SHARMILA KUMARASWAMY Vs. N. R. GOPALAKRISHNA

JUDGEMENT

(1.) Aggrieved by the order dated 06.08.2014 passed in Execution No.66/2003 by I Additional Civil Judge and J.M.F.C., Shivamogga, the judgment debtor therein has preferred this revision petition.

(2.) The respondent herein preferred O.S.No.11/2003 against the petitioner herein. A compromise petition under Order XXIII Rule 3 of CPC was filed by the parties in the said suit and it was decreed accordingly. Para 2 of the compromise petition reads as under:

(3.) The said compromise petition has not been challenged by either of the parties and thereby it is binding on both the parties.