Smt. Pushpa Tripathi vs Shikha Awasthi
2022 Latest Caselaw 13714 MP

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                             BEFORE
                                           HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                    ON THE 17th OF OCTOBER, 2022

                                                  FIRST APPEAL No. 339 of 2010

                                   BETWEEN:-
                                   SMT. PUSHPA TRIPATHI W/O PRAMOD
                                   TRIPATHI, AGED ABOUT 35 YEARS, MATHOL
                                   POST DONI PS NOWGAON DISTT. CHHATARPUR
                                   (MADHYA PRADESH)

                                                                                          .....APPELLANT
                                   (BY SHRI S K SHARMA-ADVOCATE)

                                   AND
                           1.      SHIKHA AWASTHI D/O TIRATH PRASAD
                                   AWASTHI, AGED ABOUT 6 YEARS, VILL.
                                   BAROHA TEH. LAUDHI DISTT. CHHATARPUR
                                   (MADHYA PRADESH)

                           2.      TIRATH PRASAD S/O RAMSWAROOP AWASTHI
                                   MATTHODHA CHOBAN, TAH. NOWGAON,
                                   DISTT. CHHATARPUR (MADHYA PRADESH)

                           3.      DISTRICT COLLECTOR THE STATE OF MADHYA
                                   PRADESH CHHATARPUR (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                                   (NONE)

                                 This appeal coming on for admission this day, th e court passed the
                           following:
                                                               ORDER

Heard on I.A.No.9893/2022, which is an application for compromise.

2. This Court vide order dated 19.09.2022 sent the matter before the Registrar (Judicial) for verification of compromise, in pursuance of which the parties to the appeal appeared before the Registrar (J-I), who recorded/verified the compromise regarding which the report dated 28.09.2022 of Registrar (J-I) Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 10/18/2022 11:56:56 AM

is available on record including the statements of the parties. By way of compromise, respondent-1/plaintiff is ready to withdraw the suit filed by her and is also ready for setting aside of the judgment and decree dated 23.03.2010 and she has no objection about the legality and validity of the registered sale deed dated 13.04.2006 in question. In view of the verification done by the Registrar (J-I), (I.A.No.9893/2022) is accepted and the Registry is directed to draw the decree in terms of the compromise.

3. It is made clear that I.A.No.9893/2022 shall be part of the decree.

4. With the aforesaid observations, this appeal is disposed of.

(DWARKA DHISH BANSAL) JUDGE sh

Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 10/18/2022 11:56:56 AM