Smt. Renuka Pal & Ors vs Sri Manick Chandra Das & Ors
2021 Latest Caselaw 122 Cal

11.01.2021
Ct. No.9
S/L No.1
KS

                                        FMA 878 of 2004
                                             With
                        IA No. CAN 1of 2004 (Old No. C.A.N. 4821 of 2004)
                        IA No. CAN 4of 2010 (Old No. C.A.N. 9066 of 2010)
                        IA No. CAN 5of 2017 (Old No. C.A.N. 9281 of 2017)
                        IA No. CAN 6of 2018 (Old No. C.A.N. 6415 of 2018)

                                       Smt. Renuka Pal & Ors.
                                                -Vs.-
                                     Sri Manick Chandra Das & Ors.
                                           (Via Video Conference)



                                                Mr. Chittapriya Ghosh
                                                Mr. Samir Kr. Adhikari
                                                Mrs. Priyanka Saha
                                                        .....For the Appellants
                                                Mr. Subrata Ghosh
                                                Mr. Sayantan Hazra
                                                       .....For the Respondents

Affidavit has been filed in compliance with the earlier order

of this Court which is kept in the record to this effect that original

sole appellant namely, Shib Sankar Pal (since deceased) had filed

this appeal against the judgment and decree dated 05.10.2000

passed by the learned Fast Track, 2 nd Court, Suri, Birbhum in Title

Appeal No.69 of 2000 by reversing the judgment and decree dated

16.04.2000 passed by learned Civil Judge (Junior Division), Suri,

Birbhum in Title Suit No.71 of 1994 and remanded for fresh trial

filed in the instant appeal before this Court being F.M.A. No. 878

of 2004.

The settlement has been arrived by and between the

parties in terms of the settlement noted in application being,

C.A.N. No.9281 of 2017 filed by both the parties in connection

with this appeal.

Now, the application being, CAN 9281 of 2017 filed for

compromise is taken up for hearing and consideration.

Heard learned advocates for both the parties.

It is submitted that the Solenama has been solemnized and

signed by all the parties to the appeal on being apprised of the

terms of settlement arrived at by them.

Due to the dispute and differences between the parties Title

Suit No. 71/1994 was filed in the Court of Civil Judge (Junior

Division), Suri, Birbhum. After trial, the suit was dismissed by

judgment and order dated 14.06.2000. An appeal being, T.A. No.69

of 2000 was filed in the Court of Fast Track, 2 nd Court, Suri in

connection with the plot No.454, bearing recorded area 15 satak

situated in Mouza Faijullabad, J.L. No.96 of 2000 of district

Birbhum, West Bengal and the said appeal being, Title Appeal

No.69 of 2000 was allowed vide judgment and order dated

05.10.2000 by setting aside the decree passed in Title Suit No.71 of

1994.

Instant appeal being F.M.A. No.878 of 2004 has been filed

for reversal of the judgment and order passed in said Title Appeal

by the F.T.C., Suri.

Now the parties have mutually settled the dispute as per

the terms mentioned in paragraph 4,5,6,8,9, 10 and 11 of the

application. Upon hearing the learned advocates for the parties,

and on perusal of petition of compromise, terms of settlement

appears to be legal, valid and sufficient.

Hence, let there be a decree in terms of prayer of

compromise. Accordingly, the first appeal being, F.M.A. 878 of

2004 be allowed and appeal be decreed in terms of the

compromise. The terms of compromise being, CAN 9281 of 2017

do form part of the decree.

Thus, FMA 878 of 2004 and IA No. CAN 5 of 2017 (Old No.

C.A.N. 9281 of 2017) are disposed of.

Urgent photostat certified copies of this order, if applied

for, be made available to the parties upon compliance of the

requisite formalities.

(Shivakant Prasad, J.)