MANIBEN KESHUBHAI PARMAR Vs. CHAKUBHAI KESHUBHAI CHUDASAMA

JUDGEMENT

(1.) By way of present appeal the appellant has sought following relief:

(2.) Considering the nature of inter-se dispute between the claimants qua apportionment of amount of compensation, by consent of both the learned Advocates this Court vide order dated 21.11.2025, had referred the present matter to the Gujarat High Court Mediation Center for redressal of dispute between the parties. During the mediation proceedings the parties have successfully agreed to resolve their dispute amicably and arrived at settlement. The Mediation Report dated 10.12.2025 submitted by Ms. Aman A. Shaikh, Mediator, is taken on record. As per the said report the mediation was successful and as per terms and conditions of the Memorandum of Understanding dated 10.12.2025, parties agreed for apportionment as under:

(3.) In view of above, the apportionment granted in paragraph - 6 in operative portion of the impugned judgment is modified as under: