Om Parkash And Others vs Abhnash Singh And Others
2024 Latest Caselaw 9106 P&H

Punjab-Haryana High Court

Om Parkash And Others vs Abhnash Singh And Others on 29 April, 2024

                                   Neutral Citation No:=2024:PHHC:058281




157+365.                            2024:PHHC:058281
     IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                           RSA No.172 of 2014 (O&M)
                                           Date of decision: 29.04.2024
Om Parkash and others                                         .... Appellants

                                  Versus


Abhnash Singh and others                                      .... Respondents


CORAM: HON'BLE MR. JUSTICE GURBIR SINGH

Present:     Mr. Avnish Mittal, Advocate, for the appellants.
             (Appellant No.1-Om Parkash in person).

             Mr. Nakul Sharma, Advocate, for respondents No.1 to 3 and 6.
             (Respondent No.1-Abhnash Singh in person).
                              ----

GURBIR SINGH, J. (Oral)

CMs-4434-4435-C-2024

Prayer in these applications filed under Section 151 CPC by

the appellants is to place on record compromise dated 12.04.2024

(Annexure A-1) and to dispose of present appeal in terms of said

compromise.

It is submitted that the matter has been compromised between

the parties and it bears the signatures of all contesting parties.

For the reasons stated in the applications, same are allowed

and compromise dated 12.04.2024 (Annexure A-1) is taken on record.

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Neutral Citation No:=2024:PHHC:058281

RSA No.172 of 2014 (O&M) -2- 2024:PHHC:058281

The parties have entered into compromise vide Annexure A-1.

Para No.2 of the compromise reads as under:-

"That in view of above compromise, the judgment and decree dated 22.10.2011 passed by the court of Sh. Charanjeet Arora, Ld. Civil Judge (Senior Division) Jalalabad may be upheld and judgment dated 03.09.2013 passed by the court of Sh. Jatinder Pal Singh Khurmi, Ld. Addl. District Judge Fazilka, may be set-aside and RSA No.172/2014 pending before the Hon'ble High Court may be allowed in terms of compromise with directions to make this compromise deed a part of the judgment and decree dated 22.10.2011 passed by the Ld. Addl. Civil Judge (Senior Division) Jalalabad."

In view of the compromise, the present appeal is allowed, the

judgment and decree dated 22.10.2011 passed by the learned trial Court is

hereby upheld and the judgment and decree dated 03.09.2013 passed by the

appellate Court is hereby set aside.

The parties shall be bound by the terms of compromise in

letter and spirit.

(GURBIR SINGH) JUDGE April 29, 2024 sanjeev Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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