DAVID Vs. RAJARATNAM

JUDGEMENT

(1.) This appeal is arising out of the judgment and decree dtd. 31/8/2012 passed in R.A. No.61/2010 by the learned I Additional Senior Civil Judge, Hubballi.

(2.) This appeal was admitted on 13/11/2013. During the pendency of the appeal, the respondents filed execution petition in EP No.302/2012.

(3.) Learned counsel for the respondents filed a memo stating that, in the Execution Petition the parties have settled the matter before the Lok Adalat and produced the case status in Execution Petition No.302/2012 and has also produced the order passed by the Lok Adalat on 11/2/2023 which discloses that the appellant and the respondents herein filed a memo on 8/2/2023 stating that the parties have settled the matter out of the court and the memo was accepted and EP is closed as fully satisfied.