Sherkhan Sahebkhan vs Yunuskhan Amirkhan And Anther
2021 Latest Caselaw 14191 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                     917 SECOND APPEAL NO.321 OF 2019
                                  WITH
                       CA/6597/2019 IN SA/321/2019
                                  WITH
                       CA/8156/2021 IN SA/321/2019

                            SHERKHAN SAHEBKHAN
                                    VERSUS
                     YUNUSKHAN AMIRKHAN AND ANOTHER
                                        ...
                   Advocate for Appellant : Mr. Bhadekar D. R.
                    Advocate for Respondents : Mr. Syed G. R.
                                        ...

                                    CORAM :   SMT.VIBHA KANKANWADI, J.
                                    DATE :    30-09-2021.

ORDER :

1. The parties have arrived at the compromise and the compromise

terms have been produced on record. Those terms have been got

verified by Registrar (Judicial) and he has filed the report.

2. As per the compromise, it appears that the appellant and

respondents have agreed to get 78 R land divided i.e. the Survey

No.421 and it is also agreed and decided between them that they will

get executed a registered sale deed of their respective shares before

Sub-Registrar.

3. Since the parties have accepted the terms of the compromise,

2 SA 321-2019

the second appeal stands disposed of in terms of the compromise.

4. The Judgment and decree passed by learned Joint Civil Judge,

Junior Division, Parli Vaijnath on 27-01-2009 in Regular Civil Suit

No.57 of 2006 and the decree passed in Regular Civil Appeal No.31

of 2009 by learned District Judge-1, Ambajogai on 06-03-2019 are

hereby set aside.

5. The Regular Civil Suit No.57 of 2006 and the present appeal

stands disposed of in terms of the compromise which is marked

Exhibit "A". Pending civil applications stand disposed of.

6. Decree be drawn up accordingly.

7. No order as to costs.

(SMT. VIBHA KANKANWADI) JUDGE

vjg/-