SHIKILADEVI RANJEET PASWAN Vs. MAHESHBHAI BABUBHAI PATEL

JUDGEMENT

(1.) Heard Mr. Paresh M. Darji, learned advocate for the appellants, Mr. Siddhant Lumb, learned advocate for Mr. Chirayu A. Mehta, learned advocate for defendant No.2 and Mr. Jay Patel, learned advocate for defendant No.1.

(2.) Mr. Darji, learned advocate for the appellants would submit that the appellants and insurance company have settled the matter and whereas settlement pursis have been tendered by the learned advocate for the appellants. Learned advocate for defendant No.2 supports the submissions made by learned advocate for the appellants and would submit that on the basis of the settlement pursis, the First Appeal may be disposed of by the Court.

(3.) Considering the submissions made by the learned advocates for the parties, the settlement pursis is taken on record.