- (1.) T he material on record is perused and heard learned counsel for the appellant. We do not find any ground to interfere with concurrent judgments of the Trial Court as well as the High Court. The defence taken by the defendant-appellant herein, in Special Civil Suit No.71/1979, was only by way of after-thought so as to avoid execution of the terms of the compromise. The Courts have rightly thus decreed the suit based on the said compromise pursis.
(2.) We also do not interfere in the judgment of the Courts granting decree in favour of the plaintiff for a sum of Rs.7,21,300/- (Rupees Seven Lakhs Twenty One Thousand Three Hundred) with the interest @ 15% per annum from 7th April, 1975 till its realization.
(3.) Hence, the appeals stand dismissed. Pending application, if any, shall stand disposed of.;