Lrs Of Danaram vs Parasmal Jain Barjatya ...
2025 Latest Caselaw 7786 Raj

Rajasthan High Court - Jodhpur

Lrs Of Danaram vs Parasmal Jain Barjatya ... on 21 February, 2025

Author: Birendra Kumar

Bench: Birendra Kumar

[2025:RJ-JD:10470]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                     S.B. Civil Second Appeal No. 4/2025

1.       Lrs Of Danaram, S/o Late Bhagwan
1/1.     Dalamchand Spouse/o Late Danaram, Aged About 52
         Years, R/o Regaro Ki Basti, Ladnun
1/2.     Vimla Devi W/o Late Kewalchand, Aged About 57 Years,
         Daughter In Law Of Late Danaram, R/o Regaro Ki Basti,
         Ladnun
1/3.     Hadman S/o Late Kewalchand, Aged About 33 Years,
         Grandson Of Late Danaram, R/o Regaro Ki Basti, Ladnun
1/4.     Sukhdev S/o Late Kewalchand, Aged About 36 Years,
         Grandson Of Late Danaram, R/o Regaro Ki Basti, Ladnun
1/5.     Radha D/o Late Kewalchand, Aged About 48 Years,
         Granddaughter Of Late Danaram, R/o Regaro Ki Basti,
         Ladnun.
1/6.     Durga D/o Late Kewalchand, Aged About 35 Years,
         Granddaughter Of Late Danaram, R/o Regaro Ki Basti,
         Ladnun.
1/7.     Pooja D/o Late Kewalchand, Aged About 31 Years,
         Granddaughter Of Late Danaram, R/o Regaro Ki Basti,
         Ladnun.
                                                                       ----Appellants
                                        Versus
1.       Parasmal Jain Barjatya S/o Late Sohan Lal, R/o Ladnun,
         Raj. At Present R/o M.i.g. - B/113, Harmu Housing
         Colony, Ranchi - 834002 - Jharkhand
2.       Raju Devi D/o Danaram, R/o Regar Basti, Tehsil Ladnun,
         Dist. Didwana - Kuchaman.
3.       Shanti Devi D/o Danaram, R/o Regar Basti, Tehsil Ladnun,
         Dist. Didwana - Kuchaman.
                                                                     ----Respondents


For Appellant(s)              :     Mr. JK Bhaiya
For Respondent(s)             :     Mr. Sheetal Kumbhat



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

[2025:RJ-JD:10470] (2 of 2) [CSA-4/2025]

21/02/2025

This second appeal is against judgment dated 21.12.2024

passed in Civil Appeal Decree Case No.06/2023, whereby appeal

filed by the appellant has been dismissed and judgment and

decree dated 22.08.2023 passed in Civil Suit No.35/2013 has

been affirmed.

Learned counsel for the landlord-respondent submits that the

appellants-tenant have already vacated the premise and the

respondents have agreed to forgo the arrears of rent.

In view of the aforesaid settlement, the appellants want to

withdraw this second appeal.

Accordingly, the instant civil second appeal stands dismissed

as withdrawn.

All pending applications stand disposed of.

(BIRENDRA KUMAR),J 194-nitin/-

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