SUBHASH CHANDER BHANDARI AND OTHERS Vs. PREM KUMAR

JUDGEMENT

(1.) This Court vide order dated 05.05.2016 had disposed of the appeal bearing RSA No.3418 of 2010 in view of the statement made by Mr. Jatinder Singla, Advocate, representing the review-applicant/respondentplaintiff.

(2.) Mr. Jatinder Singla, learned counsel appearing on behalf of review applicant/respondent-plaintiff submits that in fact the counterclaim was also submitted by Mr. Subhash Chander Bhandari, seeking following relief:-

(3.) In fact the description of the property has incorrectly been mentioned, whereas, it was required to be mentioned as per compromise (Annexure A-1). Dehors of the fact that the suit of the plaintiff has also been decreed in view of the aforesaid compromise (Annexure A-1).