Shrikant vs Narayan Singh
2023 Latest Caselaw 7955 MP

                                                             1



                                IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT I N D O R E
                                        BEFORE NATIONAL LOK ADALAT
                                      HON'BLE SHRI JUSTICE ANIL VERMA
                                                         &
                                               SHRI ANURAG GOEL

                                            ON THE 13th OF MAY, 2023
                                         SECOND APPEAL No. 303 of 1988

                          BETWEEN:-
                          SHRIKANT S/O RAMKARAN MAHESHWARI,
                          AGED : 38 YEARS, OCCUPATION : BUSINESS,
                          R/O  JEERAPUR,     DISTRICT   RAJGARH
                          (MADHYA PRADESH)
                                                                         .....APPELLANT
                          (BY SHRI AJAY MISHRA - ADVOCATE)

                          AND
                          NARAYAN SINGH (DECEASED) THROUGH
                          LEGAL REPRESENTATIVES:-

                          1. KAMAL SINGH S/O LATE NARAYAN
                          SINGH, AGED : 60 YEARS, R/O DIGON,
                          TEHSIL SUSNER, DISTRICT AGAR (MADHYA
                          PRADESH)

                          2. KAILASH SINGH S/O LATE NARAYAN
                          SINGH, AGED : 60 YEARS, R/O DIGON,
                          TEHSIL SUSNER, DISTRICT AGAR (MADHYA
                          PRADESH)

                          3. SMT. KRISHNA BAI W/O BAHADUR SINGH,
                          D/O LATE NARAYAN SINGH, AGED : 50
                          YEARS, R/O DIGON, TEHSIL SUSNER,
                          DISTRICT AGAR (MADHYA PRADESH)

                          4. SMT. RADHABAI W/O RAMNARAYAN, D/O




Signature Not Verified
Signed by: TEJPRAKASH
VYAS
Signing time: 5/18/2023
12:20:08 PM
                                                                2


                          LATE NARAYAN SINGH, AGED : 45 YEARS,
                          R/O   RAJAHEDI,  TEHSIL   JEERAPUR,
                          DISTRICT RAJGARH (MADHYA PRADESH)

                          5. SMT. NAURANG BAI W/O LATE NARAYAN
                          SINGH, AGED : 80 YEARS, R/O PIPALDA,
                          TEHSIL JEERAPUR, DISTRICT RAJGARH
                          (MADHYA PRADESH)
                                                                                 .....RESPONDENTS
                          (BY SHRI J. B. MEHTA - ADVOCATE)


                                This appeal coming on for conciliation this day, the Bench passed
                          the following:
                                                           ORDER

Shri Ajay Mishra, learned counsel along with appellant is present in person.

Shri J. B. Mehta, learned counsel along with all the legal representatives of respondent No.1 are present in person.

Before this Lok Adalat, both the parties have jointly filed an IA.No.3770/2023, which is an application under Order XXIII Rule 3 read with Section 151 of CPC for compromise. Due verification of the compromise has also been done and the same is well supported by the affidavits of the parties. Compromise is related with the subject matter of the suit property and is according to law.

This is an appeal preferred against the judgment and decree dated 19/07/1988 passed in Civil Appeal No.17-A/1984 by Additional District Judge to the Court of District Judge, Rajgarh (Biaora).

Learned counsel for the parties submit matter has been amicably settled between them and they have jointly filed this compromise

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 5/18/2023 12:20:08 PM

application. Learned counsel further submits that in future they will not take any legal action against each other in respect of the disputed property. The terms and conditions of the compromise are reproduced as under:-

**¼v½ ;g fd] mHk;i{k ;g r; djrs gS fd Jhdkar lEifRr ds lEiw.kZ ekfyd gSA lEifRr tks fd okMZ dz- iqjkuk 5 u;k&3] cq/kokfj;k cktkj] thjkiqj esa fLFkr gSA lEifRr iwoZ ls gh ttZj voLFkk esa FkhA orZeku esa lEifRr dsoy [kkyh IykWaV jg x;k gSA e`rd ukjk;.k flag ds leLr okfjlksa }kjk lEifRr dk lEiw.kZ dCtk le>kSrs vuqlkj Jhdkar dks lqiqnZ dj fn;k tkosxk A e`rd ukjk;.k flag ds leLr okfjlx.kksa dks Jhdkar dks oknksDr lEifRr ds ekfyd o vf/kiR; esa fdlh Hkh izdkj dh dksbZ vkifRr le>kSrs ds ifjikyu ds Ik'pkr~ ugh gSA ¼c½ ;g fd] Jhdkar }kjk e`Rkd ukjk;.k flag ds okfjlx.kksa dks bl le>kSrs ds rkjrE; esa le>kSrk Lohdkj djus dh fnukad vFkkZr U;k;ky; esa vkns'k dh fnukad dks jkf'k :- 10]00][email protected]& ¼v{kjh :- nl yk[k ek=½ :- dh jkf'k psd dz-

000032 cSad vkWaQ bafM;k] thjkiqj 'kk[kk ls vnk fd;s tkosaxs A ekuuh; U;k;ky; ds vkns'k ls le>kSrk Lohdkj djus ds mijkar fu.kZ; o t;i= ikfjr djus ds o mDr psd ds 07 fnol ds ckn 'ks"k jkf'k :- 10]00][email protected]& ¼v{kjh :- nl yk[k ek=½ psd dz- 000033 cSad vkWaQ bafM;k] thjkiqj 'kk[kk ds ek/;e ls vnk fd;s tkosaxs A ;fn Jhdkar }kjk fn;s x;s psd vukn`r gksrs gS] rks le>kSrk 'kwU; ekuk tkosxk] blh izdkj ;fn fdlh Hkh dkj.k ls le>kSrk Lohdkj ugh gksrk gS] rks ukjk;.k flag ds okfjlksas dks mDr jkf'k izkIr djus ds vf/kdkjh ugh gksaxs A mijksDr fn;k x;k izFke psd izkIr gksus ds i'pkr~ gh Jhdkar oknksDr lEifRr dk dCtk o mldk fuekZ.kdk;Z djus ds vf/kdkjh gksaxs A ¼l½ ;g fd] mijksDr oknksDr lEifRr ds lEca/k esa orZeku izdj.k ;k vU; izdj.k eas tks fdjk;s dh jkf'k ukjk;.k flag ;k muds okfjlx.kksa }kjk vf/kuLFk U;k;ky; ;k vU; U;k;ky;ksa esa tek djk;h xbZ gS] og jkf'k Jhdkar izkIr djus ds vf/kdkjh gksaxs] blesa ukjk;.k flag ds okfjlksa dks dksbZ Hkh vkifRr ;k mtj ugh gksxk

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 5/18/2023 12:20:08 PM

¼n½ ;g fd] mDr le>kSrk gksus ds i'pkr~ oknksDr lEifRr ds lEca/k esa fdlh Hkh izdkj dk dksbZ fookn 'ks"k ugh gSA mDr vuqlkj le>kSrk Lohdkj dj fMdzh cuk;s tkus ckcn~ ;ksX; vkns'k U;k; fgr esa ikfjr fn;k tkosa A ¼Q½ ;g fd] mHk;i{kksa }kjk le>kSrk fcuk fdlh Hk;ncko] u'kk ikuh ds loPN eu o fpr ds lkFk fu"ikfnr fd;k tk jgk gSA**

Both the parties have entered into a compromise voluntarily without any fear, threat, inducement or coercion in terms of the compromise arrived at between the parties in respect of the suit property. Parties present in person have been identified by their respective counsel.

Therefore, IA.No.3770/2023 is allowed in terms of the compromise petition and compromise petition is also taken on record. Two cheques of Rs.10,00,000/- each bearing cheque number 000032 and 000033 drawn on Bank of India, Jeerapur Branch have been handed over by the appellant Shrikant to the legal representatives of respondent No.1 before this Bench of Lok Adalat. Copy of the cheques be kept in the record.

In view of the aforesaid settlement, impugned judgment and decree dated 19/07/1988 passed by the First Appellate Court in Civil Appeal No.17-A/1984 is set aside and the judgment and decree passed by the trial Court dated 25/06/1984 in Civil Suit No.22-A/1982 is hereby affirmed with the modified contents as mentioned in compromise petition. It is further made clear that the parties to the compromise petition will not take any legal action against each other in future.

Let a decree be drawn accordingly.

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 5/18/2023 12:20:08 PM

Since this second appeal is decided on the basis of compromise before the National Lok Adalat, therefore, court fees paid by the appellant be refunded back in accordance with law.

Let a copy of this order along with the record be sent back to the concerned Courts below.

Certified copy as per rules.

                                  (JUSTICE ANIL VERMA)                    (ANURAG GOEL)
                                       MEMBER                                MEMBER
                          Tej




Signature Not Verified
Signed by: TEJPRAKASH
VYAS
Signing time: 5/18/2023
12:20:08 PM