DHARAM PAL Vs. RAM SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Appeal has been filed under Sec. 96 of Code of Civil Procedure, challenging the judgment and order dtd. 29/5/2010 passed by Civil Judge (Senior Division), Haridwar in Original Suit No. 48 of 1991, whereby suit filed by appellants was dismissed.

(3.) An application (I.A. No. 11407 of 2023) has been filed on behalf of appellants stating that appellants have entered into a settlement with respondent no. 3, on 3/5/2019. Paragraph nos. 4, 5 and 6 of the affidavit filed in support of said application, are reproduced below:-