K. MAHESHA Vs. PUTTA ARASAIAH

JUDGEMENT

(1.) Learned counsel for the appellant and the learned counsel for the respondents are present.

(2.) Compromise petition is filed under Order XXIII Rule

(3.) read with Sec. 151 of Code of Civil Procedure. 3. Parties to the proceedings are not present before the Court. However, learned counsel for the appellant and the learned counsel for the respondents on a specific query put by this Court, would submit that they are instructed to present the Compromise Petition and get the case disposed of in terms of the Compromise Petition and the parties are not in a position to appear before this Court on account of personal inconvenience.