KANNAN DOSS Vs. A. MAHESH KUMAR

JUDGEMENT

(1.) This appeal under Sec. 13(1A) of the Commercial Courts Act, 2015 read with Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996, has been filed against the judgment dtd. 20/12/2021 passed in Com.A.S.No.103/2019 by the LXXXV Additional City Civil and Sessions Judge, Bengaluru (for short, 'the Commercial Court') by which the petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 has been allowed and the award passed by the Arbitrator has been set aside.

(2.) Learned counsel for the parties, while inviting the attention of this Court to the compromise petition filed on behalf of the parties, submit that the dispute between the parties has been amicably resolved.

(3.) The terms and conditions of compromise arrived at between the parties read as under: