LAWS(BOM)-2020-7-221

VISHVANATH Vs. STATE OF MAHARASHTRA

Decided On July 28, 2020
Vishvanath Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellants-claimants, the learned AGP representing respondent-State and counsel representing respondent-acquiring body in respective appeals.

(2.) Learned counsel for the appellants- claimants and the advocates representing the respondent-acquiring body in respective appeals submit that the appellants-claimants and respondent-acquiring body have decided to mutually settle the dispute raised in appeals filed for enhancement of compensation. In terms of the settlement, the appellants- claimants and respondent-acquiring body have filed compromise pursis in respective appeals. The terms of compromise filed on record are signed by the appellants-claimants in respective appeals as well as Officer of respondent-acquiring body.

(3.) Learned advocates submit that terms of compromise are also signed by the advocate representing the appellants-claimants as well as the advocates representing the respondent- acquiring body. The terms of compromise are duly verified and affirmed by the appellants- claimants in respective appeals. The terms of compromise filed in each of appeal are marked as ' X' for identification.