SUBHASHO DEVI Vs. VIJAY KUMARI & OTHERS

JUDGEMENT

(1.) Cmp No. 805 of 2018

(2.) Heard. At this moment, taking into consideration the fact that the parties have entered into a compromise, which is annexed with the application and duly signed by the parties and after taking into consideration the fact that the application is duly supported with the affidavits of all the respective parties and signed by both the learned counsel, the present application is allowed and the parties are allowed to compromise the matter, as prayed for.

(3.) In view of compromise arrived at between the parties, the present appeal, so also the pending application(s) , if any, shall stand(s) disposed of. Decree sheet be prepared accordingly. CMP No. 805 of 2018, alongwith affidavits of the parties and compromise deed, annexed with the applicantion, shall form part of the decree. Parties to abide by the compromise.