Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Balkishan vs Ramesh
2025 Latest Caselaw 8914 MP

Citation : 2025 Latest Caselaw 8914 MP
Judgement Date : 8 September, 2025

Madhya Pradesh High Court

Balkishan vs Ramesh on 8 September, 2025

Author: G. S. Ahluwalia
Bench: G. S. Ahluwalia
                                                                  1                   S.A. No. 565 of 2009



                                       IN THE HIGH COURT OF MADHYA
                                                  PRADESH
                                                AT G WA L I O R
                                                              BEFORE
                                          HON'BLE SHRI JUSTICE G. S. AHLUWALIA

                                                 ON THE 8th OF SEPTEMBER, 2025

                                                 SECOND APPEAL No. 565 of 2009
                                                     BALKISHAN AND OTHERS
                                                             Versus
                                                           RAMESH


                         Appearance:

                               Shri Rohit Bansal, Advocate for the appellants.
                               Shri C.P.Singh, Advocate for the respondent .



                                                           ORDER

This second appeal, under section 100 of CPC, has been filed against

the judgment and decree dated 15/7/2009 passed by III Additional District

Judge, Gwalior in Civil Appeal No.24A/2008, by which judgment and decree

dated 31/3/2008 passed by III Civil Judge Class II, Gwalior in Civil Suit No.

97A/04 was set aside.

2. On 22/7/2024, a submission was made by counsel for parties that

there are fair chances of amicable settlement between the parties through

mediation, and, accordingly, following order was passed :-

"Dated : 22-07-2024 Shri Rohit Bansal- Advocate for appellants. Shri C.P. Singh- Advocate for the respondent. Parties are present in person.

Learned counsel for appellants submits that there are fair chances of amicable settlement between the parties through mediation.

After due consideration, Shri R.K. Upadhyay- Advocate is appointed as mediator.

Parties are directed to remain present in person before the mediator on 03.08.2024 at his residence.

List this case on 21.08.2024."

3. Shri R.K.Upadhyay, Mediator has submitted his mediation report,

which reads as under:-

"MEDIATION REPORT Most humbly and respectfully the mediation report is submitted as under: -

1. It is submitted that, this Hon'ble Court vide order dated 22.07.2024 has appointed me as a Mediator in second appeal no. 565/2009 (Balkishan and other vs. Ramesh) to resolve the dispute between the parties. This Hon'ble Court by oral direction was also please to give me the liberty for taking assistance of the counsels of their respective parties. However, both the counsels expressed complete faith and confidence in me and gave me full hand to act upon the mediation.

2. It is submitted that, as per the date fixed, I personally call upon both the counsels to intimate the parties for appearing personally on 03.08.2024 and as per the direction the parties appeared on the aforesaid date, the parties are related to each other, in fact are real brothers.

Both the parties showed positive interest in settlement of the issues.

3. It is submitted that, the property is in shape of a house situated in Ward No. 35 numbering 259 (35/259) at Chunnilal Ka Bada, Jawahar Singh Ki Payga, behind Chitra Talkies, Nai Sadak, Lashkar, Gwalior. The

property is a old house.

4. It is submitted that, the dispute though was a petty but it was found that due to this dispute nobody wants to talk to each other. However, after extensive talks between them (soft and heated), I was successful in meeting out the dispute and to reach to the conclusion by satisfying the appellants, respondent and their family members also.

5. It is submitted that the four corners of the house as per map is described as below:- The house is south faced, The dimension of the house in the Southern side is 54 ft. and 6 inches and is having Municipal Road The dimension to the Northern side is 52 ft. 6 inches +20 ft. and 6 inches and on the back of it is one pator of Ratna, Government land which is closed and one house of Shyama Koli and house of Sushila is situated The dimension towards Eastern side is 57 ft. and 7 inches + 3 ft. and 9 inches The dimension toward the Western side is 43 ft. and 9 inches + 13 ft. and 8 inches and one house of Kammu Teli situated.

6. It is submitted that, after extensive talks it was thereafter agreed between the parties that the respondent Ramesh will take 20 ft., the portion towards Southern side with a straight line towards the Northern side. Similarly, the appellant Balkishan and Gopal agreed that the remaining portion i.e. 34 ft. and 6 inches of Southern side and rest fully up to the Northern side will be taken by them.

7. It is submitted that, after much hustle and bustle all were happy and agreed to the present proposed partition and to the effect to this the map is also prepared and the respective portion is shown in red and green lines. The respondent Ramesh is agreed to take the "Red portion"

and appellant Balkishan and Gopal agreed to take "Green portion". The map is enclosed herewith for kind perusal of this Hon'ble Court as Annexure-A which is the part of this mediation report.

It is therefore humbly prayed that this Hon'ble Court may kindly pleased to take this report on record and may pass appropriate order in the interest of justice.

                                  Date-21.08.2024                          Submitted by
                                                                              Sd/-
                                                                           R.K. UPADHYAY
                                                                           Advocate"


4. I.A. No.5032/2025 has been filed for drawing a compromise decree

based on the consensus arrived at between the parties during mediation

proceedings. I.A. No.5032/2025 reads as under:-

आवेदन पत्र अंतर्गत आदेश 23 नियम 3 सी.पी.सी. श्रीमान जी, उभयपक्ष की ओर से राजीनामा आवेदन पत्र निम्न प्रकार प्रस्तुत है :-

1. यह कि, वर्तमान अपील अपीलार्थीगण द्वारा आलोच्य निर्णय एवं डिक्री दिनांक 15.7.2009 के विरूद्ध प्रस्तुत की गयी है, जिसमें रिस्पोन्डेन्ट बाद तामील उपस्थित है तथा द्वितीय अपील दिनांक 13.8.2015 को माननीय न्यायालय द्वारा एडमिट की जाकर अन्तिम बहस हेतु लम्बित है।

2. यह कि, उक्त अपील के लम्बन के दौरान अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य निम्नलिखित शर्तों पर राजीनामा हो गया हैः-

ए. यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य भवन क्रमांक पुराना 35/259 स्थित चुन्नीलाल का बाड़ा, चित्रा टॉकीज के पीछे , जवाहर सिंह की पायगा, नई सड़क, ग्वालियर जिसकी चतुर्सीमा निम्नानुसार है :-

पूर्व में - मकान विमल सेंगर, पश्चिम मे - मकान सलीम बेग, उत्तर में - मकान रतनलाल, दक्षिण में - रास्ता है.

का विवाद रहा है। अपीलार्थीगण एवं रेस्पोन्डेन्ट स्व. श्री पूरन जी की संतान है तथा स्व. श्री पूरन जी की संतान होने के नाते विवादित भवन के संयुक्त स्वामी एवं आधिपत्यधारी हैं। बी. यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य यह तय हुआ है कि अपीलार्थीगण बालकिशन व गोपालचन्द को कु ल 2/3 भाग यानि 2376.88 वर्गफु ट संयुक्त रूप से तथा रेस्पोन्डेन्ट रमेश को 1/3 भाग यानि 1229.68 वर्गफु ट संलग्न

नक्शे में दर्शित अनुसार प्राप्त होगा। सी. यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य आपसी सहमति से यह तय पाया गया है कि संलग्न नक्शे में नीले रंग की रेखाओं से दर्शाया गया भाग रमेश के एकमात्र स्वामित्व व आधिपत्य का रहेगा।

डी. यह कि, संलग्न नक्शे में दर्शित शेष भाग जो लाल रंग की रेखाओं से दर्शाया गया है वह सम्पूर्ण भाग अपीलार्थीगण बालकिशन एवं गोपाल के संयुक्त स्वामित्व एवं आधिपत्य का रहेगा और वो अपनी सुविधानुसार भविष्य में अपने स्वामित्व एवं आधिपत्य के भवन का उपयोग व उपभोग कर सकें गे। ई. यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य हुए राजीनामा के संबंध में उभयपक्ष एवं उनके वारिसान को भी भविष्य में किसी प्रकार की आपत्ति करने का अधिकार नहीं होगा।

एफ. यह कि, वर्तमान में रेस्पोन्डेन्ट रमेश व उसका परिवार हरे रंग से दर्शित भाग के साथ-साथ लाल रेखाओं से दर्शित कु छ भाग में भी निवासस्त है तथा यह तय पाया गया है कि रमेश अपने हिस्से में आने वाले भवन भाग में राजीनामा डिक्री प्राप्त होने के एक साल तीन महीने में लाल रेखाओं से दर्शित उसके आधिपत्य के समस्त भाग का रिक्त आधिपत्य अपीलार्थीगण को सुपुर्द करेगा।

जी. यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य यह तय पाया गया है कि अपीलार्थीगण राजीनामा के आधार पर हरे रंग से दर्शित भाग पर बनने वाले भवन के निर्माण के संबंध में किसी प्रकार का व्यवधान एवं अवरोध उत्पन्न नहीं करेंगे। एच. यह कि, यदि वादी/रिस्पोंडेंट लाल रंग से दर्शित मकानियत के किसी भी भाग से अपना आधिपत्य एक साल तीन महीने में पूर्ण रूप से हटाकर प्रतिवादीगण / अपीलार्थीगण को शांतिपूर्ण तरीके से आधिपत्य नहीं सौपता है तो वादी/रिस्पोंडेंट प्रतिवादीगण / अपीलार्थीगण को 500/- (पांच सौ) रूपये प्रतिदिन के हिसाब से क्षतिपूर्ति अदा करेगा। आई. यह कि, संलग्न नक्शा राजीनामा डिक्री का अभिन्न अंग रहेगा और किसी भी पक्षकार के द्वारा शर्तों का उल्लंघन किये जाने पर दुःखित पक्षकार जरिये न्यायालय राजीनामा डिक्री का पालन करा सके गा।

3 यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट के मध्य अपसी

सहमति से यह तय पाया गया है कि वर्तमान आवेदन के पद क्रमांक ए लगायत आई में वर्णित शर्तों के आधार पर निर्णय एवं डिक्री पारित किये जाने में उभयपक्षों को कोई आपत्ति नहीं है।

4 यह कि, अपीलार्थीगण एवं रेस्पोन्डेन्ट का आवेदन न्याय एवं स‌द्भावना पर आधारित होकर स्वीकार योग्य है।

अतः माननीय न्यायालय से निवेदन है कि उभयपक्षों द्वारा प्रस्तुत आवेदन स्वीकार किया जाकर उक्त राजीनामा के आधार पर न्यायहित में निर्णय एवं डिकी पारित किये जाने की कृ पा करें।

दिनांक: 06/07/2025 सही/-

वालकिशन

1. बालकिशन उर्फ किशन चंद पुत्र स्व. श्री पूरन, उम-74 वर्ष, व्यवसाय-

रिटायर्ड, निवासी लाल कु र्ती भवन, नं. 115, मेम्बर दुलीचन्द के मकान के पास, मस्जिद के पास.

झांसी (उ.प्र.)

2. गोपाल पुत्र स्व. श्री पूरन उम्र-71 वर्ष, व्यवसाय-प्राइवेट सर्विस, निवासी चुन्नीलाल का बाड़ा, चित्रा टॉकिज के पीछे , जवाहर सिंह की पायगा, नई सड़क, लश्कर, ग्वालियर (म.प्र.) .......अपीलार्थीगण / प्रतिवादीगण सही/- रमेशचन्द्र रमेश पुत्र स्व. श्री पूरन, उम-66 वर्ष, व्यवसाय-

कु छ नहीं, निवासी चित्रा टॉकिज के पीछे , जवाहर सिंह की पायगा, नई सड़क, लश्कर, ग्वालियर (म.प्र.) .......रस्पोंडेंट/वादी

5. It is submitted by counsel for appellants that since the matter has been

settled in mediation proceedings, therefore, decree may be passed on the basis

of I.A. No.5032/2025 and further verification by Prinicipal Registrar is not

required.

6. Not only the application (I.A. No.5032/2025) has been signed by both

the appellants and respondent, but all the three parties have also filed their

affidavits in support of the application.

7. Under these circumstances, I.A. No. 5032/2025 is allowed and

judgment and decree dated 15/7/2009 passed by III Additional District Judge,

Gwalior in Civil Appeal No.24A/2008 is, hereby modified and compromise

decree is passed in accordance with the terms and conditions mentioned in

I.A. No.5032/2025.

8. Copy of I.A. No.5032/2025 shall be part of the decree.

9. With aforesaid observations, this appeal is finally disposed of.

10. Decree be drawn accordingly.

(G.S.Ahluwalia) Judge (and)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter