SHIVA PRAKASH Vs. ANNAPURNA

JUDGEMENT

(1.) THIS appeal is arising out of the impugned judgment and decree dated 03.02.2009, passed in MC No. 9/2006 on the file of Civil Judge (Senior Division) at Malavalli.

(2.) WHEN this matter had come up for consideration on 07.02.2012, at the request of the learned counsel appearing for both the parties matter was referred to the Mediation Centre, Siddaiah Road, Bangalore, for amicable settlement. After due deliberation in the matter, the matter has been settled between the parties. Learned counsel appearing for both the parties have filed the memorandum of agreement under Section 89 of the Code of Civil Procedure, read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2007. Therefore, the learned counsel appearing for both the parties submit that the instant case filed by the appellant may be disposed of as the matter has been settled before the Mediation Centre.