BALDEV SINGH Vs. JAGDEV SINGH

JUDGEMENT

(1.) Respondent No.1 s Civil Original Suit for Partition of House No.224-225 situated at Rehari Colony, Jammu, by metes and bounds, was decreed by the Principal District Judge, Jammu on 22.10.2011 pursuant to the Compromise that the parties to the Suit entered into during the course of Mediation Proceedings where they were sent by the Court on their request, to explore the possibility of inter se settlement. The order that was passed by the Court decreeing the respondent s Suit, reads thus:-

(2.) The suit is, accordingly, disposed of and be consigned to records along with the ancillary applications. Interim direction, if any, shall stands vacated.

(3.) The Decree that was drawn pursuant to the above referred order of the Court reads as follows:-