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Judgment
Manish Pitale, J
During the pendency of the Appeal as well as the Civil Revision Application, the parties have settled their inter se dispute, in pursuance of which
consent terms dated 03.01.2022 have been executed. The consent terms are signed by the rival parties. The consent terms are forwarded to this
Court and the same are taken on record and marked 'X'.
In terms of the settlement between the parties, the respondent in the Appeal has given no objection for withdrawal of Rs.5 crores deposited by the
appellant before the Civil Judge Senior Division at Mapusa and the parties have agreed to execute the Sale Deed in agreed terms within a period of 30
days from the date of execution of the consent terms.
The Civil Judge Senior Division at Mapusa is directed to forthwith disburse in favour of the appellant the amount of Rs.5 crores alongwith accrued
interest, if any, deposited by the appellant in the suit in terms of the order of this Court so as to facilitate further action in the matter in view of the
consent terms.
The parties will be at liberty to make a formal application before the Civil Judge Senior Division at Mapusa for disposal of the suit in view of the
consent terms. The parties are directed to abide by their respective obligations under the consent terms.
In view of the above, nothing further remains in the Appeal as well as the Civil Revision Application.
The Appeal as well as the Civil Revision Application are disposed of in view of the consent terms dated 03.01.2022, placed on record.
Pending applications, if any, in these matters stand disposed of.