Ratan Lal vs Yunus And Others ...
2023 Latest Caselaw 6248 Raj/2

[2023:RJ-JP:31279]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 998/2011

Ratan Lal S/o Surja Ram, aged about 59 years, R/o Baiju Purohit
Ki Dhani, Teh. Fatehpur Distt. Sikar Ex. Headmaster, Govt.
Shrikrishan Upper Primary School, Fatehpur Shekhawati Distt.
Sikar At Present Senior Teacher, Govt. Middle School, Ramsisar
Teh. Fatehpur Shekhawati Distt. Sikar Raj.
                                                       ----Appellant-Defendant
                                     Versus
1.       Yusuf S/o Ahmed Qureshi, R/o Near Shrikrishan School,
         Fatehpur Shekhawati Distt. Sikar
                                                     .........Plaintiff-Respondent

2. Executive Officer, Municipal Board, Fatehpur Distt. Sikar

3. Chairman, Municipal Board, Fatehpur, Distt. Sikar

----Proforma-Respondents

For Appellant(s) : Mr. N.L. Verma For Respondent(s) : Mr. Lucky Sharma for Mr. Aditya Mathur

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/10/2023

The matter comes up on an application no.2/2023 filed by

the appellant/applicant.

It is stated in the application that the dispute between the

parties has amicably been settled and under the compromise

dated 06.04.2023, the respondents have agreed that the subject

land shall be used by the appellant-Government Shrikrishan Upper

Primary School, Fatehpur Shekhawati Distt. Sikar as its sports

ground and they shall not claim any right or interest in it.

[2023:RJ-JP:31279] (2 of 2) [CSA-998/2011]

Learned counsel for the appellant/applicant submits that the

civil second appeal be allowed in terms of compromise dated

06.04.2023 entered into between the parties.

Learned counsel for the respondents, acknowledging the

terms of the compromise dated 06.04.2023, submits that he has

no objection if the civil second appeal is disposed of in terms of

the aforesaid compromise.

Accordingly, the application is allowed. The civil second

appeal stands disposed of in terms of compromise dated

06.04.2023 entered into between the parties.

The judgment and decree dated 20.08.2011 passed by the

learned District Judge No.1, Sikar in Civil Regular Appeal

No.81/2007 (68/2008) is quashed and set aside.

The office is directed to frame decree in terms of the

compromise dated 06.04.2023.

(MAHENDAR KUMAR GOYAL),J

Sudha/97

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