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Judgment
22 paragraphs · 274 wordsThe present first appeal is directed against the judgment and decree dated 15.07.2009, passed by learned Additional District Judge (Fast Track), No.3, Bikaner.
During the pendency of the present appeal, parties have entered into compromise and a duly signed compromise along with an application has been filed with a prayer to dispose of the present first appeal in terms of the compromise.
The compromise has been duly attested by the Registrar (Judicial) and execution thereof has been accepted by the parties, present in person.
A blue print/map along with the aforesaid compromise has been placed on record, according to which, the share of properties of respective parties shall be as under-
"हिस्सा कैलाश चन्द्र
पूर्व से पश्चिम बनाप 10 बाई 30
उत्तर से दक्षिण बनाप 10 फुट
पडौसः-
उत्तर मेंः- स्टेट बैंक रोड
दक्षिण मेंः- इसी सम्पति का शेष हिस्सा जो द्वितीय पक्षकार का है।
पुर्व मेंः- नेशनल हाईवे नम्बर 89
पश्चिम मेंः- रामनारायण विश्नोई की सम्पति।
हिस्सा भगवती देवी
पूर्व से पश्चिम 10 फुट बाई 30 फुट
पडौसः-
पूर्व मेंः- नेशनल हाईवे नम्बर 89
पश्चिम मेंः- रामनारायण विश्नोई की सम्पति
उत्तर मेंः- पक्षकार संख्या 1 की इसी सम्पति का हिस्सा दक्षिण मेंः- कस्तूरचन्द बाहेती धर्मशाला रोड।"
The present appeal stands disposed of in above terms, in light of the compromise arrived at between the parties.
The office is directed to draw a decree in terms of the compromise. The blue print filed along with the application shall form integral part of the order. Office will provide a certified copy of the map also, while issuing certified copy of order instant.
Decree be drawn in accordance with law.
The application also stands disposed of.