Rajasthan High Court - Jodhpur
Rajkumar Jain vs Lrs Of Late Shri Krishna Gopal ... on 7 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:47929]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 193/2025
Rajkumar Jain S/o Sh. Ramjivan, Aged About 55 Years, R/o Near
Choulawa Kua, Ward No. 30, Churu Teh. And Dist. Churu.
----Appellant
Versus
1. Lrs Of Late Shri Krishna Gopal, Churu.
1/1. Smt. Anuradha Sharma W/o Lt. Sh. Krishna Gopal, R/o
Ward No. 43, Churu, Teh. And Dist. Churu.
1/2. Smt. Jyoti D/o Lt. Sh. Krishna Gopal, R/o Ward No. 43,
Churu, Teh. And Dist. Churu.
1/3. Smt. Jaishri D/o Lt. Sh. Krishna Gopal, R/o Ward No. 43,
Churu, Teh. And Dist. Churu.
1/4. Jai Sharma S/o Lt. Sh. Krishna Gopal, R/o Ward No. 43,
Churu, Teh. And Dist. Churu.
2. Chandrashekhar Toshan S/o Lt. Sh. Chagan Lal Toshan,
R/o Ward No. 43, Churu Teh. And Dist. Churu. At Present
R/o 13, Kb Sarna Mal Road, Kolkata-80
3. Smt. Vimla Devi Toshan @ Vimla Devi Sharma W/o Lt.
Sh. Changan Lal Toshan, R/o Ward No. 43, Churu Teh.
And Dist. Churu. At Present R/o 13, Kb Sarna Mal Road,
Kolkata-80
4. Shambhudayal Toshan S/o Lt. Sh. Chagan Lal Toshan, R/o
Ward No. 43, Churu Teh. And Dist. Churu. At Present R/o
13, Kb Sarna Mal Road, Kolkata-80
5. Kanhaiya Lal Toshan S/o Lt. Sh. Chagan Lal Toshan, R/o
Ward No. 43, Churu Teh. And Dist. Churu. At Present R/o
13, Kb Sarna Mal Road, Kolkata-80
6. Babulal S/o Lt. Sh. Chagan Lal Toshan, R/o Ward No. 43,
Churu Teh. And Dist. Churu. At Present R/o 13, Kb Sarna
Mal Road, Kolkata-80
7. Kailash Toshan S/o Lt. Sh. Gangadhar, R/o Ward No. 43,
Churu Teh. And Dist. Churu. At Present R/o 13, Kb Sarna
Mal Road, Kolkata-06
8. Mangi Lal S/o Lt. Sh. Gangadhar, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o Kolkata
9. Bharat S/o Lt. Sh. Gangadhar, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o Kolkata
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10. Pawan S/o Lt. Sh. Hariram, R/o Ward No. 43, Churu Teh.
And Dist. Churu. At Present R/o Kolkata
11. Shri Gopal S/o Lt. Shri Hariram, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o Kolkata
12. Vijay Kumar S/o Lt. Sh. Shyam Sunder, R/o Ward No. 43,
Churu Teh. And Dist. Churu. At Present R/o Kolkata
13. Ashok S/o Lt. Sh. Deendayal, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o 26, P.k. Taigore
Street, Sudama Sadan, 3Rd Floor, Kolkata 06
14. Pradeep S/o Lt. Sh. Deendayal, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o 26, P.k. Taigore
Street, Sudama Sadan, 3Rd Floor, Kolkata 06
15. Rajendra S/o Lt. Sh. Deendayal, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o 26, P.k. Taigore
Street, Sudama Sadan, 3Rd Floor, Kolkata 06
16. Jitendra S/o Lt. Sh. Deendayal, R/o Ward No. 43, Churu
Teh. And Dist. Churu. At Present R/o 26, P.k. Taigore
Street, Sudama Sadan, 3Rd Floor, Kolkata 06
17. Anand S/o Lt. Sh. Vidhyadhar Deendayal, R/o Ward No.
43, Churu Teh. And Dist. Churu. At Present R/o 55,
Vivekanand Road, 5Th Floor, Kolkata 07
18. Manoj S/o Lt. Sh. Vidhyadhar Deendayal, R/o Ward No.
43, Churu Teh. And Dist. Churu. At Present R/o 55,
Vivekanand Road, 5Th Floor, Kolkata 07
19. Manish S/o Lt. Sh. Shrawan Kumar, R/o Ward No. 43,
Churu Teh. And Dist. Churu. At Present R/o 55,
Vivekanand Road, 5Th Floor, Kolkata 07
20. Kamal Kishore S/o Lt .sh. Duli Chand, R/o Ward No. 43,
Churu Teh. And Dist. Churu.
----Respondents
For Appellant(s) : Mr. Mahaveer Prasad Pareek
For Respondent(s) : Mr. Bhagwana Ram for respondents
1/1 to 1/4
Mr. Narendra Rajpurohit for
respondent No.7.
HON'BLE MR. JUSTICE KULDEEP MATHUR
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[2025:RJ-JD:47929] (3 of 3) [CFA-193/2025]
Order
07/11/2025
Learned counsel for the appellant and respondent No.7
jointly submitted that during pendency of the present first appeal,
the parties have entered into a compromise and have decided to
settle their disputes amicably in the spirit of Lok Adalat.
Learned counsel for the parties submitted that copy of the
compromise deed dated 06.11.2025 may be taken on record.
The respondent No.7 as per the compromise between the
parties has waved his right in the suit property in favour of the
appellant - defendant.
In view of the fact that during pendency of the present first
appeal, the parties have executed compromised deed and have
decided to settle their disputes amicably in the spirit of Lok Adalat,
the judgment and decree dated 31.07.2024 passed by the learned
District Judge, Churu in Civil Suit No.142/2013 is quashed and set
aside. The compromise deed dated 06.11.2025 is taken on record.
Office is directed to prepare the decree accordingly.
Consequently, the instant civil first appeal is disposed of.
(KULDEEP MATHUR),J
217-himanshu/-
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