Ashrafi Haryala vs Kamla Devi (2023:Rj-Jp:18604)
2023 Latest Caselaw 3985 Raj/2

                                   [2023:RJ-JP:18604]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 281/2015

                                    Ashrafi Haryala S/o Shri Boduram aged about 70 years, R/o
                                    House No. 872/25, Khatik Mohalla, Pahadganj, Ajmer (Raj.)
                                                                                               ----Appellant/Plaintiff
                                                                        Versus
                                    Kamla Devi W/o Shri Om Prakash aged about 46 years, R/o
                                    Maharani Sahab Ka Nohra, Misra Rajaji Ka Rasta, Chandpole
                                    Bazar, Jaipur Raj.
                                                                                       ----Respondent-Defendant

For Appellant(s) : Mr. M.F. Baig For Respondent(s) : Mr. P.L. Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2023

Learned counsel for the appellant submits that this civil

second appeal is rendered infructuous in view of amicable

settlement of dispute between the parties.

The civil second appeal is dismissed accordingly. Pending

applications also stand disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/75

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