SH BALWANT SINGH Vs. SHEELA DEVI & ANOTHER

JUDGEMENT

(1.) Mr. Bhim Raj Sharma Advocate appears and waives service of notice on behalf of respondent No.1 and learned Assistant Advocate General waives service of notice on behalf of respondent No.2. Learned Advocate appearing on behalf of the revisionist submitted before the Court that a compromise has been executed inter-se the parties and present revision petition be disposed of as per the compromise executed inter-se the parties. Statements of the parties recorded. Court is satisfied that a lawful compromise inter-se the parties has been executed. In view of the compromise executed inter-se the parties it is ordered that revisionist Sh. Balwant Singh will pay compensation amount to the tune of Rs. 50,000/- (Rupees fifty thousand) as full and final settlement inter-se the parties.