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Judgment
3 paragraphs · 135 wordsAppellant, respondents 1 to 5 and their respective counsel are present. The parties are duly identified by their respective counsel and they file compromise petition. Parties admit the due execution of the compromise petition. Cheques of Rs. 25,000/- and Rs.50,000/- and documents as mentioned in para 2 of the compromise petition are handed over to the 1st respondent in the presence of the Court.
Satisfied that the compromise is admissible under law and voluntary. Therefore, the Compromise is recorded. Accordingly, the appeal is allowed. The impugned judgment and decree dated 19.04.2011 passed by the XXXVIII-Addl. City Civi Judge, in O.S. No. 5434/2009 is hereby set aside. The suit is decreed in terms of the compromise petition.
Draw up the final decree in terms of compromise petition on furnishing the required stamp duty.