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Judgment
6 paragraphs · 193 wordsRekha Borana, J
Appellant Kanhaiya Lal as well as respondent No.1-Mohan Lal are present in person before the Court. They submitted that a settlement has been arrived into between them and therefore, an application for withdrawal of the present appeal has been preferred. The copy of the settlement as entered into between them has also been supplied to the Court today which has been taken on record.
A perusal of the record shows that the present appeal has been filed against the judgment and final decree dated 18.03.2006 whereby the suit for partition as preferred by the plaintiff has been decreed and the partition by metes and bounds has been directed. It is also clear on record that defendant No.3-Smt. Shanta Devi, sister of the appellant as well as respondent No.1, had released her share in favour of the plaintiff-Mohan Lal and the same had also been considered by the Court below.
In view of the above facts, as the parties have entered into an amicable settlement, the present appeal is permitted to be withdrawn.
Therefore, the appeal is dismissed as withdrawn.
The application for withdrawal of the present appeal stands disposed of.