KAPANIGOWDA Vs. PAPANNA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the present R.F.A.No.194/2015 is taken up for final disposal in view of the compromise petition filed by the respective parties on 03.09.2020. The compromise petition dated 03.09.2020 reads as under:-

(2.) There is an error in respect of identification of appellant No.6. His name is shown as 'Kiran' instead of 'Kumar'. Parties are hereby directed to carryout necessary correction in the compromise petition dated 03.09.2020 while attesting.

(3.) In view of the submission made by the learned counsel for the respective parties read with compromise petition, judgment and decree dated 07.11.2014 passed in O.S.No.158/2008 on the file of Additional Senior Civil Judge, Ramanagara is set aside. Accordingly, the present appeal stands disposed of, in terms of compromise petition dated 03.09.2020.