CHAIN SINGH Vs. BHAGWATI DEVI

JUDGEMENT

(1.) The suit of the plaintiff respondents had been decreed for an amount of Rs. 50,000/- with proportionate costs. No future interest had been awarded. The appeal of the defendant-appellants was dismissed by the learned District Judge, Hoshiarpur. Aggrieved by the judgment and decree of the Courts below, the defendants had filed he present second appeal.

(2.) During the pendency of the appeal, the dispute has been settled by mutual compromise. Consequently, Civil Misc. Application No. 1710-C of 1996 was filed with a prayer that the appeal be disposed of in terms of the compromise. No written compromise had been produced. However, statements of appellant-Chain Singh, Respondent-Shavinder Naresh and the attorney for the other decree-holders have been recorded. An amount the attorney for the other decree-holders have been recorded. An amount of Rs. 80,000/- has been paid by the appellant to Shavinder Naresh in full and final settlement of the claim made by the plaintiff-decree-holders.

(3.) In view of the dispute having been settled by mutual compromise, this appeal has become infructuous and is, accordingly, disposed of.