Chabila Ram vs Deva Ram
2021 Latest Caselaw 13167 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 157/1990 Chabila Ram

----Appellant Versus Deva Ram

----Respondent

For Appellant(s) : Mr. Vishal Jangid for Mr. Hemant Choudhary.

For Respondent(s) : Mr. Rakesh Kumar Sinha.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 26/08/2021

An application has been filed by the respondents alongwith

affidavit of one Dharmpal, based on a power of attorney executed

by other respondent in his favour inter-alia with a prayer that the

parties have settled the dispute mutually, the appeal may be

allowed in terms of the compromise.

As the prayer is for allowing the appeal, the appellant cannot

have any objection.

Learned counsel for the respondents Mr. Rakesh Kumar Sinha

reiterates the prayer as made in the application seeking that

based on the compromise, the appeal be allowed.

In view of the submissions made, the application is allowed.

The appeal filed by the appellant against judgment and

decree dated 30.08.1990 passed by Additional District Judge,

Nohar is allowed. The judgment and decree dated 30.08.1990 is

set-aside.

No order as to costs.

(ARUN BHANSALI),J

136-pradeep/-

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