Shiv Prakash Shukla vs Santosh
2022 Latest Caselaw 4078 MP

                                      1
     IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                  BEFORE
                 HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA
                            ON THE 24th OF MARCH, 2022

                         FIRST APPEAL No. 97 of 2012

         Between:-
1.       SHIV PRAKASH SHUKLA S/O SHIV KUMAR
         SHUKLA , AGED ABOUT 49 YEARS, NEW MARKET
         KATRA WARD SAGAR

2.       SIDHARTH SHANKAR SHUKLA S/O SHIV CHAND
         SHUKLA , AGED ABOUT 24 YEARS, NEW MARKET,
         KATRA WARD, TEHSIL & DISTT. SAGAR

                                                                       .....APPELLANT
         (BY SHRI RAMBACHAN SAHU, ADVOCATE)

         AND

1.       SANTOSH S/O BUDDE @ VIRNDAWAN JAT , AGED
         ABOUT 48 YEARS, PATHARIYA JAT TEH. SAGAR

2.       MANOJ S/O BUDDE @ VRINDAWAN JAT , AGED
         ABOUT 40 YEARS, PATHARIYA JAT, TEHSIL &
         DISTT. SAGAR

3.       KAUSHALYA W/O BUDDE @ VRINDAWAN JAT ,
         AGED ABOUT 70 YEARS, PATHARIYA JAT, TEHSIL
         & DISTT. SAGAR

4.       BAHADUR SINGH S/O BUDDE @ VRINDAWAN
         SINGH JAT , AGED ABOUT 48 YEARS, PATHARIYA
         JAT, TEHSIL & DISTT. SAGAR

5.       COLLECTOR / DISTRICT MAGISTRATE THE STATE
         OF MADHYA PRADESH SAGAR

                                                                     .....RESPONDENTS
         (BY MS CHANDRA KANT PAL, PANEL LAWYER FOR THE STATE. )

      This appeal has come up for hearing on this day and the court passed the
following:
                                        ORDER

Both the parties have jointly filed an application bearing I.A.3003/2021, which is an application under Order XXIII Rule 3 of CPC for disposing of the appeal in terms of the compromise entered between the parties. In support of application, affidavits of both the rival parties have been filed.

The matter was referred to Registrar (Judicial-I) for verification of the compromise. The report of Registrar (Judicial-I) dated 10.08.2021 has been

received along with the statements of appellant No.2 and respondents No.1, 2 & 4.

Both accepted the aforesaid compromise. The Registrar verified the willingness of the parties, therefore, the aforesaid report and compromise both are accepted. Accordingly, I.A. No. 3003/2021 is allowed and the impugned judgment

and decree is modified as per the compromise.

Let decree be prepared in terms of the compromise, as brought on record by way of I.A.No.3003/2021.

Accordingly, this first appeal stands disposed of.

(ARUN KUMAR SHARMA) JUDGE Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2022.03.25 11:03:57 IST