Sanwarmal Runthala Thr Lrs vs Pilani Charity Trust And Ors
2023 Latest Caselaw 124 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
            S.B. Civil First Appeal No. 718/2017
1.     Sanwarmal Runthala S/o Late Shri Jaidevji B/c Brahmin,
       R/o Ward No. 15 Pilaani, Mohalla Maaliyon Ka, Pilaani Teh
       Surajgarh, Distt. Jhoonjhunu Deceased During The Case
       Through Her Heir
2.     Geeta Devi W/o Late Shri Sanwarmal B/c Brahmin, R/o
       Pilani, Teh. Surajgarh, Distt. Jhunjhunu
3.     Jeetndra Kumar S/o Late Shri Sanwarmal B/c Brahmin,
       R/o Pilani, Teh. Surajgarh, Distt. Jhunjhunu
4.     Sushila Devi D/o Late Shri Sanwarmal W/o Maoharlal B/c
       Brahmin, R/o Sikar Teh. And Distt. Sikar
5.     Shakuntala Devi D/o Late Shri Sanwarmal W/o Suresh
       Pujari, B/c Brahmin, R/o Nawalgarh, Distt. Jhunjhunu
6.     Santosh D/o Late Sanwarmal W/o Shri Babulal B/c
       Brahmin, R/o Pilani, Teh. Surajgarh, Distt. Jhunjhunu
7.     Suloochana D/o Late Sanwarmal W/o Shubhram B/c
       Brahmin, R/o Chirawa, Teh. Chirawa, Distt. Jhunjhunu
8.     Suman D/o Late Sanwarmal W/o Shri Manoj Kumar, B/c
       Brahmin, R/o Jaipur
                                                                  ----Appellants
                                   Versus
1.     Pilani Charity Trust Pilani Teh. Surajgarh, Distt. Jhunjhunu
       Through Power Of Attorney
       1 Shri Ashok Kumar Taula S/o Late Sh. Kedarnath Taula,
       R/o Pilani, Teh. Surajgarh, Distt. Jhunjhunu
       2. Sh. Radheyshyam Shah S/o Gajanand Shah, R/o Pilani,
       Teh. Surajgarh, Distt. Jhunjhunu.
2.     Manoj Kumar S/o Shri Bajranjlal B/c Jat, R/o Chandkothi
       Teh. Rajgarh Distt. Churu
3.     Naveen Kumar S/o Shri Mahaveer Singh B/c Jat, R/o
       Laamba, Teh. Chirawa, Distt. Jhunjhunu
                                                                ----Respondents

For Appellant(s) : Mr. Vipin Sharma For Respondent(s) : Mr. Ashvin Garg

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

04/01/2023

(2 of 2) [CFA-718/2017]

Matter comes up on an application (No.2/2022) for

withdrawal of the appeal on the basis of compromise.

Learned counsel for the appellants-applicants submits that a

compromise has been arrived at between the parties. In this view

of the matter, learned counsel for appellants-applicants wants to

withdraw the present first appeal.

Learned counsel for the respondents admits the factum of

compromise arrived at between the parties.

Heard. Considered.

For the reasons mentioned in the application (No.2/2022),

the same is allowed and the appeal is dismissed as withdrawn . The

compromise shall be treated as an integral part of this order. The

judgment and decree dt. 22.8.2017 passed by the trial court is

modified. Decree be drawn accordingly.

Consequent upon the dismissal of the first appeal, the stay

application and other pending application(s), if any, filed therewith

also stand disposed of.

(NARENDRA SINGH DHADDHA),J

Brijesh 30.

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