PRAKASH Vs. SAROJ DEVI

JUDGEMENT

(1.) This first appeal is filed assailing the judgment and decree dtd. 15/12/2020 passed by learned Special Judge, NDPS Act Cases, Hanumangarh passed in Original Civil Suit No.126/2016, whereby and where under, the civil suit for specific performance filed by respondent-plaintiff was decreed.

(2.) The first appeal was admitted for hearing on 23/3/2021 and during course of hearing, execution of the impugned decree was stayed.

(3.) The appellant has filed an application (No.1/21) purportedly under Sec. 151 CPC, alleging inter-alia that appellant and respondent have settled their dispute out of court, following the spirit of Lok Adalat.