Manjabai Eknath Shewale L.Rs. ... vs Sagunabai Panditrao ...
2023 Latest Caselaw 9587 Bom

                                     1                   970- CA11467-2023.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                    CIVIL APPLICATION NO. 11467 OF 2023
                                    IN
                       SECOND APPEAL NO. 1 OF 2013

   MANJABAI EKNATH SHEWALE LRS GANESH AND OTHERS
                              VERSUS
    SAGUNABAI PANDITRAO ANCHALWADKAR THR LRS ASHA
               MANOHAR D ANSURE AND OTHERS
                                 ...
             Advocate for the applicant : Mr. G.S. Shete
Advocate for respondent Nos. 1 to 3, 4/A, 4/B, 5,6,7 and 11 : Senior
Advocate Mr. Rajendrraa Deshmukkha a/w Adv. Miss R.R. Jaiswal I/B
                   Adv. Mr. Devang Deshmukh
                                 ...

                                 CORAM : S. G. MEHARE, J.

                                 DATE    : 12.09.2023

PER COURT :

1. The legal heirs of the applicants/appellants and respondents

have settled the dispute and filed the terms of compromise which is

taken on record and marked as Annexure A-1.

2. The learned Registrar (Judicial) has verified the terms of the

settlement and submitted report on 07.09.2023. In view of the

verification report, the settlement terms placed on record vide

annexure A-1 is admitted, the appeal is allowed in terms of settlement

and impugned judgment and decree is set-aside.

2 970- CA11467-2023.odt

3. The learned trial Court is directed to draw the judgment and

decree in terms of the settlement deed annexure A-1.

4. In view of the settlement terms, the Civil Application is allowed.

The terms of settlement be made part of the record.

( S. G. MEHARE ) JUDGE

ysk