RAMAKRISHNA GOWDA Vs. SHAJI THOMAS

JUDGEMENT

(1.) The petitioner by name Sri.Ramakrishna Gowda and respondent Sri.Shaji Thomas appeared through video conference stated that they are appearing through video conference from the Chambers of their trial court advocate one Dhananjaya at Belthangadi Taluk. The learned counsel for the revision petitioner Sri.P.Anantha Bhat representing on behalf of Sri.Abhinav R. for the revision petitioner and Sri.Allah Bakash M., learned counsel for the respondent are present before the Court physically and identified their respective parties appearing through online and filed a joint memo stating that they have compromised the case. The said memo reads as under:

(2.) Both the parties appeared through video conference stated that the Demand Draft for Rs.33,600.00 is given to the complainant/respondent by the accused/revision petitioner. Learned counsel for both the parties and parties stated that, apart from that, the complainant will withdraw the amount of Rs.66,400.00 deposited before the Principal Civil Judge and JMFC, Belthangadi in C.C.No.515/2016 vide receipt No.294525 dated 2.8.2019. It is stated that the said amount will be withdrawn as per the terms stated in paragraph No.5(b) of the joint memo. The revision petitioner shall co-operate to withdraw the deposited amount by the respondent/complainant.

(3.) Both the parties who appeared through Video conference admitted the terms of the joint memo and stated that the contents are true and correct and voluntary one. Both the parties admitted their signature on the joint memo.