GURBACHAN SINGH Vs. SADHU SINGH

JUDGEMENT

(1.) Learned counsel for the parties appearing in Court are agreed that the subject matter in controversy has been compromised. The compromise effected between the parties has been placed on the record of this case as Annexure 'A' along with C.M. No. 3482-C of 2000. Learned counsel for the parties have affirmed that the agreement has indeed been executed by the appellants as well as the respondents/plaintiffs Nos. 1 to 3. They also authenticate the signatures affixed on the compromise. An affidavit of the parties has also been filed. A joint request has accordingly been made that the instant regular second appeal should be disposed of in terms of the compromise. Prayer of the parties is accepted. RSA No. 2475 of 1980 is disposed of in terms of the compromise dated 10.5.2000, appended to C.M. No. 3482-C of 2000 as Annexure 'A' and the decree may be drawn accordingly.