Hemant Namdev Shimpi vs Ku Tejal Alias Kajol Do ...
2023 Latest Caselaw 11036 Bom

2023:BHC-AUG:23002
                                                                                   902-ca-4183-2023.odt
                                                        (1)


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        BENCH AT AURANGABAD

                              CIVIL APPLICATION NO.4183 OF 2023
                   IN SAST/9237/2023 WITH CA/3205/2023 IN SAST/4996/2023
                  WITH CA/3206/2023 IN SAST/4996/2023 WITH CA/4184/2023 IN
                                       SAST/9237/2023

                                 HEMANT NAMDEV SHIMPI SANDANSHIV
                                                  VERSUS
                       MISS TEJAL ALIAS KAJOL DO CHANDRAKANT ALIAS UMAKANT
                                                  SHIMPI
                                                     ...
                              Advocate for Applicants : Mr. Patil Vijay Bhalerao
                               Advocate for Respondent No.1 : Mr. A.R. Syed
                         Advocate for Respondent Nos.3 & 4 : Mr. A.A. Suryawanshi
                                                     ...
                                                        CORAM : S.G. MEHARE, J.

                                                        DATED : OCTOBER 25, 2023

                 JUDGMENT :-

                 1.               All parties are before the Court.          They admits the

                 contention of the settlement deed.           The Registrar (Judicial) has

                 verified the parties. It is made a part of the record and marked as

                 Annexure 'A'.

                 2.               In view of the settlement, the following order is passed :

                                                     ORDER

i) All civil applications stand disposed of as the matter is

compromised amicably out of Court.

ii) The impugned Judgments and decrees of the lower Court and

the First Appellate Court are quashed and set aside.

902-ca-4183-2023.odt

iii) The learned trial Court is directed to modify the Judgments and

decrees in view of the compromise deed Annexure 'A' and decree be

drawn up accordingly.

iv) The Registry is directed to issue the copy of this compromise

deed to the trial Court.

(S.G. MEHARE, J.)

Mujaheed//