VINEY MITTAL, J. - (1.) The present application has been filed by the appellant Balwinder Singh. It has been averred in the application that the matter has been amicably settled between the parties. A copy of the written compromise dated March 7, 2006, has been appended as Annexure A-1 with the present application.
(2.) Notice of the application to the learned counsel for the nonapplicant. Mr. Narender Hooda, Advocate, who is present in Court, accepts notice on behalf of the non-applicant/ respondents. Mr. Hooda, on instructions from the respondents, states that the matter has indeed been settled between the parties amicably through the compromise dated March 7, 2006.
(3.) In view of the aforesaid statement of Mr. Hooda, the compromise Annexure A-1 is taken on record and marked as Ex.CX. A perusal of the compromise Ex.CX shows that the parties have agreed that the present appeal filed by Balwinder Singh is to be allowed and consequently, the suit filed by Balwinder Singh is to be decreed. It has also been agreed by the parties that the defendantrespondents shall have no concern with the suit property in any manner.;