KANKUBEN BALABHAI PATEL Vs. ARMUTBEN NATVARLAL PATEL

JUDGEMENT

(1.) HEARD learned counsel for the appellants, Mr. K. V. Shelat and learned counsel for the respondents, Mr. Suresh M. Shah.

(2.) LEARNED counsel for the respective parties have submitted a consent term purshis, wherein it is stated that the matter has been settled between the parties and, therefore, they have requested for quashing and setting aside the impugned decree, against which, the present Appeal has been preferred. Said consent is taken on record.

(3.) WE have gone through the consent term purshis submitted by the learned counsel for the respective parties, which is signed by both the parties along with their advocates. The decree is also passed in terms of consent term purshis. Therefore, this consent purshis is required to be accepted and is accepted.