Satya Poot Mehrotra, J. - (1.) LIST has been revised. Learned Counsel for the parties are not present. A perusal of the record shows that Civil Misc. (Compromise) Application No. 1471 of 1990 (dated 14.3.1990) was filed in the present case, inter alia, praying for deciding the Second Appeal in terms of compromise.
(2.) THE said Compromise Application is supported by an affidavit, sworn on 7.3.1990. Photostat copy of the compromise has been filed as Annexure - 1 to the said Affidavit. By order dated 2.4.1990, this Court directed that the Compromise Application be sent to the Court below for verification.
(3.) IN compliance with the directions given in the said order dated 2.4.1990 passed by this Court, the Learned First Additional Civil Judge (Senior Division), Bulandshahar submitted his Report dated 31.1.1998, inter alia, stating that both the sides had appeared before the Learned First Additional Civil Judge (Senior Division), Bulandshahar and had filed their respective affidavits, and they had been read over and explained the compromise, and both the sides had verified the compromise.;