DAYANANDA SHETTY Vs. RAJ AMMAS

JUDGEMENT

(1.) Though this matter is set down for dictating judgment today, at this stage, the respondent filed an application under Sec. 147 of Negotiable Instruments Act, praying to compound the offence and dispose of the appeal in terms of the compromise arrived between the parties. He also filed an affidavit of undertaking to repay the amount of Rs.11,50,000.00 by two installments of Rs.5,75,000.00 each. The first installment on or before 6/6/2022 and another installment on or before 24/7/2022.

(2.) In view of the compromise arrived between the parties and that an affidavit of undertaking is filed by the respondent, the application is accepted in terms of the affidavit filed by the 2nd respondent.

(3.) Accordingly, the appeal is disposed of in terms of affidavit.