Major Singh And Nar vs Ganga Ram (2024:Rj-Jd:39664)
2024 Latest Caselaw 8465 Raj

Rajasthan High Court - Jodhpur

Major Singh And Nar vs Ganga Ram (2024:Rj-Jd:39664) on 24 September, 2024

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2024:RJ-JD:39664]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil First Appeal No. 139/2004

Major Singh And Nar
                                                                       ----Appellant
                                        Versus
Ganga Ram
                                                                     ----Respondent


For Appellant(s)              :     Mr. Vishal Singhal
For Respondent(s)             :     Mr. Sunil Beniwal
                                    Mr. Shailendra Gwala



           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

24/09/2024

Yesterday i.e. on 23.09.2024 the matter was listed before

this Court and it was informed by both the counsel for the parties

that compromise had arrived at between the parties. The file was

sent to the Registrar (Judicial) of this Court for verification of the

compromise and the same was verified on the same day.

Counsel for the parties submit that the present appeal may

be decided in terms of the compromise arrived at between the

parties.

In view of the compromise arrived at between the parties,

the judgment and decree dated 17.10.2023 passed by the learned

Additional District Judge (Fast Track), Anoopgarh is hereby set

aside in terms of the compromise arrived at between the parties.

The land in question shall remain with the appellants as they have

already paid whole amount to the respondents. The mesne profit

deposited by the appellants before the trial court in compliance of

[2024:RJ-JD:39664] (2 of 2) [CFA-139/2004]

the interim order shall be immediately disbursed in favour of the

respondents.

The civil first appeal is disposed of accordingly.

Pending applications, if any, also decided.

Record of the case be sent back immediately.

Office is directed to prepare the decree in terms of the

compromise arrived at between the parties.

(MANOJ KUMAR GARG),J 121-MS/-

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