Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4984 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 8766 OF 2009]
NANAG RAM (D) BY LRS.& ORS. Appellant(s)
VERSUS
KANHAIYA LAL (D) TR.LRS.& ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The parties are before this Court with certain
grievances regarding share of the property on the
basis of the Will executed by late Gyarsa. During
the pendency of the appeal, it is seen that the
parties have arrived at a compromise and the Deed of
JUDGMENT
Compromise dated 27.03.2016, duly signed by them, has
been produced before this Court in I.A.No. 5 of 2016.
Therefore, this appeal is disposed of as compromised
between the parties and the Deed of Compromise dated
27.03.2016 produced in I.A.No.5 shall form part of
this Judgment.
3. In order to enable the parties to work out the
fruits of the decree of compromise, we direct the
Civil Judge, Senior Division and Chief Judicial
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Magistrate, Jaipur to disburse the amount of
compensation, deposited in the land acquisition
proceedings, expeditiously and in any case, within
two months from the date of production of a copy of
this Judgment.
4. With the above observations and directions, the
appeal is disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 09, 2016.
JUDGMENT
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