Dilip Ratre vs Chandresh Kumar Rathore
2025 Latest Caselaw 2799 Chatt

Chattisgarh High Court

Dilip Ratre vs Chandresh Kumar Rathore on 20 August, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                     1




                                                                                    2025:CGHC:42076
                                                                                                  NAFR

                                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                           FA No. 56 of 2014
                             Dilip Ratre S/o Lalji Ratre Aged About 30 Years Occupation- Service In Nagar
                             Sainik, Korba, R/o Pahanda, Tah. And Distt. Korba C.G., Chhattisgarh
                                                                                       ... Appellant (s)
                                                                   versus
                             Chandresh Kumar Rathore S/o Late Hetram Rathore Aged About 27 Years
                             Occupation- Service, Police Constable, Police Line, Korba, R/o Risdi, Tah.
                             And Distt. Korba C.G., Chhattisgarh
                                                                                       ... Respondent(s)

For Appellant (s) : Mr. Vivek Bhakta, Advocate For Respondent(s) : Mr. Abhijeet Sarkar and Mr. Jay Kumar Rajwade, Advocates

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 20/08/2025

1. The instant First Appeal has been filed by the appellant against the judgment

and decree dated 03.02.2014 passed by learned District Judge, Korba

District Korba in Civil Suit No. 09-B of 2011 by which learned District Judge

has decreed the suit filed by the plaintiffs and directed to pay Rs. 70,000/-

with 9% annual interest till actual payment is made.

2. On 10.09.2014, this court directed the appellant to deposit Rs. 40,000/- and

furnishing security for the remainder of the decretal amount before the

concerned court below, the recovery of the decretal amount shall remain

stayed until further order from this court.

SANTOSH KUMAR

KUMAR Date:

SHARMA 2025.08.21 10:35:18 +0530

3. During pendency of the appeal, it has been informed that the parties have

settled their dispute, as such on 30.07.2025 this Court directed the parties to

appear before Additional Registrar (Judicial) on 18.08.2025 for recording

their statements. In pursuance of direction, the parties have appeared before

Additional Registrar (Judicial) of this Court on 18.08.2025 wherein they have

stated that they have settled their dispute on the following terms which is

extract below:-

03. अपील प्रकरण के लम्बन के दौरान मेरे एवं उत्तरवादी के मध्य आपसी राजीनामा हो गया है । राजीनामा के अनुसार मेरे द्वारा उत्तरवादी को 70,000 रुपये अदा किए जावेंगे तथा उत्तरवादी द्वारा निर्णित ब्याज की राशि का त्याग किया जावेगा ।

04. राजीनामा के अनुसार मेरे द्वारा विचारण न्यायालय के समक्ष 40,000 रुपये जमा किये गए थे, जिसे उत्तरवादी द्वारा प्राप्त किया जा चुका है। इसके अतिरिक्त शेष 30,000 रुपये मेरे द्वारा उत्तरवादी को आज दिनांक 18.08.2025 को नगद प्रदान कर दिए गए हैं। इस प्रकार राजीनामा अनुसार मेरे द्वारा मुझे सम्पूर्ण राशि 70,000 रुपये उत्तरवादी को प्रदान कर दी गई है, जिसे उत्तरवादी द्वारा विचारण न्यायालय के निर्णय व डिक्री दिनांक 03.02.2014 की पूर्ण तुष्टि में स्वीकार कर ली गई है तथा उत्तरवादी को मुझसे कोई राशि प्राप्त किया जाना शेष नहीं है।

4. Subsequently, the appellant file an application under Order 23 Rule 3 CPC

for disposal of the appeal in terms of compromise arrived at between the

parties.

5. Considering the submission and the fact that the parties have settled their

dispute and the fruits of decree has already been extended to the plaintiffs,

therefore, judgment and decree passed by the District Judge Korba is

modified to the terms of statement recorded before Additional Registrar

(Judicial). The statement recorded before the A.R.(J) will be part of the

decree.

6. Accordingly, the appeal is disposed of. A decree be drawn up.

Sd/-

(Narendra Kumar Vyas) Judge Santosh