Shanker Lal And Ors vs Ram Gopal And Ors. (2025:Rj-Jd:39870)
2025 Latest Caselaw 12880 Raj

Rajasthan High Court - Jodhpur

Shanker Lal And Ors vs Ram Gopal And Ors. (2025:Rj-Jd:39870) on 9 September, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:39870]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil First Appeal No. 892/2011

1.     Shanker, Lal S/o Late Shri Ratantal, by caste Brahamin,
       resident            of            Ward              No.9,             Ratangarh.
       District Churu
2.     Banwari Lal S/o Late Shri Ratanlal, by caste Brahamin,
       resident of Ward No.9, Ratangarh, District Churu
3.     Smt. Santosh D/o Late Shri Puni Devi and Late Shri
       Ratanlal, by caste Brahamin, resident of Ward No.9,
       Ratangarh, District Churu
                                                        ...Defendants Nos. 1 to 3
                                        Versus
1.     Ram      Gopal         S/o       Shri         Satyanarayan,           by     caste
       Bidasariya          (Agarwal),            resident            of      Ratangarh,
       at present Indore.
2.     Vinod Kumar S/o Shri Ram Gopal, by caste Bidasariya
       (Agarwal), resident of Ratangarh. at present Indore.
                                                                               ...plaintiff
       PERFORMA RESPONDENTS
3.     Smt. Mani W/o Shri Manik Chand D/o Late Shri Ratan Lal,
       resident of Panchayat Nohara, Rajaldeshar, District Churu
4.     Smt. Maya W/o Shri Tulsi Ram Sharma DI Late Shri Ratan
       Lal,             resident                of             Ward               No.10,
       Ratangarh, District Churu.
                                                                          ----Respondent


For Appellant(s)                :   Mr. Pankaj Gupta
For Respondent(s)               :   Mr. Darshan Jain



                HON'BLE MR. JUSTICE FARJAND ALI

Order

09/09/2025

1. At the outset, learned counsel Shri Pankaj Gupta appearing

for the appellant and Shri Dharshan Jain representing the

respondents informed this Court that the parties to the lis

have settled the dispute amicably, thereby resolving it

(Uploaded on 15/09/2025 at 12:04:53 PM)

[2025:RJ-JD:39870] (2 of 2) [CFA-892/2011]

permanently. Shri Gupta seeks withdrawal of the instant

appeal, to which learned counsel for the respondent is

agreeable.

2. The suit was for possession and recovery of damages, which

was decreed by the learned trial Court. Aggrieved by the

decree, the defendant filed the first appeal.

3. Since the matter has been resolved amicably and the

appellant does not wish to continue with the appeal but

seeks its withdrawal, the application is allowed. The instant

appeal is dismissed as withdrawn.

4. The impugned judgment and decree are hereby maintained.

5. Pending applications, if any, shall stand dismissed.

(FARJAND ALI),J 128-Samvedana/-

(Uploaded on 15/09/2025 at 12:04:53 PM)

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