PHOTO SPEED COMPANY Vs. C H SOMASHEKAR

JUDGEMENT

(1.) Sri Gul H. Gulrajani, the Proprietor of the appellant and Sri C.H. Somashekar, the respondent and the learned Counsel for the parties are present before the Court. They have filed a compromise petition, under Sec. 89(1) read with Order 23, Rule of the Civil Procedure Code 1908 which reads as under:

(2.) Sri Gul H. Gulrajani, the proprietor of the appellant and Sri. C.H. Somashekar, the respondent, who are present before the Court admit the terms of compromise and its due execution.

(3.) The learned Counsel for the parties submit that the appeal may be disposed of in terms of the compromise.