RAJARAM Vs. KADAM

JUDGEMENT

(1.) Briefly stated facts of the case are that Bhoti and Kadam (respondent No.1) filed a suit for partition and permanent injunction under the provisions of the Rajasthan Tenancy Act, 1955 (for short 'the Act of 1955') before the Court of the Assistant Collector, Mahwa.

(2.) During the pendency of the suit the parties entered into an amicable settlement on 1/7/2000 and on the basis of the said compromise the trial court vide order dtd. 20/11/2001 passed a final decree.

(3.) Bhoti and Kadam (respondent No.1) feeling aggrieved by the final judgment and decree dtd. 20/11/2001 preferred an appeal before the Court of Revenue Appellate Authority, Jaipur (for short 'the First Appellate Authority'). The First Appellate Authority vide judgment dtd. 8/10/2002 allowed the appeal and remitted the matter back to the trial court for decision afresh.