HANS RAJ Vs. USHA KIRAN AND OTHERS

JUDGEMENT

(1.) Shri Joginder Singh Pathania, Special Power of Attorney of the appellant and Mr. Vinay Sharma, Special Power of Attorney of respondents No.1 and 2, are present in person.

(2.) Parties have filed an application under Order 23 Rule 3 read with Section 151 of the Code of Civil Procedure for permission to place on record the compromise deed and decreeing the suit in terms of the compromise. It be registered.

(3.) It is heartening to note that with the intervention of the learned counsel, parties have arrived at an out of Court settlement.