J VENKATESH, Vs. ANASUYA,

JUDGEMENT

(1.) This appeal is filed by the unsuccessful defendant challenging the judgment and decree passed in O.S.No.8236/2015 dated 01.09.2020 by the 20th Additional City Civil and Sessions Judge, Bengaluru City, whereunder suit filed for declaration and injunction came to be decreed and plaintiff came to be declared as the absolute owner of schedule property and defendant has been directed to vacate the schedule property and surrender vacant possession of same to the plaintiff within one moth from the said date.

(2.) Learned advocates appearing for parties on previous date of hearing had submitted that they would be reporting settlement by today. Hence, at their request, matter came to be adjourned and a compromise petition under Order 23 Rule 3 of CPC has been filed on 14.10.2020. Terms agreed to between parties under the compromise arrived at reads as under:

(3.) Both parties have appeared through video conference and they agree and admit the execution of compromise petition. They have also submitted that after their respective learned advocates read over the contents of the compromise petition and explained to them in Kannada language, they have affixed their signatures to the compromise petition voluntarily without any force, thereat or coercion.