Smt. Kala Bai vs Mayaram
2021 Latest Caselaw 3184 MP

                                    1                                SA-584-2003
          The High Court Of Madhya Pradesh
                    National Lok Adalat
                       SA-584-2003
                             (SMT. KALA BAI Vs MAYARAM)

15
Indore, Dated : 10-07-2021
        Heard through Video Conferencing.
        Shri J.B. Mehta, learned counsel for the appellant.
        Syhri Yash Pal Rathore, learned counsel for the respondent No.2.

Today, this appeal has come up for hearing before the Lok Adalat

because of filing of application under Order 23 Rule 3 of C.P.C. The appellants and respondents No.2 to 7 have entered into a compromise and prayed for modification of the judgment and decree.

According to respondents No.2 to 4, respondent No.1 is missing since last so many years. They are not aware as to whether he is alive or dead. However, there is no such report to the police in respect of missing of respondent No.2. Shri S.S. Garg, Advocate who has filed his Vakalatnama on behalf of respondent No.1 has not appeared today and he has also not signed the compromise-deed. Therefore, in absence of respondent No.1, no order

can be passed in Lok Adalat on the compromise application.

Let fresh P.F. be paid within a week for service of notice to respondent No.1 returnable within four weeks.

List before the regular Bench as per roster.

   (JUSTICE VIVEK RUSIA)                                  (ANIKET ABHAY NAIK)
       MEMBER                                                    MEMBER
Alok
     Digitally signed by ALOK GARGAV
     Date: 2021.07.14 17:13:36 +05'30'