Sania vs Sumitra Bai
2025 Latest Caselaw 12332 MP

Madhya Pradesh High Court

Sania vs Sumitra Bai on 13 December, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:66478




                                                                   1                                    SA-658-2012
                                      IN   THE    HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                       BEFORE LOK ADALAT
                                           HON'BLE SHRI JUSTICE AJAY KUMAR NIRANKARI
                                                                &
                                            SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                     ON THE 13th OF DECEMBER, 2025
                                                     SECOND APPEAL No. 658 of 2012
                                                          SANIA AND OTHERS
                                                                 Versus
                                                        SUMITRA BAI AND OTHERS
                           Appearance:
                             Shri S.M. Shukla - Advocate for the appellants.
                             Shri Devendra Kumar Gangrade - Advocate for respondent no.1

                                                                       ORDER

This second appeal has been preferred against the judgment and decree dated

02/03/2012 passed in Civil Appeal No.8-A/2011 by the I st Additional District Judge, Nasrullaganj, District Sehore.

During the pendency of this appeal, parties have entered into the compromise. The factum of compromise is duly verified by the Registrar (J-1) today itself.

Considering the factum of compromise, the impugned judgment dated 02/03/2012 is hereby modified in terms of the compromise arrived at between the parties.

The compromise decree be prepared accordingly.

The appellants are also entitled to return the court fees in accordance with law. In above terms, this appeal is disposed of.

                                (AJAY KUMAR NIRANKARI)                               (SANJAY RAM TAMRAKAR)
                                        MEMBER                                               MEMBER
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