M.M. ANANDRAM Vs. M.M. PANDURANGA

JUDGEMENT

(1.) THIS appeal arises out of the impugned Order dated 25th August 2014, passed in A.A. No. 14/2014, by the XXV Additional City Civil and Sessions Judge, Bangalore City (CCH -23), allowing the petition filed under Section 9 of the Arbitration and Conciliation Act, 1996.

(2.) WE have heard the learned counsel appearing for appellants and learned counsel appearing for respondents. The appellants and respondents are present before the Court and their presence is placed on record.

(3.) THE compromise petition dated 12th December 2014 duly signed by the appellants and respondents and attested by the learned counsel appearing for the respective parties is placed on record. The terms and conditions of the compromise petition read thus: