Ramchandra vs Ritesh
2024 Latest Caselaw 21148 MP

Madhya Pradesh High Court

Ramchandra vs Ritesh on 5 August, 2024

                                                                 1                                SA-827-2021
                              IN     THE        HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           BEFORE
                                            HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                     ON THE 5 th OF AUGUST, 2024
                                                   SECOND APPEAL No. 827 of 2021
                                                            RAMCHANDRA
                                                                Versus
                                                         RITESH AND OTHERS
                           Appearance:
                                   Shri Manish Kumar Vijaywargiya, learned counsel for the appellant.
                                   Singh Manuraj Singh, learned counsel for the Respondent [R-1].

                                                                  ORDER

01. This Second Appeal has been filed under Section 100 of the CPC challenging the judgment and decree dated 11.02.2021 passed in Regular Civil Appeal No.25/2019 by District Judge, Shajapur arising out of the judgment and decree dated 11.05.2019 passed in Civil Suit No.112-A/2017 by 4th Civil Judge, Class- I, Shajapur has been admitted on the following substantial questions of law :-

"1 - अपीलीय यायालय ारा उभय प क ओर से करण म कये गये

अिभवचन व दये गये मो खक सा य के वपर त िनणय पा रत कर गंभीर ु ट नह क गयी है ? ओर या ऐसा िनणय थर रखे जाने यो य है ?

2 - या अपीलीय यायालय ारा वीकृ त त य के वपर त नयी कहानी बनाते हुए िनणय पा रत करने म गंभीर ु ट नह क गयी है ?

3- जहॉं वािम व के संबंध म कोई ववाद ना हो वहॉं टाई पंग ु ट के आधार पर वाद वाद म घोषणा मक ड ा करने का आिधकार नह ं है ?"

02. An application under Order 23 Rule 3 of the CPC supported with an affidavit has been filed which was verified by the Principal Registrar/OSD on 01.08.2024 in terms of compromise filed through I.A.No.7012/2024. Both the parties

2 SA-827-2021 have agreed to settle the appeal as per the terms of compromise filed by the parties which are as under :-

" यह क वचारण यायालय ारा वाद का वाद ड करते हुए यह सहायता दान

क क शेष भूिम 0.18 के संबंध म ितफल अदा कर ितवाद .01 व य प िन पा दत

करवाये। अपीलीय यायालय ारा उ िनणय को अपा त कर दया।

                                        यह क, अपीलीय यायालय ारा पा रत िनणय व ड               के व    अपीलाथ   ारा

                                अपील      तुत क गई जो क वचारण हे तु वीकार क जा चुक है

                                        यह क अपीलाथ व        यथ     .01 के म य समझौता हो गया है तथा अपीलाथ

                                 वचारण यायालय क ड           के पालन म कोई सहायता नह ं चाहता है , उ      दशा म यह

                                आवेदन      तुत कया जा रहा है तथा समझौता आवेदन के साथ संल न है । उ        समझौता

                                लेख के अनुसार ड       दान कया जाना याय संगत होगा।

                                        यह क आवेदन प स ावनापूवक          तुत है ।"

03. Accordingly, the defendant is not required to execute the sale deed of 0.82 R.A. of Survey No.209/3 situated at village Sannpkheda, Tehsil and District Shajapur in favour of the plaintiff. Other directions of the First Appellate Court are quashed. I.A.No.7012/2024 shall be part of the decree.

04. In view of the aforesaid, present second appeal is disposed of.

05. A compromise decree be drawn accordingly.

(GAJENDRA SINGH) JUDGE

VS