G.V. SATHISH Vs. K.R. VADIRAJA

JUDGEMENT

(1.) This appeal is by the defendant in O.S.No.3139/2008 on the file of the XX Addl.City Civil & Sessions Judge, Bangalore, for getting over the judgment and decree that the defendant had suffered where under the suit of the plaintiff had been decreed a money claim for the sum of Rupees 22 Lakhs with interest etc.

(2.) After issue of notice, respondent is served and represented by counsel.

(3.) Further, during the pendency of the appeal, parties had taken time to report settlement in the matter between them and a compromise petition has placed before the Court under the provisions of Order XXIII Rule 3 of CPC. The terms of the settlement reads as under: