Jagannath Narayan Kulkarni And ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 16312 Bom

                                                                           PB1-FA-770-21.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                           FIRST APPEAL NO. 770 OF 2021

Jagannath Narayan Kulkarni and Another                     ..APPELLANTS
      VERSUS
State of Maharashtra and Others                            ..RESPONDENTS

                                     ....
Mr. D.M. Kakade, Advocate for appellants
Mr. A.B. Chate, A.G.P. for respondent nos. 1 and 2
Mr. S.G. Bhalerao, Advocate for respondent no.3
                                     ....

                                             CORAM : R.G. AVACHAT, J.

DATED : 24th NOVEMBER, 2021

PER COURT :

1. The dispute between the parties to the appeal is stated to have

been settled. The terms of compromise are duly verified and same have been

placed on record. Same is taken on record and marked 'X' for identification.

2. It is informed that similar matters have already been settled before

the Court itself and the terms of present compromise are not different one.

3. In view of above, the appeal stands disposed of. The impugned

judgment and award is, therefore, set aside. The impugned order stands

replaced by the terms of compromise memo. If the amount of compensation

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PB1-FA-770-21.odt

is deposited with this Court or reference Court, same be paid to the appellant

- Jagannath in terms of the compromise.

( R.G. AVACHAT, J. ) SSD

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