GURDIAL KAUR Vs. SHER SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellants against the judgment and order, dated 22nd January, 1986, passed by the learned Sub-Judge lInd Class, Sunam and the judgment and order, dated 19th April, 1995, passed by the learned Additional District Judge, Sangrur.

(2.) On 26th May, 1995, notice of motion was issued to the respondents. On 11th August, 1995, the appeal was admitted after hearing the learned counsel for the parties.

(3.) During the pendency of the appeal an application bearing No. CM 200-C of 1996 was filed on behalf of the respondents and in this application, it was stated that the parties have arrived at an amicable settlement and the original compromise deed along with its true English translation was annexed with this application. Notice of this application was issued to the counsel for the appellant on 17th January 1996, for 25th January, 1996. On 25th January, 1996 the case was adjourned for today. All the parties except respondent No. 4 namely Niranjan Singh are present in the Court. The Statements of the appellants and of the respondents except respondent No. 4 have been recorded. The said appellants and the respondents in their statements, have stated that they have settled the dispute between the parties vide compromise Deed Exhibit Al, true translation of which is Exhibit A. Respondents No. 3 Nachhattar Singh, who is the brother of respondent No. 4, in his statement stated that his brother Niranjan Singh was not married and he had left the house since more than 10 years ago and his whereabouts are not known since then.