BIHARILAL Vs. SUDHA YADAV

JUDGEMENT

(1.) Order dated 15.3.2011 passed by Civil Judge Class II in MJC No. 1/2011 is being assailed vide this petition under Article 227 of the Constitution of India; whereby application under Sections 152 and 153 of the Code of Civil Procedure, 1908 seeking amendment in judgment and decree dated 8.9.2009 has been rejected.

(2.) The suit in question was filed by the respondents herein seeking declaration of title and possession of the property bearing NB No. 27 Plot No. 37/3 and 39/1.

(3.) The suit was compromised and an order and decree on 8.9.2009 was passed in the following term: