LAWS(KAR)-2023-7-167

P. NAGARAJ Vs. VENKATAPPA

Decided On July 13, 2023
P. Nagaraj Appellant
V/S
VENKATAPPA Respondents

JUDGEMENT

(1.) The petitioner and the respondent along with their counsel are present.

(2.) Learned counsel for the parties jointly submit a joint memo along with the affidavit of the parties stating that the matter is settled between the parties.

(3.) The paragraph Nos.1, 2 and 3 of the said joint memo reads as under: