TRACTOR TRADING CORPORATION PARTNER ASHOKBHAI P PATEL Vs. ELESHBHAI ISHWARLAL VYAS PROPRIETOR OF AXIS DESIGNER

JUDGEMENT

(1.) Heard learned advocate Shri Pushpadutta Vyas for the appellant and Shri Eleshbhai Ishwarlal Vyas who has identified himself to be respondent hereinabove original-accused.

(2.) Both the parties have agreed to amicably settle their dispute whereunder the amount of Rs.68,000/- (Rupees Sixty eight thousand only) is passed on to the appellant. Respondent is present in the Court and has issued receipt thereof. The copy of the receipt is placed on record under this settlement. Hence, dispute is over and now neither party will have any claim whatsoever against each other arisen in respect of the sale of the Tractor in question and no party shall have any grievances in respect of the sale of the Tractor in question, meaning thereby, both the sides have agreed to rest their respective claims as settled with this settlement and they are hereafter not to have any transaction or any claim against each other in respect of the transaction of this sale which is said to have occurred and on which behalf, the cheque is said to have been issued.

(3.) The appeal is disposed of, accordingly, in view of the aforesaid settlement between the parties. Bail bond, if any, stands cancelled.