RAMESH PARSHOTTAMDAS PATEL Vs. VIPUL C PATEL

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The learned advocates for the parties namely for the appellant as well as Opponent no.1 have placed on record the settlement arrived at between the parties, and both the parties are agreeing to abide and act as per the consent terms. The appellant is present in the Court and he has appended his signature to this consent terms. The father of the accused-respondent no.1 is present on his behalf and is appended his signature on behalf of the accused as well as himself. The written terms of compromise, which have been signed by the aforesaid parties have been taken on record. The terms of compromise arrived at between the parties stipulates following:

(3.) In view of the aforesaid settlement between the parties, the appeal is disposed of as not survived. However, liberty is reserve to parties to revive the same in case of difficulty and the accused's father shall file undertaking to this effect before this Court on his behalf as well as on behalf of accused and that will be placed on record of this Court within a week from today and the office shall place it on the record. The appeal is dispose of.