SHIV DAYAL Vs. KARAM CHAND

JUDGEMENT

(1.) Facts necessary for the adjudication of the present appeal are as under:-

(2.) Feeling aggrieved, the defendants filed an appeal against the dismissal of the Counter Claim, which was . allowed by the learned Appellate Court vide judgment and decree dated 28.05.2011, passed in Civil Appeal No. 2 of 2010, which stands assailed by way of the present appeal by the plaintiff.

(3.) When this case was taken up for arguments on the previous occasions, learned Counsel for the parties submitted that the parties are making an endeavour to have the matter amicably settled between themselves. Today, the parties are present in the Court and through Counsel, they apprised the Court that they have settled the matter amicably between themselves. A joint application under Order 23, Rule 3 read with Section 151 of the Code of Civil Procedure has been filed, which spells out the terms on which the matter stands compromised. The application is taken on record and Registry is directed to register the same. Documents appended therewith are also ordered to be taken on record.