Shufu And 5 Ors. vs Abdul Rehman And 4 Ors.
2022 Latest Caselaw 82 MP

 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                             F.A. No.267/2011
             (Shufu and others Vs. Abdul Rehman and others)
                                                                     -1-

Indore, dated 03/01/2022
          Parties through their counsel.

          Respondent No.4- Talachand is present in person. He is

directed to appear before the Principal Registrar of this Court today itself.

The Principal Registrar/ OSD is directed to examine the factum of genuineness of the application filed under Order 23 Rule 1 of CPC in respect of appellant No.4.

Late on:-

In compliance to the order of this Court dated 11.12.2021, the parties marked their appearance before the Principal Registrar on 11.12.2021 and on 03.01.2022 and the Principal Registrar has recorded his satisfaction in respect of factum of compromise. The order sheet reveals that the Principal Registrar has stated categorically that the parties have entered into a compromise as per their own sweet will, voluntarily and without any coercion or fraud in respect of the disputed propery, which is prima facie lawful.

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

"3 (1) xzke tkeyh rglhy [kjxksu fd d`f"k Hkqfe [kljk ua-

[email protected] jdck 12-5 ,[email protected] gsDVj oknxzLr Hkqfe ftldh prqlhZek fuEukuqlkj gS%& iwoZ && ldhukckbZ ifr djhe [kka fd d`f"k Hkqfe if'pe && [kljk uacj 119 fd Hkqfe mRrj && NVyxkWo ls tkeyh tkus dk dPpk jkLrk nf{k.k && xzke tkeyh o xzke eupSj dk dkdM gSA HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

F.A. No.267/2011 (Shufu and others Vs. Abdul Rehman and others)

mijksDr d`f"k Hkqfe ds laca/k esa vihykFkhZ Ø- 1 ls 3 ds }kjk fnukad [email protected]@2009 dks vihykFkhZ Ø- 4 ls 6 ds i{k esa fof/kor iaftØr foØ; i= Øekad ,&1682 fu"ikfnr dj fn;k gS] bl foØ;i= dks jsLiksMsUVl Lohdkj djrs gS vkSj bl jkthukek ds vk/kkj ij vihykFkhZ Ø- 4 ls 6] jsLiksMsaV Øekad 1 ls 4 ds i{k esa xzke tkeyh rglhy [kjxksu fd oknxzLr Hkqfe [kljk ua- [email protected] jdck 12-5 ,dM+ @5-058 gsDVj fd iwoZ fn'kk dh vk/kh Hkqfe ftldk jdc 6-24 ,[email protected] gsDVj gS dk iaftd`r foØ; i= jsLiksMsVl ds i{k es ;k mlds crk;s fdlh O;fDr ds i{k esa fu"ikfnr dj vf/kiR; Hkh ekSds ij lkSi nsxsA oknxzLr Hkqfe fd orZeku prqlhZek fuEukuqlkj gS%&

iwoZ && [k-u- [email protected]@3 ,oa [email protected]@1 fd Hkqfe if'pe && [k-u- [email protected] dk 'ks"k Hkkx tks jftLVMZ Hkqfe Lokeh rkjkpan] nhid] dUgS;kyky ds uke ls gSA mRrj & [k-u- 116 dk 'kkldh; jkLrk nf{k.k & tkeyh eapj dkdM jkLrk

2- mijksDr prqflZek ds vanj fd d`f"k Hkqfe ds foØ; gsrq izfrQy jkf'k [email protected]& :i;s jsLiksaMsVl }kjk iqoZ es vihykFkhZ Ø- 1 ls 3 dks iznku dj fn xbZ gSA jsLiksMsaVl ds foØ; i= ds iaft;u esa txus okyk lHkh O;; jsLiksMsV Ø- 1 ls 4 ogu djsxsA

3- ;g fd] vihykFkhZ Ø- 4 ls 6 ds LoRo] gd vf/kiR; fd ekSds ij 'ks"k oknxzLr Hkqfe jgsxhA ftldh orZeku prqlhZek fuEukuqlkj gS%&

iwoZ & [k-u- [email protected] fd 'ks"k Hkqfe tks jsLiksMsVl dks foØ; fd tk jgh gSA if'pe & [k- u- 119 fd Hkqfe mRrj & [k-u- 116 dk 'kkldh; jkLrk nf{k.k & tkeyh eapj dkdM jkLrk

4- ;g fd] vihykFkhZ Ø- 4 ls 6 mijksDr pj.k Ø- 3 ¼1½ es fy[khr prqflZek ds e/; okyh d`f"k Hkqfe dk foØ; i= jsLiksMsVl ds i{k es vkns'k fnukad ls 15 fnol ds vanj djsxsA

In light of the aforesaid terms and conditions of the compromise, the application i.e. I.A. No.7357/2021 filed under Order 23 Rule 3 of C.P.C. stands allowed. A decree be drawn up HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

F.A. No.267/2011 (Shufu and others Vs. Abdul Rehman and others)

accordingly in terms of the terms and conditions of the compromise arrived at between the parties.

With the aforesaid, present appeal is allowed. The judgment and decree dated 07.03.2011 passed by First Additional District Judge, Khargone, Pakshim Nimad in COS No.29A/2009 is set aside.

The compromise application i.e. I.A. No.7357/2021 shall be a part of the decree.

The parties shall bear their own costs.

C.C. as per rules.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2022.01.05 12:00:41 +05'30'