LRS OF HARI RAM Vs. OM PRAKASH JAKHAD

JUDGEMENT

(1.) The matter comes up on an application (IA No.03/2025) jointly moved by learned counsel for the parties with a prayer that the appeal preferred by the appellants may be decided in terms of the compromise and the judgment and decree dtd. 28/7/2022 passed by Special Judge, NDPS Cases, Sriganganagar in Civil Suit No.11/2017 (Om Prakash Jhakhar and Ors. vs. Hari Ram (deceased) and Anr.) may be quashed and set aside.

(2.) Appellants-defendants has preferred this First Appeal against the judgment and decree dtd. 28/7/2022 passed by Special Judge NDPS Cases, Sri Ganganagar in Civil Suit No.11/2017 (15/12) whereby civil suit for specific performance of agreement to sell dtd. 1/11/2008 and permanent injunction instituted by respondents-plaintiffs was decreed against appellants-defendants.

(3.) During the pendency of this Civil First Appeal, both the parties have jointly moved an application (I.A. No.03/2025) alleging, inter alia, that the parties have arrived at compromise on the amount agreed between the parties, as such, they do not want to press the present Civil First Appeal.