M.C.ASHOK Vs. RAJASHEKAR C. P.

JUDGEMENT

(1.) Learned counsel for the petitioner and respondent have filed the application under Sec. 147 of the Negotiable Instrument Act.

(2.) It is stated that the dispute between the parties is amicably settled. The terms of compromise as per application reads as under;

(3.) The complainant - Sri.Rajashekar C.P. S/o Sri.M.Puttaswamy is present before this Court and he is identified by his counsel.