- (1.) LEAVE granted. Heard the parties.
(2.) IN the midst of hearing of this appeal, the parties have come to a consensus that the appellants shall pay the costs of Rs. 1 lakh to the respondents for the delay in filing the written statement. The appellants also undertake that they will not press for framing of any new issues. It is also contended that the appellants will be satisfied if the written statement is taken on record. Considering the given facts, we are of the view that the submission made by the appellant is quite reasonable. Accordingly, this appeal is disposed of with the direction that the written statement filed by the appellant would be taken on record. Further, the appellants shall not press for framing of any new issues. The respondents are at liberty to lead any additional evidence if need be. The appellants will also be at liberty to lead any additional evidence if need be.
(3.) FURTHER , the suit pending before the Civil Judge, Bharuch shall be disposed of within six months from the date of receipt of this order. We make it clear that the parties shall not seek any further adjournment.;