E. KUMAR ELUMALAI Vs. S. GUNASHEKAR

JUDGEMENT

(1.) Heard Shri Mallikarjuna Swamy.S., learned counsel for the petitioner and Shri Basavarajappa.N., 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 along with copy of Demand Draft bearing No.003009 dtd. 3/7/2023 for a sum of Rs.84,000.00 (Rupees Eighty Four Thousand only). The joint memo and copy of the Demand Draft are taken on record.

(3.) The Petitioner and the respondent are present and are identified by their respective counsels. 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: