Aijaz Hussain vs Sherbano
2021 Latest Caselaw 5939 MP

-1-                                           SA No.1091/2020

HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
                            SA NO.1091/2020
1.Aijaz Hussain s/o Irfan Ali
Aged 60 years
occupation Business
2.Batulbi w/o Irfan Ali
Aged 85 years
occupation Household
3.Shamim Bano w/o Aijaz Hussain
Aged 50 years
occupation Business and household
All resindent of Alot, Tahsil Alot
District Ratlam MP                   ..... Defendants No.1, 4 & 6.
vs.
1.Sherbano d/o Irfan Ali (w/o Sheru)
aged 65 years
occupation Household
Resident of outside Shahpur Darwaja
Municipal Party, Juna Quarter 14/6
Ahmadabad (Gujarat)
2.Jamilabano d/o Irfan Ali
w/o Abdul Salam
Aged 50 years
occupation Household
Resident of Kadachurpura, Tal nama
Jaora District Ratlam M.P
3. Sharafat Hussain @ Safakat Hussain
s/o Irfan Ali
Aged 45 years
occupation Business
Resident of Outside Shahpur Darwaja
Municipal Party, Juna Quarter 14/6
Ahmadabad (Gujarat)
4. Rukayya d/o Irfan Ali
 -2-                                                SA No.1091/2020

w/o Ashraf Kha
Aged 40 years
occupation Houshold
Resident of Shahji Park
Baroda Gujarat
5.State of M.P
Through Collector, Ratlam
District Ratlam M.P                     .....Defendants No.2,3 & 5.
23.09.2021: (Indore):
      Shri Harish Joshi, learned counsel for the appellants.
      Shri Ritu Raj Bhatnagar, learned counsel for the Respondents.

Heard.

The present appeal has been filed against the judgment and decree dated 22.11.2014 passed by Ist Civil Judge, Class-I, Alot, district Ratlam whereby the civil suit has been partly decreed in favour of respondents No.1 & 2 by holding that they are entitled for the 2/8th share in the land bearing survey no.1356/1. Being aggrieved by the aforesaid judgment and decree, the defendants No.1, 4 & 6 have filed first appeal and vide judgment dated 27.06.2020 the appeal was dismissed, hence the present second appeal before this court.

After filing this appeal a compromise has been arrived at between the parties by which the plaintiffs No.1 & 2 have relinquished their right of 2/8th share in the land bearing survey no.1356/1, area 1.475, situated at Gram Vikramgarh, Tahsil Alot, district Ratlam in favour of the appellants. The other terms and conditions of the settlement are reproduced below:

03- ;g fd] vihy ds yacku ds nkSjku nksuks i{kks ds e/; fuEukuqlkj le>kSrk gks x;k gS %& ¼d½ ;g fd] izfrvihykFkhZ dzekad 1 ,oa 2 ¼ 'ksjckuksa ,oa tehyk ckuks ½ oknxzLr [email protected] [email protected] jdck 1-475 gsDVs;j xzke% fodzex<] rglhy % vyksV] ftyk % jryke esa fLFkr Hkqfe ij viuk gd ,oa LoRo vihyk.V ¼,tkt gqlSu] 'kehe ckuks½ ds i{k esa R;kxrs gSA mDRk laifRRk ds ekfyd ,oa vkf/kiR;/kkjh vihyk.V ¼,tkt gqlSu] 'kehe ckuks ½ jgsxs mles izfrvihykFkhZ dzekad 1 ,oa 2 dks dksbZ vkifRr ugh gSA

-3- SA No.1091/2020

¼[k½ ;g fd] nksuks cgus ¼1- 'ksjckuks ,oa tehyk½ us le>kSrs es viuk gd vius HkkbZ ,tkt ds i{k es R;kx dj] la;qDRk laifRr es ls gd ugh ysuk Lohdkj fd;k gS D;ksafd mDr fgLls isVs mUgsa jkf'k izkIr gks pqdh gS vkSj nksuks cgus mDRk jkf'k ls larq"V gSA lHkh fd vkilh lgefr ls laiw.kZ oknxzLr laifRr es vihyk.V ¼ ,tkt gqlSu ,oa 'kehe ckuks ½ gd ,oa LoRo fu/kkZfjr fd;k tkrk gSA fdlh Hkh i{k dks vihyk.V ¼,tkt gqlSu ,oa 'kehe ckuks ½ ds oknxzLr Hkqfe ds LoRo/kkjh ,oa vkf/kiR;/kkjh ?kksf"kr gksus esa dksbZ Hkh vkifRr ugh gSA ¼x½ ;g fd] vihykFkhZx.k ,oa izfrvihykFkhZ ds e/; gq, le>kSrs ds vkyksd es] izfrvihykFkhZ dzekad 1 yxk;r 2 ds }kjk izLrqr okn dks okil ysrs gSA ekuuh; rglhy U;k;ky; esa izLrqr cVokjk vkosnu dks Hkh izfrvihykFkhZ dzekad 1 ,oa 2 okil ysdj fujLr djokrs gSA ¼?k½ ;g fd] vihykFkhZ dzekad 1 ,oa 3 oknxzLr laifRr ds ekfyd ,oa vkf/kiR;/kkjh gksus ls rglhy U;k;ky; esa viuk ukekUrj.k djok ldsaxsA ¼p½ ;g fd] mijksDr le>kSrk ys[k] lHkh i{kks ,oa muds fof/kd okfjlx.kksa ij Hkh ca/kudkjh gksxkA ¼N½ ;g fd] lHkh i{kks us le>kSrs fd 'krksZ dks vPNh rjg ls i<dj] le> dj gh] fcuk fdlh u'kkikuh ,oa ncko ds le>kSrs ys[k ij gLrk{kj djs gSA ¼V½ ;g fd] vihykFkhZ }kjk izLrqr izFke vihy dks le>kSrs ds vkyksd es fujkdj.k gksrk gS rks vihykFkhZ dzekad 2 ,oa izfrvihykFkhZx.k dks dksbZ vkifRr ugh gSA All the parties appeared before the Principal Registrar on 9.3.2021 through their counsel. After verification of the factum of compromise, signatures of all parties, identity etc. the Principal Registrar vide report dated 9.3.2021 has certified the factum of compromise between the parties.

In view of the above, the application under Order 23 Rule 3 CPC is hereby allowed. The judgment and decree dated 22.11.2014 & 27.06.2020 in favour of respondents No.1 & 2 are hereby set aside. Accordingly, a decree be drawn up in terms of the compromise.

                                                          (VIVEK RUSIA)
      Digitally signed by HARI                               JUDGE
      KUMAR C G NAIR
      Date: 2021.09.23 16:44:30
      +05'30'
hk/