Full Judgment Text
REVISED
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPLLATE JURISDICTION
CIVIL APPEAL NO.4415 OF 2016
(Arising out of SLP ( C) NO. 31072 of 2015)
SURYABHAN (D) THR. HIS LRS AND ORS. APPELLANTS
VERSUS
SAU. BHAGIRATHIBAI @ VATSALABAI
TULSHIDAS CHAVAN (SINCE DECEASED)
THR HER LRS AND ORS. RESPONDENTS
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants before this Court are aggrieved by the
Judgment dated 14.09.2015 passed by the High Court of
JUDGMENT
Judicature at Bombay, Bench at Aurangabad in Second Appeal
No. 772 of 2013.
3. The dispute relates to partition in the family. It is
heartening to note that during the pendency of the appeal,
the parties have entered a compromise and the Deed of
nd
compromise duly signed by the parties has been filed on 22
April, 2016.
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4. Therefore, the appeal is disposed of. The Deed of
Compromise dated 18.04.2016 will form part of this decree.
................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
APRIL 25, 2016
JUDGMENT
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