PARINEE REALTY PVT. LTD. Vs. BRIAN DSILVA

JUDGEMENT

(1.) Mr. Mogre, learned counsel appearing for the Appellants states that, the dispute between the parties is settled. He tenders the Consent Terms executed between the parties. The Consent Terms are signed by Mr. Dhaval Shah, Director of the Appellant-Company. Mr. Mogre, learned counsel states that, said Mr. Dhaval Shah is not present in the Court due to some personal difficulty, however, Mr. Bhupendra Singh, Legal Consultant of the Appellant- Company is present in the Court.

(2.) Mr. Mogre, learned counsel appearing for the Appellants identifies the signature of Mr. Dhaval Shah, Director of the Appellant-Company as appearing on the Consent Terms. Respondent No.1-Mr. Brian Dsilva and Respondent No.2-Ms. Fredella Dsilva are personally present in the Court. Both of them confirm that the dispute between the parties has been settled in terms of the Consent Terms. Both of them have signed the Consent Terms and their Aadhar Cards and Pan Cards are also enclosed to the Consent Terms.

(3.) The Consent Terms records that the Appellants have handed over the possession of the Flat No.702 on 20/11/2020 to the Respondents and also have paid an aggregate amount of Rs.8,00,000.00 [Rupees Eight Lakhs Only] towards full and final settlement of all or any claim of the Respondents. The Respondents who are personally present in the Court confirm about the receipt of the same and the same is towards full and final settlement of the monetary claim if any.