Iqbal Singh vs Gohri Devi (2026:Rj-Jd:14701)
2026 Latest Caselaw 4871 Raj

Rajasthan High Court - Jodhpur

Iqbal Singh vs Gohri Devi (2026:Rj-Jd:14701) on 30 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

                S.B. Civil First Appeal No. 208/2019

Iqbal Singh S/o Gurdev Singh, Aged About 55 Years, At Present
R/o Chak 17 H Colony, Tehsil Anupgarh, District Sri Ganganagar.
                                                                   ----Appellant
                                   Versus

 1.     Gohri Devi W/o Sh. Gyan Chand, B/c Choudhary, R/o
        Chak Bhanei, Tehsil Jwali, District Kangra (H.P.)
 2.     Lrs Of Kalu Ram S/o Shri Gyan Chand, (Deceased)
        2/1 Santosh Kumari W/o Late Shri Kalu Ram, R/o Chak
        Bhanei, Tehsil Jwali, Dist. Kangra (H.P.)
        2/2 Akshay S/o Shri Kalu Ram, R/o Chak Bhanei, Tehsil
        Jwali, Dist. Kangra (H.P.)
        2/3 Pankaj Kumar S/o Shri Kalu Ram, R/o Chak Bhanei,
        Tehsil Jwali, Dist. Kangra (H.P.)
        2/4 Anuwala W/o Shri Kalu Ram, R/o Chak Bhanei,
        Tehsil Jwali, Dist. Kangra (H.P.)
 3.     Kishori Lal S/o Shri Gyan Chand, B/c Choudhary, R/o
        Chak Bhanei, Tehsil Jwali, District Kangra (H.P.)
 4.     Nikka Ram S/o Sh. Gyan Chand, B/c Choudhary, R/o
        Chak Bhanei, Tehsil Jwali, District Kangra (H.P.)
 5.     Indra Devi D/o Sh. Gyan Chand, B/c Choudhary, R/o
        Chak Bhanei, Tehsil Jwali, District Kangra (H.P.)
 6.     Suman D/o Shri Gyan Chand, B/c Choudhary, R/o Chak
        Bhanei, Tehsil Jwali, District Kangra (H.P.)


                                                                ----Respondents


For Appellant(s)         :     None present
For Respondent(s)        :     None present



            HON'BLE MS. JUSTICE REKHA BORANA

Order

30/03/2026

1. In pursuance of order dated 27.03.2026, the compromise

has been verified by the Dy. Registrar (Judicial) of this Court.

2. As per the compromise, respondent Nos.2/1 to 2/4 have

agreed to execute the sale deed in favour of the appellant.

(Uploaded on 30/03/2026 at 02:49:39 PM)

(2 of 2) [CFA-208/2019]

3. Earlier, respondent Nos.1 and 3 to 6 entered into a

compromise and in terms of the compromise, the said

respondents executed sale deed qua 5/6th share of the land, in

favour of the appellant on 13.05.2024. Meaning thereby, all the

respondents have now entered into a settlement with the

appellant.

4. The compromise as entered into between the appellant and

respondent Nos.2/1 to 2/4 is taken on record.

5. It is hereby clarified that respondent Nos.2/1 to 2/4 shall be

at liberty to execute the sale deed in favour of the appellant in

terms of the compromise.

6. In view of the above, nothing survives in the present appeal

as of now. The same is hence, disposed of in light of the

compromise entered into between the parties.

7. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 4-Arvind/-

(Uploaded on 30/03/2026 at 02:49:39 PM)

Powered by TCPDF (www.tcpdf.org)