MANGE RAM Vs. SUBE SING

JUDGEMENT

(1.) THE plaintiff is in revision petition aggrieved against the order passed by the learned trial Court on 22.1.2005, whereby suit of the plaintiff was dismissed as withdrawn.

(2.) THE plaintiff has filed a suit for possession by way of specific performance of the agreement dated 12.9.2002. In the said suit, the parties entered into compromise, whereby on 1.6.2004 the plaintiff made a statement to withdraw the suit as compromised, but before the suit could be dismissed as withdrawn the plaintiff moved an application to decide the suit on merits. But the learned trial Court dismissed the suit as withdrawn in terms of the statement made in the dated 1.6.2004, although before the said date, the plaintiff has moved an application to withdraw the aforesaid statement. Since the plaintiff has withdrawn statement dated 1.6.2004 before the decision of the suit, the learned trial Court was not justified in dismissing the suit as withdrawn on 22.1.2005. The said order is thus, not sustainable in law. The plaintiff cannot be forced to withdraw the suit before the decree in terms of the said statement could be passed by the learned trial Court.

(3.) PARTIES through their counsel are directed to appeal before the learned trial Court on 6.3.2006 for further proceedings in accordance with law. Petition allowed.