TH SUKHDEV SINGH Vs. TH JAGDEV SINGH

JUDGEMENT

(1.) PLAINTIFFS filed a suit in this court for partition by metes and bounds of the following property :

(2.) AFTER the written statement was filed wherein the suit of the plaintiffs was contested, the learned counsel for the plaintiffs presented this CMP for passing the compromise decree in terms of the compromise deed attached therewith. The Dy. Registrar recorded the statements of the parties, who admitted the execution of the compromise deed and prayed for passing for the decree in terms thereof,

(3.) AS the compromise seeks the settlement of disputes also with respect to the properties which are not the subject matter of the suit, the learned counsel for the plaintiff was directed to ascertain the position of law as to whether a decree with respect to property which was not the subject matter of the suit can be passed vide court order dated .19 -4 -1988. Notice was also issued to the defendant who despite service did not appear in the court.