SA/8/2024
2025 Latest Caselaw 5383 UK

Uttarakhand High Court

SA/8/2024 on 10 November, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                        2025:UHC:9889
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                               SA No. 08 of 2024
                               Hon'ble Rakesh Thapliyal, J.

1. Mr. I.P. Kohli, learned counsel for the appellant.

2. Mr. Manoj Mohan, learned counsel for the respondent.

3. The appellant herein Rajendra and the respondent/plaintiff Virendra are the real brothers.

4. Respondent/plaintiff Virendra filed a suit for partition which was decreed by the learned Civil Judge (Senior Division) Dehradun on 18.03.2025 in Original Suit No. 106 of 2008 titled as "Virendra Singh vs. Rajendra and others" against which the Civil Appeal No. 55 of 2015 was filed by the appellant Rajendra which was also dismissed on 23.09.2023 and being aggrieved with the same the instant second appeal has been preferred.

5. On the previous date the learned counsel for the parties apprise to this Court that both the parties who are the real brothers have resolved their disputes by entering into a written compromise dated 04.09.2023 which now is also placed before this Court and the same is taken on record.

6. Today, both the parties are present in Court and they have stated that both of them settled their dispute amicably by way of written compromise dated 04.09.2023. Since now, both the parties resolve their dispute by entering with a compromise, therefore, the instant second appeal is disposed of in terms of the compromise dated 04.09.2023 signed by both the parties and the said compromise will be treated as part of the judgment and decree passed by the trial court dated 18.03.2015 in Original Suit No. 106 of 2008 titled as "Virendra Singh vs. Rajendra and others" and decree be prepared accordingly.

(Rakesh Thapliyal, J.) 10.11.2025 Nahid 2025:UHC:9889