Urn: Cfa / 5U / 2024Smt. Pooja vs Smt. Neeta (2026:Rj-Jd:20537)
2026 Latest Caselaw 7102 Raj

Rajasthan High Court - Jodhpur

Urn: Cfa / 5U / 2024Smt. Pooja vs Smt. Neeta (2026:Rj-Jd:20537) on 30 April, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:20537]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
              S.B. Civil First Appeal No. 3/2024

1.       Smt. Pooja W/o Shri Vijay Kumar, Aged About 55 Years,
         R/o Plot No. 600-B, Sardarpura, 10th B Road, Chopasani
         Road, Jodhpur. At Present R/o Plot No. 177 Gali No. 4
         Shyam Nagar, Pal Link Road, Jodhpur (Raj)
2.       Vijay Kumar S/o Shri Mohandas, Aged About 57 Years,
         R/o Plot No. 600-B, Sardarpura, 10th B Road, Chopasani
         Road, Jodhpur. At Present R/o Plot No. 177 Gali No. 4
         Shyam Nagar, Pal Link Road, Jodhpur (Raj)
                                                                    ----Appellants
                                    Versus
Smt. Neeta W/o Shri Purshottam, R/o Plot No. 600-B,
Sardarpura, 10th B Road, Chopasani Road, Jodhpur. At Present
R/o Plot No. 172-173 Gali No. 4 Shyam Nagar, Pal Link Road,
Jodhpur (Raj)
                                                                   ----Respondent



For Appellant(s)          :     Mr. Danish Sherani, through V.C. on
                                behalf of Mr. Haider Agha (for
                                Appellants Smt. Pooja & Vijay Kumar)
For Respondent(s)         :     Mr. Kapil Purohit, through V.C. for
                                Respondent Smt. Neeta
                                Mr. Purushottam, husband of
                                respondent present in person



              HON'BLE MS. JUSTICE REKHA BORANA

Order

30/04/2026

1. The present Regular First Appeal has been filed against

judgment & decree dated 16.10.2023 passed by Additional District

Judge No.7, Jodhpur Metropolitan in Civil Original Case No.

62/2020 whereby the suit for partition, mesne profit and

permanent injunction as filed on behalf of the plaintiff, stood

decreed.

2. Vide interim order dated 04.01.2024, the decree to the

extent of mesne profit was stayed.

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[2026:RJ-JD:20537] (2 of 2) [CFA-3/2024]

3. An application on behalf of the appellants has been filed with

an averment that the parties have entered into a compromise and

hence, the present appeal be disposed of in terms of the said

compromise. Compromise deed dated 20.03.2026 has been

annexed alongwith the application.

4. Vide order dated 29.04.2026, Registrar (Judicial) of this

Court was directed to conduct a verification of the parties to the

compromise as well as contents of the said compromise. In

pursuance to the same, verification report dated 29.04.2026 has

been submitted.

5. In view of the submissions made, the present Regular First

Appeal is disposed of in terms of the compromise/settlement as

entered into between the parties vide compromise deed dated

20.03.2026. Compromise deed dated 20.03.2026 shall form a part

of the decree.

6. Let the decree be drawn accordingly.

7. At this stage, Counsel for the appellant made a request for

refund of the court fee as the appeal has been disposed of vide a

compromise. The request seems to be genuine.

8. The Court therefore, deems it proper to direct for refund of

50% of the court fee, as paid by the appellant on the present

appeal. The certificate in this regard be issued by the Registry to

learned counsel for the appellants.

9. Stay application and all pending applications stand disposed

of.

(REKHA BORANA),J 3-Mak/-

(Uploaded on 02/05/2026 at 11:15:35 AM)

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