NARESH KUMAR Vs. SHANTA DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 15.9.2012, whereby the suit filed by the appellant-plaintiff Naresh Kumar seeking cancellation of sale deed and permanent injunction was rejected by the trial court.

(2.) The present first appeal under Section 96 CPC was filed on 27.9.2012 and the same was admitted on 1.10.2012 and notices were directed to be issued to the respondent.

(3.) During the pendency of the appeal, an application (IA No.3754/2013) dated 30.7.2013 was filed by the parties interalia indicating that the matter has been compromised between the parties and the compromise may be verified and taken on record. Alongwith the application, a compromise was annexed.