MOINUDDIN JIYAUDDIN TIRMIZI Vs. VISHAL LALABHAI MANSURI

JUDGEMENT

(1.) LEARNED counsel for the appellant, Mr. A. M. Dagli along with appellant viz. , Moinuddin Jiyauddin Tirmizi, who has been identified by Mr. Dagli as Moinuddin Jiyauddin Tirmizi, learned counsel for the respondent, Mr. Y. F. Mehta along with respondent viz. , Vishal Lalabhai Mansuri, who has been identified by Mr. Mehta as Vishal Lalabhai Mansuri along with Senior Advocate of the Court below, Mr. H. A. Mansuri, who was appearing on behalf of the plaintiff are present in the Court.

(2.) PARTIES have submitted consent term purshis through their advocates, which has been signed by the parties and, therefore, the respective advocates have also put their signatures in the consent term purshis at the place of correction. Said consent term purshis is in English language and parties know the English language and contents of the purshis have been read over to the parties in the presence of their advocate and they have admitted in toto. Said consent terms purshis is taken on record.

(3.) IN view of aforesaid consent term purshis, this appeal stands disposed of accordingly. Decree to be modified accordingly. Court fees, if any, be refunded.