Chattisgarh High Court
Mst. Shiv Kumari And Ors vs Arjun Das And Ors. 14 Cont/662/2017 ... on 20 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
S.A. No. 160 of 1999
1. Mst. Shiv Kumari, W/o Ramnarayan Tiwari, aged about 30 years, R/o
Kamtanath Parikrama, Chitrakut, District Banda (U.P)
2. Mst. Radha W/o Dr. Das Vaishnav, aged about 29 years, R/o Barkapara,
Pan Shop, Near Motor Stand, Rajnandgaon (C.G.)
3. Prabha W/o Nandu, aged about 28 years, R/o Bharkapara, Near Motor
Stand, Rajnandgaon (C.G.)
4. Ram S/o Ramgopal Das, aged about 26 years, Bharampuri,
5. Lakhan S/o Ramgopaldas, aged about 26 years,
6. Bharat, S/o Ramgopaldas, aged about 21 years,
7. Manmohan S/o Ramgopaldas, aged about 18 years, Minor through
Guardian - Mother Rampyari, Wd/o Ramgopaldas, R/o Village Bharampuri,
Tahsil Bemetra, District Durg (M.P.) ---- Appellants
Versus
1. Arjun Das, S/o Ramratan Das, aged about 47 years, R/o Village
Bharampuri, Tahsil Bemetra, District Durg (M.P.)
2. Surendra Das, S/o Arjun Das, aged about 20 years, R/o Village Bharampuri,
Tahsil Bemetra, District Durg (M.P.)
3. (a) Ratiram S/o Rajaram, R/o Village - Kasaridih, Phokatpara, Tahsil -
Durg, District Durg (C.G.)
(b) Patiram S/o Rajaram, R/o Village - Kasaridih, Phokatpara, Tahsil -
Durg, District Durg (C.G.)
(C) Phool bai D/o Rajaram W/o Santram, R/o Village - Kasaridih,
Phokatpara, Tahsil - Durg, District Durg (C.G.)
(d) Phoolwasan D/o Rajaram, R/o Village - Kasaridih, Phokatpara, Tahsil
- Durg, District Durg (C.G.)
(e) Chhote Noni D/o Rajaram, R/o Village - Kasaridih, Phokatpara, Tahsil
- Durg, District Durg (C.G.)
(f) Bade Noni D/o Rajaram, R/o Village - Kasaridih, Phokatpara, Tahsil -
Durg, District Durg (C.G.)
(g) Krishna S/o Rajaram, R/o Village - Kasaridih, Phokatpara, Tahsil -
Durg, District Durg (C.G.)
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4. Ramsukh S/o Ramsingh Rawat, aged about 45 years, R/o Village
Bharampuri, Tahsil Saja, District Durg (M.P.)
5. State of M.P. through Collector, Durg
---- Respondents
For Appellants : Mr. Viprasen Agrawal, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 20/08/18
1. Mr. Viprasen Agrawal, learned counsel appearing for appellants would submit that parties have entered into compromise, therefore, the appellants may be permitted to withdraw this second appeal.
2. I have heard learned counsel for the appellants.
3. The prayer is fair and reasonable and is allowed.
4. Accordingly, the second appeal is dismissed as withdrawn.
SD/-
(Sanjay K. Agrawal) Judge Priyanka