Punjab-Haryana High Court
Ved Parkash And Anr vs Madan Lal Sharma (Since Deceased) ... on 6 November, 2017
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CM-13287-C-2017 and
RSA No.4724 of 2016
Date of Decision:6.11.2017
Ved Parkash and another
...Appellants
Versus
Madan Lal Sharma (since deceased) through LRs
...Respondents
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr.Vivek Salathia, Advocate for the appellants.
Mr.Prateek Sodhi, Advocate for respondents
ANIL KSHETARPAL, J.
Application is for permission to place on record compromise deed as Annexure A-8 and for disposal of the appeal, in terms of the compromise.
Counsel for the parties, who are present in the Court, admit the correctness of the above-said compromise deed. Compromise deed is duly signed by the parties. Photocopy of the compromise deed has been placed on file as Annexure A-8.
In view of compromise-deed, appeal is disposed of. Parties will produce the original compromise deed which is lying with the mediator and shall form part of the decree.
Appeal is disposed of, accordingly.
6.11.2017 (ANIL KSHETARPAL) mks JUDGE
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