Dinkar Manikrao Kadam And Another vs Sagarrao Ganpatrao Kadam Lrs ...
2022 Latest Caselaw 6763 Bom

                                                                   sa.254.2019.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                       SECOND APPEAL NO.254 OF 2019
                                     AND
                     CIVIL APPLICATION NO.11127 OF 2018

Dinkar s/o. Manikrao Kadam
and anr.                                                  ..Appellants
        Vs.
Sagarrao s/o. Ganpatrao Kadam
since deceased, through L.Rs.
Vijay s/o. Sagarrao Kadam and ors.                        ..Respondents

                                 ----
Mr.S.S.Tope, Advocate for appellants
Mr.Kuldeep S. Patil, Advocate h/f. Mr.S.S.Choudhary, Advocate for
appellants
Mr.V.V.Pawar, Advocate for respondent nos.2A, 2B, 4, 5A to 5E
                                 ----

                                  CORAM : R.G. AVACHAT, J.

DATE : JULY 15, 2022 ORDER :-

This Second Appeal is said to have been compromised

between the parties thereto. A memo of compromise duly verified

before the Section Officer of this Court has been placed on record. All

the parties thereto are present before this Court along with their

respective Advocates. The terms of compromise are neither illegal nor

void. The appellants do not wish to proceed with the appeal. The

parties have agreed to act upon the judgment and decree passed in

Regular Civil Suit No.111 of 2007 dated 09.09.2010.

2 sa.254.2019

2. In the circumstances, the Second Appeal stands disposed

of in terms of the compromise.

3. In view of the above, Civil Application No.11127 of 2018

for grant of stay does not survive and stands disposed of.

[R.G. AVACHAT, J.]

KBP