Ranjit Kumar Bag, J. - (1.) The plaintiffs have taken out G.A. No. 2839 of 2017 praying for rectification of the decree dated October 5, 2016 passed in the Partition and Administration Suit No. 503 of 1985 on the basis of terms of settlement arrived at by the parties and annexed to the application as Annexure 'A'.
(2.) The defendants have taken out G.A. No. 3376 of 2017 praying for the same relief by annexing a copy of the terms of settlement arrived at between the parties and annexed to the said application under Annexure 'A'.
(3.) The terms of settlement signed by the plaintiffs and the defendants is also filed separately and the same is kept on record.;