OM PARKASH Vs. LEKH RAJ

JUDGEMENT

(1.) IN this application filed on behalf of the respondent, it has been stated that the parties to the civil revision have entered into a compromise and in view of the compromise, the legal representatives of the petitioner (tenants) have surrendered the vacant possession to the L.Rs. of respondent-landlord and statement to that effect has been recorded in the execution application titled Lekh Raj v. Om Parkash before the then Senior Sub Judge, Jalandhar. It has been averred that the compromise coupled with the delivery of possession by the tenant to the landlord, the present petition has become infructuous. Copy of the application was given to counsel for the revision petitioner. None has come to oppose the prayer made in this application.

(2.) ACCORDINGLY , prayer made in the application is allowed subject to all just exceptions. Consequently, Civil Revision No. 2375 of 1981 has been rendered infructuous and the same shall stand dismissed as such.