Ram Ratan vs Kaushal Prasad
2024 Latest Caselaw 6584 MP

Madhya Pradesh High Court

Ram Ratan vs Kaushal Prasad on 4 March, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                                ON THE 4 th OF MARCH, 2024
                                             SECOND APPEAL No. 1295 of 2011

                           BETWEEN:-
                           1.    RAM RATAN S/O HIRA LAL SAHU, AGED ABOUT
                                 36 YEARS, R/O VILL JAMUA TAH AND DISTT.
                                 SINGRAULI (MADHYA PRADESH)

                           2.    SMT. SUNITA CHAURASIYA W/O MANOJ KUMAR
                                 CHAURASIYA, AGED ABOUT 23 YEARS R/O VILL.
                                 WAIDHAN, TAHSIL & DISTT. SINGRAULI
                                 (MADHYA PRADESH)

                                                                                      .....APPELLANTS
                           (BY SHRI DILIP PARIHAR - ADVOCATE)

                           AND
                           1.    KAUSHAL PRASAD S/O CHINGU SAHU AGED
                                 ABOUT 81 YEARS (SINCE DEAD) THROUGH LRS.
                                 RAMJI SHAH S/O LATE SHRI KAUSHAL PRASAD
                                 AGED ABOUT 61 YEARS R/O VILLAGE KARAMI
                                 POST   MOKROHAR     TAH.   MADA   DISTT.
                                 SINGRAULI (MADHYA PRADESH)

                           2.    STATE OF MADHYA PRADESH THROUGH
                                 COLLECTOR/DISTRICT SINGRAULI (MADHYA
                                 PRADESH)

                                                                                    .....RESPONDENTS
                           (NONE FOR THE RESPONDENT NO. 1 AND SHRI RAJEEV PANDEY -
                           PANEL LAWYER FOR THE RESPONDENT NO. 2)

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

At the outset, learned counsel for the appellants submits that in this second appeal, basically suit property i.e. Khasra No. 52 area 0.113 aare

situated at Gram Baliyari, Khasra No. 103/1 village Jamua is involved.

Subsequently, there was another round of litigation between the parties and in RCSA 38-A/2010 judgment and decree has been passed on 12.9.2011 by Additional District Judge, Waidhan, Distt. Singrauli.

Compromise has been made between the parties, therefore, this second appeal has become infructuous and therefore, learned counsel for the appellants seeks withdrawal of this second appeal.

Accordingly, as per submission, this second appeal is disposed off as withdrawn.

Let a copy of this order be sent to the concerned Court along with

record.

(AVANINDRA KUMAR SINGH) JUDGE vkv /-