(1.) IN this appeal, the appellants have challenged the order dated 6.5.2008 passed below application Exh.5 in special civil suit No.290/2007.
(2.) MR . AV Thakkar has appeared on behalf of the appellants and Mr. Kavina has appeared with Mr. Munshi for respondents No.4 to 8, who are the contesting parties.
(3.) AFTER the learned counsel of respective sides advanced certain arguments, a consensus is arrived at between the parties and the concerned advocates have charted the terms of the consensus between the parties, and placed it on record with joint request to dispose off the appeal in light of the consent terms, which is as mentioned below: -