NITISH AGRAWAL Vs. USHA AGRAWAL & 2 OTHERS

JUDGEMENT

(1.) Heard Sri. Tarun Agrawal, learned counsel for the plaintiffappellant and Sri. Imran Syed, learned counsel appearing for the defendant-respondents.

(2.) The appeal has been preferred under Section 96 of the Code of Civil Procedure against the judgment, order and decree dated 21.03.2017 by which the suit for declaration has been decreed in terms of the compromise paper No. 28Ga subject to its registration under Section 17 of the Registration Act, 1908 (hereinafter referred to as the Act).

(3.) The plaintiff-appellant is aggrieved by the condition placed in the judgment and order whereunder it has been mandated to get the decree registered under Section 17 of the Act.