Smt. Ratika Bai vs South Eastern Coalfields Ltd.

By the impugned decree, the trial Court has dismissed the appellants' suit for a declaration that appellant No.1 Smt. Ratika Bai is the legally wedded

wife and appellant No.2 Lalit Prasad is the legitimate son of deceased Ramadhar Dongre.

In course of hearing of this appeal, the parties have moved I.A. No.5 for passing a decree in terms of compromise.

On 11.04.2018, the parties were directed to appear before the Additional Registrar (Judicial) for recording their statement in support of the

compromise application. Appellant No.1 Smt. Ratika Bai, Appellant No.2 Lalit Prasad, Shri D.K. Jani for SECL, Shri S.S. Thakur for CMPF and

Respondent No.4 Nan Bai recorded their statement before the Additional Registrar.

The terms of settlement as stated in the statement of Smt. Ratika Bai, Lalit Prasad and Nan Bai is as follows:

v- vihykFkhZx.k o mRrjoknh Øekad 4 ukuckbZ nksuksa Lo- jkek/kkj Mksaxjs dh tek lh,eih,Q] xzsT;qVh] ykbZQ doj Ldhe dh jkf'k vk/kk&vk/kk izkIr

djus ds vf/kdkjh jgsaxh A

c- isa'ku o vkfFkZd eqvkotk dh jkf'k mRrjoknh Øekad 4 Jherh ukuckbZ ikus dh vf/kdkjh jgsxhA

l- vihykFkhZx.k o mRrjoknh Øekad 4 mDr le>kSrkukek ds t;i= ikfjr gksus ds i'pkr~ vko';drk iM+us ij ,l-bZ-lh-,y dqjfl;k dkWyjh esa mifLFkr gksaxh o

izfØ;k esa vko';d nLrkost izLrqr dj foHkkx dks lg;ksx iznku djsaxsA ;g fcUnq vihykFkhZx.k o mRrjoknh Øekad 4 ij ykxw gksaxs A

n- mDr le>kSrk t;i= dk vkns'k ikfjr ds i'pkr~ nksuksa i{kdkjx.k ¼vihykFkhZx.k o mRrjoknh Ø- 4½ bl izdj.k ls lacaf/kr nkok fdlh Hkh U;k;ky; esa

izLrqr ugha djsaxs u gh djus ds fy, ck/; gksaxsA

In view of the settlement between the parties, the impugned decree is set aside and the decree in terms of settlement, as above, is passed and the

appeal is accordingly disposed of.

A decree in terms of settlement be prepared.

The parties shall bear their own costs.