TEJ KAUL Vs. ATUL KAPOOR

JUDGEMENT

(1.) THESE two appeals by the appellant -defendant are directed against the impugned common judgment and decree dated 07/12/2006 passed in O.S. Nos. 6028/1993 & 2115/1991 respectively, by the XI Additional City Civil Judge, City Civil Court, Bangalore (CCH -8).

(2.) WE have heard the learned counsel appearing for appellant and learned counsel appearing for respondent in these appeals.

(3.) DURING the course of the submission, learned counsel appearing for the parties have submitted that, the matters are settled between the parties and to that effect a compromise petition is filed under order 23 Rule 3 read with Section 151 of CPC, dated 31.10.2014, duly signed by both the parties and attested by them. Therefore, they submitted that, the instant appeals may be disposed of in terms of the said compromise petition.