(1.) These two Appeals are filed challenging the Order of the learned Judge dtd. 8/11/2022 passed in Appln. No.4540 of 2021 whereby the Appellants herein were directed to vacate and hand over possession of the Suit Schedule property on or before 31/12/2022, failing which, the learned Master should pass necessary Orders in E.P. No.176 of 2018, and to ensure that the Appellants do indeed vacate the premises and adhere to the Compromise, which was entered into before the Lok Adalat.
(2.) Brief facts:
(3.) Order of the learned Judge: The learned Judge proceeded to allow the Application filed by the Respondents 1 & 3 herein inter alia for the following reasons: