MUMTAZ Vs. LRS OF GOMAD RAM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal under Order 43 Rule 1 C.P.C. has been filed against the judgment and decree dated 3.3.2001 passed by learned Addl. District Judge No. 2, Bikaner in Civil Appeal Decree No. 4/2000 (80/85) whereby while setting aside the judgment and decree passed by Munsif, Nokha dated 22.1.1985 in Civil Suit No. 2A-81; the matter has been remanded back to the trial Court.

(3.) In this appeal, a joint application has been moved by the counsel for both the sides for grant of permission to compromise the matter stating that a compromise has been arrived at between the parties on 27.10.2005. A certified copy of the compromise has also been filed alongwith the application which is supported by an affidavit. Both the counsel have confirmed the fact of compromise entered into between the parties and have prayed for finally disposing of the matter as per the terms and conditions of the compromise.