NEELAMMA Vs. K.G. SHASHIDHAR

JUDGEMENT

(1.) THIS matter was moved in the morning session for urgent listing today so that the compromise between the parties could be recorded and the appeal be closed in terms of the compromise.

(2.) PERMISSION being granted, the matter has now been listed.

(3.) LEARNED counsel for the appellants state that the dispute has been settled between the parties and that there is no legal impediment for disposal of the appeal in terms of the compromise petition filed under Order XXIII Rule 3 of the Code of Civil Procedure (CPC).