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Vijay Kumar Agrawal vs Kapurchand Agrawal (Died) ...
2022 Latest Caselaw 3153 Chatt

Citation : 2022 Latest Caselaw 3153 Chatt
Judgement Date : 29 April, 2022

Chattisgarh High Court
Vijay Kumar Agrawal vs Kapurchand Agrawal (Died) ... on 29 April, 2022
                                                             Page 1 of 2


                                                                  NAFR
      HIGH COURT OF CHHATTISGARH, BILASPUR
                        SA No. 257 of 2019
 Vijay Kumar Agrawal S/o Kanwar Lal Agrawal Aged About 70 Years
  R/o Teliphon Xchang Ke Pas, Putrishalal Road, Raigarh, Taluka
  Raigarh, District Raigarh Chhattisgarh.
                                                          ---- Appellant
                              Versus
1. Kapurchand Agrawal (Died) Through Legal Heirs As Per The Hon'ble
   Court                 Order               09-03-2021
   1.1 - (I) Smt. Nangi Devi Agrawal W/o Late Kapurchand Agrawal Aged
   About 80 Years R/o Near Bhagat Colony, Below Chandantal, Kharsiya,
   Tahsil Kharsiya, District Raigarh Chhattisgarh, 496661,
   1.2 - (Ii) Ome Prakash Agrawal S/o Late Kapurchand Agrawal Aged
   About 60 Years R/o Near Bhagat Colony, Below Chandantal, Kharsiya,
   Tahsil Kharsiya, District Raigarh Chhattisgarh, 496661
   1.3 - (Iii) Rajesh Kumar Agrawal S/o Late Kapurchand Agrawal Aged
   About 57 Years R/o Near Bhagat Colony, Below Chandantal, Kharsiya,
   Tahsil Kharsiya, District Raigarh Chhattisgarh, 496661
   1.4 - (Iv) Anil Kumar Agrawal S/o Late Kapurchand Agrawal Aged
   About 52 Years R/o Near Bhagat Colony, Below Chandantal, Kharsiya,
   Tahsil Kharsiya, District Raigarh Chhattisgarh, 496661
   1.5 - (V) Sunil Kumar Agrawal S/o Late Kapurchand Agrawal Aged
   About 54 Years R/o Village Ratanmahka , Ward No. 2, Kharsiya ,
   Tahsil      Kharsiya,  District  Raigarh   Chhattigarh   496661.
   1.6 - (Vi) Saroj Agrawal D/o Late Kapurchand Agrawal, W/o Shri Sanjiv
   Kumar Agrawal Aged About 48 Years R/o House No. 1080, Opposite
   Memorial Apartment , R-2 Vinoba Nagar Bilaspur, District Bilaspur
   Chhattisgarh.
2. Manki Devi W/o Kanwarlal Aged About 70 Years R/o Chandantal
   Niche Kharsiya, Tahsil Kharsiya, District Raigarh Chhattisgarh.
   (Respondent / Defendant No. 1.1)

3. Suresh S/o Kanwarlal Aged About 45 Years R/o Chandantal Niche Kharsiya, Tahsil Kharsiya, District Raigarh Chhattisgarh. (Respondent / Defendant No. 1.2)

4. Mahaveer S/o Kanwarlal Aged About 44 Years R/o Chandantal Niche Kharsiya, Tahsil Kharsiya, District Raigarh Chhattisgarh. (Respondent / Defendant No. 1.3)

5. Gaytree W/o Kamal Kumar Aged About 49 Years R/o Chandantal Niche Kharsiya, Tahsil Kharsiya, District Raigarh Chhattisgarh. (Respondent / Defendant No. 1.4)

6. Munidevi, W/o Kamal Aged About 42 Years R/o Chandantal Niche Kharsiya, Tahsil Kharsiya, District Raigarh Chhattisgarh. (Respondent / Defendant No. 1.5)

7. Kirandevi W/o Madan Lal Aged About 40 Years R/o Chandantal Niche Kharsiya, Tahsil Kharsiya, District Raigarh Chhattisgarh. (Respondent / Defendant No. 1.6)

8. Rekha W/o Chandrabhan Aged About 35 Years R/o Lailunga, District Raigarh, Taluka Lailunga, District Raigarh Chhattisgarh. (Respondent / Defendant No. 1.7)

---- Respondents

For Appellant : Shri Subhank Tiwari, Advocate For Respondents : Shri B.P. Sharma, Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Judgment on Board

29.04.2022

1. Pursuant to order dated 21.04.2022, landlady Nangi Devi Agrawal and tenant Vijay Kumar Agrawal are present in person before this Court.

2. This Court made an attempt to resolve the grievance between the parties and during the discussion, the tenant has agreed that he will vacate the suit premises within 1 year and 3 months. The landlady and her sons have no objection if the suit premises is vacated by 29th July, 2023.

3. It is also agreed by the tenant that he will not cause any damage to the house and would pay rent regularly at the existing rate.

4. Since, the parties have settled the dispute between them, the Second Appeal is finally disposed off.

5. A decree to be drawn up accordingly.

6. No order as to costs.

Sd-

(Narendra Kumar Vyas) Judge kishore

 
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