(O&M)Phool Chand And Ors vs Duli Chand And Ors. (Decided Case)
2024 Latest Caselaw 18840 P&H

Punjab-Haryana High Court

(O&M)Phool Chand And Ors vs Duli Chand And Ors. (Decided Case) on 24 October, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                Neutral Citation No:=2024:PHHC:139589




RSA-1969-1990(O&M),
XOBJS-20-C-2014 (O&M) &                 1
RA-RS-19-C-2012

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***
                               RSA-1969-1990(O&M),
                               XOBJS-20-C-2014 (O&M) &
                               RA-RS-19-C-2012
                               Date of decision : 24.10.2024

Phool Chand (since deceased) through his LRs and others

                                                     ... Appellants

                   Versus

Duli Chand (since deceased) through his LRs and others

                                                     ... Respondents

CORAM:      HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr.S.K. Garg Narwana, Senior Advocate with
            Mr.Japjit Singh Johal, Advocate and
            Mr.Vishal Garg Narwana, Advocate
            for the appellants.

            Mr.R.S.Sangwan, Advocate for LRs of respondent no.1.

            Mr.Anil Rathee, Advocate
            for respondent no.3-cross objector.

            Mr.Harminder Singh, Advocate,
            Mr.Manav Dhull, Advocate and Mr.J.S.Duhan, Advocate
            for applicants-LRs of respondent no.7.

            Mr.S.P. Yadav, Advocate
            for respondents no.7 (b to e).

VIKAS BAHL, J.(ORAL)

1. Challenge in the present regular second appeal is to the

judgment of the lower appellate Court dated 21.09.1990 vide which the

judgment of the trial Court has been set aside and the suit filed by the

plaintiffs for joint possession in favour of plaintiff no.1 and 2 and defendant

1 of 2

Neutral Citation No:=2024:PHHC:139589

RSA-1969-1990(O&M),

RA-RS-19-C-2012

no.9-Sher Singh, defendant no.10-Chhotu to the extent of 2/3rd share in the

land in suit has been decreed.

2. Learned senior counsel for the appellants as well as learned

counsel appearing for the respondents-cross objector have jointly submitted

that the entire dispute has been compromised and a detailed compromise

deed dated 14.08.2014 has been entered into between the parties. It is

submitted that the said compromise has been annexed as Annexure A-1

along with CM-9533-C-2024. It is jointly prayed that the present

appeal/cross objections be disposed of in terms of the said compromise. It is

submitted that the all the parties would be bound by the terms of the said

compromise.

3. The cross objections have been filed by respondent no.3-

defendant no.5 Ram Narain.

4. Keeping in view the above said facts and circumstances, the

present appeal/cross objections are disposed of in terms of the compromise

dated 14.08.2014. The said compromise would form part of the decree. As

stated before this Court, all the parties before this Court would be bound by

the terms of the compromise.

5. Pending miscellaneous application/ review application stand

disposed of in view of the above said order.

(VIKAS BAHL) JUDGE October 24, 2024.

Davinder Kumar
                 Whether speaking / reasoned                         Yes/No
                 Whether reportable                                  Yes/No
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