KAILASBEN VASUDEV RAVAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This First Appeal arises out of judgment and order dtd. 19/9/2016 passed by learned Principal Senior Civil Judge, Gandhinagar in Special Civil Suit No. 195 of 2013.

(2.) The prayer in the said suit was for setting aside the sale deed dtd. 17/6/2013 in respect of Survey No. 399/1, 419 and 420 situated at village Vavol, Taluka Gandhinagar as well as Agreement-to-Sell dtd. 17/6/2013 on the various grounds including that it was on the basis of invalid power-of-attorney and that the same was without payment of sale consideration. Other incidental reliefs were also prayed for. The said sale deed was executed in favour of defendant No.3 by the power-of- attorney of the plaintiff.

(3.) Today, when the appeal came up for consideration, learned advocate Mr. Mahesh Bhavsar with learned advocate Mr. Maulik Vaghela for the appellants as well as learned advocate Mr. Hriday Buch for the affected party-respondent No.3 jointly stated that the parties have arrived at settlement out of the court and have further arrived at certain terms to become operative between them.