Om Prakash Son Of Hukum Chand Arora vs Smt. Indu Bala Wife Of Shri Ram ...
2022 Latest Caselaw 4477 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

           S.B. Civil Second Appeal No. 89/2016
1. Om Prakash son of Hukum Chand Arora resident of Plot
No.615, Adarsh Nagar, Jaipur.
2. M/s Jaipur Farms Private Limited, Dehaliwalon Ki Building
Gopalji Ka Rasta, Jaipur.
                                                ----Appellants-defendants
                                 Versus
1. Smt. Indu Bala W/o Late Shri Ram Prakash Goyal, resident of
4549, Kacha Bibi Gohar, Charkhewalon, Delhi-6, At Present R/o
House No. 4675/B-21, 2nd Floor Ansari Road, Daryaganj, Delhi-
6
2. Shri Hari Narayan Son Of Shri Kishan Lal Khandelwal,
Resident Of Na Anaj Mandi, Outside Chandpole Gate, Jaipur
(Since Deceased) Through LRs
2/1. Geeta Devi Wife Of Shri Hari Narain (Deleted), Resident Of
Nai Anaj Mandi, Outside Chandpole Gate, Jaipur
2/2. Shankar Lal Son Of Shri Hari Narain, Resident Of Nai Anaj
Mandi, Outside Chandpole Gate, Jaipur
2/3. Kailash Chand Son Of Shri Hari Narain, Resident Of Nai
Anaj Mandi, Outside Chandpole Gate, Jaipur
2/4. Rajendra Kumar Son Of Shri Hari Narain, Resident Of Nai
Anaj Mandi, Outside Chandpole Gate, Jaipur
2/5. Smt. Meena D/o Shri Hari Narain (Deleted), Resident Of
Nai Anaj Mandi, Outside Chandpole Gate, Jaipur
                                                             ----Respondents

Connected With S.B. Civil Second Appeal No. 67/2016 Ashok Kumar S/o Shri Anant Lal aged about 50, R/o Outside Chandpole Gate, New Grain Mandi, Jaipur Raj.

----Appellant Versus Smt. Indubala W/o Late Shri Ram Prakash Goyal, R/o House No. 4549, Kacha Bibi Gohar, Barkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi- 5 Through Power Of Attorney Holder Jitesh Lashkari Shri Anant Lal S/o Shri Nathulal, R/o New Grain Mandi, Outside Chandpole Gate, Jaipur Vedprakash S/o Hukumchand, R/o Plot No.615, Adarsh Nagar, Jaipur (Died During Pendency Of Appeal) M/s. Hohoba Products Private Limited, Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur

----Respondents S.B. Civil Second Appeal No. 68/2016 Vinod Kumar S/o Radhey Shyam, aged 50 years, R/o Outside Chandpole Gate, New Grain Mandi, Jaipur Raj.

                                                                ----Appellant


                                         (2 of 11)                 [CSA-89/2016]


                                 Versus

Smt. Indubala W/o Late Shri Ram Prakash Goyal, House No. 4549, Kacha Bibi Gohar, Barkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi- 5 Through Power Of Attorney Holder Jitesh Lashkari Shri Radhey Shyam S/o Shri Balabux, New Grain Mandi, Outside Chandpole Gate, Jaipur Vedprakash S/o Hukumchand, Plot No.615, Adarsh Nagar, Jaipur (Died During Pendency Of Appeal) M/s. Hohoba Products Private Limited, Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur

----Respondents S.B. Civil Second Appeal No. 69/2016 Shankarlal S/o Shri Harinarain, age 60 years, R/o Outside Chandpole Gate, New Grain Mandi, Jaipur Raj.

----Appellant Versus Smt. Indubala W/o Late Shri Ram Prakash Goyal, 4549, Kacha Bibi Gohar, Barkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-5 Through Power Of Attorney Holder Jitesh Lashkari Shri Hari Narain S/o Shri Kishanlal, New Grain Mandi, Outside Chandpole Gate, Jaipur (Died During Pendency Of Appeal) Divakar S/o Shri Vedprakash, Plot No.615, Adarsh Nagar, Jaipur M/s. Jaipur Soya Construction Private Limited, Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur

----Respondents S.B. Civil Second Appeal No. 78/2016 Anil Kumar (Since Deceased) through LRs. 1/1. Smt. Raj Devi Wife Of Late Shri Anil Kumar, Resident Of Outside Chandpole Gate, New Grain Mandi, Jaipur, Rajasthan. 1/2. Ashish Khandelwal Son Of Late Shri Anil Kumar, Resident Of Outside Chandpole Gate, New Grain Mandi, Jaipur, Rajasthan.

----Appellants-defendants Versus

1. Smt. Indubala W/o Late Shri Ram Prakash Goyal, 4549, Kacha Bibi Gohar, Barkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-5 Through Power Of Attorney Holder Jitesh Lashkari

2. Shri Madan Lal (Since Deceased), (Deleted).

3. Divakar Son Of Shri Ved Prakash, Resident Of Plot No. 615, Adarsh Nagar, Jaipur.

4. M/s. Jaipur Soya Construction Pvt. Ltd., Delhi Walo Ki Building, Gopal Ji Ka Rasta, Jaipur.

                                                             ----Respondents



                                          (3 of 11)                 [CSA-89/2016]


           S.B. Civil Second Appeal No. 86/2016

Anant Lal S/o Nathu Lal Khandelwal, Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Rajasthan)

----Appellant Versus Smt. Indu Bala W/o Shri Ram Prakash Goyal, House No.4549, Kachh Bibi Gohar, Barkhewala, Delhi-6, Presently Residing At House No.4675/b-21, Second Floor, Ansari Road, Dariyaganj, Delhi-6 Through Power Of Attorney Jitesh Lashkari Harish Chandra S/o Shri Hukam Chand Arora, 615, Adarsh Nagar, Jaipur Raj.

M/s Jaipur Soya Construction Private Limited, Delhi Walaon Ki Building, Gopalji Ka Rasta, Jaipur Raj.

----Respondents S.B. Civil Second Appeal No. 87/2016 Radheyshyam S/o Balabuxkhandelwal, Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Rajasthan)

----Appellant Versus Smt. Indu Bala W/o Shri Ram Prakash Goyal, House No.4549, Kachh Bibi Gohar, Barkhewala, Delhi-6, Presently Residing At House No.4675/b-21, Second Floor, Ansari Road, Dariyaganj, Delhi-6 Through Power Of Attorney Jitesh Lashkari Harish Chandra S/o Shri Hukam Chand Arora, R/o 615, Adarsh Nagar, Jaipur Raj.

M/s Jaipur Forms Private Limited, Delhi Walaon Ki Building, Gopaljika Rasta, Jaipur Raj.

----Respondents S.B. Civil Second Appeal No. 90/2016 M/s Hohoba Products Pvt. Ltd., Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur, Through Shri Dinkar Kumar Gupta S/o Shri Radheshyam Gupta, Age 50, Director Of The Company

----Appellant Versus Ashok Kumar S/o Anat Lal Khandelwal, New Anaj Mandi, Outside Chandpole Gate, Jaipur Anant Lal S/o Nathu Lal Khandelwal, New Anaj Mandi, Outside Chandpole Gate, Jaipur Smt. Indubala W/o Late Shri Ram Prakash Goyal, House No.4549, Kucha Bibi Gohar, Barkhewala, Delhi-6, Presently Residing At House No.4675, B-21, 2Nd Floor, Ansari Road, Dariaganj, Delhi-6 Through Power Attorney Jitesh Lashkari Ved Prakash S/o Hukam Chand Arora, R/o 615, Adarsh Nagar, Jaipur Deceased During First Appeal- No Legal Representative Brought On Record

----Respondents

(4 of 11) [CSA-89/2016]

S.B. Civil Second Appeal No. 91/2016 M/s Jaipur Soya Construction Pvt. Ltd., Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur, Through Shri Dinkar Kumar Gupta S/o Shri Radheshyam Gupta, Age 50, Director Of The Company

----Appellant Versus

1. Anil Kumar S/o Anant Lal Khandelwal, R/o New Anaj Mandi, Outside Chandpole Gate, Jaipur (Expired during appeal no legal representatives brought on record)

2. Madan Lal S/o Bala Bux Khandelwal, R/o New Anaj Mandi, Outside Chandople Gate, Jaipur (Expired during appeal no legal representatives brought on record)

3. Smt. Indubala W/o Late Shri Ram Prakash Goyal, House No.4549, Kucha Bibi Gohar, Barkhewala, Delhi-6, Presently Residing At House No.4675, B-21, 2Nd Floor, Ansari Road, Dariaganj, Delhi-6 Through Power Attorney Jitesh Lashkari

4. Diwakar S/o Ved Prakash Arora, 615, Adarsh Nagar, Jaipur

----Respondent S.B. Civil Second Appeal No. 92/2016 M/s Hohoba Products Pvt. Ltd., Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur, Through Shri Dinkar Kumar Gupta S/o Shri Radheshyam Gupta, Age-50, Director Of The Company

----Appellant Versus Vinod Kumar S/o Radhey Shyam Khandelwal, New Anaj Mandi, Outside Chandpole Gate, Jaipur Radheyshyam S/o Balabux, New Anaj Mandi, Outside Chandpole Gate, Jaipur Smt. Indubala W/o Shri Ram Prakash Goyal, House No.4549, Kucha Bibi Gohar, Barkhewala, Delhi-6, Presently Residing At House No.4675, B-21, 2Nd Floor, Ansari Road, Dariaganj, Delhi- 6 Through Power Of Attorney Jitesh Lashkari Ved Prakash S/o Hukam Chand Arora, 615, Adarsh Nagar, Jaipur (Deceased During First Appeal- No Legal Representative Brought On Record)

----Respondents S.B. Civil Second Appeal No. 93/2016 M/s Jaipur Soya Construction Pvt. Ltd., Delhi Walon Ki Building, Gopal Ji Ka Rasta, Jaipur, Through Shri Dinkar Kumar Gupta S/o Shri Radheshyam Gupta, Age 50, Director Of The Company

----Appellant Versus Shankar Lal S/o Hari Narayan Khandelwal, New Anaj Mandi, Outside Chandpole Gate, Jaipur Hari Narayan Lal S/o Kishanlal Khandelwal, New Anaj Mandi, Outside Chandpole Gate, Jaipur Expired On 25/7/2004 During Appeal- Legal Representatives Not Brought On Record Smt. Indubala W/o Shri Ram Prakash Goyal, House No. 4549,

(5 of 11) [CSA-89/2016]

Kucha Bibi Gohar, Barkhewala, Delhi-6, Presently Residing At House No. 4675, B-21, 2Nd Floor, Ansari Road, Dariaganj, Delhi-6 Through Power Of Attorney Jitesh Lashkari Diwakar S/o Ved Prakash Arora, 615, Adarsh Nagar, Jaipur

----Respondents S.B. Civil Second Appeal No. 94/2016

1. Harish Chand S/o Hukum Chand Arora, Plot No.615, Adarsh Nagar, Jaipur Deceased Through Legal Representative- 1/1. Om Prakash son of Harish Chand Arora, resident of Plot No.615, Adarsh Nagar, Jaipur

2. M/s Jaipur Farms Private Limited, Dehaliwalonki Building, Gopalji Ka Rasta, Jaipur

----Appellants Versus Smt. Indu Bala W/o Shri Ram Prakash Goel, 4549, Kacha Bibi Gohar, Charkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-6 Shri Radhey Shyam S/o Shri Bala Buxji, Khandelwal, Nai Anaj Mandi, Outside Chandpole Darwaza, Jaipur

----Respondents S.B. Civil Second Appeal No. 95/2016

1. Harish Chand S/o Hukum Chand Arora, Plot No.615, Adarsh Nagar, Jaipur Deceased Through Legal Representative- 1/1. Om Prakash son of Harish Chand Arora, resident of Plot No.615, Adarsh Nagar, Jaipur

2. M/s Jaipur Farms Private Limited, Dehaliwalonki Building, Gopalji Ka Rasta, Jaipur

----Appellants Versus Smt. Indu Bala W/o Shri Ram Prakash Goel, 4549, Kacha Bibi Gohar, Charkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-6 Shri Anant Lal S/o Nathu Lal Khandelwal, Nae Anaj Mandi, Outside Chandpole Gate, Jaipur

----Respondents S.B. Civil Second Appeal No. 96/2016

1. Om Prakash son of Harish Chand Arora, resident of Plot No.615, Adarsh Nagar, Jaipur

2. M/s Jaipur Farms Private Limited, Dehaliwalon Ki Building Gopalji Ka Rasta, Jaipur.

----Appellant Versus

1. Smt. Indu Bala W/o Shri Ram Prakash Goel, 4549, Kacha Bibi Gohar, Charkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-6

2. Shri Madan Lal (Since Deceased), Through Lrs. 2/1. Smt. Bhagwati Devi Wife Of Madan Lal (Since Deceased)

(6 of 11) [CSA-89/2016]

(Deleted), Resident Of Nai Anaj Mandi, Outside Chandpole Darwaza, Jaipur.

2/2. Anil Kumar Son Of Late Shri Madan Lal (Since Deceased) (Deleted), Resident Of Nai Anaj Mandi, Outside Chandpole Darwaza, Jaipur.

2/3. Sunil Kumar Son Of Late Shri Madan Lal, Resident Of Nai Anaj Mandi, Outside Chandpole Darwaza, Jaipur. 2/4. Shashi D/o Late Shri Madan Lal, Resident Of Nai Anaj Mandi, Outside Chandpole Darwaza, Jaipur. 2/5. Sudha Daughter Of Late Shri Madan Lal, Resident Of Nai Anaj Mandi, Outside Chandpole Darwaza, Jaipur.

----Respondents

S.B. Civil Second Appeal No. 98/2016

Harinarayan son of Kishan Lal Khandelwal, resident of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (deceased) through LRs 1/1. Geeta Devi Wife Of Hari Narain (Deceased) (Deleted), Resident Of Nai Anaaj Mandi, Outside Chandpole Gate, Jaipur, 1/2. Shankar Lal Son Of Shri Hari Narain, Resident Of Nai Anaaj Mandi, Outside Chandpole Gate, Jaipur, 1/3. Kailash Chand Son Of Shri Hari Narain, Resident Of Nai Anaaj Mandi, Outside Chandpole Gate, Jaipur, 1/4. Rajendra Kumar Son Of Shri Hari Narain, Resident Of Nai Anaaj Mandi, Outside Chandpole Gate, Jaipur,

----Appellants Versus

1. Smt. Indu Bala W/o Shri Ram Prakash Goel, 4549, Kacha Bibi Gohar, Charkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-6

2. Om Prakash son of Harish Chand Arora, resident of Plot No.615, Adarsh Nagar, Jaipur (Rajasthan)

3. M/s. Jaipur Farms Pvt. Ltd., Delhi Walaon Ki Building, Gopalji Ka Rasta, Jaipur Rajasthan.

4. Smt. Meena Daughter Of Shri Harinarain, Resident Of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Deleted).

----Respondents S.B. Civil Second Appeal No. 99/2016

1. Smt. Bhagwati Devi (Since Deceased) (Deleted)

2. Sunil Kumar Son Of Late Shri Madanlal, Resident Of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Raj.).]

3. Smt. Raj Devi Wife Of Shri Anil Kumar, Resident Of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Raj.).

4. Shri Ashish Son Of Shri Anil Kumar, Resident Of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Raj.).

                                                                ----Appellants
                                  Versus


                                            (7 of 11)                [CSA-89/2016]

1. Smt. Indu Bala W/o Shri Ram Prakash Goel, 4549, Kacha Bibi Gohar, Charkhewalon, Delhi-6, At Present R/o House No. 4675/b-21, 2Nd Floor Ansari Road, Daryaganj, Delhi-6

2. Om Prakash Son Of Shri Hukam Chand Arora, Resident Of 615, Adarsh Nagar, Jaipur (Rajasthan).

3. M/s Jaipur Farms Pvt. Ltd., Delhi Walaon Ki Building, Gopalji Ka Rasta, Jaipur Rajasthan.

4. Smt. Sashi Daughter Of Late Shri Madan Lal, Resident Of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Raj.).

5. Smt. Sudha Daughter Of Late Shri Madan Lal, Resident Of Nai Anaj Mandi, Outside Chandpole Gate, Jaipur (Raj.).

----Respondents

For Appellant(s) : Mr. M.M. Ranjan Sr. Adv. with Mr. Daulat Sharma Mr. G.K. Garg Sr. Adv. with Ms. Anita Aggarwal, Mr. Laxmikant and Mr. Anubhav Agarwal For Respondent(s) : Mr. Ashok Kumar Sharma with Ms. Tapasvi Vashishtha

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/07/2022

1. Applications under Order 23 Rule 3 read with Section 151

CPC dated 21.05.2022 have been filed separately in each appeal

stating therein that an amicable settlement has been arrived at

between respondent No.1-plaintiff and appellants as well as other

respondents in relation to properties and it has been prayed that

taking the compromise application on record, second appeals be

disposed of in terms of settlement with modification of the

impugned judgment and decree dated 15.12.2015 as prayed for.

2. In the compromise, it has been contended that respondent

No.1-plaintiff Smt. Indu Bala entered into 8 separate agreements

dated 30.12.1968 with the then owners, to purchase total land of

310 Bigha land situated at Chintanu Kalan, Village Chak Jaisingh

(8 of 11) [CSA-89/2016]

Nagar, Tehsil Amer, District Jaipur. However, when owners did not

comply with agreements, she instituted eight civil suits for specific

performance. Civil suits were dismissed by the trial Court vide

judgment dated 19.10.2001, however, on filing first appeals by

respondent No.1-plaintiff, all civil suits were decreed vide

judgment dated 15.12.2015 by the Court of Additional District

Judge No.3, Jaipur.

3. It has been contended in the application that after execution

of agreements dated 30.12.1968 in favour of respondent No-1-

plaintiff, original owners sold subject properties of 310 Bighas to

one Arora Group through different registered sale deeds dated

31.07.1980, in turn Arora's Group sold subject properties to Gupta

Group through registered sale deeds and later on Gupta Group

sold subject properties through different sale deeds dated

26.04.1985 in favour of four companies namely 1.M/s Jaipur

Farms Private Limited CIN No.U01409RJ1985PTC003210, 2.M/s

Hohoba Products Private Limited CIN No.0112RJ1985PTC003211,

3.M/s Jaipur Soya Construction Pvt. Ltd. CIN

No.U15142RJ1985PTC003213 and 4.M/s Jaipur Farming Products

Pvt. Ltd. CIN No.U01409RJ1985PTC003209. Therefore, the first

Appellate Court while decreeing plaintiff's suit for specific

performance on the basis of agreements to sale dated 30.12.1968

in relation to subject properties of 310 Bighas land, has cancelled

subsequent sale deeds vide its judgment dated 15.12.2015. The

impugned judgment and decree dated 15.12.2015 reads as

under:-

"47. परिणामस्वरूप अप अपीीलाारल/ वादादिन अपी क की औि स से प्र्रसप्रस्तुत अप अपीील स्व अपीकाि कि ववदान ववचिण ना्यायाील्याय दािा पारित वनणरित निर्ण्याय दादिना्णय दिनांक 19.10.2001 को अपा्रस वक्याया जाता ह है । परिणामतमतः अप अपीीलाारल दािा प्र्रसप्रस्तुत वाादि ववरुद

(9 of 11) [CSA-89/2016]

प्रत्यारलगण र्थीगण बार्थीगण बत स्णय दिनांववादिा क की ववा की विषदा की विषिष्ट अनप्रस्तुपाीलना वक्याय से जान से वन्यायमनप्रस्तुसाि सव्य्याय द डिक की वक्याया जाता ह है:-

1- प्रत्यारल स्णय दिनांी संखा - 1 अप अपीीलाारल क से पक्ष मष में ववक्याय अनप्रस्तुर्थीगण ब्णय दिनांध दादिना्णय दिनांक 30.12.68 क से अनप्रस्तुसिण मष में अप अपीीलाारल स से ादिो माह मष में र्थीगण बका्याया िाराश राशि ील सेकि ववक्याय पात्र प्णय दिनांज अपीक्र पंजीकृत किवाएगा औि प्रत्यारल स्णय दिनांी संखा - 1 क से दािा ऐसा नहहीं किन से पि अप अपीीलाारल / वादादिन अपी ना्यायील्याय क से माध्यम स से ्यायह ववक्यायपत्र प्णय दिनांज अपीर्थीगण बद किा सक सेगा । 2- प्रत्यारलगण ादिो माह मष में ववक्याय अनप्रस्तुर्थीगण ब्णय दिनांध दादिना्णय दिनांक 30.12.68 मष में वरण्त भ भूा की विषम का कबा अप अपीीलाारल / वादादिन अपी को सप्रस्तुपप्रस्तुादिरित निर्ण किष मेंग से ्यायदादि ादिो माह क से अववधध मष में प्रत्यारलगण उक्त भ भूा की विषम का कबा अप अपीीलाारल को प्रादिान नहहीं कित से ह है तो अप अपीीलाारल ना्यायील्याय क से माध्यम स से ्यायह कबा प्राप्त कि सक सेग अपी।

3- प्रत्यारलगण को जरि्याय से िये सा्याय अपी वनदा की विषि सेधानिषेधाजा वरज्त वक्याया जाता ह है क की वह ववक्याय अनप्रस्तुर्थीगण ब्णय दिनांध दादिना्णय दिनांक 30.12.68 मष में वरण्त भ भूा की विषम का ववक्याय, ह्रसा्णय दिनांतिण ्याया अ न प्रकाि स से अ्णय दिनांतिण अप अपीीलाारल को ो छोड़कि वकस अपी अ न व्या की विषक्त को न कि से। 4- प्रत्यारल स्णय दिनांी संखा - 1 दािा जो ववक्याय पत्र प्रत्यारल स्णय दिनांी संखा -3 क से पक्ष मष में किा्याया ग्याया ह है, वह वनि्रस वक्याया जाता ह है, व ववचािण ना्यायाील्याय मष में ील्णय दिनांवर्थीगण बत इस प्रकिण क से ादिौिान ्याया अप अपीील क से ादिौिान जो भ अपी ववक्याय पात्र प्णय दिनांज अपीक्र पंजीकृत किा्याय से गए ह है , व से सभ अपी वनि्रस वक्याय से जात से ह है।

5- तादिनप्रस्तुसाि द डिक की पचपर्चा मप्रस्तुवत्र्थीगण ब वक्याया जाव से। वनणरित निर्ण्याय क की प्रवत क से साार ववचािण ना्यायील्याय क की पितवाील अपी अववीलम्ब ीलौलौटाई जाए ।"

4. It has been stated in the compromise application that parties

have settled the dispute amicably and out of Court by executing

written Memorandum of Understanding (MoU) dated 19.05.2021.

As per terms of settlement, against subject properties of 310

Bighas, respondent No.1-plaintiff has agreed for the land of 74

Bighas of Khasra Nos.157/4, 183/59, 186/61, 190/70, 192/71, 5,

6, 60, 68/106, 69, 7, 72, 8, 9 and 188/62 situated at Chintanu

Kalan, Village Chak Jaisingh Nagar, Tehsil Amer, District Jaipur and

to waive her right for remaining lands. On joint request, this court

vide order dated 13.04.2022 modified the stay order and allowed

parties to act upon terms of settlement. In pursuance thereof, firm

M/s Jaipur Soya Construction Private Limited has delivered the

actual and physical possession of 74 Bighas land to respondent

(10 of 11) [CSA-89/2016]

No.1-plaintiff after receiving balance sale consideration of

Rs.14,115/- on 19.04.2022. A copy of possession letter dated

19.04.2022 has been placed on record with the compromise. It

has also been mentioned that in compliance of terms of

settlement, four companies have surrendered land to the

Government to provide 80 feet wide road to respondent No.1-

plaintiff to have access to the land of 74 Bighas and a pakki road

have been constructed thereupon.

5. It has also been contended in compromise application that

M/s Jaipur Soya Construction Private Limited would execute sale

deeds for 74 Bighas of land of Khasra Nos.157/4, 183/59,

186/61, 190/70, 192/71, 5, 6, 60, 68/106, 69, 7, 72, 8, 9 and

188/62 situated at Chintanu Kalan, Village Chak Jaisingh Nagar,

Tehsil Amer, District Jaipur within a period of six weeks from today

in favour of respondent No.1-plaintiff Smt. Indu Bala. In case of

non execution of sale deeds, respondent No.1-plaintiff would be

entitled to get execute the decree passed in suit No.37/1996 and

38/1996 on the basis of this compromise decree.

6. It has been contended in the compromise application that

decree for specific performance passed in relation to subject

properties of 310 Bighas be modified in terms of settlement and

further the order for cancellation of subsequent sale deeds,

executed after the agreements dated 30.12.1968 be quashed and

set aside.

7. Finally it has been prayed that compromise application be

taken on record and second appeals be disposed of in terms of

compromise.

8. The Registrar (Judicial) of the High Court, pursuant to order

dated 27.05.2022 passed by the Co-ordinate Bench of this Court

(11 of 11) [CSA-89/2016]

has attested the compromise application in presence of

respondent No.1-plaintiff and respective power of attorney

holders/advocates of other parties.

9. Thus, on joint request of both parties, the compromise

application dated 21.05.2022 is taken on record.

10. These appeals are disposed of in terms of compromise

arrived at between parties and impugned judgment and decree

dated 15.12.2015 stands modified accordingly and clause 4 of the

judgment and decree relating to cancellation of sale deeds in

relation to subject properties stands quashed and set aside.

Decree may be framed in terms of this order.

11. All these appeals are disposed of.

12. All pending application(s), if any, also stand disposed of.

13. A copy of this order be placed in each connected file.

(SUDESH BANSAL),J NITIN /106-121

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