Amar Singh vs Hori Lal
2021 Latest Caselaw 3097 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil First Appeal No. 170/2004

Amar Singh S/o Shri Gangoo Ram Lodha, R/o Helak Gate,
Kumher, District Bharatpur
                                                                           ----Appellant
                                      Versus
Hori    Lal    Since   Deceased          Through        His        Heirs    And   Legal
Representatives :-
1. Vijay Singh alias Bartaiya
2. Dinesh
 Both sons of Late Hori Lal, Resident of Tehra Lodha, Bharatpur.
                                                                     ----Respondents

For Appellant(s) : Mr. Bipin Gupta, Advocate For Respondent(s) : Mr. Deepak Sharma, Advocate

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

23/07/2021

This matter has come-up on an application (I.A. No.1/2021).

It has been submitted that suit was decreed vide judgment

and decree dated 09.02.2004. The appellant-defendant preferred

Civil First Appeal before this Court and the said appeal was

admitted on 04.03.2004. The litigation is pending since 2005 and

now, with the help of elderly persons of village, parties have

settled their dispute and compromise has been executed. The

notarized compromise has been annexed as Annexure-1 with the

application.

The parties have agreed that the judgment and decree be

set aside and the suit may be dismissed in terms of the

compromise.

(2 of 2) [CFA-170/2004]

On 12.07.2021, the parties were directed to appear before

the Registrar(Judicial) for verification of the compromise. The

compromise has been verified by the Registrar(Judicial).

Heard learned counsel appearing for both the parties.

The appeal is decided in terms of the compromise and the

judgment and decree dated 09.02.2004 passed in Civil Suit

No.258/2003 is set aside. The deed of compromise will be a part

of the decree. Hence, this appeal is disposed of in terms of the

above mentioned compromise.

(MANOJ KUMAR VYAS),J

Hemant/11

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