PARAMJIT SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) THIS is defendants' second appeal challenging the judgment and decrees of the courts below whereby suit for permanent injunction filed by them with regard to the suit land was decreed whereby they were restrained from interfering in the peaceful possession of the plaintiff- respondent over the suit land.

(2.) CIVIL Misc.application No.5269-C of 2010 has been filed by the counsel for the plaintiff-respondent. For disposal of the present appeal, in terms of compromise dated 15.03.2010 entered into between the parties, the aforesaid compromise in original has been attached as Annexure A-2 with the aforesaid application. It has been submitted in this application that with the intervention of relatives and respectables, the parties have entered into the compromise. Since the possession was with Kulbir singh and Jasbir Singh, sons of Resham Singh of village Panjwar, who had purchased the land in question from the appellants vide registered sale deed dated 06.01.1994, therefore, respondent Ganda Singh has agreed to accept Rs.11 lacs from Resham Singh, the attorney of appellants as well as father of Kulbir Singh and Jasbir Singh, who had purchased the property in question and are in possession. Thus, the plaintiff-respondent has agreed to accept the agreement by accepting Kulbir Singh and Jasbir Singh as owners in possession.

(3.) ON behalf of respondent, it has been submitted before this court he has no objection if this appeal is decreed in favour of the appellants in terms of the compromise Annexure A-2. Ordered accordingly.