Shaik Sharaff Uddin vs Abdul Karim S/O Sheikh Khalanadar Sab on 25 January, 2011

[Cites 4, Cited by 6]

Karnataka High Court

Shaik Sharaff Uddin vs Abdul Karim S/O Sheikh Khalanadar Sab on 25 January, 2011

Equivalent citations: 2011 AIR CC 2233 (KAR), 2011 (105) AIC (SOC) 32 (KAR), 2011 (3) AIR KANT HCR 83, (2011) 4 KANT LJ 200, (2012) 1 CURCC 481, (2011) 2 KCCR 1462

Bench: Ashok B.Hinchigeri

AND:

1(3)

ALL ARE R,/.5. CHEKKABETTAHALLI
\!I[:)YAR.€xf\é¥'i5si3U RA PQST

BXKNCSALDRE --- 97 ..§APf3ELi.A¥'éTS

{BY SR1 S P SHAE\§KAR{ SENIGR ADVOCATE
FGR SR1 V RANGA RAMU ASSOCIATES)

ABDUL KARIM   
S/'C} SHEIKH i<HALANi'--'x3AR SAB V
SINCE QECCEASED BY LRS

3Ai\*3RL}TH
S/O LATE ABDUL KARIM
MAJOR --

RAJIYA    
D/0 SHEIKH E<HALANDARV_S £aB_  j'
AGED Amm 4.3 .Y E,§\_RS:_' "

TAJUN  .. *3,
W/{) SHERIEF « >   .
AGES ABOUT 47. Y'£:.ngRS~_.__'T'---

SAIFULLA L A 
S/O sjH'EsmEr= 3AN_ '

 * «..AGEiE§':~AE;.§)U.TI' 25 "?E:£<i-RAS

'_ % ' _'SA£3;é'\RUL§,A
 _ gzcg} SHEVRIEF JAN
».j;m:;m.¢A30u"§ 23 "YEARS

.

":13/_<::'__3H E¢é;;g_F 3f';2..r--§z AGAEED ABQ:-::':j'_ :4 YEAR§ §<'1;;§a;S?FAR zézxéwzga .;::>.;"O SEEREEF ma;

mm A588?" 2: ':'EAR§ , 'Q a5E% V ¢ VCQP'?'--{3£'?"_bJ¥.';§_{")G¥'v'§EE'x§"? IN RESPECT OF wmca rzzmm. DEGREE was #3xGiﬁsfF'§ST WHICH THE QRESENT £3..pPE;5;L Kg §'ILE3»

10.

11. 12,

13.

14. AGEQABOUT 9''''={EAVRs :

F§1=T O R :--%1; ¥3;§z%.VCHI§<KABETTAHALLE KHAEEER BABE @ KHADER PASHA SEC} SHEREKH KHALANQAR SAB AGED ABCDUT 45 YEARS GULNAZ W/O LATE ANSAR AGES ABGUT 35 YEARS Tﬁ\§-§SEENx?x E3,/Q LATE ANSAR AGED ABGUT 35 YEARS SEEMA B/G LATE !3«NSi3\R AGED ABOUT :4 YEARS RESHMA BK} LATE ANSAR AGED ABOUT 124f{E_.4_xRS;

AFRID S/O :.A"?"'é }:§r<2'$.ég'R AGED Aiaom NARGIS 4_ W0 ANSAR x{:5:;A'HAN«a_«;A». i*1'€3Bi HI "wig Ré=A £<3;"='%Zf.§\£S Ga: ma GRQERS YHES my. C$LE§IE"

".._ ®E4L}:VE"RE§ "€é~:5E F£}LL®'f£§§'€Q: B;'xr%;s::-1j%;ss\L:;':r::'2j~g.__:x2c:);"4:Ti-4: $AE'é__§3ALC>RE A550 079 RESPC}N$Ef\IT$

-THIS RE-W£~ ZS FILED 1.1/8 96 OF CPC AGAINST AN UFFICE {:"1'I0l.\E WRKS RAISED REG: PRGDUCTION GF CERTIFIED QQDQMENT This appeal is directed egamst the judgment and ::§e1'<f_'::9'r;~:.e_;. passed by the Court: ef the City Civil Judge, O.S.No.713t:3/200% iesafer as ii: reiates to 'A:schedule,--4§h:f2f::'eéft~,z, "

2. The facte of the case ih brief ere ciaim he have purchaeed the sites frerh_S.yedA.5/1a_kth}e»r_:AP'e;$'he, {he generai p<:3w'e:' cf ettemey header ef.e-e*hVe'L_:--S§"r:-.3Ve;2:ira»..,Bi_..end her children. The said Smt. Vazire' VE§'$§"ahr:i Rezia Bi, it is cieimed, got: the virtue of a registered Wiii, 'ex1e1:e1te§V_E,e§ sr; Sheik Kaiadar Sab. The ep;-e'i¥ev:3fe'*eiepéih; 'to houses on their §espectVi\x_'e" "to have been eaying the preperty tax to ﬁVhe.VEovcei é :ii:.§":thee.:eth.er ehd"~'e*f"the spectrum, the respondent Neal fiEede"eii,').,'$V.eEfa"oe.S':%{i;'i'O§i>'Z--..seekieg the relief of permanent injunction :"es;3ex:§"V%ofv§he'1..V_Ee:hde steedihg at Sy£Nos;5?;'2 and SW4 ef

-4_7_£"§:.Ae..e{;%ebetteﬁeiii. viiiege meeeuring 1 acre 2 guhiies and 4:~-:e':eeeL3r:V;f;§'j_«:1;e guhtes reepectiveiy. The suit was: eismissee by h Cami egg éize jeegmeht, deted 1?.GL20§8. Thereafter 'e;_""ihefreegsendeei ;*"x£<:*;.: fiiee G.S.i\ieJ?13ej2S§§ 'fee eertétéee end separate possession ef the suit pctieduie preperties. The suit cuimiriated in the compromise i_Ei'i€i&i"" the aegis; pf the Mediatien Centre.

4, Apprehending that the respcirzdent No.1 the properties based on the compromise d$C_?~§e... consequent change of khathe, this appezii isi_f:Ai'Iei;i',"«_T ' S. This appeai is posted fer.4_prde'r:-_v pn thVe"v'pf?fi_ee regarding the maintainability of the

6. Sr; S.P.Shani<ar, thewieaifried;.j_y:'3Vei'i~i:§r.:(3:;§unsei appearing for Sri Range Ramu for the app.ei::vah--t$that the netice be ptdetedite keeping 0:383"! the issue of maintainability éﬁtiiev axppea:i_." submits that the appeiiants are r':<4:.i:_partie~:s%;.toi'~tt3e spit. _eV_if'i_qp.hez1ce obvipusiy net parties to the c0m__preri1.i$e _,va«r%re4Vhg.ement aiso. As the appeilants have pureh'e:'3e:'£..Vthie' k§i_:.g5"ee'Vtved pet of suit sctseeuie 'A' prepetty, their v7i_.§i'iiTE1iv'€SiS'.E443"i"E-Be 'teq'u'isred to be protected. tie brings to my i'i{}TZEC€3, 4: the'ip.t<3x:;s..i4enescontaimed in Section 96(3) of the CPC and submits V"*.v."V..ttia?€'.«tt3iete 'tie he iegai impediment in fiiirig the appeai te ctzeiteege tt:'e:feet*hptemise eeeree, as the eppeiientg have met given their \:::mee:it te the eeme.

(3 Ti. Tize leemee Sewer Counsel brings ta my netice the Apex Court jucigment Er: the case of STATE OF Pt}NJA_3___& OTHERS v. AMAR SINGH 8:. ANOTHER, reported in SC 994. The reievant: paragraph of the saie extracted hereirsbelew:

"84 Firsziy there is 3 catena C32?"E§UE;'1(§Fi'fi'€f$ '~i4if"ifCf1,iv following me dectr/'ne of Lind!e;(;"'~{.VfJ,, in re Insurance C53,, {£894} 2 Ch 410 !ejz:i ciémiiiiitiie Eigie that a eersen whe is note ;9erty_«"te"e' <--::?e:i?ee._«or' order fifay with the ieeve of the Coniri} .eg;refe.?;»Ven from such decree or order if.«fie is ei*'£i2ie_rﬂb{3zJ(7«j Z3§i'.ti?ei.'Vo'%der or is eggri'eve::-' by itgefkﬁijrejﬁzgficiaiiiji As a ruie, leave to eppgsei 1{i1_xa'<!:!f:'E£A:'i77'('3'§V:f" be-:;*e_?u'sed"_tci _a person who might have been e;{"i.:§'"c:u:i~§;n.é;'e a - see Province of eombay"i~.,,;," wig,,:1:;é}jnf:es:a,iiéiii.__{}i%s;§a;:i°ayon, Age 2949 80m 141; Heeree<_Si'nvgii'* v';'Ti%x'eei'*.f<e,V AIR 1958 Raj 181 and Shive.§"e;xeA V. Eﬁliié 1963 M;/3. 127; Executive «--.;3f;'i'.;*'e?~vi_..ei'}"~2c:g;'i75ive}*:'Piiiei; AIR' 1961 Ker 214. In re 5, en !'rif'e--n_f (1vA958--fii:g~~..vQB 12; Govi'.r;a'a Menon ax. Macfhavan Nair; A *A}'}2;-_; we Nexztviyg. éri Shankar seught to draw suepart from the '1._'_C3e_céﬁ_i'oiiiVJbf {hie mm is the ease of $.G.THIMMA?PA v. 'V"V::T»_:§fQAVﬁ1ﬂ!"§§a maze means? $'€QQ§"{€é in AIR 1985 KAR 1; egiieeein it :3 eeid fma: ihe eemeremiee degree can be eheiiezsgee ..§ﬁ the §%'"iQ*:£,%§':€§ ef frame'; mdee %§"E§§E.§€i"i{Z§ ee eeereierze He eiee §i§%§ Evé takes me thraugh the /3\p8>< Court judgment in the saws AND samfxcgs (P) rm. AND AN0THERV_v';'-$T.€C£'xE §f>:==--" f ' MAHARASHTRA my mmzsns, re;:3o:;'t'ed""m.'(1419.94) .;;_ s£:C 't 531, wherein, 1% 33 §'2€?€i that a censergt cffe<: ree e:_an be $s..:E as;:ide3 £76?"

any ef the greamés an which the set aside. He submits; Ehai the corh~g:gf'arr§~i§é ﬁ:V:ée;c':;Vfé:¥a*:._d<>e&'é'fi0t"é{ar2d on a footing highar thar: the xi/.E:'f1:Viv:CA§fg:~V. §:7eCeded it; a consent decree £3 a

9. Nextiy hei" :;Jhj:e7'1'a;e'§:sa.¢n"zgfthe Patna High Court in the Case at; §:.;%é'ré:'::sgfA74Q3«:§§A_:g..M9s"m PANPATI KAUR & OTHERS, repc,x%:g5_in' A:5R.A"2:{4§i) _S"§5ATNA 123 to advance the Submission 't%':3f; thé 'épefn ta the amiaefiants to chaifenge th}2_CGfr1.pAr6mi§é iiétzgjszes ig by pyeferring an appeal umder Section 96 of':h;é~«::>&:ﬂ;.f'j«-. K [$8.4 Tine Ei;2,;e §x%;é»r;:'-; that faiés far my censideration is; AA W-.'i:{@tf2ez' a ;}€;'*5o:'?, who is not a ,:'.'33!"i"}»' to the ' . a;:>;;%é',:;:*:.:mi5aa*z Q'&s:':"-r;~'8, 2; a2n§:iz"!ec7' 5'0 m3;"nf5;;'n £175 apparai? §§*2'%~§g :1. To answer this qzzesﬁsn, it is nacessary to refer t0 the provisiems contained in Sectizm 96 and Order XXIII Rafe 3;'-\ and

38. They are extracteﬁ izereigxbetm-v:

ggcgign 26 Appeal from original c!ecree.~ {1} Save where éféerwisé expressiy prov/'ded in the may of fbfs_.€ede< or siwy iaw for the {mime being in farce, an:=.app:ea{ sh;2v{i.'1fé'*-'ff:;£7'7},___ every dacree passed by any _ Court'v._e§%'erc:ising_"_g9f*igi;7ai'=-' ' jurfsd/'won to the Court authorf;:_é'<f§_to hues; ap;:$e§i§'.._ f%'c>r:":

the decisions of such Caurt.

(.2) ﬁn appaai may he frafié' §n' 0rzfg5}2éi_'dr§ﬁ":*$e passed ex parte.

with five conseﬂ :2.f"-;3éz<ties:.,V (4) No apbegi shaif-i;'é;.:é;<cépt'on 3 question of law, from a decree? In afiy .5u:".§of ff?-we kiature cagnizabie by Courts 02' ._VSm:3:fi:'«:C.§g'se$, whén~:h.e«'amount or value of the subject'-

martter Q%v§ne4»A.0:iginai suit daes not exceed ten thousand I L-myvztees; , n A ' greet xxrrgj ' 3A."£3étr to suit.--- Iva suit shah! fie :0 set aside 3 :jdéCre.e oﬁ the ground that the Cempromige on which the " . z'§8§fF'C~€:; is based was HGE" fawfuf, ' " .33, ism agreement ar carmpromige fa be entered' V' £3 3 representative sari: without' {gawk ﬁf Cezgrtw {J $52 agraamanf $3' :Qm,5n:r;'?2;'3€ fr": 3 .re;m"e;:<.*3;"%i§:';':r8 352;":

gﬁéf, sfza/f be enteraci into without the ieave of me Court expressfy regarded in the proceedings; and any guch "

agmemen: or ccempramise entered into wiffvvsut me /eg.3;~2§"'-.' '* V' of the Cow: 530 recorded shalf be "void.

('2) Before grarzfing such leave, é*f;_e..».C::_{urt _'S.}7Ha:?i'' ' nafim in such manner as it may z"m'n£<:=_:':'£' to. Ts4;:c:f}~T[;:>£3;S"0r7SvV as may" appear is if to be in serestgscf fr: {W3 surf, Expfana€;'@nn~ In this rufe, "represér:t§§':'ive suf:"7.;2?2'&;=*a.=,F23, ('5) a suit under Secrien '93' 'or {5} 3 5m': under rule 8 of Oraef I, ' (C) a suit in a«v!2ir;rfﬁ .:'.é~'7e rgjanaggfcgsr "éi2V._;:f;d;fvi'ded Hindu family s;.»'e§.. 4oﬁ:AQi}'_s--.'_ 3;.-{3d_ Ea; r§»;;;§fese;7,ting the other members; __Gf--i.f:_"t_'7?;;?'_ faf%:f;',v, 'T'~v.VL' 5:3') ,4n;.?' otf2_s3r s£:;--";f.V£52»4%:z;'2i'::.%7 'i;é:_e--decree passed may, by v1'rta15§*of'€f?e ;:»,f:§L'{siok1::'..¢_c52".t'f7z"s Code or am' any other faw for fins: time Zjfefng ;';<2-7i'c>r{:a, bind any pergorz who {5_§:n{jz':nam@§ as; party 55:» the suit.

' ~ . _ 4, ','5a'X}{X}f}{)<5',?{X')§)-§}<*X ,_ 12.'<:'me;j~':»<'.>§:.=::rT Ruie 34% centams the pmhibitian that no uSV'.'L:'.i¥:i"'vi,':"-£VZVE:'"i'«"En be is chaﬁlenge the compromige decree. it is V'"" . -~_Et"§é;ér"fédA é:gs_}%men§meni: A5': 104 of i§?'6, it pmhébétg a suit to §é%%':';:§§_;d§_&§i:%:e decree 0:"; the gmurid that the gamgymmése wag rm:

After 'mg (Ii0é"€"i§"T1€§'2£8§"'ﬂEE3E Q? the said amenémeni with effect frem 11.1977, the eniy forum ieft to the aggrieved party for chalieegieg the compremise decree! is the Court which has eaesed such decree en the basis of the Corr:premise; "~,Ne independent suit chalienging the corrrpremése on the...««g.re:}'r1rr;§'.;~ fraud or otherwise is cempetent in View ef th.ie"'s_;:;eCAi.fie.' b'ar_ provided in Ruie 3~A of Order XXIII ef R.;;'I'e inserted eeiy to ensure the fina§ity_.o_f the*--.E§f'i'gationgit; .iAt"b'ars-4 filing ef the suit for the Caraceilatiorr""o§ 'e Com';;srr_3t'1r"*.é."_<:1e riiecree on the ground of the compromisenot

13. Ruie 3-8, which ES"Val-so-r__£f;-sésrtezf,by<Act 104,/1976, erescribes {$15.0 g§«re-~» re':.;e..i_»rem'er1{isv-«xiii respect G1' a Compromise to be entered in e.represerR;et:E\r.e~.r,suit. Firstiyg, the Court has :0 issue thefgetiee sf ?ii~.r.e_ <::Vom;ér0reEse petition to the persons who n"1eyV:e;3p'ear_""te .i;:ue«.._vinterested in the suit. Secoradiy eniy on consi6eri-rz_g.TAtr:rei'r,,Veeﬁieﬁtéonsfno ebjecticm; the Court would decide ?:e whefhevr'er~'r1ot to grant the ieave t0 the parties to enter '_:'i'r".'ro=.eeeﬁ?;:;rerrW'ése, A cemprormse fried in a representative suit "«.V:%.;a,*i4i§§**rr:}r3i§Veemgséyirrg with ihesse requirements of the Ruie 3MB is net eerie-rve*rre herree nee eéeeireg er: the eereerze, not periéee ﬁe it;

L""«.ee'§ereie eei: €95' eeereeréete reﬁefe ﬁe. She rerrreegn Er: ere .e:W=>e§ regard, it is efse erefitebie to refer to the Séxiisien Bench judgment: 01' this Court in the Case 01' SIGDALINGESHWAR AND OTHERS V. VIRUPAXGOUDA AND GTHERS, reeerted in AIR 2003 KARMATAKA 407'. The reievarnt perticms of judgment are extractee hereiebeiow:

":4 ..... A hereon wee is not 5 Vperty te"the---.:§_wif;"V. ' cannot ehvieusiy fife an :3';£3;}/iC&?{'iC?i? {3§ir;i_¢, '1 appeei, re she/iehge a compromise ee7be}*he'he£*'ie.w~i':vJi.«. "

But in e !'€9,C3!"€S8f"2'{"&?ffVS suit, if tire 'C§>urt 'i's£ee5Vno'fiees_'vte, persons interested in {he suit ( not ,ee'i'=ties'fe the suit) and hears them he.fQre 'de;iy'eiii;;3u"':«ghethe;*'"iee"zie should be granted to the ,e";eE;'ies'*2"o :5 the suit ta enter ihte e compromise/egfeemeisé, the;'é"~the}!;wou/d also in effect:'heebm{é{iVfpaffie§ suiiféhe' wi/i be entities' to aver'! £"hev3s%ei¢--2e'c!ieé VLg'!I':j:5.'}'£ﬁ '5;'7'TC%"V'VC:«1~§i':<;5".!i!f:3'¢;.3;.5§ ta 3 party to the suit against 3 eumgaremiee the'-eépheent decree, whicrh is not fewfu/.V _ if no 'hetiee {Sr is§.:iet:}5ro the persons ihterestezz' ih e re;§re5efi:3t:'ve 'S°"{i"1'Xf7.§'2"':"'}'_£'Z3"'v as a ceneeeuehce me consent 3 V efecree is feeder Rafe 35, then such persens {who are "zi:__<:i§€' p.er:i¢§g,1AV:&w.i}i ~r.:_<;i§:'.. be emit/ed to file an appiicahon in the euiii oefiie 3r§fee;eeai under" ﬂreer 43 Rafe 1.53. Therefore, V _ fhe:'r""'righv--5' {:3 "bring a eeperefe suit seeking epprepriete 'rrerheagfyj {emeins unaffected, We therefore haid that if _ V~}€':i:/eh is net cempiiecf wizfh, whiie passing e decree on e .'«i'~_.ce;r:?§;::r:3mise in e repreeehieiive Sufi, ehy _;:'}'<3f'5(I}f? whe is VA effecéee' by eh-'eh cememmiee degree, hm? he: as party is it 4'"umey fife e eeperese em': seekihg eeerepheee reiief ih regere' zfe S§;h:';'? :emerem;'ee éeeree, by wee 53;' aieciereheh 5 er" othem/fee. He may efeo fife a suit for eppropnaate reiief ignoring the compromise decree and each a suit wiff nee be barred either by the pr:'n<::;',9ie or res ja.r:;?;'c:ata esfeppei, ""

:4,' $irtee the CCHESEDE decree,..me4reEy'HeV%fee§;»»d§.eS4_'_:V§h'eV compromise of a Centract between the"';}ari:§'e::Tv amt! i't_i:s aV." r.--*1.e_'?e:. creature 01' an agreement, the righ't._ 0f....appe'ai fromT'>thé';5._j'deer'ee is * ' not provided fer. The eniy r-easonaAb.i.e:'é*~ni:e~:preteti'en.Mth.é§t can be put on Section 96(3) of CPCEwe--?:h3tff-age'i"a§${..en.consent decree, ordinarily no appeai 5:; ;fnaE:t:ii"a'§';:*e:E;:Ee'; the provisions Centained in Ruée.-V3-A 5.§ _a_=ge'vf§o__ e.§;pEi--.eaE§o'n a stranger to me compremise:.:é:ieer'ee;vj'._--.It_}eVV§opjereeﬁe a _";<VsVtV:}er1e;;er to fire a suit to set aside the cowep;jQ'mVESe-e'eer=ee".-~ﬁeEisent decree can be set aside in the suit gene nc:>a:'.'4:'m:VftF1§?a;e'bee'!.. or review. Aivs beneficiaé 1:0 refer to the Aliahabad Hige'ﬁeezife~-éi:'e§;'EsV§sEjsa.-73% the case ef smz sum: Kumxm V. J'evV._ "§':sTRxAc-T Jzgeeeg MIRZAPUR AND omens, reported En AIR "Vi"99V:;» ALL '25..' It is held therein that Order xxm Ruie 3~A of "~._ '€T;§~',.C,--.. he=«$e me epeiicatiee fer a etraeger ice the eemerereéee @§eferee.,e: The reieveet peregreehe ef the eeée eeeésieﬁ ere '*--«_e'x:':*e::tee eereérﬁeeéew:

§§§g;";?75: § TR.

"E2: The eetr'tz'eeer':-3 secenei eubmiseion regemiirzg the €?;I3,Df!'C£1'f)i'fff}f an' 0.23, R3-,«ﬁ of me Cjfecrfe of CM? Procedure. ' is mfeeem:e:'vee* fee prewsiorr is cenﬁned enfy fz;1....£%;;e.."e-"e~ V ,z:2er*i"z'ee me euiz: The ease' ,er"ew's:'en re net eeeiieeefe ﬁe "

as sfrengee 52:: the eeie' eempremzee eecree, _.«€'z"":;-z..:§':z*V, stranger ﬁe set eeiee the compreniise "e'ecree,~i'p~uf_§z'cf'{, " V affects his .r":'gsh:"s is not barred by ffze 753%? ,efey ie.ier:., "

Order 23, we 3% :3!' {he CecieV'ef«.:;:'v;'! egaaaegm%em:eeA be read crfehers its eeriier erovisieh» the sé;7?e"'<:5e,e'£er. The saie' preweion is en!y,.-at ,oerte.<;u" entire (f}%a;}€er'Vef Order 23 er' the Code ofvC§;'1xi?; }?r;7ce3j¢;re"--x2§'fzg':'i¢.e» prescribes previs/'ens fer wftfvdre wi erfzéf etfve suit. Order 23, Qagfe 3 tee C/f42fii.».}?~*:eced?ufe provides for 5:' sz'teet:"ee§--..,mzféieee {f§e_ lgeertiee :;'.ﬁev'e'merrived at a com,erem;'se.:: _VGr<:<:;r"_%3'-.;r_ eI'r'€3" R'egfe'3--A ef the Code of CM} Pre:'eefeIrj?e eV§fi.;e:fcie{j"tvey A}#?er2'éfing Act No..104 of 1976 reeje' zegzetféevr,"':'r;€?eirres'~.ff'<:!e¢5.r9z'he£" e party to the sun' is deberreeuffem 'ﬁ'Ij:igjfss;ff'--EekSetting esiczie compromise decree on Ehe"grew}e"v.of'e_ef:;gV unfawfuf, Such a party has remedy Vega f7?Gx;!"f'ig;?' eppregmete e,ep!iee£"fon before the "Cegff' eeE7ce.?;2ed which fires: passed the eempromise

23. ??'2e'";je;'d gyevieien deee nef ber ffve present '.Vee€1'tier'ze:9"eme Wee 5705" e eerry fa fee eeie cempremfse ,gfiem7ee teﬁfe e ewzx es such there is me farce in the A V"pe:"m_'e§é'ere £en:"ez?zifee feet e eeit fer eettieg aside the _' *ee}é::erem:':;e zfeeree enzered smfe ziﬁetweee 3;? Afegerree! V' em?' SmE'§}ez'e:'fe:/2" wee ,-fierree-' 5:}! 5123', f3E.§;?nﬁ) ef fhe Cleﬁe « ef Cm'! ;?";2;:«<:2:=3::7:.;ree fee £425"? 5: the .i'ee:*en:::e es' ereseef ;:3ee':":eez:e.r ﬂex' gezeeg eefee z:"{)f?'.?;?f'{§.f??J*S€ eeeree eeéeree' mic: between Smé. Paraafevz" am?' Sm' Nagarmaf is mafnfa/'na£:>fe In law. In guppart of this COf?{"<E'§Z'i'/C??? the _ pefmaner has pfaced refsancze on Mi»? 1985 Karnafakg 2%), Smz: ?'araf3a=:' v. Kxishnaswamy Rae, Since tf:eex5a_}'z:¥ "~ »?. pmvisfan rises not bar the pezfftioner from fiffrzg ' me a'c:>c:x's;'on. is of :20 5559/9 {:2 five petftianer, "

16. The decision in the case of rendereé before Rate 3-"A am 3~B §"--i€ﬂ3'€ ifisaafted t0'.'€5ef%iV§§'r"

Rafe 3 of CPC. The facts of the the reported decisions, an which pgaced its reiiance, are entireiy different" AA 9»

17. It i_§"éEs§0. :p'_re"%;§§bEé§:V"f:é the decision 91' the Aifahabad H:gH'®;:rt RAJEET RAM smc-:3 AND ANOTHER vtft ;§'.i3...3'--.,AA"a§A'1§PuR DEE-SAT AND omens, re;§'véV3Vr'te.d' 1939 Ai!é'i'1#bad 189. The reievant portiergof 'Eh e fZ_~;.><t:rac:te§ hereé n beiow:

,,,, ',v..?"f2§¥.__rg}'>, hawever an order pasgeﬁ under Grazer 'V23, Rﬁfe §.m;§y be éreatecj is be 53 decreés but ffzeen again §€e72'3f,'Q!'E §6"{f.3') prohibits appeai against the decree passed V' ':i";41{'ff?_€:'A.'£:a'3éiFi' wféh the {ZGf"1:':€(:"%'?f 9f the parties: Timrefare, it ' 'r'§: gagbunﬁaﬁéﬁy cigar mat the arcfer gagged azndar" Qrder 2.3, V " Rzjfé 2' ar" Qrafer 2.3, Rafe 3 are mi" Eig:7,{')83§3bftEL "

£552?

18. There is yet anether aspect of the matter, which is required ta} be noticed. Earlier the arder recording the Campremése coutd have been chaiiengeé by way czf a F\r'Eis<;q"FTirst Appeai invoking Oréer XLI11 Rule Mm) Qf previsions staod as foﬁlows:

Ordgr XLIII Rggie 1(m2 .

.1. Appeai from orders» ﬁn appea!V4's_héi;'£V_.!r'e ~tfée2n foifowing arders under the provgycans'-of sve<:£zt;n._::.{};§¢, namelyx r 2

(m) Ar: 0rci@r under Rafe 3 of,G'rd.ér--XXZII ret5o:*dfng or refusing to record a Com;9{<ﬁm£se.§ are Sa:f;'3f:'@c>',

19. Bx;"£xct.'V§9g'§:1;{§iE; vef t?1'evV-aibove said provisions are emitted. 1.2.3.977 (the date of the commenc:ememu:V'L'@_f ~__1j4VC1':1/'1:§?6) filing of Miscetianeous First A«'E3@$§3§ '?.fi§':i*:«:.%§:_éi!gng;r1'g'«th.e.«0rder recerding the compromi5e, is r:0 t':-..Ap'e§ih'2i--s$ib_Vl'é~.% :v'4T:?1c:%_right of appeai has been aboiished with a fyfiew t§.a'vé>id 'ti€'s::_ sésccessive appeais Cencerning the very same '>._su::,.V 2a"}T.L---fhéresazttasgt p0$i':E{}n is that the remedy avaiiabie is a gggfﬁia zhe camgrasmiae dacrw is améé sash a COE'ES€£'Et ' ' d7'e>ééfé5e5' ég to agpraaah we Caurt; which remsﬁeé $29 aemgmsrzése E6 arrangement by making the necessary petition in the same proceedings. iiewever, if a person is not a party to the compremisse decree and/or when it is not in a re;3resen=iie'tieve suit, his remedy, as held by the Division Bench in Siddaiirigeshwar (supra) is its'; file a s;iit_.V__SVeeki'ii_1gi~ appropriate reiiefs including the deCiEIratE:.{§i'ivI>Z:f:j4Ei1';--V{fie'1i?iCiEi1%i§).if€},i1;i'i'i;';:e3 decree as against him is not enforceehie,

21. For yet another reason""teTe,' to censider this appeal on i*i1erii:§;_;"i-e_Wri'eihevir'i.iVii--e"empeiiehtéi are the purchasers of the sites in in question are Carved cj'hL',i"t:i"VicV)'i"hii..<.§hVi_.i_it 'A"._"V;5'rciperty, etc. are all the disputed quee*iieri.sVof;i'e'§,ts§;r..§§i'h.i:ei1 car: be reeolved oniy on heiciing tE'ie_t:riai. a_hi~ai'--rai'd iihe Campremise decree cannot be se'iE'es;i,cie the ipge di$<Aii"'ef'Vthe appeiiants. The appeliants can seei{"it'_heVi;i"etei*s:riiee:if:>"r§ of their rights by filing a suit, in which

2.r'ii"i»E? appe'ii,e'hi:$ Ve:iid'1;i:he respondents have to raise their piees and

-. .'.3f€§€i;i'C.€ ex;ide:*3Vcjé%:.i the resiiii, I reiect this epeeai on the Sher': ground . eii"--ééﬁeieteieeﬁiiity itseifi "fiie iieerty ie exereseiy reeerveé m the Vieiv§_&'eeeeiiee:5 Ea eveii ef the suit remedy,

23. No eraser as to cmsts.

24' At U"'1iSjUI"tC'€i.ii"€, the iearneﬁ Ceungei far the appeflant ways for the return cf the Certified copies to the a;::;3eliar:t'sV:.';':::1e. The office ﬁg dérecteé to return the certified Cog;es/e:f.§g'é':{é'i'§:'$3?V the deczumerats produced by the appeliantk; side M xerox Copies far the record purpese.

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