KAMAL KEDIA Vs. MEGHRAJ

JUDGEMENT

(1.) Heard on I.A.No.6 of 2021 filed by the appellant and respondent No.1 under Order 23 Rule 1 and 3 of the CPC for compromise the dispute arrived at between them.

(2.) It is stated in the application that the respondent No.1/plaintiff has filed suit for declaration, injunction and possession over the suit property situated at Shri Ram Nagar Scheme Phase-2, Anupam Nagar, Raipur bearing plot No.R-8 area admeasuring 7765 sq.ft. Learned trial Court vide its judgment and decree dated 7-4-2-17 has passed the decree as under.

(3.) The appellant has filed the present appeal challenging the judgment and decree passed by the learned trial court in civil suit No.45-A /2002. During pendency of the present appeal, settlement has been arrived at between the appellant and respondent No.1, therefore, they have jointly moved an application under Order 23 Rule 1 and 3 of the CPC for compromising the dispute.