Prahlad Ram vs Mahesh Kumar (2026:Rj-Jd:12427)
2026 Latest Caselaw 3990 Raj

Rajasthan High Court - Jodhpur

Prahlad Ram vs Mahesh Kumar (2026:Rj-Jd:12427) on 16 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:12427]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil First Appeal No. 196/2024

Prahlad Ram S/o Shri Chhota Ram @ Chhotu Ram, Aged About
36 Years, R/o Near Golden Jim Sangaria Fata Jodhpur Rajasthan
                                                                           ----Appellant
                                          Versus
1.       Mahesh Kumar S/o Shri Shivdutt, R/o 270 Rajiv Gandhi
         Colony Near Gaon Upper School Basni First Phase Jodhpur
2.       Chhota Ram Chhotu Ram S/o Shri Tima Ram, R/o 2637,
         Sagaron Ka Bas Rohat Tehsil Rohat, Pali, Rajasthan
3.       Vimla W/o Shri Chhota Ram @ Chhotu Ram, R/o 2637,
         Sagaron Ka Bas, Rohat, Tehsil Rohat Pali Rajasthan
4.       Ram Lal Vishnoi S/o Shri Haring Ram, R/o Village Nimbli,
         Patelon      Ki     Vishnoion         Ki    Dhani,       Tehsil   Rohat,   Pali,
         Rajasthan
5.       Vikram S/o Shri Ram Lal Vishnoi, R/o Village Nimbli,
         Patelon      Ki     Vishnoion         Ki    Dhani,       Tehsil   Rohat,   Pali,
         Rajasthan
6.       Santosh Devi W/o Shri Govinda, aged about 37 years, R/o
         C-03, Jagan Path Chomu House, Jaipur, Rajasthan.
                                                                       ----Respondents


For Appellant(s)                :     Mr. Shashank Sharma
For Respondent(s)               :     Mr. Manish Tak



              HON'BLE MS. JUSTICE REKHA BORANA

Order

16/03/2026

1. An application on behalf of the appellant for withdrawal of

the present first appeal has been filed with an averment that the

parties have entered into an amicable settlement.

2. Counsel for the respondents does not refute the above fact.

3. In view of the submission made, the application is allowed.

4. The present first appeal is dismissed as withdrawn.

(Uploaded on 16/03/2026 at 06:14:23 PM)

[2026:RJ-JD:12427] (2 of 2) [CFA-196/2024]

5. Stay application and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J 123-Mak/-

(Uploaded on 16/03/2026 at 06:14:23 PM)

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