RAJMOHAN AGARWAL Vs. AMNA ABUBAKAR

JUDGEMENT

(1.) These four appeals are directed against the judgment and decree passed in four First Appeals, being Appeal No. 173/1995 (Shasi Mohan Agarwal v. Smt. Fatima Ahmed alias Begum Rashiduddin Siddiqui and 2 Ors.); Appeal No. 174/1995 (Rajmohan Agarwal v. Smt. Amna); Appeal No. 204/1995 (Rajmohan Agarwal v. Smt Amna Abubakar and Anr.) and Appeal No. 206/1995 (Shashi Mohan Agarwal v. Smt. Fatima Ahmed alias Begum Rashiduddin Siddiqui and 2 Ors.), passed by a Division Bench of the High Court of Madhya Pradesh at Jabalpur, confirming the judgment and decree of the trial court in a suit for specific performance of a contract, by which the suit and the appeals were dismissed.

(2.) These appeals were heard for a considerable length of time, it was suggested by the Court that in the facts and circumstances of the case, the parties may explore the possibility of an amicable settlement. Accordingly, the parties have taken some time to look into the question whether an amicable settlement can be arrived at and finally mentioned before us that they have agreed to an amicable settlement in the following manner:

(3.) Pursuant to the amicable settlement arrived at between the parties, and the parties having broadly settled their dispute as to the valuation of the property on the terms and conditions as indicated hereinabove, these appeals can be disposed of on compromise on the following terms and conditions: