SARIKA Vs. KUSUMLATA

JUDGEMENT

(1.) These first appeals challenge a judgment and decree passed by the Bombay City Civil Court at Dindoshi, Mumbai in S.C. Suit No.1560 of 2011 on 8 January 2018. They are in the nature of cross- appeals. The appeals have been admitted. The civil applications seek stay of the impugned judgment and decree. After the parties are heard on the civil applications, it is agreed between the parties that the civil applications may be disposed of in terms of the following order, which shall operate pending hearing and final disposal of the first appeals, and it is accordingly ordered as follows :