Smt. Hemwati Bai (Dead) Thr. Lrs. ... vs Smt. Sudamabai
2021 Latest Caselaw 6874 MP

                                                          1                                 SA-1972-2017
                               The High Court Of Madhya Pradesh
                                           SA-1972-2017
                          (SMT. HEMWATI BAI (DEAD) THR. LRS. RAMBHAROS AND OTHERS Vs SMT. SUDAMABAI AND
                                                               OTHERS)

                      5
                      Jabalpur, Dated : 26-10-2021
                             Shri V. S. Baghel, learned counsel for appellants.
                             Shri Aishwarya Sahu, learned counsel for respondents.

Joint application has been filed by the parties to compromise the matter in Second Appeal and judgment and decree be passed in accordance with the

compromise arrived at between the parties.

Learned counsel for appellants submitted that matter be placed before Registrar Judicial so that compromise agreement entered between the parties, Annexure B-1, can be verified.

Parties are directed to appear before Registrar Judicial on 6.12.2021 and further they are directed to bring the original compromise agreement alongwith them for verification.

Matter be placed before Registrar Judicial for the aforesaid purpose.

                                                                                 (VISHAL DHAGAT)
                                                                                      JUDGE

                      mms




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MONSI M SIMON
Date: 2021.10.27
11:14:19 IST