Biswajit Basu, J. - (1.) The appellants and the respondent have reached at compromise between themselves and filed the present application. The application being CAN 7234 of 2018 has been signed by the appellants and the respondent as also their respective advocates. Let the appeal be disposed of on the basis of the terms and conditions contained in the paragraph 4 of the application which are set out hereinbelow :- "4. That the Appellants and Respondents as Joint Petitioners herein above settled this dispute relating to the matter in issue on the following :- Terms and Conditions The above mentioned F.A. No. 235 of 2016 (C.A.N. No. 5421 of 2016) is disposed of on compromise agreed between the parties set out hereinbelow :- a) The Appellants agree to pay rent of Rs. 3,500/- (Rupees three thousand five hundred) with effect from the month of July 2018 Respondent/Opposite Party herein. b) The Respondent/Opposite Party permit the Appellants to use the bath room, urinal and privy along with the tenanted room. c) The Compromise Petition is treated as a part of the Decree to be passed in F.A. No. 235/2016. d) This Compromise made between us is out of over own volition, and not influenced by any person or fact or under duress or cocecion."
(2.) In view of the aforesaid, F.A. No. 235 of 2016 is disposed of, on the basis of terms and conditions contained at Paragraph No. 4 of the application forming the said terms and conditions a part of the decree.
(3.) In view of the aforesaid, CAN 5421 of 2016 is also stand disposed of.;