Full Judgment Text
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PETITIONER:
DURGA PRASAD (DEAD) BY LRS.
Vs.
RESPONDENT:
SMT. GITA KUMARI & ORS.
DATE OF JUDGMENT23/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (8) 493 1995 SCALE (6)695
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
It was stated in the memorandum of compromise filed in
this Court, that the first respondent had willingly agreed
to transfer her right, title and willingly agreed to
transfer her right, title and interest in the land, as found
by the High Court of Patna in Second Appeal No.602/74, in
order dated August 29, 1978, for a valuable consideration of
Rs.29,000/- payable in lump sum as agreed between the
parties. A copy of the receipt dated 30.3.1980 has already
been placed on record signed by the husband of the first
respondent that the said amount was already received by her.
He stated therein that in his presence the amount was passed
on to his wife. Under these circumstances, since the matter
has been settled out of the Court, it is not necessary to go
into the controversy. The appeal is accordingly disposed of
in terms of the above compromise. No costs.
The Registry is directed to communicate this order to
the respondents as they are not appearing in person or
through counsel.