ADHISHWAR PRASAD Vs. BINDESHWAR PRASAD

JUDGEMENT

(1.) FROM the record of the case it appears that a compromise petition was filed long back on 26.5.1997 before this Court kept at Flag -&aposB&apos. On such compromise petition there was an order passed by a Bench of this Court on 9.9.1997 that the same shall be considered at the time of hearing of the appeal. Now, the appeal has come up for hearing before this Bench.

(2.) PERUSED the compromise petition kept at Flag -&aposB&apos. By such compromise petition the respondent of the present appeal has admitted the right, title and interest of the appellants. In that way, a prayer has been made for allowance of the appeal and the compromise petition be made part of the decree.

(3.) IN that view of the matter this appeal is allowed and the suit filed by the original plaintiff - respondent shall be construed to be disposed of on the basis of this compromise petition and such compromise petition which is marked &aposX&apos shall form a part of the decree.