MANIBEN NATHUBHAI PATEL Vs. BABUBHAI VALLABHBHAI PATEL

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 3/2/2005 passed by the learned Joint District Judge / 2nd Fast Track Court, Navsari in Regular Civil Appeal No. 20 of 1997, the appellants have preferred present appeal.

(2.) Though notice is served upon the respondents, nobody is present on their behalf, at the time of hearing..

(3.) Today, learned advocate Ms. Khyati P. Hathi, for the appellants produced on record the consent terms dtd. 22/11/2011. She submitted that both the parties have entered into consent terms and settled the dispute between them. The vernacular copy of the consent terms is also produced by the learned advocate for the appellants.