SUSHILADEVI Vs. BADRILAL

JUDGEMENT

(1.) This appeal has been preferred by the appellants under Sec. 96 of Civil Procedure Code being aggrieved by the judgment and decree dtd. 22/12/2010 assed in Civil Suit No.25-A/1996 by Additional District Judge, Khachrod, District-Ujjain (M.P.) wherein the learned trial Court has decreed the suit.

(2.) This is an application under Order 23 Rule 1 and 2 read with Sec. 151 of CPC filed by both the parties.

(3.) Both the parties have amicable settled their dispute and have entered into compromise.