Ram Gopal vs Satya Prakash And 4 Others
2019 Latest Caselaw 6632 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL No. - 597 of 2017
 

 
Appellant :- Ram Gopal
 
Respondent :- Satya Prakash And 4 Others
 
Counsel for Appellant :- Kamlesh Kumar Tiwari
 
Counsel for Respondent :- Rama Goel Bansal,Devi Prasad Tripathi,Manish Pandey,Rajendra Prasad
 

 
Hon'ble Vivek Kumar Birla,J.

Heard Sri Kamlesh Kumar Tiwari, learned counsel for the appellant and Ms. Rama Goel Bansal, leaned counsel for the respondents and perused the record.

Present appeal has been filed challenging the judgement and order dated 20.5.2017 passed by the Additional District Judge, Court No. 1, Agra in Original Suit No. 01 of 2002 (Satya Prakash and others vs. Ram Gopal and another).

This Court had passed an order on 8.1.2019, which is quoted below:

"Heard Sri Kamlesh Kumar Tiwari, learned counsel for the appellant and Smt. Rama Goel Bansal, learned counsel for the plaintiff-respondent No.4.

Along with Compromise Application No.6 of 2018, the defendant-appellant has filed copy of the compromise between the parties dated 31.7.2018.

Let the compromise be verified by the court below after issuing notices to the parties and a report be submitted within two months.

List immediately after expiry of two months before the appropriate Court."

On 30.5.2019 this Court had passed the following order:

"As per office report dated 8/15.05.2019, a letter was sent to the District Judge on 12.03.2019 alongwith compromise application and lower court record for compliance of the order dated 8.1.2019 but no reply has been received so far.

In view of the above, it is directed that the order dated 8.1.2019 be complied with by the court below, expeditiously, and the report be submitted within two months, failing which the concerned court below shall submit an explanation for non compliance of the order.

List in the 1st Week of August 2019, before the appropriate Court.

This order shall be communicated by the office to the court below within a week from today."

Pursuant to the above orders, compromise application along with lower court record were sent to the court below and the report of the Additional District Judge, Jhansi dated 30.4.2019 has been received, according to which the compromise has been verified between the parties.

Accordingly, the present appeal stands disposed of in terms of compromise. The compromise shall be made part of the decree.

Ordered Accordingly.

Order Date :- 1.8.2019

Abhishek