Smt. Babibai Dasharath Pawar And ... vs Govind Chahu Pawar And Ors
2022 Latest Caselaw 11095 Bom

                       (5)-SA-365-01.doc.


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
          Digitally
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
                                       SECOND APPEAL NO.365 OF 2001
PANCHAL   Date:
          2022.10.20
          09:56:46
          +0530
                                                    WITH
                                      CIVIL APPLICATION NO.452 OF 2001
                                                    WITH
                                   INTERIM APPLICATION NO.18995 OF 2022
                                                    WITH
                                    INTERIM APPLICATION NO.2760 OF 2022
                                                    WITH
                                    INTERIM APPLICATION NO.2755 OF 2022
                                                    WITH
                                       CIVIL APPLICATION NO.61 OF 2022

                       Smt. Babibai Dasharath Pawar & Ors.                ..Appellants
                             Versus
                       Govind Chahu Pawar
                       Since deceased through his legal heirs & Ors.      ..Respondents

                       Mr. Nitin Jagtap, for the Appellants.
                       Mr. Sandesh patil a/w Anusha Amin, for Respondent Nos.1 & 3.
                       Mr. P. R. Rathod, for the Intervenor.

                                                CORAM : NITIN W. SAMBRE, J.

DATE : 19th OCTOBER, 2022

P.C.

1. Appellants' suit was partly decreed by the Trial Court declaring ownership in relation to the two of the properties, which judgment was reversed by First Appellate Court. Feeling aggrieved, this Second Appeal is by the original plaintiffs. The parties to the appeal viz. appellants and respondent Nos.2b and 2c have reached a

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settlement and consent terms to that effect are taken on record and marked "X" for identification. A joint request is made by the parties including counsel for the appellants to dispose of the appeal in view of the consent terms.

2. This Court has already recorded presence of the parties before this Court in its order dated 5th August, 2022.

3. As such, the Second Appeal stands disposed of as per the consent terms.

4. The decree be drawn up accordingly, as the consent terms tendered by the respective parties who are signatories to the same are bound by the consent terms.

5. Counsel for the appellants submits that in view of disposal of the appeal, appellants do not press the contempt proceedings.

6. The contempt proceedings as such stand disposed of.

7. Consequent to the above, all the pending applications also stand disposed of.

                                         [NITIN W. SAMBRE, J.]



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