Damodar Singh vs Mahila Raan Kunwari
2021 Latest Caselaw 2453 MP

                                                                                             SA-1825-2019

                           The High Court Of Madhya Pradesh
                                     SA-1825-2019
                        (DAMODAR SINGH Vs MAHILA RAAN KUNWARI AND OTHERS)

7
Gwalior, Dated : 16-06-2021
      Heard through Video Conferencing.
      Shri Prashant Singh Kaurav, learned counsel for the appellant.
      Shri Rohit Shrivastava, learned Panel Lawyer for respondent No.2/State.

Shri I.S. Asthana, learned counsel for respondent No.1.

This second appeal is preferred against the impugned judgment and decree dated 17/5/2019 passed by Second Additional District Judge, Joura, District Morena in Civil Appeal No.7/2018, whereby the judgment and decree dated 18/5/2018 passed by First Civil Judge, Class II, Joura, District Morena in C.S.No.5-A/2017 has been affirmed.

Heard on I.A.No.54/2020, which is an application under Order 23 Rule 3 CPC, for disposal of the appeal on the basis of compromise arrived at between the parties.

Learned counsel for the parties have submitted that the parties have jointly filed I.A.No. 54/2020 for disposal of the appeal on the basis of compromise arrived at between the parties. The aforesaid application is duly supported by affidavits of respondent No.1- Mahila Ratan Kunwari and appellant- Damodar Singh. The dispute between the parties has been resolved and they have entered into compromise with no intention to pursue the matter further. In the application also, respondents have asserted that they would have no objection if the suit of the appellant/plaintiff is decreed in terms of the compromise between the parties as mentioned in the application in the following terms:-

^^1- Hkwfe losZ dzekad 308 jdok 0-21vkjs] losZ dzekad 311 jdok 0-89vkjs] losZ dzekad 315 jdok 0-32vkjs] losZ dzekad 317 jdok 0-55vkjs dqyfdrk&4 jdok 2-08vkjs esa ls fgLlk 0- 43vkjs ,oa losZ dzekad 132 jdok 0-52] losZ dzekad 299 jdok 0-11vkjs] losZ dzekd 309 jdok 0-25vkjs dqyfdrk&8 jdok 3-56vkjs esa ls jdok 0-06 vkjs rFkk losZ dzekad 263 jdok 0-90vkjs o losZ dzekad 270 jdok 0-51vkjs o losZ dzekd 271 jdok 0-53vkjs] losZ dzekad 272 jdok 0- 43vkjs dqyfdrk&4 jdok 1-47vkjs esa ls fgLlk 0-26vkjs vkSj losZ dzekad 303 jdok 2-12vkjs o losZ dzekad 312 jdok 0-47vkjs o losZ dzekad 313 jdok 0-54vkjs] losZ dzekad 319 jdok 0- 53vkjs] dqyfdrk&4 jdok 1-25vkjs esa ls fgLlk 0-52vkjs ,oa losZ dzekad 306 jdok 0-80vkjs o losZ dzekad 314 jdok 0-81vkjs] losZ dzekad 316 jdok 0-45vkjs] losZ dzekad 318 jdok 0-

51vkjs dqyfdrk&4 jdok 2-58vkjs esa ls fgLlk 0-37vkjs vFkkZr dqy jdok 1-64vkjs Hkwfe fLFkr xzke j?kqukFkiqjk EkkStk c?kkSjkdyka tkSjk ftyk eqjSuk e/;izns'k ds mijksDr losZ dzekadksa dk [email protected] ,d ek= :i ls LoRo] LokfeRo o vkf/kiR;/kkjh gSA

2-- mijksDr losZ dzekadksa dh Hkwfe ij oknh vius uke ls rglhy U;k;ky; esa jktLo vfHkys[kksa esa viuk uke Hkw&Lokeh ds :i esa vafdr djkosa mlesa eq> [email protected] dks dksbZ vkifRr ugha gSA

SA-1825-2019

3- eSa [email protected] mijksDr losZ dzekadksa ds laca/k esa [email protected] ds LoRo] LokfeRo ,oa vkf/kiR; esa jkthukek fMdzh gksus ds mijkaar mDr laifRr ds fodz; ca/kd Hkkfjr ckor dksbZ nLrkost laikfnr ugh d:Wxh ,oa vU; fdlh Hkh izdkj ls [email protected] ds mi;ksx o miHkksx esa ck/kk O;o/kku mRiUu ugha d:WxhA [email protected] mijksDr losZ dzekadksa dh Hkwfe dk vius LoSPNk vuqlkj mi;ksx o miHkksx djsa ftlesa [email protected] dks vkifRr ugha gksxh ,oa eq> [email protected] }kjk dksbZ Hkh nLrkost fdlh Hkh O;fDr ds fgr esa laikfnr fd;k tkrk gS rks mDr nLrkost mDr jkthukek fMdzh ds izdk'k esa 'kwU; o fu"izHkkoh le>k tkosaA

4- mDr jkthukek fMdzh ds vk/kkj ij [email protected] dks ;g vf/kdkj gksxk fd og mDr jkthukek fMdzh ds vk/kkj ij viuk uke jktLo vfHkys[kksa esa cgSfl;r Hkwfe Lokeh ntZ djkosa ftlesa eq> [email protected] dks dksbZ vkifRr ugha gksxhA

5- mijksDr losZ dzekadksa ds laca/k esa ;fn Hkfo"; esa esjs }kjk fdlh Hkh izdkj dh dksbZ vkifRr fdlh Hkh 'kkldh; ,oa vFkZ'kkdh; foHkkx esa dh tkrh gS rks mDr vkifRr jkthukek fMdzh ds izdk'k esa O;FkZ ,oa 'kwU; le>h tkosaA

6- [email protected] }kjk iwoZ esa U;k;ky; ekuuh; izFke O;ogkj U;k;k/kh'k oxZ%2 tkSjk ftyk eqjSuk ds le{k izdj.k dzekad 12,@2012 bZ-nh- nkeksnj ouke efgyk jru dqWoj vkfn izLrqr fd;k x;k Fkk mDr izdj.k esa eq> [email protected] }kjk jkthukek izLrqr fd;k x;k FkkA vkSj mDr izdj.k dks jkthukesa ds vk/kkj ij ekuuh; U;k;ky; }kjk fnukad 24-08-2002 dks fMdzh fd;k x;k mDr fu.kZ; o fMdzh eq>s iw.kZ :i ls Lohdkj gS vkSj fu.kZ; o fMdzh dks iw.kZ :i esa izHkko'kkyh ekuk tkosaA

7- mHk;i{kksa dh vksj ls jkthukek vkosnu i= fcuk fdlh /kkSal o nckc ds LoLF; fpRr voLFkk esa Lora= lgefr ls jkthukek i<+ o le>dj LoSPNk ls gLrk{kj dj fn, gS jkthukek vkosnu i= ds vuqlkj fu.kZ; o fMdzh ikfjr fd;s tkus esa mHk;i{k dks dksbZ vkifRr ugh gSA mDr jkthukesa dh 'krsZ oknh ,oa izfroknh vkSj muds okfjlkuksa ij Hkh ca/kudkjh gksaxh okfjlkuksa }kjk Hkfo"; esa mijksDr laifRr ds laca/k esa dh xbZ dksbZ Hkh dk;Zokgh mDr jkthukek vkosnu i= ds izdk'k esa Lor% gh 'kwU; o fu"izHkkoh gksxh blfy, jktukek vkosnu i=kuqlkj izdj.k esa fu.kZ; o fMdzh ikfjr fd;k tkuk U;k;ksfpr ,oa U;k;laxr gSA** In compliance of order dated 13.3.2020 passed by this Court, the factum of compromise has been verified by the Principal Registrar of this Court, who has recorded statement of respondent Mahila Ratan Kunwari as well as appellant Damodar Singh and submitted that parties have arrived at compromise voluntarily without any threat, inducement and coercion.

Heard arguments advanced by learned counsel for the parties and perused the compromise application and the verification report of the Principal Registrar.

In view of the aforesaid, I.A.No.54/2020 stands allowed. Accordingly, the instant Second Appeal is also disposed of. The suit filed by the appellant/plaintiff is decreed in terms of the compromise arrived at between the parties as aforesaid.

Let decree be drawn accordingly. Parties shall bear their own costs.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

pwn* Pawan Kumar 2021.06.17 12:43:21 +05'30'