R SRINIVASA SHETTY Vs. D MUNIRATHNAMA REDDY

JUDGEMENT

(1.) THE respondent-tenant has challenged the judgment passed by the Chief Judge, Court of Small Causes dated 23-7-2009 in H.R.C. No. 292 of 2007, whereunder the petition under Section 27(2)(r) came to be allowed.

(2.) THE learned Advocates appearing for the parties state that parties have settled the matter and in pursuance to such settlement a compromise petition under Order 13, Rule 3 of the Civil Procedure Code, 1908 is filed before this Court. THE said compromise reads as follows.-

(3.) THE house rent revision petition is disposed of accordingly. No order as to costs. Order accordingly.