Chattisgarh High Court
Krishna Kumar vs Basanta Bai (Died) Through Legal Hers on 29 July, 2025
Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
Page 1 of 5
2025:CGHC:36773
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
SA No. 40 of 2017
1 - Krishna Kumar S/o Late Jagdev Dewangan, Aged About 52 Years
R/o Potiyadih, Tahsil Nagri, District Dhamtari,
Chhattisgarh ...............Defendant, Chhattisgarh
... Appellant(s)
versus
1 - Basanta Bai (Died) Through Legal Hers. As Per Honble Court Order
Date- 08-08-2019
(A) Santram S/o Late Shri Kanhaiya Lal Devangan R/o Village Silghat,
P.S.- Bhakhara, Tahsil- Kurud, District- Dhamtari, Chhattisgarh., District
: Dhamtari, Chhattisgarh
(B) Ramram S/o Late Shri Kanhaiya Lal Devangan R/o Village Silghat,
P.S.- Bhakhara, Tahsil- Kurud, District- Dhamtari, Chhattisgarh., District
: Dhamtari, Chhattisgarh
(C) Smt. Dulari Bai W/o Shri Kamdev Devangan R/o Village Pandhada,
Tahsil And District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
(D) Durga W/o Shri Amarpal Devangan R/o Village Semra, P.S. Sihava,
Tahsil Nagari District- Dhamtari, Chhattisgarh., District : Dhamtari,
Chhattisgarh
(E) Mahendra S/o Late Shri Kanhaiya Lal Devangan R/o Village
Silghat, P.S. Bhakhara, Tahsil Kurud, District- Dhamtari, Chhattisgarh.,
District : Dhamtari, Chhattisgarh
(F) Smt. Chandrika Devangan W/o Shri Makhanlal Devangan R/o
Village Parsahi P.S. Ramchairai, Tahsil And District- Durg,
Chhattisgarh., District : Durg, Chhattisgarh
(G) Smt. Nainy Devangan W/o Late Shri Narendra Devangan R/o
Village Silghat, P.S.- Bhakhara, Tahsil Kurud, District- Dhamtari,
Chhattisgarh., District : Dhamtari, Chhattisgarh
Page 2 of 5
(H) Smt. Gangotri W/o Shri Kam Devangan R/o Village Bodra, Tahsil
And District- Dhamtari, Chhattisgarh., District : Dhamtari, Chhattisgarh
2 - Vindhyawasni D/o Late Ramnarayan Dewangan, Aged About 34
Years Potiyadih, Tahsil Nagri, District Dhamtari, Chhattisgarh, District :
Dhamtari, Chhattisgarh
3 - Roopchand S/o Late Shree Jagdev Dewangan, Aged About 57
Years Potiyadih, Tahsil Nagri, District Dhamtari, Chhattisgarh, District :
Dhamtari, Chhattisgarh
4 - Girja Bai D/o Late Jagdev Dewangan, Aged About 54 Years W/o
Amar Singh, R/o Village Belar, Tahsil Nagri, District Dhamtari,
Chhattisgarh, District : Dhamtari, Chhattisgarh
5 - Ishwari Bai D/o Late Jagdev Dewangan, Aged About 47 Years W/o
Ramadhar Dewangan, R/o Village- Dindabhatha, Tahsil Patan, District
Durg, Chhattisgarh, District : Durg, Chhattisgarh
6 - State Of Chhattisgarh, Through The Collector, District Dhamtari,
Chhattisgarh ................Defendants, District : Dhamtari, Chhattisgarh
---- Respondents
For Appellant: Mr. D.N. Prajapati and Mr. K.K. Prajapati, Advocates
For R1(A, B, D to H) : Mr. Amit Kumar Sahu, Advocate
For State : Mr. K.L. Sahu, Dy. Govt. Advocate
Hon'ble Shri Justice Narendra Kumar Vyas
Judgment on Board
29.07.2025
1. By way of instant second appeal, the appellant has challenged
the judgment and decree dated 06.12.2016 passed by
Additional District Judge, Dhamtari in Civil Appeal No.37-A/2014.
By the said judgment the first appellate Court had dismissed the
first appeal and affirmed the judgment and decree dated
23.09.2014 passed by the trial Court i.e. First Civil Judge, Class-
I, Dhamtari, in Civil Suit No.121-A/2013.
2. The instant second appeal was admitted for hearing by order
dated 21.06.2019 on the following substantial question of law:-
"Whether finding of the Court below refusing to take the
additional documentary evidence like two registered deeds of
sales, both dated 28.01.1980, executed in favour of Hema Bai
by rejecting the application filed under Order 41 Rule 27 of
the Code of Civil Procedure, 1908 and thereby granting the
decree for partition in respect of the property in question
bearing Khasra Nos.770/1 & 770/2 described in plaint
Schedule (c), is perverse?"
3. However, during the pendency of the second appeal, as per the
special mediation drive initiated by the Hon'ble Supreme Court
for settling the dispute through mediation the matter was placed
before the mediation centre of this Court. The parties appeared
before the mediation centre of this Court and settled their dispute
on the following terms :-
"mHk;i{k ds chp fuEufyf[kr 'krksZa ij le>kSrk fd;k tk jgk gS%&
mHk; i{kdkj izFke O;ogkj U;k;k/kh'k oxZ 01 /kerjh ds O;ogkj okn
Øekad& 121,@2013 vkns'k fnukad 23-09-2014 ds vuqlkj ekuuh;
U;k;ky; }kjk txnso jke nsokaxu dh laifRr ij vuqlfp v] l] n] bZ ds
vuqlkj izR;sd dks 1@6 fgLlk iznku djus dk vkns'k gqvk gSA ftldk
f}rh; vihy ekuuh; mPp U;kk;y; fcykliqj esa d`".kk dqekj ds }kjk
fd;k x;k Fkk vihy uacj& 40@2017 i{kdkj d`".kk dqekj fo:) clark
ckbZ oxSjg gSA ftlesa vkilh jkthuke mHk; i{k cSB dj r; fd;s ftlds
vuqlkj i{kdkj Øekad&01 x.k vius rhuksa cgus i{kdkj Øekad&02 x.k
dks fuEukuqlkj ekuuh; mPp U;k;ky; ds funs'kkuqlkj lHkh i{kdkj lger
iw.kZ fo'okl ds lkFk fuEukafdr vkilh caVokjkukek dk fu"iknu vkt
fnukad 21-07-2025 dks xokgksa ds le{k fu"ikfnr djrs gSaA
ftlds vuqlkj cguksa dks i{kdkj Ø02 x.kksa dks xzke iksfV;kMhg i-
g-ua- 27 jk-fu-ea- HkksFkyh rglhy o ftyk /kerjh fLFkr d`f"k Hkwfe
fuEukuqlkj nsus dk lgefr O;Dr fd;s gSaA
ftlds vuqlkj& clark ckbZ ¼e`r½ ftuds okfjl
01- fot; nsokaaxu firk Lo- larjke nsokaxu
02- fxj/kj yky nsokaxu firk Lo- lrjke nsokaxu
03- jkeyky firk dUgS¸;kyky nsokaxu
04- egsUnz dqekj firk dUgS¸;kyky nsokaxu
05- uSu dqekj ifr Lo- ujsUnz dqekj nsokaxu
06- nqykjh ckbZ firk Lo- dUgS¸;kyky nsokaxu
07- nqxkZ firk Lo- dUgS¸;kyky nsokaxu
08- pafnzdk ckbZ firk Lo- dUgS¸;kyky nsokaxu
09- xaxkS=h ckbZ firk Lo- dUgS¸;kyky nsokaxu
lHkh fuoklh xzke fly/kV rglhy Hk[kkjk o ftyk /kerjh
[kljk uacj& 774 dk VqdM+k jdck& 0-56 gs- ¼ukpu½
i{kdkj Øekad& 02 fxjtk ckbZ firk Lo- txnso nsokaxu
[kljk uacj& jdck&
772@1 dk VqdM+k 0-10 gs- ¼26 fMlfey½
774 dk VqdM+k 0-08 gs-
1936 dk VqdM+k 0-33 gs-
i{kdkj Ø- 02 bZ'ojh ckbZ firk Lo- txnso nsokaxu
[kljk uacj& jdck&
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774 dk VqdM+k 0-08 gs-
1936 dk VqdM+k 0-33 gs-
mijksDr dafMdk mYysf[kr d`f"k Hkwfe gsekckbZ] d`".kk dqekj nsokaxu
dh ekrk dh L=h /ku dh Hkwfe ,oa [kljk uacj& 774 jdck& 0-7300 gs-
Hkwfe orZeku esa d`".kk dqekj :ipan ,oa fo/;kokfluh jktLo vfHkys[kksa esa
ntZ gSA ftlesa ls d`".kk dqekj nsokxau] :ipan nsokaxu rFkk fo/;okfluh
dks [kljk uacj& 772@1 dk VqdM+k izR;sd dks 0-10 gs- ¼26 fMlfey½
izR;sd dks izkIr gksxkA rFkk mijksDr rhuksa O;fDr;ksa ds iwoZ ls uke d`f"k
Hkwfe esa mYysf[kr gS rFkk og rhuksa ds uke ls ;Fkkor jgsxkA
mijksDr i{kdkj Ø01 ,oa x.k bl fyf[kr caVokjk lgefr ds
vk/kkj ij vkt fnukad& 21-07-2025 dks iw.kZ lgefr ,oa fo'okl ds lkFk
fu"ikfnr fd;k gSA rFkk Hkfo"; esa vkt ds ckn fdlh Hkh i{kdkj ,oa muds
okfjlkuksa ds }kjk dksbZ fookn mRiUu djrk gS rks og bl foys[k ds vk/kkj
ij 'kqU; ekuk tk;sxkA
i{kdkj x.kksa ds }kjk [kkrk la/kkj.k dh izfØ;k o"kkZ _rq
lekIr gksus ij fd;k tk,xkA"
4. In view of the compromise entered into between the parties, the
judgment and decree dated 23.09.2014 passed by the trial Court
i.e. First Civil Judge, Class-I, Dhamtari, in Civil Suit
No.121-A/2013 and affirmed by the Additional District Judge,
Dhamtari, in Civil Appeal No.37-A/2014 by the judgment and
decree dated 06.12.2016 is modified to the terms agreed
between the parties.
5. Accordingly, the second appeal is disposed of in the light of
compromise entered into between the parties.
6. A decree be drawn up in accordance with the compromise dated
23.07.2025 in Mediation R.M/822/2025 as has been entered into
between the parties. The terms of the compromise be made part
of the decree.
Sd/-
KISHORE
Digitally
signed by
KISHORE
KUMAR
(Narendra Kumar Vyas)
KUMAR DESHMUKH
Judge
DESHMUKH Date:
2025.07.31
10:46:08
+0530
Deshmukh
