Banwari Lal S/O Shri Kishori Lal vs Hari Ram S/O Shri Ramjiwan
2023 Latest Caselaw 1325 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil First Appeal No. 92/2003


1.       Banwari Lal S/o Sh. Kishori Lal Sub Tehsil Malakhera, District
         Alwar

         Babu Lal S/o Shri Kishori Lal, R/o Village Chhajuram Pura,
         Sub Tehsil Malakhera, District Alwar.
2.       Ramesh Chand S/o Shri Kishori Lal, R/o Village Chhajuram
         Pura, Sub Tehsil Malakhera, District Alwar.
                                                                    ----Appellants
                                     Versus

 Hari Ram S/o Sh. Ramjiwan, R/o Village Baleta, Teh. Alwar, Distt.
 Alwar. Deceased through their legal heirs
 1/1    Mishrilal Gupta S/o Late Shri Hariram Gupta, Aged About 68
 Years, R/o Baleta, Tehsil Malakhera, District Alwar.
 1/2 Sudesh W/o Late Shri Madanlal, Aged About 50 Years, R/o
 Mohalla Pratapbas, Alwar Tehsil And District Alwar.

 1/3 Hemant Kumar S/o Late Shri Madan Lal, Aged About 35 Years,
 R/o Mohalla Pratapbas, Alwar Tehsil And District Alwar.
 1/4 Sanjay Kumar S/o Late Shri Madan Lal, Aged About 33 Years,
 R/o Mohalla Pratapbas, Alwar Tehsil And District Alwar.

 1/5 Om Prakash Gupta S/o Late Shri Hariram, Aged About 56 Years,
 R/o Chakala Gadi Mohalla, Malakhera Bazar, Tehsil And District Alwar.
                                                                 ------respondents

For Appellant(s) : Mr. Sanjay Sharma For Respondent(s) : Ms. Rekha Jain for Mr. M.A. Khan

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

01/02/2023

Matter comes up on an application (1/2022) for taking

certified copy of the compromise on record.

Learned counsel for both the parties jointly submit that

parties have entered into a compromise before the executing

court. They submitted the compromise before the executing court,

(2 of 2) [CFA-92/2003]

which was made a part of the record by the executing court vide

order dt. 13.10.2022. They have prayed for disposal of the appeal

on the basis of compromise.

Learned counsel for the respondent does not deny the

aforesaid fact.

In view of the above, the application is allowed and certified

copy of the compromise annexed with the application is taken on

record.

The compromise dt. 14.10.2022 be treated as an integral

part of this order and appeal stands disposed of in light of

compromise arrived between the parties. The judgment dt.

13.12.2002 passed by the trial court stands modified and decree

be drawn accordingly.

(NARENDRA SINGH DHADDHA),J

Brijesh 17.

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