IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.4732 OF 1999

SYED ABDUL WAHAB ... APPELLANT

VERSUS

KUBRA BEGUM (DEAD) BY LRS. AND ORS. ... RESPONDENTS

O R D E R

We have heard learned counsel for the parties.

Learned counsel for the parties submit that parties have  

amicably settled the matter,  the amount has been received by the  

respondents, possession of the property in question has been given  

to the appellants and a Compromise Deed would be filed in the Court  

during the course of the day and they pray for a decree to be passed  

in terms of the Compromise Deed.  We order accordingly.  

The Registry will take all steps which are available in  

accordance with law.

The Civil Appeal is disposed of accordingly, leaving the  

parties to bear their own costs. Consequently, applications, if any,  

are also disposed of.  

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 2ND MAY, 2011