Ramprasad vs Kamta Prasad
2024 Latest Caselaw 15034 MP

Madhya Pradesh High Court

Ramprasad vs Kamta Prasad on 20 May, 2024

                                                            1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                  ON THE 20 th OF MAY, 2024
                                             SECOND APPEAL No. 1109 of 2016

                           BETWEEN:-
                           1.    RAMPRASAD S/O CHAUDEY SINGH, AGED ABOUT
                                 55 YEARS,     R/O VILL. BAKASWAHA TEH.
                                 BAKASAWAHA DISTT. CHHATARPUR (MADHYA
                                 PRADESH)

                           2.    SHELCHANDRA S/O NANNELAL JAIN, AGED
                                 ABOUT 55 YEARS, VILLAE BHAGUA P.S BHAGUYA
                                 (MADHYA PRADESH)

                                                                                        .....APPELLANT
                           (BY SHRI SARVESH JAISWAL - ADVOCATE )

                           AND
                           1.    KAMTA PRASAD S/O HARIYA RAJPUT, AGED
                                 ABOUT   64  YEARS,   R/O BADHIYAN TEH.
                                 BADAMALEHARA      DISTT.    CHHATARPUR
                                 (MADHYA PRADESH)

                           2.    COLLECTOR CHHATTRPUR THE STATE OF
                                 MADHYA     PRADESH DSITT. CHHATARPUR
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI TAKMIL NASIR - ADVOCATE FOR THE RESPONDENT NO.1 AND
                           SHRI NARENDRA LODHI - PL FOR THE RESPONDENT NO.2/STATE )

                                 This appeal coming on for admission this day, th e court passed the
                           following:
                                                             ORDER

As per order dated 16.04.2024, Registrar J-II has submitted report with regard to verification of factum of compromise in terms of IA No. 6202/2024 filed under order 23 Rule 3 r/w 151 of CPC.

On perusal of report it is apparent that parties were present with their counsels and they were duly identified. Parties have entered into compromise with their own will and without any pressure or fear.

Accordingly, aforesaid IA is allowed. The judgment and decree passed by courts below are hereby set aside in view of the compromise entered into between the parties.

Registry is directed to drawn a decree in terms of compromise as mentioned in the aforesaid IA No. 6202/2024, which will be the part of the decree.

Parties shall bear their own costs.

Accordingly, this second appeal stands disposed off.

(BINOD KUMAR DWIVEDI) JUDGE Akm