Punjab-Haryana High Court
Smt. Chittanno Devi And Others vs Gurnam Singh And Others on 19 October, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 2416 of 2002
Date of decision: October 19, 2012
Smt. Chittanno Devi and others
.. Petitioners
Vs.
Gurnam Singh and others
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: None. A.N. Jindal, J
The petitioners, who are the legal heirs of the deceased Baru Ram- plaintiff, have challenged the order dated 23.4.2001 passed by the appellate court, dismissing the suit filed by the plaintiff on the basis of the compromise dated 15.1.2001 (Annexure P1) entered into between the plaintiff and the defendants No.1 to 3 and thereby dismissing the appeals, filed against the judgment and decree dated 13.5.1997 passed by the trial court, having become infructuous.
Having examined the impugned order, the same does not suffer from any illegality much less irregularity or perversity warranting interference by this Court. The legal heirs of the deceased Baru Ram- plaintiff (petitioners herein) as well as the performa respondents No.15 to 18 herein, had accepted and signed the compromise dated 15.1.2001 (Annexure P/1) on receiving a sum of Rs.28,50,000/-. Now they cannot wriggle out of the said compromise.
Even otherwise, none has appeared on behalf of the petitioners despite repeated calls. It appears that they are not interested in pursuing the instant petition.
No grounds for interference.
Dismissed.
October 19, 2012 (A.N. Jindal) deepak Judge