Chattisgarh High Court
Kantii Bai vs (Deleted ) Shyamlal Yadav (Dead ) on 14 March, 2026
YOGESH Digitally signed by
YOGESH TIWARI
TIWARI Date: 2026.03.14
17:39:11 +0530
1
HIGH COURT OF CHHATTISGARH, BILASPUR
NATIONAL LOK ADALAT
Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
Member -Lok Adalat Mr. Apoorva Tripathi, Advocate
FA No. 213 of 2012
Kantii Bai D/o Shyam Lal Yadav Aged About 57 Years W/o Janiram
Yadav, R/o Muralidih, Tah. And P.S. Akaltara, Post Office- Amora, Distt.
Janjgir-Champa C.G., Chhattisgarh
... Appellant
versus
1 - (Deleted ) Shyamlal Yadav (Dead ) S/o As Per Court Order Dt. 22-
07-2019., Chhattisgarh
2 - Santosh Yadav (Died And Deleted ) Through Lrs As Per Hon'ble
Court Order Dated 02-03-2026
2.1 - (A) Itwara Bai W/o Late Shri Santosh Yadav Aged About 60 Years
R/o Behind Pursuram Bhavan, Imlipara, Bilaspur, Tehsil And District-
Bilaspur Chhattisgarh
2.2 - (B) Humendra Yadav S/o Late Santosh Yadav, Aged About 42
Years R/o Behind Pursuram Bhavan, Imlipara, Bilaspur, Tehsil And
District- Bilaspur Chhattisgarh
3 - Ashok Yadav S/o Shyam Lal Yadav Aged About 45 Years Behind
Parshuram Darmshala, Imlipara, Bilaspur, P.S. City Kotwali, Bilaspur,
Tah. And Distt. Bilaspur C.G., District : Bilaspur, Chhattisgarh
4 - (Deleted ) Shanti Bai Yadav (Dead ) S/o As Per Court Order Dt. 22-
07-2019., District : Bilaspur, Chhattisgarh
2
5 - State Of Chhattisgarh Collector, P.S. Civil Lines, Bilaspur, Distt.
Bilaspur C.G., District : Bilaspur, Chhattisgarh
... Respondents
(Cause-title taken from Case Information System) For Appellant : Mr. Ashok Kumar Swarnkar, Advocate For State : Mr. Ujjawal Choubey, P.L. For Respective Respondents : Amit Singh, Advocate Reg. No.C.G./1476/2024/Adv.
District Court, Bilaspur.
AWARD (Passed on 14.03.2026)
1. The present Appeal has been filed against the impugned judgment and decree dated 24.09.2012 passed by the Fifth Additional District Judge, Bilaspur, District Bilaspur (C.G.) in Civil Suit No.05-A/2011 whereby the suit preferred by the appellant has been dismissed.
2. It is submitted that the parties to the present appeal are sisters and brothers, and the dispute giving rise to the present proceedings has been amicably settled through a family settlement between them. Pursuant to the said settlement, the parties have arrived at a mutual compromise and in view of the aforesaid family settlement and compromise, the appellant does not wish to prosecute the present appeal any further.
3. On going through the terms and conditions of the compromise arrived at between the parties, this Court is satisfied that the same has been entered into voluntarily, out of free will and without any coercion or undue influence. The parties, being brothers and 3 sisters, have amicably resolved their dispute through a family settlement, which appears to be just, fair and lawful. The compromise does not appear to be contrary to law or public policy.
4. The parties to the first appeal have filed a compromise dead/docket duly signed, which was further verified and parties have unequivocally confirmed the compromise deed/docket stating that they have settled their dispute outside the Court.
5. Accordingly, the compromise is hereby accepted and taken on record, and the first appeal stands disposed of in terms of the compromise arrived at between the parties outside the Court.
Sd/- Sd/-
(Amitendra Kishore Prasad) (Apoorva Tripathi)
Judge - Lok Adalat Member - Lok Adalat
High Court of Chhattisgarh High Court of Chhattisgarh
Yogesh