Anurag Shukla vs Sanjeev
2022 Latest Caselaw 3537 MP

IN THE HIGH COURT OF MADHYA PRADESH : AT JABALPUR
              BEFORE LOK ADALAT

 HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                  &
     SHRI KAPIL PATWARDHAN, ADVOCATE

                    ON THE 12th OF MARCH, 2022

                     FIRST APPEAL NO.1316/2017

 Between:-

 1.          ANURAG SHUKLA, S/O. SHRI KAMAL
             NARAYAN SHUKLA, AGED ABOUT 32
             YEARS, BY OCCUPATION CIVIL ENGINEER,
             R/O. KHAN COLONY, CHHINDWARA,
             TAHSIL AND DISTRICT-CHHINDWARA (M.P.)
                                                                                       ...APPELLANT/
                                                                                        DEFENDANT
 (BY SHRI RUPESH SINGH THAKUR-ADVOCATE)

 AND

 1.          SANJEEV, S/O. DHANYA KUMAR SINGHAI,
             AGED ABOUT 45 YEARS, R/O. GOLGUNJ,
             CHHINDWARA, TAHSIL AND DISTRICT
             CHHINDWARA (M.P.)
                                                                                       ..RESPONDENT/
                                                                                         PLAINTIFF
 (BY SHRI JAIDEEP SIRPURKAR-ADVOCATE)
 .................................................................................................................
           This appeal coming on for order this day, the court passed the
 following:

                                                  ORDER

Both the parties submit that they are ready and willing to resolve their dispute voluntarily with free consent and without undue pressure.

Compromise is verified by Registrar (Judl-II) on 12.03.2022.

Heard on I.A. No.9133/2021, an application under Order 23 Rule 3 of the Code of Civil Procedure for compromise.

The parties have amicably settled the disputes and differences between them and have reached a compromise out of court. The terms of compromise are as follows :

A. That the impugned judgment and decree dated 29.11.2017 passed in favour of the respondent stands quashed and set aside.

B. That rights flowing in favour of the respondent under the impugned judgment and decree dated 29.11.2017 cease to have any effect.

C. That the parties agree that any decree passed in Civil Suit No.44A/2014 pending before the Civil Court, Chhindwara (M.P.) shall bind the parties and the parties shall abide by the same.

In view of aforesaid compromise, the appeal stands disposed of on aforesaid terms and conditions. This order shall be read with the compromise verified by Registrar (Judl-II) on 12.03.2022.

Certified copy as per rules.

  (PRAKASH CHANDRA GUPTA)                               (KAPIL PATWARDHAN)
         MEMBER                                              MEMBER




  RC

MRS RASHMI

Digitally signed by MRS RASHMI CHIKANE PASWAN DN: c=IN, o=HIGH COURT OF MADHYA PRASESH, ou=HIGH COURT OF MADHYA

CHIKANE PRASESH, postalCode=482007, st=Madhya Pradesh, 2.5.4.20=a888d2b3c97dfbac2eb4b3f98f21d08

PASWAN d2e8bbaded0bbf56c1a9b88ecb22f003a, cn=MRS RASHMI CHIKANE PASWAN Date: 2022.03.15 11:19:40 +05'30'