PREM CHAND Vs. CORAM

JUDGEMENT

(1.) It is heartening to note that with the intervention of the learned counsel for the parties, matter stands amicably resolved. Efforts put in by Mr. Ajay Sharma and Mr. Dheeraj Vashishta, learned counsel for the parties, in actually visiting the spot and making the parties understand the importance and significance of having the matter amicably resolved are highly appreciable.

(2.) On the spot, parties have identified the boundaries and pursuant thereto set up boundary pillars. Also barbed wires stand fixed by the respondent at the respective places.