Smt. Dhapu Bai W/O Chelaram vs Jaganya S/O Kanwra
2022 Latest Caselaw 4560 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 946/2019

1.      Smt. Dhapu Bai W/o Chelaram, R/o Village Thikarda,
        Tehsil Hindoli, District Bundi (Raj)
2.      Chelaram    S/o       Kanwra,      R/o     Village      Thikarda,   Tehsil
        Hindoli, District Bundi (Raj)
3.      Chelaram    S/o       Ganesh,      R/o     Village      Thikarda,   Tehsil
        Hindoli, District Bundi (Raj)
4.      Chetram S/o Chelaram, R/o Village Thikarda, Tehsil
        Hindoli, District Bundi (Raj)
5.      Chothmal S/o Gangaram, R/o Village Thikarda, Tehsil
        Hindoli, District Bundi (Raj)
                                                                   ----Appellants
                                   Versus
Jaganya S/o Kanwra, R/o Village Thikarda, Tehsil Hindoli, District
Bundi (Raj) (Deceased) Through Legal Heirs Smt. Gora Bai D/o
Kanwra W/o Puran R/o Devpura, District Bundi (Raj)
                                                                 ----Respondent

For Appellant(s)          :    Mr. Amit Jindal
                               Ms. Dipti Agarwal
For Respondent(s)         :    Mr. Shree Ram Dhakar



            HON'BLE MR. JUSTICE SUDESH BANSAL

                                    Order

06/07/2022

1. Appellants-defendants have filed this first appeal, assailing

judgment and decree dated 15.07.2019 passed by Additional

District Judge No.1, Bundi in civil suit No.129/2010 whereby the

civil suit for cancellation of sale deed filed by respondent-plaintiff

was decreed and sale deed dated 21.01.2009 was declared as null

and void.

(2 of 2) [CFA-946/2019]

2. It has been informed from both sides that during course of

first appeal, both parties have entered into compromise and have

agreed to keep alive the sale deed dated 21.01.2009 and to get

set aside the impugned judgment and decree dated 15.07.2019 in

terms of compromise and further to abide by terms of

compromise. The compromise duly signed by both parties and

attested by their respective counsel has been placed on record.

Appellant Nos.1 and 2 and respondents are present in person who

have verified by their respective counsel. On joint request of both

parties, compromise dated 25.03.2022 is taken on record.

3. Accordingly on the basis of compromise, the impugned

judgment and decree dated 15.07.2019 stands quashed and set

aside and sale deed dated 21.01.2009 becomes operative.

4. The compromise shall be treated as part and parcel of this

order and decree be framed accordingly.

5. In view of above, the first appeal stands disposed of.

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

7. Record of the trial Court be sent back forthwith.

(SUDESH BANSAL),J

NITIN/54

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