S. VEERABHADRASWAMY Vs. C.MOHAN KUMAR GOWDA

JUDGEMENT

(1.) Sri.B.Keshava Murthy., learned counsel for appellant and Sri.B.T.Venkatesh., learned counsel for caveator/ 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 R/w Sec. 151 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.

(3.) Learned counsel for the respective parties submits that Sri.S.Veerabhadraswamy @ Anil - appellant and Sri.C.Mohan Kumar Gowda - respondent are present before the Court. They have been duly identified by their respective Advocates.