegree would show the relationship between the parties: <FRM>JUDGEMENT_116_AD(DEL)3_1996Html1.htm</FRM>