MANIBHAI RANCHHODBHAI PATEL Vs. DALWADI NARANBHAI SOMABHAI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and decree dtd. 25/8/2010 passed by the learned Second Additional District Judge, Anand in Regular Civil Appeal No.28 of 2006 (Old No.111 of 1996) reversing the judgment and decree dtd. 28/2/1991 passed by the learned Civil Judge, Umreth in Regular Civil Suit No.147 of 1979, the appellants have preferred the present appeal.

(2.) Heard learned advocates appearing for the respective parties.

(3.) Learned advocate appearing for the appellants and learned advocate appearing for the respondents have submitted that the dispute is amicable settled between the parties and, therefore, the present appeal has may be disposed of. They have produced on record the settlement agreement entered into between the parties along with their identify proof and compromises purshis.