- (1.) It appears that Civil Misc. (Compromise) Application No. 240199 of 2006 under Order XXIII, Rule 3 read with Section 151 of the Code of Civil Procedure, was filed in the present case on 13.11.2006.
(2.) A perusal of the said Compromise Application shows that the same has been signed by the learned Counsel for the defendants-appellants as well as by the learned Counsel for the plaintiffs-"respondents.
(3.) An Affidavit, sworn on 12.11.2006 by Ram Barat (defendant-appellant No. 6) has been filed in support of the aforementioned Compromise Application.;