TEJPAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) In compliance of the court's order dtd. 16/1/2023, the court concerned has transmitted the photo copy of the compromise deed dtd. 29/10/2020 and the certified copy of the compromise deed along with the verification order passed thereon and the certified copy of the order sheet dtd. 29/11/2022 whereby the compromise between the parties has been verified by the court in the presence of both the parties.

(3.) As some of the Sec. involved are non-compoundable and the dispute is personal, so the compromise between the parties would not affect the society adversely. Hence, the compromise verified by the trial court is hereby accepted. The certified copy of the compromise deed along with verification order on the back of it and the certified copy of the order sheet dtd. 29/11/2022 shall form part of the order.