LAXMI BHARGWA Vs. MAHESH BHARGWA

JUDGEMENT

(1.) BOTH these petitions have been filed against the order dated 23-12-2005, passed by the IX Additional District Judge, Jabalpur in Execution Case No. 1-A/95.

(2.) THE petitioners of W. P. No. 4112/2006, Smt. Deepa Bhargava and Smt. Laxmi Bhargava (hereinafter referred to as "plalntiffs") had filed a Civil Suit No. l-A/1995 against the respondents (hereinafter referred to as "defendants") seeking declaration and permanent injunction in respect of the property given to them by their late mother Smt. Parmeshwari Devi by Will dated 26-8-1989.

(3.) DURING the pendency of the aforesaid suit, compromise was arrived at between the parties on 5-5-1995. The Trial Court passed a decree in terms of the said compromise and the compromise petition itself was made a part of the decree.