Kaluram S/O Panchuram Gurjar vs Smt. Prem Devi D/O Late Shri Gendi ...
2021 Latest Caselaw 1327 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 445/2019

1.     Kaluram S/o Panchuram Gurjar, R/o Village Shree Ram-
       pura, Tehsil And Police Station Bassi, Jaipur Mahanagar
       Jaipur.
2.     Babu Lal S/o Panchu Ram Gurjar, R/o Village Shree Ram-
       pura, Tehsil And Police Station Bassi, Jaipur Mahanagar
       Jaipur.
3.     Mool Chand Adopted S/o Baluram Gurjar, R/o Village
       Shree Rampura, Tehsil And Police Station Bassi, Jaipur
       Mahanagar Jaipur.
                                                    ----Appellants/defendants
                                    Versus
1.     Smt. Prem Devi D/o Late Shri Gendi Lal W/o Kaluram, R/o
       Shree Rampura, At Present Kho Nagoriyan Tehsil San-
       ganer, Jaipur Mahanagar.
2.     Raju Lal S/o Late Gendi Lal, R/o Shree Rampura, At
       Present Kho Nagoriyan Tehsil Sanganer, Jaipur Mahana-
       gar.
3.     Ram Khiladi S/o Late Gandi Lal, R/o Shree Rampura, At
       Present Kho Nagoriyan Tehsil Sanganer, Jaipur Mahana-
       gar.
4.     Kishan Lal S/o Ladu Ram Gurjar, R/o Village Shree Ram-
       pura, Tehsil And Police Station Bassi, Jaipur Mahanagar.
5.     Ram Prasad S/o Chothmal Meena, R/o Kishanpura, Tehasil
       Sanganer, District Jaipur.
                                                    ----Respondents/plaintiffs

For Appellant(s) : Mr. M.M. Ranjan, Sr. Adv. Through VC assisted by Mr. Daulat Sharma, Adv.

For Respondent(s) : Mr. Neeraj Sharma, Adv.

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

08/02/2021

(2 of 2) [CFA-445/2019]

Matter comes up for orders on an application (IA No.

1/2020) filed by both the parties under Order 23 Rule 1 read with

Section 151 CPC.

This joint application has been filed by both the parties

on the ground that they have settled their disputes amicably by

way of compromise dated 03.09.2020 duly notarised by Notary

(Public). Both the parties jointly agreed that the present appeal

may be allowed and the impugned judgment and decree dated

30.03.2019 passed by the Additional District Judge No. 17, Jaipur

Metropolitan, Jaipur in Civil Suit No. 87/2014 (1200/14) be

quashed and set aside in terms of the averments made in the

aforesaid compromise.

Registrar (Judicial) is directed to verify the contents of

the compromise.

After verifying and attesting the averments made in the

compromise by the Registrar (Judicial) of this Court, the matter

was placed before the Court.

In terms of the compromise dated 03.09.2020, the

appeal filed by the appellants is allowed and the impugned

judgment and decree dated 30.03.2019 passed by the Court of

Additional District Judge No. 17, Jaipur Metropolitan, Jaipur in Civil

Suit No. 87/2014 (1200/14) is quashed and set aside.

(GOVERDHAN BARDHAR),J

Ritu/47

Powered by TCPDF (www.tcpdf.org)