S.P MEHROTRA, J. - (1.) LIST has been revised. Learned Counsel for the parties are not present.
(2.) THE afore -mentioned applica ­tion has been filed on behalf of Shitla Prasad and Kashi Nath, plaintiffs -appel ­lants Nos. 1 and 2, respectively in the Second Appeal. It is, inter alia, prayed in the afore -mentioned application that the Second Appeal be dismissed, as the matter has been compromised amicab ­ly between the parties out -side the Court.
(3.) THE afore -mentioned applica ­tion is supported by a joint affidavit, sworn on 18 -5 -1992 by the said Shitla Prasad (plaintiff -appellant No. 1) and the said Kashi Nath (plaintiff - appellant MO. 2). " It is, inter alia, stated in the said the parties In the Second Appeal have compromised the dispute out -side the Court; and that the plain ­tiffs -appellants do not want to peruse the Second Appeal any further; and that the plaintiffs -appellants want that the Second Appeal be dismissed. ;