SURYANARAYANA AITHAL Vs. RAGHAVENDRA HEMMANNA

JUDGEMENT

(1.) THE Counsel for the parties file a joint memo which reads as follows :-

(2.) IN terms of the jont memo, the matter stands compounded. The judgment of the trial court as well as the appellate court stands modified in terms of the joint memo. The amount in deposit shall be released in favour of the respondent.