RAMINDER PAL SINGH Vs. SHARMILA KUMARI AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dated 28.3.2017 passed by learned Additional District Judge (I), Shimla in Civil suit No. 4-S/1 of 2014/13, whereby the suit filed by the respondent has been decreed.

(2.) During pendency of the instant appeal before this Court, the appellant/defendant as well as respondent/plaintiff personally appeared before this Court.

(3.) As per statements of parties, rendered on oath by them, the matter stands compromised.