Sanjay Kushwah vs Smt. Rani
2025 Latest Caselaw 5326 MP

Madhya Pradesh High Court

Sanjay Kushwah vs Smt. Rani on 8 March, 2025

Author: Anand Pathak

Bench: Anand Pathak

           NEUTRAL CITATION NO. 2025:MPHC-GWL:5620




                                                             1                             MA-1706-2024
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE ANAND PATHAK
                                                          &
                                           HARISH DIXIT, SENIOR ADVOCATE
                                                 ON THE 8 th OF MARCH, 2025
                                                MISC. APPEAL No. 1706 of 2024
                                              SANJAY KUSHWAH AND OTHERS
                                                         Versus
                                                 SMT. RANI AND OTHERS
                          Appearance:
                             Shri Santosh Agrawal - Advocate for the appellants.
                             Shri Ravi Shankar Gupta - Advocate for the respondents.

                                                              ORDER

1. This appeal under Order 43 Rule 1 of CPC has been filed against the order/judgment dated 13.02.2024 passed by First District Judge, Karera District Shivpuri in Civil Appeal No.37/2022.

2. At the out set, learned for the parties inform that I.A.No.8980/2024 and I.A.No.8645/2024 for settlement have been filed and verification before

the Principal Registrar has already been done. According to them, matter is settled in terms of the compromise arrived at between the parties.

3. Resultantly, matter stands disposed of in terms of the compromise reached between the parties, which is reflected in the aforesaid applications. Contents of applications shall be treated as part and parcel of this Order. Impugned judgments of the courts below are modified in terms of the

NEUTRAL CITATION NO. 2025:MPHC-GWL:5620

2 MA-1706-2024 compromise arrived at between the parties.

                               (ANAND PATHAK)                          (HARISH DIXIT)
                                  MEMBER                                  MEMBER
                          SP