Dharmesh Thakur vs Shri Chand
2024 Latest Caselaw 13771 MP

Madhya Pradesh High Court

Dharmesh Thakur vs Shri Chand on 11 May, 2024

                                                            1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                BEFORE LOK ADALAT
                                        HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                         &
                                               SHRI YASHPAL RATHORE
                                                  ON THE 11 th OF MAY, 2024
                                              SECOND APPEAL No. 995 of 2023

                           BETWEEN:-
                           DHARMESH THAKUR S/O CHELARAM THAKUR, AGED
                           ABOUT 58 YEARS, OCCUPATION: BUSINESS SENETARI
                           POINT, 29/1, PATIDAR STUDIO KE PASS, M.P. NAGAR,
                           ZONE SECOND, BHOPAL (MADHYA PRADESH)

                                                                                         .....APPELLANT
                           (BY SHRI VINAY PRATAP SINGH - ADVOCATE FOR THE APPELLANT)

                           AND

                           SHRI CHAND S/O NANDRAM FERWANI, AGED ABOUT
                           81 YEARS, OCCUPATION: BUSINESS 7-B, PREM NAGAR,
                           INDORE (MADHYA PRADESH)

                                                                                     .....RESPONDENTS

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

following:

AWARD The parties have filed document i.e Serial No. 2948 dated 11.05.2024 for recording of compromise between them as mentioned in the application.

T he parties have submitted during pendency of this appeal they have arrived at an amicable settlement between them in respect of the dispute involved in this appeal. They have reproduced the terms of the compromise in their application. We have inquired from the parties as regards the compromise

who have affirmed the same. The compromise has been arrived at between them willingly and out of their own free will, and no threat, force or undue influence has been exercised on them for the same. They have understood the terms of the compromise and have prayed for recording of the compromise between them and for the disposal of the appeal in terms there of.

Having gone through the averments as made in the application we are satisfied that the parties have arrived at the compromise between them willingly and out of their own will. The compromise is just and lawful and deserves to be recorded and it is recorded as below :-

a ) . Appellant/Defendant Dharmesh Thakur shall pay the amount of Rs. 1,00,000/- to respondent/plaintiff in full satisfaction of judgment and decree dated 16.09.2019 passed by 15th Civil Judge, Class-I in RCSB-470-B/2017.

b). Compromise filed by both the parties shall be the part of the award.

c). Court fees paid by the parties shall be refunded, as per law.

With the aforesaid, the appeal stands disposed of.

                              (GAJENDRA SINGH)                                      (YASHPAL RATHORE)
                                   MEMBER                                               MEMBER
                           rashmi