Mohammad Jarif vs Union Of India
2024 Latest Caselaw 13779 MP

Madhya Pradesh High Court

Mohammad Jarif vs Union Of India on 11 May, 2024

                                                           1                               FA-613-2006
                            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
                                               FIRST APPEAL No. 613 of 2006

                           BETWEEN:-
                           MOHAMMAD JARIF S/O MOHAMMAD SHAFI, AGED
                           ABOUT 38 YEARS, OCCUPATION: BUSINESS GUDRI
                           CHOWK, MANDSAUR (MADHYA PRADESH)

                                                                                      .....APPELLANT
                           (BY SHRI VISHAL LASHKARI - ADVOCATE)

                           AND
                           1.    UNION OF INDIA MINISTRY OF FINANCE, NEW
                                 DELHI (MADHYA PRADESH)

                           2.    DEPUTY NARCOTICS COMMISSIONER NEEMUCH
                                 (MADHYA PRADESH)

                           3.    STATE  OPF  MADHYA    PRADESH VALLABH
                                 BHAVAN BHOPAL (MADHYA PRADESH)

                           4.    COLLECTOR,     DISTRICT MANDSAUR (MADHYA
                                 PRADESH)

                           5.    MOHAMMAD SHAKIR S/O MOHAMMAD SHAFI,
                                 AGED ABOUT 40 YEARS, OCCUPATION: BUSINESS
                                 SUB-JAIL MANDSAUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS

(SHRI RISHI AGRAWAL, LEARNED COUNSEL FOR THE RESPONDENT NO.5)

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

AWARD

2 FA-613-2006 In terms of the compromise arrived at between the appellant Mohammad Jarif and respondent no.5 Mohammad Shakir, the First Appeal No.613/2006 arising out of judgment and decree dated 29.09.2006 in Civil Suit No.7-A/2004 by Third Additional District Judge, Mandsaur is disposed of recording the compromise as below:-

"7.1 यह है िक अपीलांट मोहम्मद जरीफ एवं रेस्पांडट मांक-5 मोहम्मद शाक र ारा र जस्टड िव य प िदनांक 05-09-1974 के माध्यम से संयक ु ्त प से भवन मांक -88 ( बाद म जसका नम्बर बदलकर 97 हआ ) वतमान नम्बर -103 खानपुरा गे ट, गुदरी चौक मंदसौर य िकया गया था जो िक मोहम्मद जरीफ एवं मोहम्मद शाक र क संयक ु ् त मालक एवं आ धपत्य का है।

7.2 यह है िक उभयप एक-दस ु रे के िव उक्त र जस्टड िव य प के आधार पर कोई िववाद नही करेगे एवं उभयप ो को अपने-अपने िहस्से का अंतरण ै ्छा अनुसार करने का अ धकार रहेगा । बटवारा करवाकर स्वच 7.3 समझौता आवेदन प िड का भाग रहेगा। 7.4 यह है िक वाद का सम्पूण व्यय उभयप अपना-अपना वहन करेगे।"

The I.A.No.4572/2024 comprising the compromise will be of part of the award. The Court fees paid shall be refunded to the parties as per law and certificate be issued.

                                (GAJENDRA SINGH)                                     (YASHPAL RATHORE)
                                     MEMBER                                              MEMBER
                           VS