MANGALAM GRANITES Vs. S. P. MAHENDRAN

JUDGEMENT

(1.) This appeal is filed by the defendant under Sec. 96 of Civil Procedure Code challenging the judgment and decree dtd. 25/8/2016 in O.S.No.15/2013 passed by the Senior Civil Judge and JMFC, Arkalgud, whereby the suit filed by the plaintiff has been partly decreed for a sum of Rs.6,79,171.00.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial court.

(3.) After service of notice the parties have settled the matter. Today, they have filed a compromise petition under Order 23 Rule 3 r/w. Sec. 151 of CPC.