Chattisgarh High Court
Shyam Lal Baghmar vs Chovaram And Ors. 7 Mac/1530/2017 ... on 10 February, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
NATIONAL LOK ADALAT
Judge - Lok Adalat : Hon'ble Mr. Justice Ram Prasanna Sharma,
Member - Lok Adalat : Mr. Y.C. Sharma, Advocate
First Appeal No.165 of 2013
• Shyam Lal Baghmar S/o Sudarshan Baghmar Aged About 35 Years R/o
Khapridih, Tah. Simga, Distt. Raipur, Now Distt. Baloda Bazar-
Bhatapara C.G., Chhattisgarh
---- Appellant
Versus
1. Chovaram Heerasingh Aged About 70 Years Died, During The
Pendency Of The Suit And The Defendant Were The Legal Heirs Of The
Original Defendant., Chhattisgarh
2. Tulwa S/o Late Chovaram Aged About 60 Years R/o Khapridih, Tah.
Simga, Distt. Raipur C.G., Presently R/o Baloda Bazar-Bhatapara C.G.,
District : Balodabazar-Bhathapara, Chhattisgarh
3. Bhukhaw S/o Late Chowaram Aged About 55 Years R/o Khapridih, Tah.
Simga, Distt. Raipur C.G., Presently R/o Baloda Bazar-Bhatapara C.G.,
District : Balodabazar-Bhathapara, Chhattisgarh
4. Ram S/o Late Chowaram Aged About 48 Years R/o Khapridih, Tah.
Simga, Distt. Raipur C.G., Presently R/o Baloda Bazar-Bhatapara C.G.,
District : Balodabazar-Bhathapara, Chhattisgarh
5. Bhukhin W/o Mansharam Aged About 57 Years D/o Late Chovaram, R/o
Bhatapara, Distt. Raipur C.G., District : Raipur, Chhattisgarh
6. Chandar Bai W/o Sawant Ram Aged About 50 Years D/o Late
Chovaram, R/o Mohbhatt, Tah. Bemetara, Distt. Durg C.G., District :
Durg, Chhattisgarh
7. State Of Chhattisgarh W/o Thru- Collector, Raipur, Distt. Raipur C.G.,
District : Raipur, Chhattisgarh
---- Respondents
--------------------------------------------------------------------------------------------------------
For Appellant : Shri Anil S Pandey, Advocate
For Respondents 2 to 4 : Shri AP Sharma, Advocate
--------------------------------------------------------------------------------------------------------
ORDER
(Passed on 10.02.2018) Perused the application for compromise filed by both the parties.
2. Agreement of sale for land bearing Survey No.510/64 area 0.405 hectare situated at Village Khapridih, Tah. Simga was executed between appellant Shyam Lal Baghmar and respondent Chovaram. Chovaram -2- died during the pendency of the suit, therefore, his legal representatives will execute another agreement of sale and thereafter they will execute sale deed in favour of appellant Shyamlal.
3. The amount of Court fee deposited by appellant Shyamlal shall be refunded to him as per rules.
4. Parties to bear their own costs.
Sd/- Sd/-
(RP Sharma) (YC Sharma)
Judge - Lok Adalat Member - Lok Adalat
High Court of Chhattisgarh High Court of Chhattisgarh
Bilaspur Bilaspur
Bini