- (1.) We have heard learned counsel for the parties.
(2.) Learned counsel for the parties submit that parties have amicably settled the matter, the amount has been received by the respondents, possession of the property in question has been given to the appellants and a Compromise Deed would be filed in the Court during the course of the day and they pray for a decree to be passed in terms of the Compromise Deed. We order accordingly.
(3.) The Registry will take all steps which are available in accordance with law.;