N. VISHWANATHA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER Nos. 1 to 3 and Respondent No.2 along with their counsels are present before the Court.

(2.) BOTH the parties agree that they have entered into a compromise to resolve their dispute in M.C. No.4988/2013 on the file of the IV Additional Principal Judge, Family Court at Bangalore, before the Bangalore Mediation Centre and they have entered into Memorandum of Settlement under Section 89 of C.P.C.

(3.) THE learned counsels have drawn my attention to Paragraph -4 of the compromise petition, wherein the parties have agreed for some terms and by virtue of the said compromise, Respondent No.2 herein has accepted to co -operate with the petitioners' in getting the criminal complaint filed by her in C.C. No.735/2014 pending on the file of the II -ACMM, Bangalore, quashed.