JACINTA LOBO Vs. ANTONIO LUDOVICO DA PIEDADE MORAIS

JUDGEMENT

(1.) Heard Mr. Mulgaonkar, the learned Senior Advocate, who appears along with Ms. Rupa Benaulikar for the Appellants and Mr. M.B. D'Costa, the learned Senior Advocate, who appears along with Ms. K. Betkikar for the Respondents.

(2.) Mr. Mulgaonkar seeks leave to amend the cause title. This amendment is not opposed and, therefore, the same is allowed. The necessary amendment to be carried out forthwith.

(3.) The learned Counsel for the parties hand in the consent terms dtd. 23/9/2021. These consent terms are signed by the Appellants, as well as the Respondents. The Appellants and the Respondents are present in the Court, in person. They state that they have signed these consent terms after understanding their scope and import. They state that they want to compromise this matter on the terms that are reflected in the consent terms.