Murti Shriram Mandir Through Smt. ... vs Deceased Kishoredas @ ...
2022 Latest Caselaw 5276 MP

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                                              FIRST APPEAL No. 1431 of 2018

        IN THE HIGH COURT OF MADHYA PRADESH
                           AT INDORE
                             BEFORE
                 HON'BLE SHRI JUSTICE ANIL VERMA

                     ON THE 11th OF APRIL, 2022

                   FIRST APPEAL No. 1431 of 2018

     Between:-
     MURTI SHRIRAM MANDIR THROUGH SMT. MINAXI 150/350,
1.
     INDIRA NAGAR COLONY, E.W.S. UJJAIN (MADHYA PRADESH)
     MURTI SHRIKRISHNA MANDIR THROUGH SMT. MINAKSHI
2.
     (MADHYA PRADESH)
     MURTI SHRI RADHAJI THROUGH SMT. MINAKSHI (MADHYA
3.
     PRADESH)
4.   MURTI SHRI SATYANARAYANJI (MADHYA PRADESH)
5.   MURTI SHRI SEETARAMJI (MADHYA PRADESH)
     SMT. MINAKSHI W/O SHYAMSUNDAR DAS , AGED ABOUT 46
     YEARS, OCCUPATION: PUJAN ARCHAN AVM GRAH KARY
6.
     150/350, INDIRA NAGAR COLONY, E.W.S. UJJAIN (MADHYA
     PRADESH)
     MAYUR S/O SHYAMSUNDAR DAS , AGED ABOUT 23 YEARS,
     OCCUPATION: PUJAN ARCHAN AVM VIDYA ADHAYAYAN
7.
     150/350, INDIRA NAGAR COLONY, E.W.S. UJJAIN (MADHYA
     PRADESH)
     MAYANK S/O SHYAMSUNDAR DAS , AGED ABOUT 21 YEARS,
8.   OCCUPATION: PUJAN ARCHAN AVM VIDYA ADHYAYAN 150/350,
     INDIRA NAGAR COLONY, E.W.S. UJJAIN (MADHYA PRADESH)
                                                   .....APPELLANT


     AND

1. DECEASED KISHOREDAS @ KAMALKISHORE @ BADA BABU
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                                             FIRST APPEAL No. 1431 of 2018

   THROUGH LRS. DIGVIJAYDAS MAHANT KISHOREDAS , AGED
   ABOUT 38 YEARS, BADA RAM MANDIR ANKPAT MARG, UJJAIN
   (MADHYA PRADESH)
   COLLECTOR THE STATE OF MADHYA PRADESH KOTHI
2.
   PALACE,UJJAIN (MADHYA PRADESH)
                                             .....RESPONDENTS

      This appeal coming on this day, the court passed the
following:
                             ORDER

Parties through their counsel.

Heard on IA No. 1335/2022 which is an application under Order 23 Rule 3 of Code of Civil Procedure, 1908 for compromise.

Both the parties are present before the Court today for compromise. Therefore, both the parties are directed to appear before the Principal Registrar of this Court at 3:30 pm today for verification of factum of compromise. The Principal Registrar of this court is also directed that after verification of factum of compromise, he shall submit the report along with record before this Court.

Matter shall be taken up at 4:00 pm. (ANIL VERMA) JUDGE LATER ON:-

Parties through their counsel.

FIRST APPEAL No. 1431 of 2018

In compliance to the order passed by this court today, both the parties marked their presence before the Principal Registrar of this Court and Principal Registrar has recorded his satisfaction in respect of compromise petition jointly filed by the parties under Order 23 Rule 3 of the Code of Civil Procedure.

The Principal Registrar categorically stated that both the parties have voluntarily and without any coercion or fraud entered into the compromise in respect of land in question, which appears to be lawful.

Identity of both the parties have also been verified by Principal Registrar in presence of their respective counsels. The following are the terms and conditions of the compromise:-

;g fd] orZeku vihy esa fo|eku fookn ds lUnHkZ es mHk;i{kksa ds e/; fuEufyf[kr 'krksZ ds v/khu ;g समझझतत gks x;k gS & ¼,½ [email protected] }kjk U;k;ky; f}rh; vij ftyk U;k;k/kh'k mTtSu ds le{k izLrqr okn dzekad 32&,@2013 okil ysrh gSA ¼ch½ ekuuh; e/; izns'k mPp U;k;ky; [k.MihB bUnkSj ds समक fopkjk/khu vihy dzekad [email protected] okil ysrh gSA ¼lh½ mHk;i{k ds e/; gq, bl jkthukes ds izdk'k es vihykFkhZx.k fnukad 20&05&1992 dks lk/kq lekt }kjk egUr fd'kksjnkl dks d.Bh pknj igukdj egUr ?kksf"kr fd;k Fkk mldks vihykFkhZx.k xq: f'k"; ijEijk ds vuqlkj egUr Lohdkj djrs gSA ¼Mh½ mHk;i{k ds e/; gq, jkthukes ds izdk'k es egUr fd'kksjnklth dks d.Bh pknj igukdj egUr ?kksf"kr fd;k FkkA egUr Lo0 fd'kksjnklth }kjk vius thoudky esa xq: f'k"; ijEijk vuqlkj vius f'k"; fnfXot;nkl dks egURk fu;qDr dj fn;k Fkk rFkk egUr fd'kksjnklth dh e`R;q ds Ik'pkr~ egUr

FIRST APPEAL No. 1431 of 2018 fnfXot;nkl dks vihykFkhZx.k xq: f'k"; ijEijk ds vuqlkj egUr Lohdkj djrs gSA ¼b½ mHk;i{k ds e/; gq, bl jkthukes ds izdk'k es vihykFkhZx.k Hkfo"; es cM+k Jhjke efUnj ,oa mldh lEifRr ,oa O;oLFkkvksa esa fdlh Hkh izdkj dk okn fookn ugha djsaxs ,oa vihykFkhZx.k }kjk cM+k Jhjke efUnj dh lEifRr;ksa esa Hkfo"; esa fdlh Hkh izdkj dh dksbZ gd] vf/kdkj dh ekax ugh djsxsA ¼,Q½ mHk;i{k ds e/; gq, bl jkthukes ds izdk'k esa egUr fnfXot;nkl dks cM+k Jhjke efUnj vadikr ekxZ mTtSu dk egUr ?kksf"kr fd;s tkus esa vihykFkhZx.k dks dksbZ vkifRr ugh gSA ¼th½ समझझतत dh mijksDr of.kZr 'krksZ ds vk/kkj ij ekuuh; U;k;ky; esa fopkjk/khu vihy esa izR;FkhZ dzekad 1 egUr fnfXot;nkl ds }kjk izLrqr dzkl vkCtsD'ku vihykFkhZx.k dks iw.kZ :Ik ls Lohdkj gSA ¼,p½ समझझतत dh Åij of.kZr 'krZs vihykFkhZx.k ,oa izR;FkhZ i{k dzekad 1 dks leku :Ik ls ikyuh; o cU/kudkjd gksxh] rFkk ftlesa mHk;i{k rFkk muds okfjlku dks fdlh Hkh izdkj dh dksbZ vikfRr djus dk vf/kdkj ugha gksxkA ¼vk;½s समझझतत dh Åij of.kZr 'krksZ ds vk/kkj ij orZeku esa LoxhZ; egUr fd'kksjnklth ds Ik'pkr~ muds f'k"; egUr fnfXot;nkl egUr ds in ij vklhu gSA Hkfo"; esa Hkh egUr fnfXot;nkl cM+k Jhjke efUnj ,oa mldh O;oLFkkvksa dk lapkyu egUr jgrs gq, dj ldsxs rFkk vius ckn egUr fnfXot;nkl ftls Hkh egUr fu;qDr djuk pkgs mUgsa egUr fu;qDr djus dk vf/kdkj gksxkA

In the light of the aforesaid terms and condition of the compromise, IA No. 1335/2022 stands allowed. As a consequence thereof, the impugned judgment and decree dated 9.5.2018 passed by 2nd Additional District Judge Ujjain in civil suit No. 32A/2013 is hereby set aside.

The present first appeal is accordingly allowed. Let a decree be drawn accordingly on the basis of the terms and conditions of the compromise arrived at between the parties. The compromise

FIRST APPEAL No. 1431 of 2018

petition should be treated as part of decree.

Certified copy as per rules.

(ANIL VERMA) JUDGE BDJ

Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.04.13 19:32:27 +05'30'