Ramdas vs Basanti Bai (2025:Rj-Jd:3308)
2025 Latest Caselaw 4834 Raj

Rajasthan High Court - Jodhpur

Ramdas vs Basanti Bai (2025:Rj-Jd:3308) on 17 January, 2025

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2025:RJ-JD:3308]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                       S.B. Civil First Appeal No. 127/2024

                                   1.        Ramdas      S/o     Pyaredas,        Aged      About       45   Years,    R/o
                                             Bharbharidiya, Tehsil And Dist. Neemuch.
                                   2.        Vishnu Kumar S/o Bhagat Ram, Aged About 39 Years, R/o
                                             Gomana, Tehsil Chhoti Sadri, Dist. Pratapgarh (Raj.).
                                                                                                         ----Appellants
                                                                          Versus
                                   1.        Basanti Bai W/o Mangudas, R/o Gomana, Tehsil Choti
                                             Sadri, Dist. Pratapgarh. (Raj.).
                                   2.        State Of Rajasthan, Through Tehsildar Chhoti Sadri, Dist.
                                             Pratapgarh.
                                   3.        Sub Registrar, Chhoti Sadri, Dist. Pratapgarh.
                                                                                                       ----Respondents


                                   For Appellant(s)              :     Mr. Bharat Shrimali
                                   For Respondent(s)             :     Mr. Rakesh Kumar Chotia


                                                  HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

17/01/2025

This appeal is against judgment and decree dated

08.02.2024 passed in Civil Suit No.07/2021. The parties have

entered into a written compromise. The signatures of the parties

on the compromise petition has already been verified by the

Deputy Registrar (Judicial).

The compromise petition is hereby accepted.

Accordingly, this Civil First Appeal stands disposed of in

terms of the compromise. The compromise would form part of the

decree.

(BIRENDRA KUMAR),J 227-nitin/-

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