Citation : 2023 Latest Caselaw 5555 Raj/2
Judgement Date : 5 October, 2023
[2023:RJ-JP:26875]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Second Appeal No. 505/2015
1. Prabhati Lal S/o Nanag Ram
2. Bhoora S/o Kana (Deceased)
2/1.Bhoori Devi W/o Bhoora
2/2.Kishan Lal S/o Bhoora
2/3.Laxman S/o Bhoora
2/4.Bhagwan Sahai S/o Bhoora
2/5.Suwalal S/o Bhoora
2/6.Madanlal S/o Bhoora
All are R/o Roopamalan Ki Dhani, Chomu, District Jaipur.
2/7.Chawali W/o Hari Kishan D/o Bhoora, R/o Samod
Road, Neemri, Chomu, District Jaipur.
----Appellants
Versus
1. Ram Sahai S/o Bhoora (Deceased),
2. Nanu @ Vachna S/o Bhoora,
3. Kana Ram S/o Bhoora,
4. Moola Ram S/o Bhoora,
5. Tara Chand S/o Bhoora,
All are R/o Roopamalan Ki Dhani, Chomu, Distt. Jaipur
6. Smt. Laxmi @ Laffu W/o Gopal Lal, Nayawas, Ward No.2,
Tankrada, Teh. Chomu, Distt. Jaipur
7. Smt. Chhoti Devi W/o Surajmal D/o Bhoora, R/o Laxmi
Farm, Diggi Road, Harsuliya Post Renwal Maji, Teh. Fagi,
Distt. Jaipur
8. Satnarayan S/o Goverdhan,
9. Suwalal S/o Goverdhan,
10. Kalyan Sahai S/o Goverdhan,
All are R/o Roopamalan Ki Dhani, Chomu, Distt. Jaipur
11. Manni W/o Jiwan Ram D/o Goverdhan, R/o Railway
Station Chomu, Jaipur
12. Smt. Dhanni W/o Lal Chand Since Deceased
13. Chanda Lal S/o Lal Chand
14. Radhey Shayam S/o Lal Chand
15. Mst. Ghisi W/o Suraj Mal Daughter In Law Of Lal Chand
(Downloaded on 11/11/2023 at 08:33:13 PM)
[2023:RJ-JP:26875] (2 of 4) [CSA-505/2015]
16. Smt. Prem W/o Ramesh D/o Lal Chand, Plot No.150 Near
Purangi Chungi, Modi Nagar, Ajmer Road Jaipur
17. Smt. Susheela W/o Hemraj D/o Lal Chand, Plot No.127
Jeenmata Nagar Harnathpura Kalwar Road, Jaipur
----Respondents/Defendants
Connected With S.B. Civil Second Appeal No. 523/2015 Gordhan S/o Shri Ganesh Died During Suit Through Legal Representatives-
1/1.Satya Narain, Son of Late Shri Gordhan 1/2.Suwalal, Son of Late Shri Gordhan 1/3.Kalyan Sahai, son of Late Shri Gordhan All are R/o Ward No.2, Roopamalan Ki dhani, Chomu, District Jaipur (Rajasthan) 1/4.Manni, Wife of Shri Jeevan Ram, Daughter of Late Shri Gordhan, Resident of Railway Station, Chomu, Tehsil Chomu, district Jaipur (Rajasthan)
----Appellant-Defendants Versus
1. Prabhati Lal S/o Shri Nanag Ram
2. Bhura S/o Shri Kana Died During Suit Through Legal Representatives-
2/1.Bhuri Devi wife of Late shri Bhura 2/2.Kishan Lal son of Late Shri Bhura 2/3.Laxman son of Late Shri Bhura, 2/4.Bhagwan Sahai, son of Late Shri Bhura, 2/5.Suwalal, son of Late Shri Bhura, 2/6.Madan Lal son of Late Shri Bhura, All are R/o Ward No.2, Roopamalan Ki Dhani, chomu, District Jaipur.
2/7.Chawli wife of shri Hari Kishan Ji, Daughter of Late Shri Bhura, r/o of Samod Road, Nimadi, chomu, District Jaipur.
----Respondents/Plaintiffs
3. Bhura S/o Shri Ganesh Died During Suit Through Legal Representatives-
3/1.Ram Sahai son of Late Shri bhura 3/2.Nanu alias Vachna son of Late shri Bhura 3/3.Kanaram Sahai son of Late Shri Bhura
[2023:RJ-JP:26875] (3 of 4) [CSA-505/2015]
3/4.Mulla Ram son of Late Shri Bhura 3/5.Tara Chand son of Late Shri Bhura All are residents of Roopamalan Ki Dhani, Chomu, District Jaipur.
3/6.Smt. Laxmi alias Laffa, wife of Shri Gopal Lal, daughter of Late Shri Bhura, Resident of Nayabas, Ward No.2, Tankarda, Tehsil chomu, District Jaipur. 3/7.Smt. Choti Devi Wife of Shri Surajmal Daughter of Late shri bhura, Resident of Laxmi Farm House, Diggi Road, harsuliya, Post Renwal, Tehsil Phagi District Jaipur.
4. Lal Chand S/o Shri Ganesh Died During Suit Through Legal Representatives-
4/1.Smt. Dhanni Devi, Wife of Late Shri Lal Chand (died during appeal) 4/2.Chanda Lal, son of Late Shri Lal Chand 4/3.Radhey Shyam son of Late Shri Lal Chand 4/4.Gheesi widow of Shri Surajmal daughter in law of Late Shri Lal Chand, All are residents of Roopamalan ki Dhani, Ward No.2, Chomu, District Jaipur.
4/5.Smt. Prem Wife of Shri Ramesh daughter of Late Shri Lal chand resident of Plot No.150, Purani Chungi Ke Pass, Modi Nagar, Ajmer Road, Jaipur. 4/6.Smt. Sushila wife of Shri Hemraj, Daughter of Late Shri Lal Chand, Resident of Plot No.127, Jeen mata nagar, Harnathpura, Kalwar Road, Jaipur.
----Performa Respondents/Defendants
For Appellant(s) : Dr. Jyoti Marwah for Mr. N.C. Sharma For Respondent(s) : Mr. Mohd. Adil
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
05/10/2023
S.B. Civil Second Appeal No. 505/2015:-
[2023:RJ-JP:26875] (4 of 4) [CSA-505/2015]
Learned counsel for the appellants wants to withdraw this
civil second appeal in view of amicable settlement of dispute
between the parties.
Learned counsel for the respondents has no objection to the
aforesaid prayer.
In view thereof, this civil second appeal is dismissed as
withdrawn.
S.B. Civil Second Appeal No. 523/2015:-
Learned counsel for the respondents submits that this civil
second appeal is rendered infructuous as the parties have already
entered into a compromise. She, therefore, prays for dismissal of
the civil second appeal.
Learned counsel for the appellants submits that civil second
appeal may be disposed of in the aforesaid terms.
Ordered accordingly.
(MAHENDAR KUMAR GOYAL),J
Manish/107-108
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