Chattisgarh High Court

Hajjan Rahmat Bee Since Dead Through ... vs Smt. Rampyari Patel on 31 January, 2025

Bench: Rajani Dubey, Narendra Kumar Vyas

                                                                    1




ABHIGYA
                                                                                           2025:CGHC:5852-DB
SAXENA
Digitally signed
by ABHIGYA
                                                                                                            NAFR
SAXENA




                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                           FA No. 131 of 2019
                   1 - Hajjan Rahmat Bee Since Dead Through Legal Representatives 1(A) Abdul Hameed
                   Kazi Aged About 55 Years, S/o Late Haaji Ahmed Kazi, R/o Kathghora, District Korba
                   Chhattisgarh.,               District                :              Korba,              Chhattisgarh


                   1.1 - (B). Shahnaaj Begum W/o Hafeez Siddiqui Aged About 52 Years R/o Kathghora,
                   District     Korba,         Chhattisgarh.,           District       :        Korba,     Chhattisgarh


                   1.2 - (C). Saajid Kaaji S/o Haaji Ahmed Kaaji Aged About 48 Years R/o Kathghora, District
                   Korba,            Chhattisgarh.,          District              :       Korba,          Chhattisgarh


                   1.3 - (D). Shaqee Ikaaji S/o Haaji Ahmed Kaaji, Aged About 46 Years R/o Kathghora,
                   District     Korba,         Chhattisgarh.,           District       :        Korba,     Chhattisgarh


                   1.4 - (E). Md. Vakeel Ahmed Kaaji S/o Haaji Ahmed Kaaji Aged About 42 Years R/o
                   Kathghora,       District   Korba,      Chhattisgarh.,      District     :     Korba,   Chhattisgarh


                   1.5 - (F). Shaheena Begum W/o Saiyyed Taahir Aged About 38 Years R/o Kathghora,
                   District     Korba,         Chhattisgarh.,           District       :        Korba,     Chhattisgarh


                   1.6 - (G). Shameem Bano W/o Saadiq Ali Aged About 45 Years R/o Kathghora, District
                   Korba,            Chhattisgarh.,          District              :       Korba,          Chhattisgarh


                   1.7 - (H). Sabeena Kaaji D/o Haaji Ahmed Kaaji Aged About 32 Years R/o Kathghora,
                   District     Korba,         Chhattisgarh.,           District       :        Korba,     Chhattisgarh


                   1.8 - (I). Shafeena Begum W/o Ajeez Ahmed Aged About 35 Years R/o Taiyyaba Chowk,
                   Talapara,        Bilaspur     Chhattisgarh.,         District       :    Bilaspur,      Chhattisgarh


                   2 - Ajmeri Begum W/o Saiyyed Ahmed Ali Aged About 68 Years R/o Jarhabhata, Bilaspur
                                                      2

Chhattisgarh.,                 District              :                   Bilaspur,             Chhattisgarh


3 - Sharifa Begum W/o Ahmed Hasan Aged About 64 Years R/o Talapara, Bilaspur
Chhattisgarh.,                 District              :                   Bilaspur,             Chhattisgarh


4 - Hajjan Julekha Begum W/o Haaji Abdul Sharif Khan Aged About 61 Years R/o Talapara,
Bilaspur            Chhattisgarh.,           District            :              Bilaspur,      Chhattisgarh


5 - Hajjan Hanifa Begum (Died) Through Lrs. (As Per Hon'ble Court Order Dated 14-10-
2024)


5.1 - (A) Haaji Mohammed Ifthekhar Khan S/o Late Md. Rajjak Khan Aged About 77 Years
R/o        Taiba    Chowk,       Talapara,       Bilaspur,           District      Bilaspur,   Chhattisgarh.


5.2 - (B) Mohammed Israr S/o Hajji Ifthekhar Khan Aged About 50 Years R/o Taiba Chowk,
Talapara,               Bilaspur,               District                 Bilaspur,             Chhattisgarh.


5.3 - (C) Mohammed Imran S/o Haaji Ifthekhar Khan Aged About 38 Years R/o Taiba
Chowk,             Talapara,         Bilaspur,             District             Bilaspur,      Chhattisgarh.


5.4 - (D) Mohammed Irfaan S/o Haaji Ifthekhar Khan Aged About 36 Years R/o Taiba
Chowk,             Talapara,         Bilaspur,             District             Bilaspur,      Chhattisgarh.


5.5 - (E) Yasmeen Begum W/o Sajid Kaji Aged About 45 Years R/o Purani Basti, Katghora,
District                                        Korba,                                         Chhattisgarh.


5.6 - (F) Mohammed Irshad S/o Haaji Ifthekhar Khan Aged About 42 Years R/o Near Taiyab
Majid,         Bhartiya        Nagar,      Bilaspur,           District           Bilaspur,    Chhattisgarh.


5.7 - (G) Jasmeen Begum W/o Mohammed Haaris Saabrin Aged About 40 Years R/o
Madhuban              Para,          Raigarh,            District               Raigarh,       Chhattisgarh.


5.8 - (H) Tasmeen Begum W/o Mohammed Aarif Aged About 34 Years R/o Khamariya,
District                                     Bilaspur,                                         Chhattisgarh.


6 - Hajjan Najma Begum W/o Sheikh Hakimul Rehman Aged About 52 Years R/o Aadarsh
Nagar Colony, Secl, Kusmunda, Korba Chhattisgarh., District : Korba, Chhattisgarh


7 - Abdul Rahim Khan S/o Late Haaji Mohammad Khan Aged About 55 Years R/o Talapara,
                                                 3

Bilaspur         Chhattisgarh.,        District         :       Bilaspur,        Chhattisgarh


8 - Hajjan Rahima Begum W/o Haaji Saiyyed Abdul Salim Khan Aged About 58 Years R/o
Talapara, Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
                                                                            ... Petitioner(s)


                                            versus


1 - Smt. Rampyari Patel W/o Shri Bisun Patel Aged About 39 Years R/o Magarpara Chowk,
Maraar Gali, Magarpara, Tahsil And District Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh


2 - Sanju Patel S/o Late Shri Bisun Patel Aged About 21 Years R/o Magarpara Chowk,
Maraar Gali, Magarpara, Tahsil And District Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh


3 - Ku. Sangeerta Patel D/o Late Shri Bisun Patel Aged About 19 Years R/o Magarpara
Chowk, Maraar Gali, Magarpara, Tahsil And District Bilaspur Chhattisgarh., District :
Bilaspur,                                                                        Chhattisgarh


4 - Aman Patel S/o Late Shri Bisun Patel Aged About 15 Years Minor Hence Through Legal
Guradian (Mother), Rampyari Patel, Caste Maraar, R/o Magarpara Chowk, Maraar Gali,
Magarpara, Tahsil And District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh


5 - Ku. Sanjana Patel D/o Late Shri Bisun Patel Aged About 13 Years Minor Hence Through
Legal Guradian (Mother), Rampyari Patel, Caste Maraar, R/o Magarpara Chowk, Maraar
Gali, Magarpara, Tahsil And District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh


6 - Girdhari Singh Thakur S/o Shri Bhagwat Singh Thakur Aged About 42 Years R/o
Nayapara, Sirgitti, Tahsil And District Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh


7   -       Sudhram   Patel   (Since    Dead)       Through   Legal    Representatives     Nil


7.1 - (A). Sunil Patel S/o Late Shri Sudhram Patel Aged About 36 Years R/o Village -
Farhada, Tahsil Seepat, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh


7.2 - (B). Dilip Patel S/o Late Shri Sudhram Patel Aged About 32 Years R/o Village -
Farhada, Tahsil Seepat, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
                                             4



8 - Nirmal Kumar Mishra S/o Shri Hajaari Prasad Mishra Aged About 38 Years R/o
Nayapara, Keerti Nagar, Tahsil And District Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh
9 - State Of Chhattisgarh Through Collector Bilaspur, District Bilaspur Chhattisgarh.
(Defendants),           District            :           Bilaspur,             Chhattisgarh
10 - Saiyyed Anwarul Quadir S/o Late Shri Saiyyed Abdul Quadir Aged About 80 Years R/o
Masanganj, Beside Akash Store, Near Chandrika Lodge, Satyam Chowk, Tahsil And District
Bilaspur, Chhattisgarh. (As Per Hon'ble Court Order Dated 04-11-2024)
                                                                        ... Respondent(s)
For Petitioner(s)       :   Mr. Rishikant Mahobia, Advocate
For State               :   Mr. Akhilesh Kumar, G.A.
For Respondent          :   Mr. Vikas Shrivastava, Advocate
                                   (Division Bench)
                        (Hon'ble Smt. Justice Rajani Dubey,
                    Hon'ble Shri Justice Narendra Kumar Vyas)

                                   Order on Board

Per, Rajani Dubey, J.

31/01/2025

1. The appellants have been filed the instant appeal under Section 96 of

CPC challenging the illegality and validity of the judgment and decree

of 16.01.2019 passed by 9th Additional District Judge, Bilaspur in Civil

Suit No.(A)/803/2013 whereby the suit filed by the plaintiffs for

permanent injunction has been dismissed with cost.

2. Learned counsel for the appellant submits that the suit was filed by the

plaintiffs, namely, Rampyari Patel and others for declaration of title and

permanent injunction against Girdhari Singh Thakur and others in

respect of suit land bearing Khasra No. 208/1 area 0.27 acre and 208/3

area 0.06 (suit property) which was dismissed by the trial Court by the

impugned judgment and decree. However, during pendency of that civil

Suit, defendant No.1, namely, Girdhari Singh Thakur sold the suit

property to Respondent No.10, namely, Saiyyed Anwarul Quadir

through registered sale deed dated 17.04.2018 but he was not made

party to the civil suit and he has been arrayed as Respondent No.10 in

this appeal with the leave of this Court. He further submits that during

the pendency of this appeal, the appellants have compromised the

matter and on their behalf, the Appellant No.7, namely, Abdul Rahim

Khan has entered into a compromised deed dated 13.11.2024 with

Respondent No.10 and the other appellants have also executed a

consent letter and thereby authorized Appellant No.7 to compromise

the matter on their behalf. Thus, at present, the parties have

compromised the matter amicably and now there is no dispute between

the parties. The application filed by them under Order 23 Rule 3 of

CPC (I.A. No.15/2024) has been allowed by this Court vide its order

dated 10.01.2025 and the parties were directed to remain present

before the Additional Registrar (Judicial) for recording their statements

and the same have already been recorded before the AR (J), therefore,

the present appeal may be disposed of in terms of the compromise

deed dated 13.11.2024.

3. Learned counsel appearing for the respondents do not dispute the

above stated facts.

4. We have heard both counsel for the parties and perused the material

available on record.

5. The compromises deed/agreement was executed between Appellant

No.07 and Respondent No.10 which is reproduced herein below :-

"समक्ष नोटरी सिविल जिला-बिलासपुर (छ.ग.)

समझौता नामा/राजीनामा

पक्षकार क्रमांक 1- अब्दल ु रहीम खान उम्र 60 वर्ष पिता म. हाजी मोहम्मद खान निवासी-तैबा चौक

तालापारा बिलासपुर (छ.ग.)

पक्षकार क्रमांक 2 सैय्यद अनवारूल कादिर उम्र 84 वर्ष पिता म. सैय्यद कादिर निवासी आकाश

स्टोर के बगल में सत्यम चौक बिलासपुर (छ.ग.) -

उपरोक्त पक्षकार निम्न लिखित शर्तों अनुसार आपस में समझौता करते है-

1. यह कि माननीय उच्च न्यायालय बिलासपुर छ.ग. के समक्ष प्रथम अपील कमांक 131/2019

लंबित है उक्त प्रकरण के समस्त अन्य पक्षकारों द्वारा अलग- अलग से अपना सहमतिपत्र इस

समझौते नामा के समर्थन में प्रस्तुत किया है जो इस समझौतानामा का एक भाग होगा।

2. यह कि मौजा तालापारा बिलासपुर प.ह.नं. 39 तह. व जिला बिलासपुर छ.ग. स्थित खसरा नं.

208/1 रकबा 0.27 एकड़ एवं खसरा नं. 208/3 रकबा 006 एकड़ भूमि के संबंध में मा. अनुविभागीय

अधिकारी बिलासपुर, मा. आयुक्त महोदय बिलासपुर एवं मा. उच्च न्यायालय बिलासपुर में विभिन्न

राजस्व एवं अपील प्रकरण लंबित है इन सब प्रकरणों को उपरोक्त दोनो पक्षकार इस समझौते के

तहत समाप्त करना चाहते है इसलिए पक्षकार क्रमांक 1 खसरा नं. 208/1 की भूमि जिसकी चौहद्दी

नीचे दी गई है जिसमें खुली भूमि एवं नाला शामिल रहेगा जिसे पक्षकार क्रमांक 2 को इस समझौते

के तहत कब्जे में देंगे वह इस प्रकार है - उत्तर की ओर भूमि की चौडाई 87 फिट एवं दक्षिण की ओर

88 फिट चौडाई रहेगी।

इसी तरह भूमि के पूर्व की ओर की लम्बाई 117.1 फीट एवं पश्चिम की ओर की लम्बाई 129.1 फीट

लम्बाई रहेगी।

जिसका नक्शा (चौहद्दी) निम्न है-

                                   उत्तर में मकबूल अहमद का मकान
                                                चौड़ाई 87 फिट


           पश्चिम                                                                             पूर्व
पक्षकार क्रमांक 1 की दुकाने एवं मकान   लम्बाई                       लम्बाई   पक्षकार क्रमांक १ एवं उसके वारिसानो

ख. नं. 178 रकबा . एकड़ 129.1 खं.नं. 208/1 117.1 की भूमि ख. नं. 280 रकबा 0. 28 एकड़ फीट की भूमि नाला सहित फीट

चौड़ाई 88 फिट

दक्षिण में खं.नं. 208/1 का कुछ भाग व खं. नं. 208/3 रकबा 0.06 एकड़ जिसमें हसरत बेग एवं

राबिया बेगम का मकान एवं रास्ता बना है।

3. यह कि पक्षकार क्रमांक 1 मौजा तालापारा बिलासपुर स्थित आबादी भूमि खसरा नं. 178 रकबा

014 एकड़ में से 12 फिट चौडा एवं 80 फीट लम्बा निस्तारी गली जो पक्षकार कमांक 1 एवं उसके

वारिसानों एवं पक्षकार क्रमांक 2 के आने जाने हेतु रहेगा उसे देंगे। इसी तरह पक्षकार क्रमांक 2

अपनी भूमि खसरा नं. 208/1 से 12 फीट चौडा एवं 87.5 फीट लम्बा निस्तारी रास्ता अपने स्वयं के

आने जाने हेतु एवं पक्षकार कमांक 1 एवं उसके वारिसानों की भूमि खसरा नं. 207 रकबा 0.28

एकड़ में आने जाने हेतु पक्षकार कमांक 1 एवं उसके वारिसानों को देंगे। इन दोनो ही रास्तो पर

उपरोक्त दोनो पक्षकार किसी भी प्रकार का कोई निर्माण कार्य या अतिक्रमण नहीं करेंगे। दोनो ही

रास्ते का नक्शा (चौहद्दी) नीचे दिया गया है।

पश्चिम में तालापारा रोड़

हफीज उल्ला का
12 फीट
माकन एवं दुकाने
निस्तारी खसरा नं. 178 में बनी पक्षकार
ख. नं. 177 मे
गली कमांक 1 एवं उसके वारिसान
खं.नं. 178 की दुकाने एवं मकान
ना से
पक्षकार क 1 की ख. नं. 177
में बना पक्का मकान
दक्षिण उत्तर
ला
12 फीट
पक्षकार क. 2 की क. निस्तारी पक्षकार क. 2 की खं नं 208/1 की
नं. 208 /1 की बचत भूमि गली खं नं. बचत भूमि
208/1 से

पूर्व
पक्षकार कमांक 1 के स्वामित्य एवं
आधिपत्य की भूमि खं. नं. 207 रकबा 0.28 एकड़

4. यह कि निष्पादन न्यायालय द्वारा सन् 2011 में करवाये गये सीमाकन के अनुसार स 28/3 रकबा

0.06 एकड़ को खुली / खाली भूमि दर्शाया गया था जबकि इस भूमि में हसरत बेग एवं राबिया बेगम

का मकान एवं रास्ता बना हुआ है। इसलिए उपरोक्त दीनी पक्षकारों का इस भूनि खसरा नं. 208/3

रकबा 0.06 एकड़ में किसी प्रकार का ना तो कोई हक व दावा रहेगा और न ना ही करेंगे और ना ही

इस भूमि खसरा नं. 208/3 की बिकी नामांतरण व सीमांकन करायेंगे। इस भूमि खसरा नं. 208/3 के

संबंध में किसी भी प्रकार की कार्यवाही करना इस समझौते का उल्लंघन माना जायेगा।

5. यह कि मौजा तालापारा बिलासपुर प.ह.नं. 39 तह. व जिला बिलासपुर स्थित आबादी भूमि

खसरा नं. 178 रकबा 0.14 एकड स्थित है, जिसकी लम्बाई 80 फिट एवं चौडाई 80 फिट है। जिसमें

8 दक ु ाने एवं उसके पीछे पुरी भूमि पर कच्चा एवं पक्का (लेंटर युक्त) मकान बना हुआ है, जो पक्षकार

क्रमांक 1 एवं उसके वारिसानों के स्वामित्व एवं आधिपत्य की है। इस भूमि पर पक्षकार क्रमांक 1 की

मां बफात बी के द्वारा सन् 1952 में मकान बनवाया गया है एवं सन् 1992 में 8 दक ु ानों का निर्माण

किया गया है। पक्षकार क्रमांक 2 इस भूमि पर ना तो कोई हक य दावा करेंगे और ना ही उस पर

कोई हस्तक्षेप करेंगे।

6. यह कि मौजा तालापारा तह व जिला बिलासपुर स्थित डायवर्सन शुदा भूमि खसरा नं. 207

रकबा 0.28 एकड़ स्थित है यह भूमि नाला को छोड़कर कुल रकबा 0.28 एकड़ है। जिसके उत्तर की

ओर 6 एवं 7 फिट ऊंची एवं 135 फीट लम्बी दिवाल पक्षकार क्रमांक 1 की मां बफात बी के द्वारा

बनवाई गई है यह भूमि पक्षकार क्रमांक 1 एवं उसके वारिसानों के स्वामित्व एवं आधिपत्य की है।

पक्षकार क्रमांक 2 इस भूमि पर ना तो कोई हक व दावा करेंगे और ना ही उस पर कोई हस्तक्षेप

करेंगे।

7. यह कि हफीज उल्ला के मकान के पीछे पक्षकार कमांक 1 की 10 फीट चौड़ी एवं 36 फीट लम्बी

"भूमि खसरा नं. 177 पर पक्का मकान बना है इस भूमि एवं मकान पर पक्षकार कमांक 2 का कोई

हक व दावा नहीं रहेगा ना ही दावा करेंगे।

8. यह कि उपरोक्त किसी भी पक्षकार द्वारा उक्त शर्तों में किसी प्रकार का उल्लंघन किया जाता है तो

यह दस ू रे पक्षकार (पीडित पक्षकार) को समस्त प्रकार के नुकसानी, एवं हर्जाना और खर्च का देनदार

रहेंगे।

अतः हम उपरोक्त दोनो पक्षकार उपरोक्त शर्तों को मान्य करते हुए आपसी सहमति से दो गवाहों के

समक्ष यह समझौतानामा / राजीनामा लिखा है ताकि सनद रहे वक्त जरूरत पर काम आयें।


  दिनांक 13/11/2024

  गवाह 1 रवि कांत मेश्राम                                         हस्ताक्षर
       2 मो. इमरान मो. इसाक                                पक्षकार कमांक 1 Signed.
                                                           पक्षकार कमांक 2 Signed."

6. The aforesaid compromise deed has been accepted by the remaining

appellants and respondents, their consent letters dated 19.11.2024 &

20.11.2024 have also annexed with the compromise deed. In

compliance of the order passed by this Court concerning the

application under Order 23 rule 3 of CPC, statements of the appellants

and respondents have been recorded by A.R. (J) wherein they have

unanimously stated that they are well aware of the compromise deed

executed between Appellant No.7 and Respondent No.10 on

13.11.2024 in respect of the suit property and they have also executed

the consent letter without any force or coercion as per their own free

will and after this compromise the parties or any of their family

members would not raise any dispute with regard to the suit property in

future. The parties have duly been identified by the counsel for the

appellants and respondents and copy of their Aadhaar cards have also

been annexed with their statement as a proof of their identity.

7. Having gone through the terms and conditions of the compromise deed

executed between the parties and the statements of the parties, the

instant appeal stands disposed of in terms of the compromise deed

dated 13.11.2024 which shall form part of the decree. No order as to

costs.

8. Let a decree be drawn up accordingly.

                   Sd/-                                        Sd/-
           (Rajani Dubey)                            (Narendra Kumar Vyas)
                  JUDGE                                      JUDGE


Saxena