H. V. SRINIVASA MURTHY Vs. B. V. NAGESHA

JUDGEMENT

(1.) This Court vide order dtd. 17/1/2022, at the request of learned counsel for the parties referred the matter to Bengaluru Mediation Centre to enable the parties to resolve their disputes. After conducting several mediation sessions, the matter is amicable resolved and an agreement is drawn in terms of the settlement. The Bengaluru Mediation Centre vide communication dtd. 7/3/2022 has sent the copy of settlement agreement drawn in this appeal indicating that the matter is amicably settled.

(2.) The appellant/party-in-person and the learned counsel appearing for respondents 1 and 2 are present before the Court.

(3.) The memorandum of settlement under Sec. 89 of the Code of Civil Procedure, 1908 read with Rules 24 and 25 of the Karnataka Civil Procedure(Mediation) Rules, 2005 is admitted and taken on record.