TASMEEM WAHEED AHMED Vs. MOHAMMED WAHED AHMED

JUDGEMENT

(1.) Sri.A.Madhusudhana Rao., learned counsel for appellants and Sri.H.Manjunath., learned counsel for caveator/respondent No.1 have appeared in person.

(2.) Learned counsel for respective parties submit that appellant No.1 for herself and as a GPA holder on behalf of appellants 2 & 3 and respondent No.1 have arrived at a settlement before Bengaluru Mediation Centre, Bengaluru and a Memorandum of Agreement under Sec. 89 of the Code of Civil Procedure read with Rules 24 and 25 of Karnataka Civil Procedure (Mediation) Rules, 2005 is also filed.

(3.) Learned counsel jointly submit that the same may be taken on record and the appeal may be disposed of in terms of the compromise arrived between the parties.