Umesh Suganchand Jadhao vs Sanjay Pandurang Velukar And Others
2024 Latest Caselaw 25069 Bom

Bombay High Court

Umesh Suganchand Jadhao vs Sanjay Pandurang Velukar And Others on 30 August, 2024

Author: M. W. Chandwani

Bench: M. W. Chandwani

2024:BHC-NAG:9791


                                                                     1                               6-sa-397-23j.odt



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH, NAGPUR

                                            SECOND APPEAL NO. 397 OF 2023

                    Umesh Suganchand Jadhao,
                    Aged about 50 years, Occ. Agriculturist,
                    R/o. Behind Niraj Gas Agency,
                    Darwha, Tq. Darwha,
                    District Yavatmal-445202.                                                  . . . APPELLANT

                                       // V E R S U S //

                    1. Sanjay Pandurang Velukar,
                       Aged 47 years, Occ. Business,
                       R/o. Balaji Nagar, Darwha,
                       Tq. Darwha, District Yavatmal-445202.

                    2. Pradip Rajabhau Potphode,
                       Aged about 48 years, Occ. Money Lender,
                       R/o. Near Gajanan Maharaj Mandir,
                       Tq. Darwha, District Yavatmal-445202.                              . . . RESPONDENTS

                    ------------------------------------------------------------------------------------------------
                    Shri A. R. Chavhan, Advocate for appellant.
                    Shri A. D. Tote, Advocate for respondent no. 1.
                    -----------------------------------------------------------------------------------------------
                                     CORAM :-         M. W. CHANDWANI, J.

                                     DATED :-         30.08.2024

                    ORAL JUDGMENT :-

Heard.

2. Admit.

2 6-sa-397-23j.odt

3. It is common ground that both the parties have settled

their dispute out of Court. Accordingly, the agreement dated

01.01.2024 came to be executed. The xerox copy of the agreement is

filed on record, which is marked as 'X' for identification. The parties

are present in the Court and admitted execution of the agreement.

4. In view of the above, the judgment and decree dated

18.04.2017 passed in Regular Civil Suit No. 66/2013 passed by the

Trial Court as well as the judgment and decree dated 21.03.2023

passed in Regular Civil Appeal No. 21/2017 by the Appellate Court are

hereby quashed and set aside.

5. Accordingly, the appeal is disposed of in terms of

agreement dated 01.01.2024. The decree be drawn up in terms of

compromise agreement.

(M. W. CHANDWANI, J.)

RR Jaiswal

Signed by: Mr. Rajnesh Jaiswal Designation: PA To Honourable Judge Date: 31/08/2024 14:59:59