MOHANLAL.V JAIN Vs. PUJARI MALLAMMA

JUDGEMENT

(1.) This petition is directed against the impugned order dated 30.10.2018 passed on I. A.No.2 in execution petition No.10 /2016 on the file of Civil Judge, Hoovina Hadagalli whereby, said application filed by the respondent was allowed by the trial Court.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents. Perused the material on record.

(3.) The material on record indicates that the petition had instituted a suit in O. S.No.95/ 2011 against the respondent for specific performance and other reliefs in respect of suit schedule immovable property. By compromise decree dated 16 .10.2014, the parties amicably settled the dispute between themselves as per the terms and conditions of the compromise decree, which are extracted as hereunder;