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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 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.