JAMUNA B.V. Vs. AJAY KUMAR N.

JUDGEMENT

(1.) Mr.Puttanarasegowda H.P., learned counsel for the appellant. Mr.Rakshit K.N., learned counsel for the respondent.

(2.) Heard on the question of admission. Appeal is admitted for hearing.

(3.) Learned counsel for the parties have filed a compromise petition under Order 23 Rule 3 of the Code of Civil Procedure, 1908 and stated that the parties have amicably resolved the dispute. The terms of the compromise petition arrived at between the parties are reproduced below: