REPORTABL E

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5231 OF 2000

Rajmohan Agarwal ….Appellant

Versus

Smt. Amna Abubakar & Anr.              ….Respondents

WITH  

CIVIL APPEAL  NO. 5796 OF 2000

Shashi Mohan Agarwal ….Appellant

Versus

Smt. Fatima Ahmad & Ors.                 ….Respondents

WITH

CIVIL APPEAL NO. 5797 OF 2000

Rajmohan Agarwal ….Appellant

Versus

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Smt. Amna Abubakar         …

Respondents

WITH  

CIVIL APPEAL NO. 5798 OF 2000

Shashi Mohan Agarwal ….Appellant

Versus

Smt. Fatima Ahmad & Ors.                ….Respondents

J U D G M E N T  

TARUN CHATTERJEE,J.

1. These  four  appeals  are  directed  against  the

judgment  and  decree  passed  in  four  First  Appeals,

being Appeal No. 173/1995 (Shasi Mohan Agarwal Vs.

Smt.  Fatima  Ahmed  alias  Begum  Rashiduddin

Siddiqui & 2 others), Appeal No. 174/1995 (Rajmohan

Agarwal  Vs.  Smt.  Amna),  Appeal  No.  204/1995

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(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

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 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

into the question whether an amicable settlement can

be arrived at and finally mentioned before us that they

have agreed to an amicable settlement in the following

manner:-

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[I] The portion of the property already sold by

the respondents herein to Smt. Poonam Chokse

and  Smt.  Rasmani  Jaiswal  by  way  of  different

sale  deeds  will  not  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.   

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 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  

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sketch  map annexed  with  the  affidavit  filed  on

behalf  of  the  respondents  as  Annexure  AA2  is

still  in  possession  of  Begum  Fatima  Ahmed  &

Smt.  Amna  Abubaker  (respondents  herein).

Since the parties have agreed that the portion of

the property already sold by the respondents in

favour  of  one  Smt.  Poonam  Chokse  and  Smt.

Rasmani Jaiswal shall not be disturbed and shall

be  accepted  as  final  and  conclusive,  only  the

possession  of  the  remaining  area  namely,

24,477.89,  marked  ‘B’  in  the  sketch  map  –

Annexure  AA2  shall  be  handed  over  to  the

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 enquiry we find that if Rs.5500/- per

sq. feet is fixed as the valuation of the aforesaid

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unsold  portion  of  the  land  in  question,  the

estimated price would come to Rs.13,46,29,000

(Thirteen  Crores  Forty  Six  Lakhs  and  Twenty

Nine Thousand) [Rs. 5500 X 24,478(round off)].

Therefore,  we  fix  the  rate  of  the  land  at

Rs.5500/-  per  sq.  ft.  which  comes  to

Rs.13,46,29,000/-(Thirteen crores forty six lakhs

and twenty  nine  thousand)   to  be  paid  by  the

appellants to the respondents.   

b) Out  of  the  aforesaid  total  amount  of

Rs.13,46,29,000/-(Thirteen  crores  forty

six lakhs and twenty nine thousand), a

sum of Rs.4 crores shall be paid by the

appellants  to  the  respondents  within

one month and the balance amount of

Rs.9,46,29,000/- (Nine Crores Forty Six

Lacs and Twenty Nine Thousand)  shall

be  paid  by  five  equal  monthly

installments,  starting  from  the  date  of

the payment of the 1st Installment.     

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c) In  default  of  payment  of  any  of  the

installments, as directed above, the suit

for  specific  performance  shall  stand

dismissed and the appellants  shall  not

be entitled to any portion of the land in

dispute as indicated in the sketch map

[ Annex. AA2 ] annexed with this order.   

d) If the appellants duly pay the aforesaid

amount  of  Rs.13,46,29,000/-(Thirteen

crores  forty  six  lakhs  and  twenty  nine

thousand) to the respondents within the

time  specified  hereinabove,  the

respondents  shall  execute  registered

deeds of sale in favour of the appellants

in respect of the land as indicated in the

sketch  map  (Annexure-AA2)  and  also

shall  hand  over  vacant  peaceful

possession  to  the  appellants  within  a

month  from  the  date  of  paying  the

aforesaid total amount.  

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4. The  suit  for  specific  performance  accordingly

filed by the appellants shall  stand decreed on

the  aforesaid  terms  and  conditions  and  the

judgments and decree of the courts below shall

stand  set  aside  and the  portion  marked  B  of

Annexure  AA2  which  forms  part  of  the  order

and decree shall stand transferred in favour of

the appellants.

5. The appeals  are disposed of on compromise on

the  terms  and  conditions  as  mentioned

hereinabove.  There will be no order as to costs.

                                          …………………………J.                             [ARIJIT PASAYAT ]  

……………………………J. [TARUN CHATTERJEE ]  

       ..……….…………………………J.

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                             [LOKESHWAR SINGH PANTA] New Delhi November 07, 2008.

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