MEHBOOBSAB RAJASAB DODDAMANI Vs. PRADYUMNA G. PAI RAIKAR

JUDGEMENT

(1.) The parties have produced Consent Terms on record which are marked 'X' for identification. The appellant no.1(d) and the respondent no.1 are personally present before the Court. The parties admit the correctness of the contents. I have heard the learned Counsel for the Appellants.

(2.) The first respondent has obtained a Decree dated 19.04.2018 for Rs.5,93,000/- along with interest at the rate of 12% per annum against the appellants. The respondent no.2 herein was the original defendant no.2, who is a formal party. The appellants and the respondent no.1 have settled the dispute amicably and, therefore, the respondent no.1 has no objection for setting aside the Decree dated 19.04.2018 passed by the learned Additional Senior Civil Judge, South Goa, Margao, in his favour in Special Civil Suit No.38/2009/II.

(3.) In such circumstances, the following order is passed :