NAGULAL Vs. PEPABAI & OTHERS

JUDGEMENT

(1.) Appellant Nagulal is present in person, who has been identified by Shri Dilip Singh Panwar, Advocate. Shri Pankaj Jain, learned counsel for the respondents No. 1 to 3.

(2.) Respondent No. 1 Pepabai is present in person, who has been identified by Shri Pankaj Jain, Advocate.

(3.) Both the parties have submitted IA No. 3031/2018 under Order 23, Rule 3 read with section 151 of CPC aforementioned parties have compromised the matter. They are present in person. Statements of the parties are taken on record. They are major, sound mind and competent to compromise the case in all respect. As per their statements recorded today, they have compromised the matter voluntarily without any fear, pressure, coercion, inducement, threat or undue influence from either side on the following terms:- ...[VERNACULAR TEXT OMITTED]... 3. After due consideration the compromise is accepted and in view of the compromise, judgment and decree dated 26.04.2017 passed in C.O.S. No. 77-A/16 passed by learned Additional District Judge, Mahidpur, District Ujjain(Shri P.C.Gupta) is set aside on the above terms and conditions.