Madhya Pradesh High Court
Jitendra Nagal vs Ashok on 22 August, 2025
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
1
NEUTRAL CITATION NO. 2025:MPHC-IND:23178
IN THE HIGH COURT OF MADHYA PRADESH
AT I N D O R E
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 22nd OF AUGUST, 2025
FIRST APPEAL No. 1062 of 2023
JITENDRA NAGAL
Versus
ASHOK AND OTHERS
Appearance:
Shri Pramod C. Nair - Advocate for the appellant.
Shri Shubham Santani - Advocate for the respondent no.1 to 4.
ORDER
Heard on I.A. No. 4571/2025, an application under order XXIII Rule
3 r/W Section 151 of CPC.
2. The Registrar of the Bench has submitted verification report in
furtherance of the order dated 23.06.2025. The Registrar has reported that
the appellant - Jitendra Nagal, respondent no.1 Ashok, respondent no.3 -
Sarita and respondent no.4 - Jyoti had appeared and verified the factum of
compromise. Respondent no.2 - Abhay Kumar did not appear before the
Registrar. Appellant no.2 and respondent no.1, 3 and 4 have stated on affi-
davit that they have entered into compromise without any undue influence,
coercion and out of their free will.
NEUTRAL CITATION NO. 2025:MPHC-IND:23178
3. The present first appeal is filed feeling aggrieved by the judg-
ment and decree dated 22.02.2023 passed in Civil Suit No. RCS
300042A/2015. The appellant/plaintiff - Jitendra Nagal had filed suit for
specific performance of contract on the basis of agreement to sale dated
02.06.2014 executed by the defendant no.1 - Ashok for himself and general
power of attorney of defendant no.2.Abhay Kumar, Sarita - defendant no.3
and Jyoti - defendant no.4 with regard to land comprised in Survey No.
4/2/6 admeasuring 0.110 hectare, Survey no. 171/23 admeasuring 0.210
hectare, Survey No. 171/1 admeasuring 0.160 hectare, Survey No. 174/4 ad-
measuring 0.295 hectare, Survey No.176/2 admeasuring 0.030 hectare, Sur-
vey No. 175/1 admeasuring 0.455 hectare, Survey No. 175/2 admeasuring
0.070 hectare, Survey No. 175/6 admeasuring 0.150 hectare total land 1.480
hectare of Village Rajgarh Distt. Ratlam. The trial Court vide impugned
judgment(para 81) concluded that the plaintiff has entered into agreement
with defendant no.1 with regard to Survey No. 4/2/6 Area 0.110 hectare and
Survey No. 171/23 Area 0.210 hectare. Plaintiff had failed to prove the
agreement to sale with regard to land comprised in other survey numbers as
pleaded in the plaint(para1). The trial Court further concluded that plaintiff
had failed to prove readiness and willingness in performance his part of con-
tract. Therefore, the relief of specific performance of contract was denied.
Feeling aggrieved by the finding of the trial Court, the present first appeal is
filed.
4. Both the parties have amicably settled the dispute and agreed to
enter into a partnership agreement for construction of Housing Project, ex-
cluding defendant no.2/respondent no.2 - Abhay Pipada. However, Abhay
has consented to the settlement between the parties. He had signed the com-
NEUTRAL CITATION NO. 2025:MPHC-IND:23178
promise application and submitted affidavit in support of the compromise
application.
5. Learned counsel further referring to Order XXIII Rule 3 of
CPC submits that the parties have entered into compromise with regard to
part of the subject-matter of the suit. Therefore, compromise may be consid-
ered.
6. Learned counsel appearing for respondent no.1 to 4 supports
the compromise application.
7. Heard, both the parties and perused the record.
8. The terms of settlement between the parties appears to be vol-
untary and lawful. Both the parties have entered into compromise to amica-
bly settle the dispute with regard to disputed property and filed written and
signed compromise application.
9. Considering these aspects of the matter I.A. No. 4571/2025, an
application for compromise under Order XXIII Rule 3 CPC and Section 151
of CPC is allowed and a decree is passed in terms of compromise petition as
stated in para 4 of the compromise application.
"बब) यह कक, उपररोकक्त समसक्त सरर क्रमममांक ककी भभमम मम ससे मसरर्फ सरर क्रमममांक 171/23 कक
रकबम 0.1882 हसेकक्टर, 174/4/2 कक रकबम 0.2254 हसेकक्टर, 175/1/3 कक रकबम 0.3719 हसेकक्टर
ककी ककल रकबम 0.7855 हसेकक्टर अरमर्फक्त 84500 ररर्फकरक्ट भमभ म हही अपपीलमरर्थी एरमां प्रतयरर्थी कसे मधय
समझझौक्तम ककयम जम रहम हहै शसेष भभमम अपपीलमरर्थी छरोड़ रहसे हह।
सब) यह कक, उकक्त समझझौक्तसे कसे अमांक्तरर्फक्त अपपीलमरर्थी एरमां प्रतयरर्थीययों कसे मधय उकक्त भभमम
पर एक आरमसपीय बहकममांजजलम भरन करो (मलक्टही) वरकमसक्त प्ररोजसेकक्ट करनसे कम समझझौक्तम ककयम जम
रहम हहै जजसकसे अमांक्तरर्फक्त अपपीलमरर्थी एरमां प्रतयरर्थीययों कसे मधय एक पमांजपीककक्त भमरपीदमरही रमर्फ कम ननममर्फण
ककयम जमरसेरम।
डब) यह कक, उकक्त समझझौक्तसे कसे अमांक्तरर्फक्त ननममर्फक्त ककी जमनसे रमलही पमांजपीककक्त भमरपीदमरही रमर्फ
ककी समसक्त शक्तर्तों एरमां ननयमयों कम उललसेख पमांजपीककक्त भमरपीदमरही रमर्फ मम ककयम जमयसेरम।
ई) यह कक, प्रतयरर्थीययों ककी भमभ म करो उकक्त समझझौक्तसे कसे अमांक्तरर्फक्त ननममर्फक्त ककी जमनसे रमलही
भमरपीदमरही रमर्फ मम जमम ककी जमरसेरपी एरमां भभमम ककी ककीमक्त करो पभमांजपी कसे रूप मम रणनम कर भमरपीदमरही
NEUTRAL CITATION NO. 2025:MPHC-IND:23178
रमर्फ मम सभपी प्रतयरर्थीययों कम हहससम रूपययों एरमां प्रनक्तशक्त दरोनयों कसे ममन ससे दशमर्फयम जमयसेरम समर हही
अपपीलमरर्थी दरमरम प्रतयरर्थी शपी अशरोक वपक्तम शपी ममणकलमल जपी वपपमडम करो पभरर्फ मम हदयसे रयसे रूपयसे
75,00,000/- (वपचरोतक्तर लमख) करो अपपीलमरर्थी कसे पभमांजपी कसे रूप मम भमरपीदमरही रमर्फ मम हहसससे कसे रूप
मम दशमर्फयम जमयसेरम।
एफ) यह कक, प्रतयरर्थीययों ककी सरर क्रमममांक 171/23 कक रकबम 0.1882 हसेकक्टर, 174/4/2
कक रकबम 0.2254 हसेकक्टर, 175/1/3 कक रकबम 0.3719 हसेकक्टर ककी ककल रकबम 0.7855 हसेकक्टर
अरमर्फक्त 84500 सकरसेयरकरक्ट भमरपीदमरही रमर्फ मम जमम ककयम जमरसेरम शसेष अनय प्रतयरर्थीययों कक सरर
क्रमममांक ककी भभमम समझझौक्तसे ससे पर
क क रहसेरपी।
जब) यह कक, अपपीलमरर्थी दरमरम उकक्त अनकबमांध हदनममांक 02.06.2014 कसे पमांजपीयन कसे मलए
सक्टममांप डयभक्टही रूपयसे 12,41,220/- (बमरह लमख इकक्तमलहीस हजमर दरो सझौ बपीस रूपयसे) कम भकरक्तमन
हदनममांक 22.09.2020 करो रजजससमर कमयमर्फलय मम ककयम रयम रम, जजससे आरसे उकक्त भमरपीदमरही रमर्फ
कसे पमांजपीयन मम सक्टममांप डयभक्टही कसे मद मम उकक्त रममश करो सममयरोजजक्त कर भमरपीदमरही पमांजपीयन ककयम
जमरसेरम।
एच) यह कक, उकक्त समझझौक्तसे कसे अमांक्तरर्फक्त आज हदनममांक कसे पशचमक्त सभपी पकयों कसे मधय
ककसपी भपी प्रकमर कम करोई वररमद शसेष नहहीमां हहै।"
10. The impugned judgment and decree dated 22.02.2023 passed in
Civil Suit No. 300042-A/2015 by the Principal District Judge, Ratlam is set
aside. A decree be drawn accordingly. A copy of compromise petition shall
form part of the decree.
11. The first appeal is disposed off accordingly. The record of the
trial Court be remitted alongwith a copy of this order.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
sh/-
SEHAR Digitally signed by SEHAR HASEEN
DN: c=IN, o=HIGH COURT OF
MADHYA PRADESH BENCH INDORE,
ou=BENCH AT INDORE,
HASEE
2.5.4.20=900ec6fc757798eaeb3df7a
32860bd3298415a4d1c2d91436213
f2568c8f27da, postalCode=452001,
st=Madhya Pradesh,
serialNumber=E7DBBA955B262C04
B8413251CE7FB6F0B7DBA610C57F
N
1559C08BF6C6F5DD40D4,
cn=SEHAR HASEEN
Date: 2025.08.22 19:01:50 +05'30'
