SURYA PRAKASH Vs. VASUDEV

JUDGEMENT

(1.) Appellant and respondents No.1 and 2 are present in person. They are duly identified by their respective counsel.

(2.) Heard on I.A. No.32/2015, an application under Order 13, Rule 3 of the C.P.C.

(3.) Appellant and respondents No.1 and 2 submitted that after reading the application for compromise, they have signed it and are agreed to the terms and conditions stated in the application. They have also filed the affidavits in support of the application.