Babarao S/O Shamrao Rode And Another vs Suresh S/O Rajaramji Gupta
2026 Latest Caselaw 2684 Bom

Bombay High Court

Babarao S/O Shamrao Rode And Another vs Suresh S/O Rajaramji Gupta on 14 March, 2026

                                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                               NAGPUR BENCH, NAGPUR.

                                             BEFORE THE NATIONAL LOK ADALAT

                                                SECOND APPEAL NO.529/2018

                                      Babarao S/o Shamrao Rode and another
                                                       Versus
                                            Suresh S/o Rajaramji Gupta
                    ......................................................................................................
                    Shri. Gaurav Belsare, Advocate for the Appellants
                    Shri. Mahesh Rai, Advocate for the Respondent

                    .....................................................................................................

                                                           ORDER

(Passed on 14.03.2026)

The Appellants and respondent are present. The parties have willingly and amicably settled the dispute. Both parties have filed terms and conditions of compromise in Form "H". Terms of compromise are read over and recorded. In view of compromise, award is passed.

Case is disposed of.

Court fees, if any, be refunded to the appellants as per rules.

                         MEMBER                      MEMBER                    PRESIDING OFFICER
                       (Amol Patil)                (Bharat Vyas)            (Justice Nivedita P. Mehta)
                         Advocate                 Retd. District Judge

                    MP Deshpande




Signed by: Mr. M.P. Deshpande

Designation: PA To Honourable Judge Date: 17/03/2026 14:24:12