LexRAJMOHAN AGARWAL versus AMNA ABUBAKAR & ANR.
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(2008) 15 S.C.R. 968 ~ ~ A RAJMOHAN AGARWAL v. ·~ . 1 AMNA ABUBAKAR & ANR. (Civil Appeal No. 5231 of 2000) · '\ i3 NOVEMBER 07, 2008 [DR. ARIJIT PASAYAT, TARUN CHATTERJEE AND LOKESHWAR SINGH PANTA, JJ.] Settlement/Compromise: c Suit for specific performance of contract of sale of property- Decreed - Affirmed by High Court - Appeal befo(e Supreme Court - Suggestion to parties to amicably settle the dispute - Settlement - One portion of property already D sold to respondents accepted as final - Appel/an( agreed to 'r purchase remaining area of the property at market rate - Statement of parties that rate suggested by Court would be · acceptable to all of them - After making enquiries, Rs.5500 per sq. feet fixed - Compromise between parties approved E on certain terms and conditions. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 5231 of 2000. From the final Judgm~nt and Order dated 19.12.1997 of . ,,)., F the High Court of Madhya Pradesh at Jabalpur in Civil First Appeal No. 204 of 1995. WITH C.A. Nos 5796, 5797 & 5798 of 2000. ., G Siddharth Bhatnagar, Pawan Kumar Bansal, Ruby Singh Ahuja, Sushil Kumar Jain, Puneet Jain, Archana Tiwari, Ashwin 1 V. Kothmath, S.K. Sinha and Pratibha Jain for the appearing parties. ~ H 968 RAJ MOHAN AGARWAL v. AMNA ABUBAKAR & ANR. 969 .. } The Judgment of the Court was delivered by A TARUN CHATTERJEE, J. 1. These four appeals are directed against the ju~gment and decree passed in four First Appeals, being Appeal No. 173/1995 ( Shasi Mohan Agarwal . Vs. Smt. Fatima Ahmed alias Begum Rashiduddin Siddiqui B ~ & 2 others), Appeal No. 174/1995 (Rajmohan Agarwal Vs. "'l Smt. Amna), Appeal No. 204/1995 (Rajmohan Agarwal vs. Smt Amna Abubakar & Another) and Appeal No. 206/1995 ( Shashi Mohan Agarwal Vs. Smt. Fatima Ahmed alias Begum Rashiduddin Siddiqui & 2 others), passed by a c Division Bench of the High Court of Madhya Pradesh at Jabalpur, confirming the judgment and decree of the trial court in a suit for specific performance of a contract, by which the suit and the appeals were dismissed. .... 2. These appeals were heard for a considerable length of D time, it was suggested by the Court that in the facts and circumstances of the case, the parties may explore the possibility of an amicable settlement. Accordingly, the parties have taken some time to look in.to the question whether an amicable settlement can be arrived at and finally mentioned E before us that they have agreed.to an amicable settlement in the following manner:- -t ;. [I] The portion of the property already sold by the I respondents herein to Smt. Poonam Chokse and Smt. Rasmani Jaiswal by way of different sale deeds will not F be disturbed and will be accepted as final and conclusive. [II] The appellants shall purchase the remaining area (i.e. the portion of the land not sold by the respondents) at the current market value. G 3. Pursuant to the amicable settlement arrived at between the parties, and the parties having broadly settled their dispute as to the valuation of the property on the terms and conditions as indicated hereinabove, these appeals can be disposed of H 970 SUPREME COURT REPORTS [2008] 15 S.C.R. ~ ~ A on compromise on the following terms and conditions:- a) The total area of the land was 49,259 Sq. Ft., )'= out of which 24,477.89 marked 'B' in the sketch map annexed with the affidavit filed on behalf of the B respondents as Annexure AA2 is still in possession of Begum Fatima Ahmed & Smt. Amna Abubaker r (respondents herein). Since the parties have )... agreed that the portion of the property already sold I by the respondents in favour of one Smt. Poonam -::· c Chokse and Smt. Rasmani Jaiswal shall not be ~ disturbed and shall be accepted as final and conclusive, only the possession of the remaining ,__r area namely, 24,477.89, marked 'B' in the sketch r map -Annexure AA2 shall be handed over to the D appellants by the respondents at a consideration mentioned hereinafter. The parties before us . .,. through their learned counsel have suggested that whatever rate that is ·fixed by this Court shall be accepted by all of them. That being the stand taken by the parties before us and after making an E enquiry we find that if Rs.5500/- per sq. feet is fixed as the valuation of the aforesaid unsold portion of the land in question, the estimated price would come to Rs.13,46,29,000 (Thirteen Cro
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