Chattisgarh High Court

Smt. Kumudani Panda vs Amrendra Panda on 25 August, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                                           Page 1 of 5




                                                                             2025:CGHC:43031


                                                                                                NAFR
                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   SA No. 574 of 2017

                      1 - Smt. Kumudani Panda Wd/o Navin Chandra Panda, Aged About 70 Years.
                      2 - Prabhat Chandra Panda, S/o Navin Chandra Panda, Aged About 50
                      Years.
                      3 - Prabodh Kumar Panda S/o Navin Chandra Panda, Aged About 46 Years.
                      4 - Tarini Prasad Panda, S/o Navin Chandra Panda, Aged About Years.
                      The plaintiff No. 1 to 4 are R/o Village Garumariya, Tahsil And District Raigarh
                      Chhattisgarh.
                      5 - Smt. Geeta Sharma, D/o Navin Chandra Panda, W/o Gopal Sharma,
                      Aged About 48 Years, R/o Madhubanpara, District Raigarh Chhattisgarh.
                      6 - Pravin Chandara Panda, S/o Navin Chandra Panda, Aged About 35 Years
                      R/o Village Garumariya, Tahsil And District Raigarh Chhattisgarh.
                      7 - Reeta Das D/o Navin Chandra Panda, Aged About 35 Years R/o Village
                      Paikin, Tahsil And District Mahasamund Chhattisgarh.
                                                                                     ... Appellant (s)
                                                          versus
                      1 - Amrendra Panda S/o Dewarchan Panda, Aged About 45 Years.
                      2 - Devendra Panda, S/o Dewarchan Panda, Aged About 40 Years.
                      3 - Subodh Kumar Panda S/o Jogendra @ Yogendra Panda, Aged About 31
                      Years.
                      Both are R/o Village Midmida, Tahsil And District Raigarh Chhattisgarh.
                      4 - Durgeshwari Devi Panda Wd/o Surendra Panda, Aged About 30 Years.
                      5 - Apoorva Devi W/o Surendra Panda, Aged About 18 Years R/o Village
                      Barliya, Tahsil And District Raigarh Chhattisgarh.
                      6 - State of Madhya Pradesh Now Chhattisgarh, Through Collector, Raigarh
                      Chhattisgarh.
                      7 - Smt. Arundhati Devi W/o Ishwar Padangi, Aged About 40 Years R/o
                      Sonarpara, Raigarh Tahsil And District Raigarh Chhattisgarh.
                      8A. Subhashish @ Boby, S/o Lalmohan Das, Aged About 30 Years.



ARUN
KUMAR
DEWANGAN
Digitally signed by
ARUN KUMAR
DEWANGAN
Date: 2025.08.26
10:59:41 +0530
                                                                     Page 2 of 5

8B - Sukumar Das @ Kalakanhu @ Tinku, S/o Lalmohan Das, Aged About 25
Years.
8C - Manju Das @ Rainy, S/o Lalmohan Das, Aged About 20 Years.
Respondent No. 8A to 8C are R/o Ward No. 04, Ramgudipara, Bargarh,

Orissa.

9 - Dilip Kar S/o Nityanand Kar, Aged About 35 Years R/o Modipara, Sambalpur, Orissa.

10 - Pradeep Kar, S/o Nityanand Kar, Aged About 30 Years R/o Modipara, Sambalpur, Orissa.

11 - Nutandevi D/o Nityanand Kar, Aged About 25 Years R/o Modipara, Sambalpur, Orissa.

                                                             ... Respondents

For Appellants            : Mr. Dinesh Yadav, Advocate
For State                 : Mr. Kalpesh Ruparel, Panel Lawyer.

                 Hon'ble Shri Justice Narendra Kumar Vyas
                              Order on Board
25.08.2025

1. The second appeal has been filed by the appellants/plaintiffs under

Section 100 of the C.P.C. against judgment and decree dated

04.08.2017 passed by the learned Fourth Additional District Judge

Raigarh, District- Raigarh (C.G.) in Civil Appeal No. 102/2015 by which

the appeal preferred by the appellants/plaintiffs has been dismissed

affirming the judgment and decree dated 28.11.2015 passed by the

learned First Civil Judge Class-II, Raigarh, District- Raigarh (C.G.) in

Civil Suit No. 191-A/2013 wherein the suit preferred by the

appellants/plaintiffs for declaration of title and permanent injunction has

been dismissed.

2. During pendency of the second appeal, the appellants and the

respondents have decided to amicably settle inter se dispute between

them. Accordingly, they have jointly filed a compromise application

under Order 23 Rule 3 of the C.P.C. supported by an agreement

arrived at between them on 22.07.2025 on the following terms:-

" ge nksuksa i{k vkil esa ;g bdjkj djrs gSa fd %& 1- ;g fd Hkwfe ftldk [kljk uacj dzea'k% 307@4] jdck 0-0120 gs- 350@3 jdck 0-0490 gs- 357@1@[k jdck 0-0490 gs- 381 jdck 0-2750 gs- 413@2 jdck 0-2030 gs- 452 jdck 0-3680 gs- 455@1] jdck 0-0810 gs- 456@4] jdck 0-0280 gs- 456@5] jdck 0-0200 gs- 457 jdck 0-2950 gs- 499@1@d] jdck 0-3800 gs- 547 jdck 0-2430 gs- 560@3 jdck 0-0410 gs- 561@1] jdck 0-0280 gs- 604@1] jdck 0-0160 gs- 616@1@[k] jdck 0-0160 gs- 617@2] jdck 0-0200 gs- 672 jdck 0-1050 gs- 766 jdck 0-0320 gs- 767@1] jdck 0-3760 gs- 1372@2 jdck 0-09710 gs- 1373 jdck 0-0650 gs- 303@2] jdck 0-0200 gs- 1028@1] jdck 0-1950 gs- 1323@1] jdck 0-5590 gs- dqy [kljk 25 dqy jdck 4-617 gs- gSA tks fd xzke x<mefj;k esa fLFkr gSA 2- ;g fd mijksDr mYysf[kr Hkwfe esa ge nksuks i{kksa ds e/; cVokjs dks ysdj okn fookn py jgh gS ftl dkj.ko'k izdj.k orZeku esa N-x- mPp U;k;ky; esa yafcr gSA ftldk dzekad f}rh; vihy@574@2017 gSA 3- ;g fd bl bdjkukek ds i'pkr ge nksuksa i{kks ds e/; mijksDr mYysf[kr Hkwfe ds cVokjs dks ysdj pj jgs leLr fookn lekIr gks tk;sxkA 4- ;g fd mijksDr mYysf[kr Hkwfe dqy jdck 4-617 gs- ;k 11 ,dM 41 fMlehy gSA 5- ;g fd dqy jdck 11 ,dM 41 fMlehy esa ls 42 fMlehy 'kklu }kjk ugj d iz;kstu gsrq vf/kxzfgr dj fy;k x;k gS ,oa orZeku esa mijksDr Hkwfe dk dqy jdck 4-4470 gs- ;k 10 ,dM 99 fMlehy gSA ;g fd ''kklu }kjk tks 42 fMlehy ugj ds iz;kstu gsrq ,oa xSl ikbZi ds iz;kstu gsrq vf/kxzfgr fd;k x;k gS ftlds Hkqxrku jkf'k ls f}rh; i{k dks ysus dk vf/kdkj gksxkA 6- ;g fd orZeku jdck 4-4470 ;k 10 ,dM 99 fMlehy es ls izFke i{k dks bl le>kSrk o bdjkukek ds }kjk 5 ,dM o f}rh; i{k dks 5 ,dM 99 fMlehy Hkwfe izkIr gksxh ,oa nksuks i{kks dks vius fgLLks dh lEiw.kZ LokfeRo o gd vf/kdkj izkIr gksxhA 7- ;g fd izFke i{k ds fgLls ds 5 ,dM esa csuq Mksyh ftldk [kljk uacj 766 ,oa 767@1 gS ftldk dqy jdck 0-410 gs- ;l 1 ,dM 1 fMlehy gS

x<mefj;k xzke cLrh fudV esa fLFkr edku o Hkwfe ftldk [kljk uacj 560@3] 561@1] o 604@1 gS ftldk dqy jdck 21 fMlehy gSA ;g fd nks [kljk dzekad 547 o 413@2] ftldk dqy jdck 0-450 gs- ;k 1 ,dM 11 fMlehy gS] ftlesa dsoy izFke i{k ds Lo- Jh izcks/k iaMk ds rhu mRkjkf/kdkjh Jherh dfork iaMk ifr Lo- Jh izcks/k iaMk] izrhd iaMk] ,oa izgykn iaMk vk- Jh izcks/k iaMjk dk gh lEiw.kZ LokfeRo o gd vf/kdkj gksxk ftlesa izFke i{k ds vU; O;fDr;ksa ,oa f}rh; i{k ds vU; O;fDr;ksa dks fdlh izdkj dh vkifÙk ugh gksxh A [kljk uacj 1372@2] jdck 0-9710 gs- ;k 2 ,dM 40 fMlehy gS ,oa [kljk uacj 381 es ls 26 fMlehy izFke i{k esa ''kkfey gksxk ftles f}rh; i{k dks fdlh izdkj dh vkifÙk ugh gSA 8- ;g fd f}rh; i{k ds fgLls eas ls 5 ,dM 99 fMlehy esa [kljk uacj 303@2] jdck 0-0200 gs- 307@4] jdck0-0120 gs- 350@3] jdck 0-0490 gs- 357@1@[k] jdck 0-0590 gs- 381 0-2750 gs- es ls 26 fMlehy izFke i{k dks tk;sxk ckdh 452 jdck 0-3680 gs- 455@1] jdck 0-0810 gs 456@4] jdck 0-0280 gs 456@5] jdck 0-0200 gs- 457 jdck 0-2950 gs- 499@1@d] jdck 0-3800 gs[ 616@1@[k] jdck 0-0160 gs- 617@2] jdck 0-0200 gs- 1028@1] jdck 0-1950 gs- 1323@1] jdck 0-5590 gs] 1373 jdck 0-0650 gs- 672 jdck 0-1090 gs- Hkwfe ''kkfey gksxs ftlls izFke i{k dks fdlh izdkj dh vkifÙk ugh gSA 9- ;g fd dafMdk 1 esa mYysf[kr leLr Hkwfe;ksa izFke i{k ds }kjk fujatu ;kno vk- Qkxqyky ;kno] byks lko vk- n;k jke lko] xksj[kukFk iksfc;k vk- rfUr iksfc;k] n'kZu pkS/kjh vk- ns'khjke pkS/kjh] jkepj.k ;kno vk- equq jke ;kno] bR;kfn fdlkuksa dks Qly yxkus gsrq jsx ;k vf/k;k ij nh xbZ gSA 10- ;g fd bl bdjkjukek ds i'pkr Hkh dafMdk esa mYysf[kr leLr Hkwfe;ksa ij yx Qlyks dks dkVus o j[kus dk vf/kdkj dafMdk 9 esa mYysf[kr leLr fdlkuks dk gh gksxk ,oa ;fn bl o"kZ ds Qly dks fdlh Hkh O;fDr }kjk fdlh Hkh izdkj dk uqdlku igwpk;k x;k rks mldh HkjikbZ lEiw.kZ tokcnkjh lat; vxzoky vk- Lo- nsoukjk;.k vxzoky fuoklh jk;x<+ ] nqykjs lkgw vk- Lo- csuq jke lkgw fuoklh x<mefj;k o izFke i{k ds izHkkr iaMk ,oaa izohj iaMk vk- Lo- uohu panz iaMk dh jgsxhA 11- ;g fd mDr leLr bdjkjukek N-x-mPp U;k;ky; ds vkns'k ds mijkar

jftLVªh ds ckn iw.kZ #i ls leLr txgks ij ekU; gksxkA 12- ;g fd N-x-mPp U;k;ky; ls dsl okil gksus ds mijkar 10 dk;Z fnol ds vanj jftLVªh vfuok;Z #i ls djuk gksxkA 13- ;g fd ;g bdjkjukek Hkfo"; esa leLr U;k;ky;hu dk;Z gsrq leLr U;k;ky;ksa esa lk{; ds #i esa is'k fd;k tk;sxkA "

3. In pursuance of direction issued by this Court on 18.08.2025, the

parties have appeared before Additional Registrar (Judicial) of this

Court and statement of the respondents namely Prabhat Chandra

Panda, Tarini Prasad Panda, Praveen @ Praveer Chanddra Panda,

Amrendra Panda, Devendra Panda, Subodh Kumar Panda,

Durgeshwari Panda, have been recorded wherein they have stated in

unequivocal terms that they are agreed upon the terms of the

agreement.

4. Since the parties have already settled their dispute, therefore, the

judgment and decree passed by the trial Court is modified as per the

compromise arrived at between the parties.

5. Consequently, the instant second appeal is disposed of in terms of