(1.) IMPUGNED is the order dated 16.07.2007 passed by learned Munsiff, Ganderbal, wherein petition for review filed by petitioners herein has been allowed. The grievance of the petitioners is that the learned Trial Court has exceeded the jurisdiction by traveling beyond what was prayed for in the application, resultantly, miscarriage of justice is apparent.
(2.) PRECISE factual background has to be noticed so as to determine the matter in its right direction.
(3.) PETITIONERS (plaintiffs) filed suit for declaration and injunction as against the respondents (defendants) viz -a -viz land measuring 12 marlas covered by survey no. 453 falling under khewat no, 19 situated at Khalmulla, Tehsil, Ganderbal. Sale deed regarding the same land shown to have been executed by the petitioners was sought to be cancelled being forged. Parties have entered into proper compromise which is evidenced by written compromise presented before the Court of learned Munsiff based on which suit has been decreed.