JUDGEMENT
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(1.)Leave granted.
Heard learned counsel for parties at length.
(2.)Totally misconceived venture was undertaken by the respondent(s).
(3.)The appellants preferred Regular Second Appeal being RSA No.218/1982 which was compromised in the High Court and the compromise decree was passed. Mutation was undertaken on the basis thereof and the compromise decree was quoted verbatim in the same.
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