Chattisgarh High Court
Nirmala Bai vs Jhalu Ram (Died) Through Lrs on 8 April, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
SA No. 91 of 2002
NIRMALA BAI versus Jhalu Ram (Died) Through Lrs. & Others
Order Sheet
08.04.2025 Mr. Yogesh Pandey, counsel for the appellant.
Mr. Ravindra Sharma, counsel sfor the
respondents.
Mr. Kishan Lal Sahu, Dy. Government Advocate for
the State.
This second appeal has been filed against the
judgment and decree dated 11.01.2002 passed by the 2 nd
Additional District Judge Baloda Bazar passed in Civil
Appeal No. 7A/2001 arising out of judgment and decree
dated 27.02.2001 passed by the Civil Judge, Class-I
Baloda Bazar in Civil Suit No. 368A/1995.
During the pendency of this appeal, a compromise
has been arrived between the parties and parties have
ready to settle their issue on the following terms which
reads as under:-
Digitally
signed by
MANISH
MANISH YADAV
YADAV Date:
2025.04.09
17:05:38
+0530
"1@ ;g fd i{kdkj Øekad 2 oknhx.k rFkk izfroknh Øekad 2
ds fof/kd okfjlku gS rFkk i{kdkj Øekad 1 izfroknh Øekad 2
rFkk oknhuh ds HkkbZ cyhjke dh iq=h gSA
2@ ;g fd oknhx.k }kjk ekuuh; U;k;ky; ds le{k okn
Hkwfe;ks ij vius Lor% dh ?kks"k.k ,oa LFkkbZ fu"ks/kkKk ckcr okn
izLrqr fd;k x;k Fkk ftls fopkj.k U;k;ky; }kjk vkaf'kd :i
ls fu.kZ; ,oa vkKfIr fnukad 27@02@2001 ds ek/;e ls
Lohdkj fd;k x;k Fkk ftlds fo:) i{kdkj Øekad 2 }kjk
izFke vihy Jheku f}rh; vij ftyk U;k;k/kh'k cykSnkcktkj
ds U;k;ky; esa izLrqr dh xbZ Fkh ftls ekuuh; izFke vihyh;
U;k;ky; }kjk O;ogkj vihy Øekad 7&v@2001 esa ikfjr
fu.kZ; ,oa vkKfIr fnukad 11@01@2002 ds ek/;e ls Lohdkj
djrs gq, i{kdkj Øekad 1 ,oa i{kdkj Øekad 2 dks 1@7 &
1@7 va'k dk gdnkj ekuk x;k gS
3@ ;g fd mDr fu.kZ; ,oa vkKfIr ds fo:)
vihykFkhZ@izfroknh Øekad 1 ds }kjk f}rh; vihy Øekad
91@2002 ekuuh; U;k;ky; ds le{k izLrqr dh xbZ Fkh ftlesa
mHk;i{kdkjx.k dk vkt fnukad 08@04@2025 dks vkilh
jkthukek gks x;k gS rFkk mifLFkr i{kdkjksa ,oa vU; i{kdkjksa
dh lgefr ls i{kdkj Øekad 2 }kjk i{kdkj Øekad 1
oknhuh@vihykFkhZ dks fuEu fyf[kr Hkwfe;ksa dks iznku dh tk
jgh gSA
1- xzke Hkokuhiqj esa fLFkr Hkwfe [kljk uacj 131 esa ls
2 ,dM+ vkSj [kljk uacj 401 esa ls 1@1@2 ¼<sM½ ,dM+A
2- xzke [kijh esa fLFkr Hkwfe [kljk uacj 1055 esa ls
1@1@2 ¼<sM½ ,dM+ 'ks"k Hkwfe;ksa ij i{kdkj Øekad 2 dk
gd ,oa fgLlk jgsxkA ftls i{kdkj Øekad 2 }kjk vkilh
lgefr ls rglhynkj iykjh ds le{k vkosnu is'k dj
vius&vius gd dh lhek rd viuk&viuk fgLlk izkIr
djsaxs ftl ij vihykFkhZuh@i{kdkj Øekad 1 dks vkifÙk
dk dksbZ vf/kdkjh ugh jgsxkA
4@ ;g fd mijksDr Åij nf'kZr dafMdk 4 esa mYysf[kr 'krksZa
ds vk/kkj ij mHk;i{kdkjx.k }kjk fcuk fdlh Mj] ncko ,oa
lqudj] Ik<+dj o le>dj] nks xokgks ds le{k ,oa vU;
i{kdkjks dh lgerh@mifLFkfr ls vkt fnukad 08@04@2025
dks ekuuh; mPp U;k;ky; fcykliqj NRrhlx<+ ds lkeus
mifLFkr gksdj ;g jkthukek@le>kSrkukek fu"ikfnr dj jgs
gS rkfd lun] oDr t:jr ij dke vkosA"
It has also been submitted by Mr. Ravindra
Sharma, learned counsel for respondents that out of 32
respondents, respondent No. 3 Malik Ram due to
paralysis, respondent No. 9(a) Bhuvan Sahu as he has
died in a road accident, respondent No. 9(b) Ratiram
Sahu and respondent No. 9(c) Tameshwar @ Takeshwar
Sahu could not come before this Court, but rest of the
respondents have appeared and an undertaking has been
signed and the same undertaking which has also been
signed, the persons not appeared have no objection,
therefore, the undertaking is taken on record.
Learned counsel for the appellant alongwith
appellant have shown willingness to settle the issue,
therefore, the compromise has been arrived, accordingly,
they have already put their signature, the compromise
petition is taken on record.
Let the remaining respondents No. 9(b) and 9(c)
shall appear before this Court on the next date of hearing.
It is also directed that each head of the family
members of respondents who have been already singed
the agreement shall file affidavit regarding the
compromise has been taken place between the parties.
A copy of compromise is taken on record.
List this case on 25th April, 2025.
Sd/-
(Narendra Kumar Vyas)
Judge
Manish
