DORJEE TSHERING BHUTIA Vs. DHAN MAYA RAI

JUDGEMENT

(1.) An application has been filed being I.A. No.01 of 2020 wherein it is stated that the parties have entered into a compromise and further agreed not to challenge the matter set out in the Compromise Deed which is Annexure 1 to the application.

(2.) Learned Counsel for the Respondent No.1 submits that he has no objections as the compromise was entered into by Respondent No.1 with the Appellant of her own accord and freewill and without any duress from the Appellant or from the Respondent No.2.

(3.) Learned Counsel for the Respondent Nos.2 submit that as the Appellant and Respondent No.1 have entered into a compromise they have no submissions to make in this regard.