DHIAN CHAND Vs. PAWAN KUMAR AND OTHERS

JUDGEMENT

(1.) Admittedly, the dispute inter se the parties is qua the use of path/passage. Thus it was thought proper and in the interest of parties that if it could be settled amicably inter se them. As such vide order dated 28.2.2012, the parties were ordered to be produced to sort-out the modalities of compromise with the intervention of the learned counsel for the parties who are stated to have tried their level best to settle the dispute amicably. On 29.5.2012, it was informed that parties have come to a settlement between them qua the subject matter of dispute and sought time to file written compromise.

(2.) Today i.e. on 7.8.2012, parties have placed on record an application under Order 23 Rule 3 read with Sec. 151 of the Civil Procedure Code for recording compromise, signed by both the parties and their counsel duly supported by the affidavit of Shri Dhyan Chand as well as Shri Sohan Lal GPA of respondent No. 6 Smt. Bimla Mahajan.

(3.) The original compromise entered into between the parties Ext. X1, copy of site plan signed by both the parties Ext. C1 and the copy of order dated 24.9.1991 Ext. C2 are also attached with the application.