- (1.) During the pendency of the appeals, it is seen that the parties have settled the dispute themselves and the Terms of Mutual Settlement dated 25.11.2015 is produced as Annexure-A2.
(2.) Terms of Mutual Settlement dated 25.11.2015 will form part of the judgment of this Court.
(3.) Therefore, these appeals are disposed of in terms of Mutual Settlement dated 25.11.2015 arrived at between the parties.;