GHISARAM Vs. PYARI DEVI

JUDGEMENT

(1.) The matter comes up for consideration of an application under Art. 226 (3) of the Constitution of India seeking vacation of interim order dtd. 12/4/2019, filed by respondents No.2 to 71.

(2.) The facts briefly narrated are that the present petitioner (plaintiff) filed a suit for partition, declaration and mandatory injunction along with a temporary injunction application.

(3.) The suit above referred came to be allowed by the learned SDM, Marwar Junction vide its order dtd. 26/10/2018. It is to be noted that the said decree was passed with the spirit of Lok Adalat-on the basis of compromise executed between the parties.