Sita Ram Soni vs Krishna Kumar
2022 Latest Caselaw 4798 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 442 of 1998
 

 
Appellant :- Sita Ram Soni
 
Respondent :- Krishna Kumar
 
Counsel for Appellant :- D.C.Mukherjee,Amit Mukherjee,Brijesh Kumar Saxena,Ritesh Kumar Srivsatava
 
Counsel for Respondent :- N.N.Jaiswal,Ajai Kumar Rai,J.N. Mathur,Mohd. Aslam Khan,Ravindra Kumar Sinha,Udai Pratap,Umajit Gupta
 

 
Hon'ble Vivek Chaudhary,J.

(Order on C.M. Application No.22 of 2022)

1. This is an application filed by parties under Order 23 Rule 3 C.P.C. filed along with an affidavit. Both the parties submit that they have compromised the matter. The application duly signed by parties was sent for verification which is duly verified by learned Senior Registrar by his report dated 30.05.2022. As per the compromise, plaintiff/respondents also accepts to have received the payment/compensation.

2. Therefore, in terms of the compromise, the suit as well as all claims against the defendant are dismissed as withdrawn. This compromise shall be made part of the judgment and decree of the case.

3. With the aforesaid, the application and the appeal stand disposed of.

Order Date :- 31.5.2022

Arti/-

(Vivek Chaudhary,J.)