SWAROOP PANDHARI SHAHARE Vs. CHANDRASHEKHAR MADHUSUDAN JOGLEKAR

JUDGEMENT

(1.) Compromise Petition Stamp No.11352/2008 is signed by the appellants as well as the respondent. The compromise petition is also signed by the counsel for the appellants and the counsel for the respondent. The parties are personally present in the Court today. The counsel for the parties are also present in the Court today.

(2.) I have talked to the parties and enquired from them as to whether they are agreeable over the terms stated in the compromise petition. The parties have informed the Court that they are willingly entering into the compromise in terms of the compromise petition. The parties are ad-idem over the terms mentioned in the compromise petition.

(3.) On perusal of the terms of the compromise petition, it appears that the terms are just and reasonable. The first appeal is, therefore, disposed of in terms of the compromise pursis. A decree be drawn in terms of compromise pursis. The Registry to refund the Court Fee to the appellants, if permissible and in accordance with law.