JAGDISH ALIAS RANJIT SINGH Vs. SHEELA

JUDGEMENT

(1.) This appeal has been preferred by appellant/defendant against judgment and decree dtd. 30/4/2015 passed by learned District Judge Shimla in Civil Appeal No. 43-S/13 of 2013 titled Jagdish alias Ranjeet Singh vs. Bansi (deceased) through LRs. whereby judgment and decree dtd. 28/6/2013, passed by learned Civil Judge (Junior Division) Court No.IV, Shimla in Civil Suit No. RBT 115/1 of 2011/10, titled Bansi vs. Jagidsh alias Ranjit Singh, has been affirmed

(2.) During pendency of appeal, application CMP No. 9774 of 2021 has been filed jointly by parties under Order 23 Rules 1 and 2 CPC for deciding the appeal on the basis of compromise arrived at between the parties. Application is duly supported by affidavits of appellant/defendant as well as respondents/plaintiffs. Application is also signed by learned counsel representing the both sides.

(3.) Learned counsel appearing for the parties have also endorsed the compromise arrived at between the parties and terms whereof have been reduced into writing in paras 6, 7 and 8 of application, which read as under:-