Narayan @ Ramnarayan S/O Shri ... vs Brijesh Muktawat S/O Late ...
2021 Latest Caselaw 6702 Raj/2

                                                                             (1 of 1)                  [CMA-1803/2021]


                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No.1803/2021
                                    Narayan @ Ramnarayan S/o Shri Unknown, Aged About 52
                                    Years, R/o Kacchi Jhopadi, Opposite CCI Coaching Centre,
                                    Akashwani Colony- Dadhich Hostel Main Road, Present Ward No -
                                    39, Kota, (Rajasthan).
                                                                                                        ----Appellant
                                                                        Versus
                                    1.        Brijesh Muktawat S/o Late Narendra Singh, R/o House
                                              No. 28/163, Second Floor, Nawal Niwas, Opposite Police
                                              Chowki, Gumanpura, Kota (Rajasthan).
                                    2.        State Of Rajasthan, Through District Collector, Kota.
                                                                                                     ----Respondents

                                   For Appellant(s)           :     Mr. Harsh Sharma
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order 20/11/2021

The present civil misc. appeal has been preferred against the

judgment and decree on the basis of a compromise arrived at

between the parties to which the appellant was a signatory.

In the appeal, he does not say that the compromise decree

has been passed fraudulently but submits that compromise decree

is in relation to a particular part of the property. Interpretation of

a compromise decree is the exclusive domain of the Executing

Court. Any objections in relation to the interpretation of a decree,

would not be a subject matter of civil misc. appeal.

Keeping in view thereto, this civil misc. appeal is found to be

without merit and it is accordingly dismissed.

All pending applications, if any, shall stand disposed of.

(SANJEEV PRAKASH SHARMA),J

Karan/47

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