Kantilal Dipchand Kakaria vs Shantilal Dipchand Kakaria And ...
2023 Latest Caselaw 1373 Bom

                                                                            50-fa516-1995.doc


                      AGK
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL NO.516 OF 1995


                      Kantilal Dipchand Kakaria, since
                      deceased through L.Rs.
                      Mrs. Kanakprabha Dipchand Kakaria
                      & Ors.                                       ... Appellants
         Digitally
         signed by
         ATUL
ATUL     GANESH
GANESH   KULKARNI
KULKARNI Date:
         2023.02.09
         10:57:38
         +0530
                                  V/s.
                      Shantilal Dipchand Kakaria, since
                      deceased (deleted), through L.Rs.
                      Neela Shantilal Kakaria & Ors.               ... Respondents


                      Ms. Vedanshi Shah i/by Mr. Bipin Joshi for the
                      appellants.
                      Ms. Seema Chopde for the respondents.



                                                  CORAM : AMIT BORKAR, J.

                                                  DATED      : FEBRUARY 8, 2023
                      P.C.:

1. In terms of order of this Court, parties appeared before the learned Mediator and settled the matter. Consent terms filed by the parties to the appeal are placed on record through Mediator's Report. The Mediator's Report is taken on record and marked "X" for identification.

2. The consent terms dated 31st January 2023 are taken on record and marked "Y" for identification. The undertakings in the consent terms are accepted.

50-fa516-1995.doc

3. The judgment and decree dated 6th April 1995 passed by the learned Judge, City Civil Court, Mumbai in S.C. Suit No.4494 of 1988 stands modified as per the consent terms.

4. The first appeal stands disposed of in above terms. No costs.

(AMIT BORKAR, J.)