RAJKUMAR SHRI DIVYABHANUSINGJI Vs. ANIL KUMAR SHAH

JUDGEMENT

(1.) THE learned advocates for the parties state that the parties have settled their disputes outside the court and have executed Consent Terms. They have also stated that the Consent Terms is signed by each party separately and therefore two copies of the same the Consent Terms signed separately by the parties are filed on the record of the case.

(2.) THE Consent Terms are recorded. The Consent Terms read as under :