Citation : 2021 Latest Caselaw 17059 Raj
Judgement Date : 16 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10483/2020
Dungaram S/o Shri Natthaji, Aged About 67 Years, B/c Rajpurohit, R/o Sutharo Ki Seri, Pindwara, Tehsil Pindwara, Dist. Sirohi.
----Petitioner Versus Darging S/o Dhulaji, B/c Rajpurohit, R/o Sutharo Ki Seri, Pindwara, Tehsil Pindwara, District Sirohi.
----Respondent
For Petitioner(s) : Mr. SM Parihar For Respondent(s) : Mr. Abhinav Jain Mr. Mitesh Dave
JUSTICE DINESH MEHTA
Order
16/11/2021
1. Pursuant to the directions given by this Court on
01.09.2021, the matter was referred to the Mediation Centre of
this Court. With the persuation of Mediator - Mr. MR Pareek and
active assistance of the learned counsel, the parties have been
persuaded to arrive at an amicable settlement and consequently
the long drawn dispute between the parties stands resolved.
2. Learned Mediator drew the terms of settlement in presence
of both the parties, duly identified by rival counsel - Mr. Parihar
and Mr. Dave.
3. The terms of the settlement are reproduced hereunder :-
"(i) Both the parties agreed to settle the dispute of
partisan (sic.) 'partition' of land situated in Khata
(2 of 4) [CW-10483/2020]
No.323, 286 & 284 situated in village Pindwara, Tehsil
Pindwara, Dist.- Sirohi.
(ii) The disputed land of above Khata is allocated to
the petitioner & respondent as follows :-
(a) Land to go to respondent Darjing Ji S/o Dhula Ji by
caste Rajpurohit is :
S.No. Khasra No. Rakba (Measurement)
1. 460/2 0.11 Biswa
2. 461/2 0.19 Biswa
3. 462/2 0.16 Biswa
4. 3968/463/1 0.08 Biswa
5. 3968/463/3 0.09 Biswa
6. 464/2 1 Bigha .02 Biswa
7. 476/1 0.09 Biswa
8. 473/1 1 Bigha .02 Biswa
9. 467/2 1 Bigha 05 Biswa
10. 468/1 1 Bigha 04 Biswa
11. 3980/1618 1 Bigha 07 Biswa
12. 1620 0.10 Biswa
13. 3976/1615 3 Bigha 10 Biswa
14. 3917/1616 0.08 Biswa
15. 1631 2 Bigha - 10 Biswa
16. 1640 1 Bigha - 16 Biswa
17. 1641 3 Bigha 18 Biswa
18. 1646 4 Bigha 12 Biswa
19. 1624 2 Bigha 09 Biswa
20. 1621 1 Bigha .04 Biswa
21. 1629/1 0.12.10 Biswa 31.01.10
(b) Land to go to Petitioner - Dungaram Ji S/o
Natharam Rajpurohit :
S. No. Khasra No. Rakba
1. 460/1 0.11 Biswa
2. 461/1 0.19 Biswa
3. 462/1 0.16 Biswa
(3 of 4) [CW-10483/2020]
4. 3968/463/2 0.08 Biswa
5. 3970/464/1 0.09 Biswa
6. 464/3 1 Bigha .02 Biswa
7. 467/1 1 Bigha .05 Biswa
8. 468/2 1 Bigha .05 Biswa
9. 476/2 0.08 Biswa
10. 473/2 1 Bigha 01 Biswa
11. 1611 4 Bigha .03 Biswa
12. 1613 1 Bigha
13. 1633 3 Bigha 02 Biswa
14. 1634 4 Bigha
15. 1648/2 1 Bigha 06 Biswa
16. 1648/3 2 Bigha 13 Biswa
17. 1648/1 1 Bigha 13 Biswa
18. 1650 1 Bigha 17 Biswa
19. 1629/2 0.18.10 Biswa
20. 1626 2 Bigha 05 Biswa
TOTAL LAND 31.01.10
(iii) Moreover, to irrigate the land situated in Khasra
No.3976/1615 & 3917/1616, pipe line would be laid with
the cooperation of both the parties. This pipe line shall
come from the well situated in Khasra No.1637.
(iv) Electric connection of well situated in Khasra
No.1637 shall be transferred in the name of Darjing Ji S/
o Dhula Ji and Electric Connection of well situated in
Khasra No.1635 shall be transferred in the name of
Dungaram Ji S/o Natha Ji.
(v) Apart from it Petitioner Dungaram Ji shall transfer
half of his share in Land situated in Khata No.119 (old)
124 to the respondent Darjing Ji S/o Dhula Ji. The
Khasra No. of this land are 1609, 1610, 1617, 1635,
1637, 3914/478 and 3915/479."
4. The present writ petition stands disposed of in terms of the
settlement aforesaid.
(4 of 4) [CW-10483/2020]
5. The parties shall abide by the above referred terms.
6. The trial Court i.e., Assistant Collector, Pindwara, District
Sirohi, is directed to draw a decree in terms of the order instant.
Needful be done within a period of four weeks of production of a
certified copy of the order instant.
7. While parting with the judgment, this Court records
appreciation for the efforts of Mr. MR Pareek, Advocate, learned
Mediator, due to whose efforts, the parties have amicably settled
the dispute.
8. Stay petition also stands disposed of accordingly.
(DINESH MEHTA),J 11-Amar/-
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