KHIMA JIVA Vs. SARIYABAI KANA VASTA

JUDGEMENT

(1.) LEARNED advocates for the parties place the compromise dated 11-8-2009 arrived at between the parties on record of the case.

(2.) THE compromise is signed by the parities and the parties are identified by their respective advocates.

(3.) IN view of the above compromise dated 11-8-2009, the judgment and decree dated 31-8-1981 passed by the learned Civil Judge (JD), Bhachau in Regular Civil Suit No. 26 of 1979 and the judgment and order dated 24-12-1985 passed by the District Judge, Kachchh-Bhuj in Regular Civil Appeal No. 125 of 1981 confirming the judgment and decree of the trial court, are set aside and the decree be passed in terms of Compromise arrived at between the parties. This Second Appeal stands disposed of accordingly, with no order as to costs.