Bhoma Ram vs Pukha Raj
2021 Latest Caselaw 19528 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 157/1997

Bhoma Ram & Anr.

----Appellants Versus Pukha Raj & Ors.

----Respondents

For Appellant(s) : Mr. Shiv Narayan Mewara (present in person For Respondent(s) : R.1/1 Mr. Sampat Raj and R.1/5 Smt. Dakhu (present in person)

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

20/12/2021

Respondent No.1/1 Sampat Raj and respondent No.1/5 Smt.

Dakhu appeared in person before the court and submit that they

have entered into compromise with Shiv Narayan Mewara, in

relation to the suit property in civil suit for partition No.3/2000

and where-against, the Civil First Appeal No.510/2006 is pending

in the High Court. The present appeal arises against the judgment

and decree dated 29.08.1997, so the Civil First Appeal

No.510/2006 may also be listed with this appeal.

If the parties have entered into written compromise, the

same may be produced in the office, so as to come on record

through proper channel.

The parties submits that their advocate are not appearing on

their behalf, therefore, the parties may seek assistance of the

counsels through the Legal Services Authority.

(2 of 2) [CFA-157/1997]

List the matter on 10.01.2022 along with Civil First Appeal

No.510/2006.

(SUDESH BANSAL),J

34-AnilKC/-

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