- (1.) Two suits of partition, one filed in the year 1975 and the other in the year 1989 were subject matter of the consent decree passed in or about April 1993. A deed of family settlement was executed between the parties to the suit. Applicant-Respondent herein was a beneficiary of the said family settlement. He had been acting on behalf of the appellants as their assignee. Appeals preferred against the said judgments and decrees were dismissed by the High Court by a learned Single Judge of the High Court by an order dated 19.05.2000. Intra-court appeals preferred thereagainst were also dismissed by a Division Bench of the said Court by a common judgment and order dated 04.03.2003. Appellants herein filed applications for grant of special leave thereagainst before this Court. The said appeals by grant of special leave have been dismissed by this Court by an order dated 7.10. 2005 directing : "However, having regard to the facts that the disputes between the members of one family which are sought to be solved leaving no outstanding area, we pass the further direction that in the event KK and Guneeta execute the General Power of Attorney in terms of the first agreement in favour of VMS, VMS will pay the balance amount due to KK and Guneeta in terms of the agreement. Such execution of the General Power of Attorney shall be within a period of our weeks from date the entire balance of amount must be paid within a period of four weeks thereafter. As far as AA is concerned, subject to her executing the necessary conveyance in respect of the 44 acres of land mentioned in clause of the second agreement in favour of VMS, VMS will pay the balance amount payable to AA in terms of the second agreement. Such conveyance must be executed within a period of four weeks from date and the payment must be made within four weeks thereafter."
(2.) Allegedly, the said directions were not carried out. A contempt petition was filed by Respondent No. 1 which was dismissed. Applicant herein, viz., Shri V.M. Singh (original first respondent), however, filed an application for grant of permission to deposit the amount in question before this Court, despite the fact that no Power of Attorney had been executed in his favour pursuant to the said direction of this Court. By an order dated 28.07.2006, the applicant was permitted to deposit the money as ordered in the Civil Appeal with the Registrar General of this Court. However, by an order dated 06.09.2006, he was permitted to deposit bank draft after rectifying the defects pointed out by the Registry.
(3.) An application being I.A. No. 18 had been filed by Shri Shri Anandamayee Sangha for permission to file an application for impleadment as a party respondent in I.A. No. 16 in C.A. No. 6327 of 2005. The said permission was accorded by this Court by an order dated 25.09.2006. The application filed by the applicant-respondent for depositing the amount in question has been opposed by the appellant.;