AKSINGH Vs. DURJANSINGH

JUDGEMENT

(1.) THIS is a revision by Aksirigh, and Ratansingh, and has arisen in the following circumstances.

(2.) A suit was brought by Bhupsingh, father of the present applicants, for himself and as guardian of his two minor sons against Durjan-singh and others. On 12th August 1949, a compromise was arrived at between Bhupsingh for himself and as guardian of the minors and Durjansingh. By this compromise part of the claim was given up and the rest was admitted by Durjansingh. An application was also filed on the same date by Bhupsingh praying that he might be permitted to compromise the suit on behalf of the minors. There is only an endorsement on this application to the effect that it was produced by Bhupsingh and should be put on the record. On the same day, the Court passed a decree in favour of the applicants and their father Bhupsingh in terms of the compromise.

(3.) I, therefore, dismiss the revision, but in view of the circumstances of the case, order parties to bear their own costs of the proceedings in review in both the Courts. .