AMARJITSINGH LADHSINGH KHANUJA Vs. MANGALSING ARJANSING KHANUJA

JUDGEMENT

(1.) LEARNED counsel, Mr.Ajay R.Mehta for the appellants, placing on record the original consent terms signed by the parties and their respective learned counsel, submitted that the matter is settled between the parties. Said consent terms are ordered to be taken on record.

(2.) IN view of the above, the appeal is partly allowed. Parties are directed to abide by the consent terms. Decree to be drawn in terms of consent terms.