MUNINARAYANAPPA Vs. THIMMAREDDY

JUDGEMENT

(1.) Learned counsel for the revision petitioner and respondent along with their parties, are present before the Court. The parties have been identified by their respective counsel.

(2.) Learned counsel for the respondent filed IA.5 of 2023 dtd. 11/10/2023 along with the affidavit of the respondent.

(3.) The compromise petition reads as under: