Bharatbhai Vitthaldas Jethwa vs Vimlaben Kantilal Jethwa Alias ...
2021 Latest Caselaw 18621 Guj

       C/FA/3017/2021                           ORDER DATED: 21/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 3017 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 3017 of 2021
                                   With
              CIVIL APPLICATION (FOR ORDERS) NO. 2 of 2021
                     In R/FIRST APPEAL NO. 3017 of 2021
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                 BHARATBHAI VITTHALDAS JETHWA
                             Versus
     VIMLABEN KANTILAL JETHWA ALIAS VIMLABEN TULSIDAS GOHEL
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Appearance:
AMITKUMAR B PARMAR(8618) for the Appellant(s) No. 1
MR SANJAY K YADAV(10253) for the Appellant(s) No. 1
for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 21/12/2021
                             ORAL ORDER

1. Heard Mr. Sanjay K. Yadav, learned advocate for the appellant.

2. Following order was passed on 16.12.2021:-

"Heard Mr.SK Yadav, learned advocate for the appellant. Learned advocate for the appellant seeks time as the matter is likely to be settled between the parties. Appellant-Bharatbhai Vitthaldas Jethwa and respondent-Vimlaben Kantilal Jethwa are personally present before this Court and they confirmed that the matter is going to be settled between the parties. Stand over to 21.12.2021."

3. The parties have produced the Family Settlement Agreement dated 15.07.2021 in Civil Application No.2/2021. This Family Settlement Agreement is ordered to be treated as part of this First Appeal.

C/FA/3017/2021 ORDER DATED: 21/12/2021

4. In view of the amicable settlement of the dispute between the appellant and respondent, who happens to be the close relatives, the impugned judgment and decree passed by the learned Judge, Court No.18, City Civil and Sessions Court, Ahmedabad in Civil Suit No.2428/1995 is hereby set aside and the appeal is allowed in terms of the Family Settlement Agreement.

5. Parties are directed to abide of the said terms of agreement.

6. Connected Civil Applications stand disposed of.

(A.G.URAIZEE, J)

Manoj