KASHIRAM Vs. HANSRAJ

JUDGEMENT

(1.) This revision petition is directed against the order of the learned Additional District Judge, No. 2, Hanumangarh dated April 5, 1980, whereby, the petitioner's appeal was dismissed on the ground that the appeal is not maintainable.

(2.) A few facts may be noticed, which have given rise to the present revision petition.

(3.) A decree for ejectment was passed on April 16, 1973 by the learned Munsif, Hanumangarh in favour of the respondent-decree-holder Hansraj and against the petitioner-judgment-debtor Shri Kashiram and appeal was preferred against that decree in which the, parties entered into compromise on Sept. 20, 1973 and it was agreed that the petitioner shall vacate the shop by June 30, 1976.