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Judgment
4 paragraphs · 80 words
1.
We think that, although Exhibit B may not contain words of conveyance, that document should be enforced as having been executed in
settlement of a bona fide family dispute between the parties. Vide Ram Niranjan Singh v. Prayag Singh 8 C. 138 where the law relating to such
settlements is dealt with. We, therefore, set aside the decree of the Subordinate Judge and restore the decree of the District Munsif with costs in
this and the lower appellate Courts.