Lal Mohammad Through Lrs And ... vs Uchhab Lal Through Lrs
2022 Latest Caselaw 6183 Raj/2

Citation : 2022 Latest Caselaw 6183 Raj/2
Judgement Date : 14 September, 2022

Rajasthan High Court

Lal Mohammad Through Lrs And ... vs Uchhab Lal Through Lrs on 14 September, 2022

Bench: Sudesh Bansal

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Second Appeal No. 21/2016

1. Lal Mohammad             son of Sh. Yakub Khan (since deceased)
through LRs:-
1/1. Mst. Hamidan wife of Lal Mohammad (died during pendency
of appeal)
1/2. Nuruddin son of Lal Mohammad
1/3. Ummarddin son of Lal Mohammad
All resident of Uniara, District Tonk
2. Ummarddin Son of Shri Lal Mohammad, r/o Ward No.1,
Uniara, District Tonk (Raj.)
                                                        ----Appellant-Defendants
                                       Versus
Uchhab Lal (Since deceased) through legal representatives:-
1/1. Smt. Ratan Devi W/o Uchhab Lal
1/2. Mahaveer Prasad Son of Uchhab Lal
1/3. Padam Chand Son of Uchhab Lal
1/4. Shimla Devi D/o Uchhab Lal
1/5. Kamal Kumar S/o Uchhab Lal
1/6. Kamlesh Devi D/o Uchhab Lal
1/7. Nand Kishore S/o Uchhab Lal
All R/o Uniara, District Tonk (Raj.)


                                                           ----Respondent-Planitff

For Appellant(s) : Mr. Mamoon Khalid For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

14/09/2022

This appeal has been filed against the judgment and decree

dated 15.09.2015 passed in civil regular appeal No.47/2013 by

Additional District Judge, Tonk whereby and whereunder

respondents-plaintiffs' suit has been decreed.

(2 of 2) [CSA-21/2016]

Learned counsel for appellants submits that he has got

information that parties have settled their dispute out of court,

therefore, the appeal my be dismissed.