GOVIND RAM Vs. MOHAN LAL

JUDGEMENT

(1.) THE parties have filed an application under Order 23 Rule 3 read with Section 151 of the Code of Civil Procedure, whereby the matter has been compromised between the parties. THE same is permitted to be taken on record. THE Registry is directed to assign number to the application. It stands disposed of. Consequently, with the consent of the parties, the judgment and decree passed by the District Judge, Mandi in Civil Appeal No. 10 of 2007, dated 18th October, 2008 shall be substituted in the following manner:

(2.) THE terms and conditions incorporated herein above shall form an integral part of the judgment and decree passed by this Court. Accordingly, the Regular Second Appeal stands disposed of, so also the pending application(s), if any. No costs. In view of the order passed in the judgment rendered in RSA No. 604 of 2008, the present petition is rendered infructuous. THE notices issued to the respondents are discharged.