RAVI KANTA Vs. MOHINDRI DEVI

JUDGEMENT

(1.) Plaintiff-appellant filed a suit against Mohindri Devi and various other transferees of land from her. Suit filed by the plaintiff- appellant was dismissed by the courts below. Mohindri Devi has died and is now represented by Promila Devi-respondent No. 1.

(2.) Plaintiff-appellant entered into two separate written agreements, i.e. one with Promila Devi-respondent No. 1 and the other with the legal representatives of respondent No. 27 Atma Ram. The said written compromise deed were filed alongwith Civil Misc. Applications No. 1887-C of 1992 and 2613-C of 1991 respectively. These two civil miscellaneous applications were allowed by this Court in terms of the compromise deed between the parties as recorded.

(3.) Thereafter another C.M.A. No. 1310-C of 1992 was filed seeking permission to amend the written statement filed on behalf of Promila Devi- respondent No. 1. This civil miscellaneous application which was allowed by this Court and Promila Devi filed the amended written statement admitting the claim of the plaintiff-appellant.