MADUSUDAN G.P. Vs. MOUNESH

JUDGEMENT

(1.) Compromise petition (memorandum of agreement u/sec.89 of CPC r/w Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2007 and r/w Order 23 Rule 3 of CPC) is filed duly signed by both parties and their counsel.

(2.) The compromise petition reads as under:

(3.) As per the terms of the compromise, the respondent/complainant has agreed to receive Rs.1,70,000.00 instead of Rs.2,50,000.00 granted by the trial Court. Already fine of Rs.5,000.00 is deposited. The compromise is accepted. In the light of the compromise, I proceed to pass the following: