Lrs Of Rajendra Kumar Sethi vs Subhash Sethi (2026:Rj-Jd:9056)
2026 Latest Caselaw 2745 Raj

Rajasthan High Court - Jodhpur

Lrs Of Rajendra Kumar Sethi vs Subhash Sethi (2026:Rj-Jd:9056) on 18 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:9056]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil First Appeal No. 976/2025

1.       Lrs Of Rajendra Kumar Sethi,
1/1.     Reeta Sethi Widow of Sh. Rajendra Sethi, Aged about 74
         years,     R/o     Ward       No.      21,      Sethi      Nursing   Home,
         Hanumangarh Town, Tehsil And District Hanumangarh.
1/2.     Ankur Sethi S/o Sh. Rajendra Sethi, Aged about 50 years,
         R/o Ward No. 21, Sethi Nursing Home, Hanumangarh
         Town, Tehsil And District Hanumangarh.
1/3.     Ekant Sethi S/o Sh. Rajendra Sethi, Aged about 45 years,
         R/o Ward No. 21, Sethi Nursing Home, Hanumangarh
         Town, Tehsil And District Hanumangarh.
                                                                      ----Appellants
                                       Versus
1.       Subhash Sethi S/o Late Shri Motiram, Aged About 63
         Years, R/o 293 Block-4, Subhash Nagar, New Delhi,
         Currently Residing At Ward No. 21, Hanumangarh Town,
         Tehsil And District Hanumangarh.
2.       Vijay Sethi S/o Late Shri Motiram, Aged About 61 Years,
         R/o Dwarikapuri, New Delhi, Currently Residing At Ward
         No.    21,     Hanumangarh             Town,        Tehsil   And     District
         Hanumangarh.
3.       Ravi Sethi S/o Late Shri Motiram, Aged About 59 Years,
         R/o Dwarikapuri, New Delhi, Currently Residing At Ward
         No.    21,     Hanumangarh             Town,        Tehsil   And     District
         Hanumangarh.
4.       Sudhir Sethi S/o Late Shri Motiram, Aged About 55 Years,
         R/o Fajilka Tehsil Fajilka District Fajilka Currently Residing
         At Ward No. 21, Hanumangarh Town, Tehsil And District
         Hanumangarh.
5.       Lrs Of Shekhar Sethi,
5/1.     Praveen Sethi Widow of Sh. Shekhar Sethi, Aged about
         56 years, R/o C8-A, Second Floor, Raja Garden, New Delhi
5/2.     Rishabh S/o Sh. Shekhar Sethi, Aged about 27 years, R/o
         C8-A, Second Floor, Raja Garden, New Delhi
5/3.     Surbhi D/o Sh. Shekhar Sethi, Aged about 37 years, R/o
         C8-A, Second Floor, Raja Garden, New Delhi
                                                                    ----Respondents

                         (Uploaded on 18/02/2026 at 05:44:42 PM)
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                                    [2026:RJ-JD:9056]                        (2 of 2)                            [CFA-976/2025]




                                   For Appellant(s)              :     Mr. Vikas Balia, Sr. Counsel assisted
                                                                       by Mr. Sachin Saraswat
                                   For Respondent(s)             :     Ms. Lata Ladrecha



                                                 HON'BLE MS. JUSTICE REKHA BORANA

Order

18/02/2026

1. Counsel for the appellants as well as the respondents

unanimously submit that a compromise has been arrived into

between the parties and hence, the present first appeal be

disposed of in terms of the said compromise.

2. Both the Counsels make a specific statement that the

compromise as filed before this Court needs no verification as the

parties have unanimously agreed to abide by the terms of the

compromise.

3. In view of the submissions made, the present first appeal is

disposed of in terms of compromise dated 05.02.2025

(Annexure-A/1).

4. Stay application and all pending applications stand disposed

of.

(REKHA BORANA),J 272-Mak/-

(Uploaded on 18/02/2026 at 05:44:42 PM)

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