Deoki Bai vs Shameem Begum
2023 Latest Caselaw 354 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                  S.B. Civil First Appeal No. 125/2014

Deoki Bai W/o Moolasingh Raajput Aged 43 Years R/o 35/272
Pratap Nagar, Jaipur (Raj.)
                                                                   ----Appellant
                                    Versus
Shameem Begum W/o Abdul Lateef, Aged 49 Years R/o Chakshu
District Jaipur
                                                                 ----Respondent

For Appellant(s) : Mr. Tarun Mishra, Adv. For Respondent(s) : Mr. Sanjeev Sogarwal, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

11/01/2023

Matter comes up on an application (No.1/2022) under

Section 151 of CPC for deciding the appeal as per compromise.

Learned counsel for the appellants-applicants submits that

during the pendency of appeal, both the parties have entered into

a compromise. The compromise duly signed by both the parties

has been annexed with the application. He has prayed to dispose

of the appeal on the basis of compromise.

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.1/2022),

same is allowed and the present appeal is disposed of on the basis

of compromise.

(2 of 2) [CFA-125/2014]

The compromise arrived at between the parties shall be

treated as an integral part of this order. The judgment and decree

passed by the trial court is set aside in the light of the

compromise. Appellant has handed over the demand draft of

Rs.9,50,000/- to the respondent. So, decree be drawn accordingly.

Consequent upon the disposal of the first appeal, the stay

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

also stand disposed of.

Registrar (Judicial) is directed to issue a certificate to the

appellant authorizing to get refund the court fees from Collector

(Stamps).

The record of the learned trial court be sent back.

(NARENDRA SINGH DHADDHA),J

Jatin/12

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