SATHYA Vs. RAVIGOWDA

JUDGEMENT

(1.) Sri.T.Seshagiri Rao., learned counsel for the appellant and Sri.P.Nataraju., learned counsel for the respondent have appeared in person.

(2.) Learned counsel for the respective parties submits that the parties have arrived at a settlement and a Compromise Petition under Order 23 Rule 3 of CPC has been filed by both the parties. Counsel therefore, submits that the Compromise Petition may be recorded and the appeal may be disposed of in terms of the Compromise arrived at between the parties. Learned counsel for the respective parties submits that Sri.Sathya - appellant and Sri.Ravi Gowda - respondent are present before the Court. They have been duly identified by their respective Advocates.

(3.) When queried by this Court, the parties have stated that they have indeed settled their dispute and have arrived at a compromise and that the appeal may be disposed of in terms of the compromise arrived at by them. They further state that they have arrived at a settlement on their own free volition without there being any coercion or undue influence from any side.