Urn: Cfa / 1349U / 2025Purshotam vs Viyaj Kumar (2026:Rj-Jd:20537)
2026 Latest Caselaw 7103 Raj

Rajasthan High Court - Jodhpur

Urn: Cfa / 1349U / 2025Purshotam vs Viyaj Kumar (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. 468/2025

Purshotam S/o Lt. Mohandas Ji, Aged About 70 Years, Resident
Of Plot No. 172 173, Gali No. 4 Shyamnagar, Pallink Road,
Dist.jodhpur.
                                                                       ----Appellant
                                        Versus
Viyaj Kumar S/o Lt. Mohandas Ji, Resident Of Plot No. 600 B,
Sardarpura, 10th B Road, Jodhpur. Present Address Plot No. 177,
Shyam Nagar Gali No. 4, Pallink Road, Dist. Jodhpur.
                                                                     ----Respondent


For Appellant(s)              :     Mr. Purshotam, appellant present in
                                    person
For Respondent(s)             :     Mr. Danish Sherani, through V.C. on
                                    behalf of Mr. Haider Agha (for
                                    Respondent Vijay Kumar)



              HON'BLE MS. JUSTICE REKHA BORANA

Order

30/04/2026

1. The present Regular First Appeal has been filed against

judgment & decree dated 09.01.2025 passed by Additional District

Judge No.4, Jodhpur Metropolitan in Civil Suit No. 77/2016

whereby the suit for possession, cancellation of gift deed and

mesne profit as filed on behalf of the plaintiff respondent stood

decreed for possession and mesne profit.

2. An application on behalf of the respondent 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.

(Uploaded on 02/05/2026 at 11:15:55 AM)

[2026:RJ-JD:20537] (2 of 2) [CFA-468/2025]

3. 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.

4. 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 dated 20.03.2026 shall form a part of

the decree.

5. Let the decree be drawn accordingly.

6. At this stage, 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.

7. 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

the appellant.

8. Stay application and all pending applications stand disposed

of.

(REKHA BORANA),J 3-Mak/-

(Uploaded on 02/05/2026 at 11:15:55 AM)

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