Dhirubhai Bhimjibhai Kachadiya vs Sangitaben Jatinbhai Kachadiya
2021 Latest Caselaw 1562 Guj

               C/FA/2946/2019                             ORDER




                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                          R/FIRSTAPPEALNO. 2946of 2019

                                    With
                  CIVILAPPLICATION(FORSTAY) NO. 1 of 2018
                       In R/FIRSTAPPEALNO. 2946of 2019
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                        DHIRUBHAIBHIMJIBHAIKACHADIYA
                                   Versus
                        SANGITABENJATINBHAIKACHADIYA
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Appearance:
MRTEJASP SATTA(3149)for the Appellant(s)No. 1,2,3
MRASHOKN PARMAR(2431)for the Defendant(s)No. 1,2
MR. HARMISHK SHAH(2438)for the Defendant(s)No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                 Date: 02/02/2021

                                  ORALORDER

Mr. Satta, learned counsel for the appellants states that he

has filed a settlement purshis arrived at between the parties on

19.1.2021. The parties in the respective appeal would request that

the Court substitute the judgment and order and the decree passed

below Exh.49 dated 24.4.2018 in Special Civil Suit No.33 of 2014

and direct the parties to abide by the settlement i.e. placed on

record.

The judgment and decree of the trial Court dated 24.4.2018

is modified, inasmuch as, the parties are directed to act in

C/FA/2946/2019 ORDER

accordance with the settlement placed on record. Decree be drawn

in terms of the settlement. First appeal stands disposed of

accordingly.

In view of disposal of main matter, connected civil

application will not survive and the same stands disposed of

accordingly.

(BIRENVAISHNAV,J) *** VATSAL