Smt Keshar vs Ramveer Singh And Ors
2023 Latest Caselaw 339 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Second Appeal No. 205/2008

Smt. Kesar W/o Late Shri Raghuveer, By Caste Jat, Village
Hingoda, Tehsil Weir, Bharatpur Since Deceased
1/1. Mohakam Singh s/o Shri Dalley Singh, r/o village Malaheda,
Tehsil weir, Bharatpur
                                              ----Appellant/plaintiff No.1/2
                                   Versus
1.     Ramveer Singh S/o Shri Devi Singh, By Caste Jat,
       Raisheesh, Tehsil Nadbai, Bharatpur, At Present R/o
       Village Hingoda, Tehsil Weir, Bharatpur
2.     Himmat Singh S/o Shri Devi Singh By Caste Jat,
       Raisheesh, Tehsil Nadbai, Bharatpur, At Present R/o
       Village Hingoda, Tehsil Weir, Bharatpur
3.     Smt. Kiran Dei D/o Jeetram, W/o Shri Devi Singh By
       Caste Jat, Village Hingoda, Tehsil Weir, Bharatpur
                                                                ----Respondents

For Appellant(s) : Mr. Laxmikant, Adv. For Respondent(s) : Mr. Rajeev Surana, Sr.Adv. Assisted by Mr. Sankalp Sogani, Adv.

Ms. Muskan Verma, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

11/01/2023

Matter comes up on an application (IA No.1/2023) filed by

the appellant under Section 151 read with Order 23 Rule 3 CPC for

taking the compromise dated 02.01.2023 on record and for

disposal of appeal on the basis of compromise.

Learned counsel for both the parties jointly submit that a

compromise has been arrived at between the parties. So, appeal

be disposed of on the basis of compromise dated 02.01.2023.

(2 of 2) [CSA-205/2008]

They have submitted that the compromise dated 02.01.2023 duly

signed by the parties, which is taken on record.

The parties are also present in person before this court. They

have put their signatures on the court's ordersheet and they have

been identified by their respective advocates.

In view of the above, the present civil second appeal stands

disposed of on the basis of compromise. The compromise dated

02.01.2023 shall be treated as an integral part of this order. The

judgment passed by the court below is modified to the aforesaid

extent. Decree be drawn accordingly.

Application stands disposed of.

(NARENDRA SINGH DHADDHA),J

Seema/11

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