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Judgment
3 paragraphs · 136 wordsV.K. Sharma, J.—The parties have entered into compromise. They have filed compromise in writing which is taken on record as Ex. C-1. Statements of the parties recorded separately, which also go to support compromise, Ex. C-1.
In view of amicable settlement between the parties, as is reflected from compromise, Ex. C-1, the suit is disposed of as compromised. Compromise, Ex. C-1, shall form part of the decree. The parties shall abide by terms and conditions of compromise, Ex. C-1, in letter and spirit and failure to do so shall entail consequences as per law.
The suit, as also pending OMP(s), if any, shall stand disposed of as compromised, as above. As the suit has been compromised before recording of evidence, the plaintiff shall be entitled for refund of court fee in accordance with rules.