Rajasthan High Court - Jodhpur
Arjun Singh And Anr vs Kartar Singh on 9 July, 2019
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 293/2006
Arjun Singh And Anr.
----Appellant
Versus
Kartar Singh
----Respondent
For Appellant(s) : Mr. DS Thind
For Respondent(s) : Mr. GR Goyal
HON'BLE MR. JUSTICE P.K. LOHRA
Order 09/07/2019 Matter comes up on application under Order 22 Rule 3 CPC seeking deletion of the name of appellant No.2.1 Smt. Swarn Kaur, wife of second appellant Jeet Singh, who is said to have died.
It is, inter-alia, averred in the application that legal heirs of Smt. Swarn Kaur are already on record to pursue the instant appeal. Learned counsel appearing for the respondent has also not disputed this position.
In view thereof, name of appellant No.2.1 Smt. Swarn Kaur is deleted from the array of appellants.
Learned counsel for the appellants has already filed correct amended cause title, which may be taken on record.
In view of deletion of name of appellant No.2.1 and verification of compromise between the rival parities barring appellant No.2.1, who is now deleted from the array of appellants, now the appeal merits disposal in terms of compromise. (Downloaded on 09/07/2019 at 10:41:58 PM)
(2 of 2) [CFA-293/2006] Accordingly, the appeal is allowed in terms of compromise and the impugned judgment and decree is set aside.
The compromise may be treated as part of this order.
(P.K. LOHRA),J 14-Bharti/-
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