BUNDEL SINGH Vs. MUKESH KUMAR

JUDGEMENT

(1.) I.A. No.4862/2012 has been filed jointly under Order 22 Rule 3 of the Code of Civil Procedure for recording compromise between the parties. The said application is supported by affidavits and the parties are present before the Court, who state the facts recorded in the compromise. Accordingly, it is prayed that the judgment and decree passed by the Court below be modified in terms of the compromise and the appeal be decided accordingly as compromised. I.A. stands allowed. Parties are permitted to compromise the litigation. The judgment and decree passed on 04.10.2008 in Regular Civil Appeal No.38/2008 by the I Additional Judge to the Court of II Additional District Judge, Bhopal is hereby set aside and is modified the terms of compromise as under : I. Land belonging to Mukesh Kumar, respondent, bearing Khasra No.75, area 1.34 hectare and Khasra No.182, area 5.12 hectare, of village Peepalkhedi Veeran, Tahsil Berasia, District Bhopal, is declared to be the sole property of respondent No.1. The land was given in possession to appellant Bundel

(2.) SINGH on Sikmi. The said land has been sold in favour of Ashutosh Vashistha, the proposed applicant, vide registered sale-deed dated 09.03.2011. Parties to the appeal and the proposed applicant accept the registered sale-deed.