TARSEM SINGH Vs. CHANAN SINGH

JUDGEMENT

(1.) STATEMENTS of Tarsem Singh, Santokh Singh and Pushpal Singh, recorded in Court today. The parties have arrived at compromise, which is taken on record as Annexure C-1. In view of the compromise, Annexure C-1, the adjudication on merits is not required. The compromise deed shall form the part of the decree.

(2.) AS Tarsem Singh and Santokh Singh have made separate statements before this Court that they shall disburse the amount to the legal heirs of Harbans Singh and Joginder Kaur, respectively, therefore, the concerned Bank(s)/Offices shall not insist upon the succession certification of the legal heirs of the Harbans Singh and Joginder Kaur, since deceased.

(3.) CWP No.15646 of 2010 is dismissed as withdrawn vide separate order of even date.