Dineshchandra Airen vs Manoj Kumar Acharya
2025 Latest Caselaw 6052 MP

Madhya Pradesh High Court

Dineshchandra Airen vs Manoj Kumar Acharya on 26 March, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

         NEUTRAL CITATION NO. 2025:MPHC-IND:8086




                                                             1                                 FA-30-2016
                             IN        THE    HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         BEFORE
                                             HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                 ON THE 26th OF MARCH, 2025
                                                  FIRST APPEAL No. 30 of 2016
                                             DINESHCHANDRA AIREN AND OTHERS
                                                          Versus
                                                  MANOJ KUMAR ACHARYA
                          Appearance:
                                  Shri Rishi Agrawal - Advocate for the appellants.
                                  Shri Rishi Tiwari - Advocate for the respondent.

                                                                 ORDER

The present appeal is filed by the plaintiff against the judgment dated 27.10.2015 whereby the suit for eviction, arrears of rent and compensation filed by the appellant/plaintiff has been dismissed.

2. The relationship of landlord and tenant between the parties is not disputed. During the pendency of this case, appellant No.2 expired and his name has been deleted.

3. During the pendency of appeal, compromise has been arrived at

between the parties and they have entered into settlement. The respondent has agreed to pay an amount of Rs. 2,80,000/- by way of demand draft to the appellant/plaintiff and handover the vacant possession of the suit property to the appellant/plaintiff on 10.05.2025.

4. Both parties are present before this Court and have confirmed the aforesaid compromise between them.

NEUTRAL CITATION NO. 2025:MPHC-IND:8086

2 FA-30-2016

5. Accordingly, the impugned judgment and decree dated 27.10.2015 is hereby set aside. Let a fresh decree be drawn. Record of the Court below be sent back.

Appeal stands disposed of accordingly.

(VIVEK RUSIA) JUDGE

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