Madhya Pradesh High Court
Smt Manjurani Singhal vs Smt Neelam Gupta on 4 September, 2023
Author: Sunita Yadav
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SMT. JUSTICE SUNITA YADAV
ON THE 4 th OF SEPTEMBER, 2023
FIRST APPEAL No. 700 of 2023
BETWEEN:-
1. SMT MANJURANI SINGHAL W/O SHRI
DEENDAYAL SINGHAL, AGED ABOUT 65 YEARS,
JIWAJIGANJ MORENA (MADHYA PRADESH)
2. SMT PRABHA DEVI W/O SHRI SHYASUNDAR
GUPTA, AGED ABOUT 49 YEARS, HANUMAN
CHOURAHA, SADAR BAZAR, MORENA (MADHYA
PRADESH)
3. SMT MITHLESH W/O SHRI SHYAMSUNDAR
GUPTA, AGED ABOUT 45 YEARS, DATTPURA
MORENA (MADHYA PRADESH)
4. SMT SANDHYA MAHESHWARI W/O SHRI VINOD
KUMAR MAHESHWARI, AGED ABOUT 62 YEARS,
CHHOTI BAJARIA MORENA (MADHYA PRADESH)
5. SMT SAMTA JAIN W/O SHRI DEVENDRA JAIN
KASHI MENTION, LALITPUR COLONY, GWALIOR
(MADHYA PRADESH)
6. SMT MADHU JAIN W/O SHRI SATISH JAIN SINGH
BIHAR COLONY, GWALIOR (MADHYA PRADESH)
7. LAXMINARAYAN GARG S/O SHRI
DWARIKAPRASAD, AGED ABOUT 60 YEARS
8. SMT RADHARANI W/O SHRI LAXMINARAYAN
GARG, AGED ABOUT 57 YEARS,
BOTH R/O GALI NO.1 PURANI JEEN, MORENA
(MADHYA PRADESH)
.....APPELLANT
(SHRI K.N.GUPTA- LEARNED SENIOR COUNSEL WITH SHRI RINKU
SHAKYA- COUNSEL FOR THE APPELLANTS).
AND
Signature Not Verified
Signed by: VIPIN KUMAR
AGRAHARI
Signing time: 06-09-2023
10:28:25 AM
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1. SMT NEELAM GUPTA W/O SHRI RAKESH GUPTA
D/O LATE SHRI TRILOKINATH GUPTA, AGED
ABOUT 56 YEARS, 128/116 BLOCK KIDWAI NAGAR
(UTTAR PRADESH)
2. SMT POONAM GUPTA W/O SHRI ARUN GUPTA D/O
LATE SHRI TRILOKINATH GUPTA, AGED ABOUT
52 YEARS, R/O, C/O RAHUL JAIN, BIDLA CEMENT
WALE, NEAR WINDER SCHOOL, NAYA BAZAR
GWALIOR (MADHYA PRADESH)
3. RAJEEV GUPTA S/O SHRI TRILOKINATH, AGED
ABOUT 58 YEARS
4. ARUN KUMAR GUPTA S/O SHRI DINESHCHAND
GUPTA, AGED ABOUT 40 YEARS, R/O PORSA,
DISTRICT MORENA (MADHYA PRADESH)
5. RAJEEV GUPTA S/O SHRI DINESHCHAND GUPTA,
AGED ABOUT 44 YEARS, SADAR BAZAR, SARAFA
BAZAR MORENA, (MADHYA PRADESH)
6. SANJEEV GUPTA S/O SHRI TRILOKINATH, AGED
ABOUT 54 YEARS, SADAR BAZAR SARAFA BAZAR
MORENA (MADHYA PRADESH)
7. AKASH GUPTA, AGED ABOUT 40 YEARS, SARAFA
BAZAR, MORENA (MADHYA PRADESH)
8. PAWAN GUPTA, AGED ABOUT 42 YEARS, SARAFA
BAZAR, MORENA (MADHYA PRADESH)
9. SANJAY GUPTA, AGED ABOUT 45 YEARS, SARAFA
BAZAR, MORENA (MADHYA PRADESH)
10. PRADEEP GUPTA, AGED ABOUT 47 YEARS,
SARAFA BAZAR, MORENA (MADHYA PRADESH)
11. DEEPAK GUPTA, AGED ABOUT 60 YEARS, SARAFA
BAZAR, MORENA (MADHYA PRADESH)
12. SMT SAROJ GUPTA W/O LATE SHRI MUNNALAL
GUPTA, AGED ABOUT 76 YEARS, SARAFA BAZAR,
MORENA (MADHYA PRADESH)
13. SMT URMILA GURJAR W/O LATE SHRI LAXMAN
SINGH GURJAR, AGED ABOUT 57 YEARS, NEAR
GALLA MANDI NAINAGARH ROAD MORENA
(MADHYA PRADESH)
Signature Not Verified
Signed by: VIPIN KUMAR
AGRAHARI
Signing time: 06-09-2023
10:28:25 AM
3
14. JAIVEER SINGH GURJAR S/O LATE SHRI LAXMAN
SINGH, AGED ABOUT 36 YEARS, NEAR GALLA
MANDI NAINAGARH ROAD, MORENA (MADHYA
PRADESH)
15. CHANDRAMOHAN SINGH GURJAR S/O LATE SHRI
LAXMAN SINGH GURJAR, AGED ABOUT 30
YEARS, NEAR GALLA MANDI NAINAGARH ROAD,
MORENA (MADHYA PRADESH)
16. YOGENDRA SINGH GURJAR S/O SHRI BANWARI
SINGH, AGED ABOUT 25 YEARS, IN FRONT OF
MANDAL PANCHAYAT JIWAJIGANJ MORENA
(MADHYA PRADESH)
.....RESPONDENTS
(SHRI SANTOSH AGRAWAL, SHRI RAHUL YADAV & SHRI GIRRAJ
SINGHAL, LEARNED COUNSEL FOR THE RESPONDENTS)
T h is appeal coming on for orders this day, t h e cou rt passed the
following:
ORDER
Heard on I.A. No.3941/2023 & IA No.3935/2023 applications under
Order 23 Rule 3 of C.P.C. for disposal of this first appeal on the basis of
compromise arrived at between the parties.
It is informed to the Court that parties have settled the dispute by way of
compromise and, therefore, both the parties do not wish to pursue the present
piece of litigation. Hence, the aforesaid applications be allowed.
I n compliance of order dated 26/07/2023 passed by this Court, the
factum of compromise has been verified by the Principal Registrar of this
Court, who has recorded the statements of respondents as well as appellants
and has submitted a report dated 08.08.2023 that the parties have arrived at
compromise voluntarily, without any threat, inducement or coercion.
I n view of consensus arrived at between the parties and the aforesaid
applications which are duly supported by affidavits,I.A. No.3941/2023 & IA
Signature Not Verified
Signed by: VIPIN KUMAR
AGRAHARI
Signing time: 06-09-2023
10:28:25 AM
No.3935/2023, are hereby allowed.
T he impugned judgment and decree passed by learned trial Court is
hereby modified in terms of compromise.
The compromise decree be drawn in terms and conditions agreed
between the rival parties as mentioned in the aforesaid applications.
The applications (I.A. No.3941/2023 & IA No.3935/2023) shall be part
of decree.
The court-fee paid by appellants herein and plaintiffs before the trial
Court be refunded back.
Appeal stands disposed of.
(SUNITA YADAV)
JUDGE
vpn
Signature Not Verified
Signed by: VIPIN KUMAR
AGRAHARI
Signing time: 06-09-2023
10:28:25 AM
