SHAHEEN TAJ Vs. R. KRISHNA

JUDGEMENT

(1.) ISSUE emergent notice to the respondent. At this juncture, Sri G.M. Hemanth Kumar, the learned counsel files vakalath for the respondent. The same is taken on record. The parties have filed the joint compromise petition invoking Order XXIII Rule 3 of C.P.C. The same is signed by them and their respective learned advocates. The parties and their signatures are identified by their respective learned advocates. The parties are present before the Court. They state that they have entered into this agreement of their own volition and without any duress from anybody.

(2.) THE joint compromise petition reads as follows: At the intervention of well -wishers of both the parties, both the parties agree to settle the dispute amicably with the following terms and conditions: - -