Smt.Jhabia vs Pannalal & Ors.
2022 Latest Caselaw 9813 MP

                                             1
                         IN THE HIGH COURT OF MADHYA PRADESH
                                      AT JABALPUR
                                              BEFORE
                            HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                      ON THE 20th OF JULY, 2022

                                  SECOND APPEAL No. 331 of 1997

                      Between:-
                      SMT.JHABIA (DEAD) THROUGH HER LRs.
                      1. SMT. SHANTIBAI W/O BABU GUJAR, AGED
                      ABOUT 55 YEARS, R/O VILLAGE TINKUHI
                      TAHSIL AND DISTRICT CHHINDWARA.

                      2 . SMT. JANKI W/O VINGAT GUJAR, AGED
                      ABOUT 50 YEARS, R/O HIWARA VASUDEO
                      TAHSIL AND DISTRICT CHHINDWARA.

                                                                        .....APPELLANT
                      (BY SHRI D.K. PALIWAL AND SMT. S. PALIWAL, ADVOCATES)

                      AND

                      1. PANNALAL SON OF GULAB, AGED ABOUT 53
                      YEARS.

                      2. SMT. DIPIYA BAI (DEAD) THROUGH HER LRs.
                      2.A- KAMAL SINGH S/O LATE SHOBHI, AGED
                      ABOUT 63 YEARS, R/O VILLAGE LAS, TEHSIL
                      MOHKHED, DISTRICT CHHINDWARA.

                      2.B- SMT. KAWASABAI W/O KISHTAP, AGED
                      ABOUT 73 YEARS, R/O VILLAGE WADA, TEHSIL
                      MOHKHED, DISTRICT CHHINDWARA.

                      2.C- SMT. CHAMPABAI WD/O MANNALAL, AGED
                      ABOUT 58 YEARS, R/O VILLAGE SATNOOR,
                      TEHSIL MOHKHED, DISTRICT CHHINDWARA.

                      2.D- SMT. LAXMIBAI W/O JAIDEO, AGED ABOUT
                      56 YEARS,     R/O VILLAGE MAU, TEHSIL
                      MOHKHED, DISTRICT CHHINDWARA.

                      3. SMT. DEOKI BAI (DEAD) THROUGH HER LRs.
                      MAHADEO S/O LALJU, AHED ABOUT 42 YEARS,
                      R/O     VILLAGE    MAU, TEHSIL MOHKHED,
Signature
 SAN      Not         DISTRICT CHHINDWARA.
Verified

Digitally signed by   4. THE STATE OF M.P., THROUGH               THE
RASHMI RONALD         COLLECTOR, CHHINDWARA.
VICTOR
Date: 2022.07.22
17:02:42 IST
                                   2
                                                           .....RESPONDENTS
        (BY SHRI DEVENDRA             SHUKLA,   PANEL     LAWYER      FOR
        RESPONDENT-4/STATE)

      Th is appeal coming on for hearing this day, t h e court passed the
following:
                                JUDGMENT

Heard on I.A. No.7443/2022.

2. Learned counsel for the appellants submits that in pursuance of the impugned judgment and decree dated 11/02/1997, execution proceedings were initiated by the respondents. During pendency of second appeal, the parties have settled their dispute in the execution proceedings through Lok Adalat by

filing application dated 14/07/2018, which in presence of both the parties was recorded by learned Executing Court. A copy of compromise deed dated 10/01/2018 was also placed before the Lok Adalat i.e. Third Civil Judge Class- I, Chhindwara, thereupon, the learned Court/Lok Adalat passed final order dated 14/07/2018.

3. Learned counsel for the appellants submits that in view of the aforesaid, nothing remains to be decided in the present second appeal and the same may be disposed of.

4. In view of the aforesaid submission of the learned counsel for the appellants and in view of the documents filed before this Court by way of application (I.A. No.7443/2022), the second appeal is disposed off.

(DWARKA DHISH BANSAL) JUDGE RS