PARVEZAHMED ABDULLABHAI ARAB Vs. ABDULLA SULEMANBHAI ARAB

JUDGEMENT

(1.) HEARD learned advocate,Ms.Sunita S.Chaturvedi for the applicant.

(2.) THE present applicant is the original plaintiff and the present respondent is the original defendant in Regular Civil Suit No.779 of 2004 pending before learned 3rd Additional Senior Civil Judge, Vadodara. As the matter was settled between the parties, a compromise pursis was filed to that effect before the trial court and learned Civil Judge passed an order to draw decree accordingly after recording compromise. However, it was ordered by the learned Judge that this compromise will be binding to the parties but not binding to the authority, if any case is pending before any Court or Government proceedings.

(3.) UNDER the circumstances, it is just and proper if matter is remanded to the trial court for giving reasons as to why even after recording the compromise arrived at between the parties, order has been passed to the effect that compromise will not be binding in any proceedings pending with the Government or Court.