Ramswaroop vs Veer Singh
2023 Latest Caselaw 14136 MP

                                  1
 IN       THE    HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
    HON'BLE SHRI JUSTICE ROOPESH CHANDRA VARSHNEY
                    ON THE 28 th OF AUGUST, 2023
                     FIRST APPEAL No. 320 of 2010

BETWEEN:-
RAMSWAROOP S/O LAXMAN SINGH, AGED ABOUT 39
YEARS, OCCUPATION: KRISHI, R/O GRAM RAJAUDA,
TEHSIL NATERAN, DISTRICT VIDISHA (MADHYA
PRADESH)

                                                               .....APPELLANT
(BY SHRI INDRA SINGH ASTHANA - ADVOCATE)

AND
VEER SINGH S/O SHRIRAM SINGH, AGED ABOUT 38
Y E A R S , OCCUPATION: KRISHI, R/O   GRAM
RAJAUDA,TEHSIL NATERAN, DISTRICT VIDISHA
(MADHYA PRADESH)

                                                             .....RESPONDENT
(NONE)

      T h is appeal coming on for       orders this day, t h e court passed the
following:
                                   ORDER

Heard on IA. No. 3124 of 2023, an application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908.

This appeal by defendant is directed against the judgment and decree dated 23/9/2010 passed by Additional Judge to the Court of Second Additional District Judge (FTC),Ganj Basoda, Vidisha in Civil Suit No.3- A/2010.

After notice respondent has entered appearance. O n perusal of the averments in the application, it appears that both the

parties have entered into the compromise and settled their disputes and differences amicably. Statements of the parties have also been recorded before the Principal Registrar of this Court on 22/8/2023 in terms of the order passed by this Court on 8/8/2023 itself.

In view of the aforesaid, this appeal is disposed of with the following order:

(i) That the terms and conditions mentioned in the application under reference (I.A.No. 3124/2023) shall be binding upon the parties;

(ii) Impugned judgment and decree passed by court below is modified accordingly;

(iii) The Registry shall draw a decree in terms of the compromise recorded in the application vide IA. No3124/2023.

(ROOPESH CHANDRA VARSHNEY) JUDGE JPS/-

JAI PRAKASH Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e38ce14

SOLANKI fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433EBD48A E4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2023.08.29 10:29:05 +05'30'