INDUS TOWERS LTD. Vs. VINOD KUMAR K

JUDGEMENT

(1.) This appeal is filed under Sec. 96 of CPC challenging the judgment and decree dtd. 6/6/2022 passed by the XLII Additional City Civil and Sessions Judge, Bengaluru in O.S.No.5357/2018, whereby the suit has been partly decreed with costs.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) During the pendency of this appeal, both the parties have compromised the matter. The learned counsel appearing for the parties have filed a compromise petition under Order 23 Rule 3 read with Sec. 151 of the CPC entered into between the parties. The contents of the compromise petition is extracted hereinbelow: