Raj Kumar vs Awadhesh Parihar
2023 Latest Caselaw 2365 MP

 IN THE HIGH COURT OF MADHYA PRADESH
             AT JABALPUR
                         BEFORE
     HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
              ON THE 9th OF FEBRUARY, 2023
                 FIRST APPEAL No. 130 of 2002

BETWEEN:-
1.   RAJ KUMAR S/O SHRI KRISHNA
     KUMAR    GAKKHAR,     AGED
     ABOUT 30 YEARS, R/O KUMAR
     BHAWAN,          BALAGUNJ,
     HOSHANGABAD       (MADHYA
     PRADESH)
2.   DEEPTI D/O SHRI KRISHNA
     KUMAR    GAKKHAR,    AGED
     ABOUT 20 YEARS, R/O KUMAR
     BHAWAN,          BALAGUNJ,
     HOSHANGABAD       (MADHYA
     PRADESH)

3.   KRISHNA KUMAR GAKKHAR
     S/O SHRI HIRALAL GAKKHAR,
     AGED ABOUT 65 YEARS R/O
     KUMAR BHAWAN, BALAGUNJ,
     HOSHANGABAD        (MADHYA
     PRADESH)
     [DELETED AS PER ORDER DATED
     30.01.2023]

                                                .....APPELLANTS
(BY SHRI ISTEYAQ HUSAIN - ADVOCATE)

AND
1.   AWADHESH    PARIHAR    S/O
     RAMSINGH PARIHAR, AGED
     ABOUT 43 YEARS, R/O SADAR
     BAZAR,      HOSHANGABAD
     (MADHYA PRADESH)
                                                            F.A. No.130/2002



2.   BHAGGU ALIAS MANDORI S/O
     JAGANNATH    JADAM,    AGED
     ABOUT 49 YEARS, R/O VILLAGE
     MALAKHEDI,    TAHSIL    AND
     DISTRICT      HOSHANGABAD
     (MADHYA PRADESH)
3.   THE  STATE   OF  MADHYA
     PRADESH   THROUGH   THE
     COLLECTOR   HOSHANGABAD
     (MADHYA PRADESH)
                                                    .....RESPONDENTS
(RESPONDENT NO.1 BY SHRI UMESH TRIVEDI - ADVOCATE,
NONE FOR RESPONDENT NO.2 THOUGH SERVED AND
RESPONDENT NO.3/STATE BY MS. PAPIYA GHOSH - PANEL LAWYER )

      This appeal coming on for orders this day, the court passed the

following:

                              JUDGMENT

This First Appeal under Section 96 of CPC has been filed against the judgment and decree dated 08/02/2002 passed by District Judge, Hoshangabad, in Civil Suit No.20-A/1999, by which the suit filed by respondent No.1/ plaintiff for specific performance of contract was decreed.

2. The case of the respondent No.1/ plaintiff was that an agreement to sale was executed by the defendant No.1 and thereafter sale-deed dated 08/05/1987 was executed by the original seller / respondent No.2 in favour of the appellants / defendants No.2 and 3.

3. On 30/01/2023, a statement was made by the counsel for the appellants that there is a possibility of amicable settlement and accordingly, the parties were directed to appear before the Director, F.A. No.130/2002

Mediation Centre, Jabalpur on 04/02/2023. The appellants as well as the respondent No.1 - Awadhesh Parihar appeared before the Mediator on 04/02/2023 and the mediation was successful and the Mediator submitted his report accordingly.

4. It is submitted by the counsel for the parties that so far as the respondent No.2 is concerned, he is not the contesting party because he had executed an agreement to sell in favour of the plaintiff/ respondent No.1 but executed a sale-deed in favour of appellants/ defendants No.2 and 3. Therefore, the contesting parties are the appellants and the respondent No.1 and they have amicably settled their dispute, therefore on the basis of the report submitted by the Mediator, a compromise decree may be passed and they may be exempted from filing an application under Order 23 Rule 3 of CPC.

5. On the basis of joint submission made by the counsel for the parties, the parties are exempted from filing an application under Order 23 Rule 3 of CPC because the mediation report is based on the statements made by them before the Mediator on 04/02/2023.

6. Accordingly, this appeal is allowed and the compromise decree is passed on the following terms and conditions which were agreed upon by the parties in the mediation held on 04/02/2023:-

"01- nksuksa i{kdkj bl ckr ij lger fd mDr fooknxzLr laifRr tks fd gks'kaxkckn fiifj;k esu jksM esa fLFkr gS ftldk Hkwfe [kljk [email protected] gS ,oa ftldk jdck 0-642 gsDVs;j gS] bl mYysf[kr Hkwfe esa ls 3025 oxZQhV Hkwfe dks NksMdj 'ks"k Hkwfe vihykFkhZ ds }kjk izR;[email protected] vo/ks'k ifjgkj ds uke ¼dafMdk &2 esa mYysf[kr 3025 oxZ QhV Hkwfe dks NksMdj½ dkuwuh :i ls jftLVªh ds ek/;e ls izR;FkhZ F.A. No.130/2002

dzekad&1 vo/ks'k ifjgkj ds uke dkjokbZ tk;sxh ftldk jftLVªh [kpZ vihykFkhZ ogu djsx a sA 02- mijksDr df.Mdk esa of.kZr Hkwfe tks fd 0-642 gsDVs;j gS mlesa ls 55 ¼iwoZ ls if'pe½ x 55 ¼mRrj ls nf{k.k½ vFkkZr 3025 oxZQhV Hkwfe ftlds iwoZ esa jktLFkku VkbZy 'kkWi] ftlds nf{k.k esa gks'kaxkckn fiifj;k esu jksM rFkk mRrj esa [kljk uacj [email protected] dh 'ks"k Hkwfe ,oa if'pe esa [kljk uacj [email protected] dh 'ks"k Hkwfe fLFkr gS dk ekfydkuk gd vihykFkhZ dzekad 01 ,oa 02 nksuksa ds uke ij jgsxk vFkkZr mijksDr 0-642 gsDVs;j Hkwfe esa ls 3025 oxZQhV Hkwfe dk ekfydkuk gd vihykFkhZ dzekad 01 ,oa 02 dk jgsxk 'ks"k Hkwfe izR;FkhZ vo/ks"k ifjgkj ds uke jgsxhA mDr Hkwfe foHkktu gsrq uD'kk izLrqr fd;k x;k gS tks fd e/;izns'k daI;wVjhd`r Hkw&vfHkys[k ds }kjk fudkyk x;k ftlesa lh-,y-vkj- uacj 11053074677 o"kZ 2022&23 fnukad 02-02-2023 le; 13%35 cts vafdr gS ftlesa vihykFkhZ ds }kjk izkIr dh tkus okyh Hkwfe dks uD'ks esa yky jax ls fpfUgr fd;k x;k gS ftldh pkSgn~nh A,B,C,D ds :i esa crkbZ xbZ gSA ;g izLrqr uD'kk ehfM,'ku izfrosnu ,oa vkxkeh vkns'k dk Hkkx gksxkA 03- vihykFkhZx.k ,oe~ izR;FkhZ dzekad&[email protected] df.Mdk dzekad &02 esa foHkkftr gksus okyh Hkwfe esa vius uke ntZ djkus gsrq vko';d dkuwuh dk;Zokgh eku~uh; mPp U;k;ky;

ls vkns'k gksus ds mijkar rhu ekg ds Hkhrj laiUu djk;saxsA 04- df.Mdk dzekad 02 esa of.kZr Hkwfe [kljk [email protected] ds nks Hkkxksa esa foHkkftr gksus ds i'pkr~ vihykFkhZx.kksa ds i{k esa 3025 oxZQhV ,oa 'ks"k Hkwfe izR;FkhZ ds i{k esa gksus ds i'pkr~ nksuksa i{kdkj ,d&nwljs dh Hkwfe ij fdlh rjg dk gLr{ksi ugha djsx a s vkSj u gh dksbZ okn ;k ifjokn fdlh Hkh U;k;ky; esa izLrqr djsx a s tc rd dh e/;LFkrk vuqc/a k esa of.kZr 'krksZa ,oa ekuuh; mPp U;k;ky; ds }kjk ikfjr vkns'k dk mYya?ku u gksA 05- ftyk U;k;ky; gks'kaxkckn ds vkns'kkuqlkj 46][email protected]& :i;s dh jkf'k tks fd izR;FkhZ ds }kjk vihykFkhZ ds fy, ftyk U;k;ky; esa tek dh xbZ Fkh og orZeku esa ftyk U;k;ky; esa tek gSA mDr jkf'k nksuksa i{kksa dh lgefr ls izR;FkhZ vo/ks'k ifjgkj okil izkIr djsaxsA^^ F.A. No.130/2002

7. The map attached with the mediation report shall also be treated as part of this compromise decree.

8. Ex consequenti, the judgment and decree dated 08/02/2002 passed by District Judge, Hoshangabad, in Civil Suit No.20-A/1999, is hereby modified to the extent mentioned above.

9. A compromise decree be drawn accordingly.

10. The appeal is finally disposed of.

(G.S. AHLUWALIA) JUDGE

shubhankar Digitally signed by SHUBHANKAR MISHRA Date: 2023.02.09 18:52:19 +05'30'