PRIYA JAIN Vs. USHA JAIN

JUDGEMENT

(1.) Appellant, in FAO (OS) 62/2023, seeks setting aside of order dtd. 29/3/2023 whereby the application filed by the appellant under Order XI Rule 12 of the CPC has been dismissed and in FAO (OS) 64/2023 appellant impugns order dtd. 24/4/2023 whereby application under Order XVI Rule 1 of the CPC has been dismissed.

(2.) After some arguments, parties have, without prejudice to their rights and contentions and solely with a view of avoiding any protracted litigation and to expedite the disposal of the suit agreed to the disposal of the appeals in the following terms:

(3.) Appeals are disposed of in the above terms.