Praduman Singh vs Samandar Singh
2024 Latest Caselaw 16459 MP

Citation : 2024 Latest Caselaw 16459 MP
Judgement Date : 31 May, 2024

Madhya Pradesh High Court

Praduman Singh vs Samandar Singh on 31 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                            1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                          BEFORE
     HON'BLE SHRI JUSTICE ROOPESH CHANDRA VARSHNEY
                    ON THE 31 st OF MAY, 2024
                 SECOND APPEAL No. 402 of 2009

BETWEEN:-
1.    PRADUMAN SINGH S/O S/O HARNAM SINGH
      MEENA , AGED ABOUT 50 YEARS,

2.    ANIRUDH SINGH S/O S/O HARNAM SINGH MEENA
      , AGED ABOUT 47 YEARS,

3.    RUDRESH S/O S/O HARNAM SINGH MEENA ,
      AGED ABOUT 43 YEARS,

4.    HARSWAROOP S/O S/O HARNAM SINGH MEENA ,
      AGED ABOUT 40 YEARS,

5.    RAKESH S/O S/O HARNAM SINGH MEENA , AGED
      ABOUT 39 YEARS,

6.    SHANTI BAIWD/O HARNAM SINGH , AGED ABOUT
      65 YEARS,
      ALL R/O VILL. KEETA KHEDI, TEH.CHACHODA,
      DISTT.GUNA (MADHYA PRADESH)

                                                   .....APPELLANTS
(BY SHRI SANTOSH AGRAWAL - ADVOCATE )

AND
1.    SAMANDAR SINGH S/O S/O HAJARI LAL MEENA ,
      AGED    ABOUT    45     YEARS,       R/O
      KEETAKHEDI,TEH.CHACHODA,DISTT.GUNA
      (MADHYA PRADESH)

2.    BHAGWATIBAID/O HAJARILAL W/O LAXMI
      NARAYAN MEENA , AGED ABOUT 50 YEARS, R/O
      RAMSINGHPUR (MADHYA PRADESH)

3.    SUMITRABAID/O HAJARILAL W/O BADRILAL
      MEENA , AGED ABOUT 48 YEARS, R/O VILL.TODI
      (MADHYA PRADESH)
                               2
4.       JATANBAID/O HAJARILAL W/O HARNARAYAN
         SINGH MEENA, AGED ABOUT 46 YEARS,: R/O
         KASOR, TEH.BYAWRA (MADHYA PRADESH)

5.       SARJOOD/O HAJARILAL W/O NARAYAN LAL
         MEENA    R/O LAKHANWAS, TEH.CHACHODA,
         DISTT.GUNA (MADHYA PRADESH)

6.       STATE   OF   M.P. THROUGH            COLLECTOR
         DISTT.GUNA (MADHYA PRADESH)

                                                              .....RESPONDENTS
(RESPONDENTS NO. 1 TO 5 BY SHRI ARMAN ALI - ADVOCATE )

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

Heard on IA. No.3733 of 2024 an application under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure, 1908.

This appeal by defendants is directed against the judgment and decree dated23/7/2009 passed by Second Additional District Judge, Guna in Civil Appeal No. 7-A/2009 confirming the judgment and decree dated 12/12/2006 passed by Civil Judge, Class I, Chachoda, District Guna in Civil Suit No.574/1996.

O n perusal of the averments in the application, it appears that both the parties have entered into the compromise and settled their disputes and differences amicably. Statements of the parties have also been recorded before the Principal Registrar of this Court on 30/5/2024 in terms of the order passed by this Court on 28/5/2014.

In view of the aforesaid, this appeal is disposed of with the following order:

(i) That the terms and conditions mentioned in the application under reference (I.A.No. 3733/2024) shall be binding upon the parties;

(ii) Impugned judgment and decree passed by court below is modified accordingly;

(iii) The Registry shall draw a decree in terms of the compromise recorded in the application vide IA. No.3733/2024.

(ROOPESH CHANDRA VARSHNEY) JUDGE JPS/-

JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT

PRAKASH OF MADHYA PRADESH BENCH GWALIOR, 2.5.4.20=287738d30aabaeda9b10cecdf179ce c865c7633f4cfb9e38ce14fcbb05b9522a, postalCode=474001, st=Madhya Pradesh, serialNumber=8D6BC1C9FCE36623D0BD6B8

SOLANKI 072A2D8C01433EBD48AE4F609F108CA8F8D E6B522, cn=JAI PRAKASH SOLANKI Date: 2024.06.01 09:55:43 +05'30'