SANTAN DHARAM SABHA Vs. BASANT LAL GULATI

JUDGEMENT

(1.) BY this order I shall dispose of two appeals--RSA 469 and 470 of 1990 as they have arisen out of the same Judgment and decree of Additional District Judge, Rohtak, dated November 25, 1989.

(2.) IT is not necessary to go into the facts of the case, as the appeals can be disposed of on the short point that the lower appellate Court could not have acted upon the statements of parties and their counsel according sanction to the co (sic)aprornise entered into by the parties. There is a further point raised in R. S. A. No. 469/1990 that Basant Lal Gulati, one of the appellats was not a party to the consenting decree whereas on behalf of other appellants, the counsel had made the statement.

(3.) ON the file of R. S. A. No. 470/1990, statements of counsel for the parties recorded were produced.