JAGRUP SINGH Vs. BANT KAUR @ JASWANT KAUR

JUDGEMENT

(1.) THE present revision petition is directed against the order of the learned Sub Judge I Class, Barnala, dated 6.9.1994, refusing to record the compromise in the suit No. 816 of 9.10.1989.

(2.) THE respondent Bant Kaur filed a suit against Jagrup Singh and others for declaration that she is owner of the property to the extent of 1/8th share and that the decree passed in Civil Suit No. 373 of 1985, is void and obtained by playing a fraud on the Court by impersonating her. During the pendency of the suit filed by Bant Kaur, the first defendant filed an application under Order 23 Rule 3 of the C.P.C. for recording a compromise. That application has been dismissed by the trial Court in the impugned order. Hence this revision petition.

(3.) IN this view of the matter, I do not find any ground warranting interference with the order of the trial Court. The revision petition, therefore, fails and is accordingly dismissed. Petition dismissed.