POORAN LAL SARAF Vs. CHANDRAPRAKASH

JUDGEMENT

(1.) HEARD the learned counsel for the applicant, and the learned counsel for the respondent.

(2.) THE applicant's learned counsel submitted that a compromise decree under Order 23, Rule 3 C. P. C. was passed by the Court below. That compromise was signed by both the parties, and for the compromise so filed in the court, the statements of both the parties were also recorded by the Court before making the compromise as rule of the Court.

(3.) LEARNED counsel for the applicant submitted that the requirement of' law has not been satisfied as the Court has not recorded its satisfaction regarding the fact that ground u/s 12 (1) of the M. P. Accommodation Control Act, 1961 was attracted or not.