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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 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 compromise duly signed by the parties has been filed on 22nd

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