SYED AWEZA AHMED Vs. SHAJU KOSHY

JUDGEMENT

(1.) Sri.Basavanna.K.M., learned counsel on behalf of Sri.M.V.Hiremath., for appellant has appeared through video conferencing.

(2.) Learned counsel for the respective parties submits that the appeal was referred to Bengaluru Mediation Centre, Bengaluru and the parties have agreed to settle the dispute amicably. Accordingly, they have filed a Memorandum of Settlement under Sec. 89 of CPC R/w Rules 24 & 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 in the following manner:

(3.) Learned counsel jointly submits that the Memorandum of Settlement may be taken on record and the appeal may be disposed of in terms of the Memorandum of Settlement.