MALLESHAPPA Vs. MANJUNATHA B.

JUDGEMENT

(1.) Heard Shri Udaya Shankar Rai.P., learned counsel for the petitioner and Shri Maruthi.G.B., learned counsel for the respondent.

(2.) Both learned counsels submit that the parties have settled the dispute amicably and filed a Joint Memo of even date. The joint memo is taken on record.

(3.) The petitioner and the respondent are present and are identified by their respective counsels. The respondent acknowledges receipt of cash of Rs.75,000.00 (Rupees Seventy Five Thousand only) from the petitioner. The Joint Memo is duly signed by the petitioner, the respondent and their respective counsels. Para Nos.2 and 3 of the joint memo read thus: