Mohan Lal vs Babu Lal And Ors
2021 Latest Caselaw 1925 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 469/2007

Mohan Lal S/o Shri Moola Ram, R/o Harijan Basti, Hazari Bag,
Subhash Nagar, Ajmer
                                                     ----Appellant-Defendant
                                   Versus
   1. Babu Lal S/o Sohan Lal, R/o Ramnagar, Ajmer
                                                     -----Respondent-Plaintiff

2. Nayab Tehsildar, Pushkar.

3. Sub Divisional Officer, Ajmer

4. Government of Rajasthan through District Collector, Ajmer

----Respondent-Defendants

For Appellant(s) : Mr. Chain Singh For Respondent(s) : Mr. Liyakat Ali

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

22/02/2021

Heard on Application (I.A. No.01.2021)-

The matter comes up for orders on an application (I.A. No.

1/2021) filed by the applicant praying therein to take the

compromise deed dated 22.01.2021 on record while allowing the

appeal and to quash and set aside impugned judgment and decree

21.07.2007 passed by the Court of Additional District Judge, (Fast

Track) No.2, Ajmer in light of the aforesaid compromise deed.

Learned counsel for both the parties submits that the parties

have amicably settled their dispute out of the Court in the spirit of

Lok Adalat after entering into compromise dated 22.01.2021, duly

notarized by the Notary Public. Both the parties jointly filed an

application on 02.12.2020 before the learned Executing Court

(2 of 2) [CFA-469/2007]

along with the copy of the compromise, which was taken on

record.

The appellant-defendant and respondent-plaintiff are

personally present before the Court, their presence is identified by

their respective counsels, both the parties jointly submit that they

have no objection if the impugned judgment and decree

21.07.2007 passed by the Court of Additional District Judge, Fast

Track No.2, Ajmer is quashed and set aside in the light of the

aforesaid compromise deed.

In view of the above, the present first appeal filed by the

appellant-defendant is allowed and the impugned judgment and

decree 21.07.2007 passed by the Court of Additional District

Judge, Fast Track No.2, Ajmer is quashed and set aside in the light

of the aforesaid compromise deed.

(GOVERDHAN BARDHAR),J

AARZOO ARORA/23

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