SANJEEV KUMAR Vs. VINOD KUMAR

JUDGEMENT

(1.) Petitioner is aggrieved with the order dated 31st May, 2003 passed by Sub Judge Ist Class Court No. 2, Una in CMA No. 63 of 1996 in Civil Suit No. 120 of 1993.

(2.) When put to notice, Respondents contested and resisted this application. Thereafter the learned trial Court framed following issues on 29.5.2001:

(3.) Mr. Ajay Sharma, learned Counsel for the Petitioner submitted that decree is void for want of certainty, thus it is not enforceable in law. He further urged, that the application under Section 151 Code of Civil Procedure was maintainable in the same Court for recall of the decree as in the present case. Thus he prayed for allowing the revision and consequently to relegate the parties to the stage that was there in the main suit by setting aside the compromise decree.