MANJUNATHA PANDU @ PANDURANGA SHET Vs. GANESH KRISHNA SHET

JUDGEMENT

(1.) PARTIES and their respective Counsel are present. After hearing the arguments in part, it was suggested to the learned Counsel appearing for the parties to know from their respective parties as to whether there is any chance of settlement. Both the advocates took the matter seriously and persuaded their respective parties to enter into an amicable settlement in regard to the dispute relating to execution of regular sale deed based upon an agreement of sale stated to have been executed by the appellant - defendant Manjunath Pandu in favour of plaintiff - Ganesh Krishna Shet.

(2.) AT the intervention of the Court, the parties have amicably settled the matter and have filed a compromise petition, which is duly signed by the parties and their respective advocates.

(3.) SUIT filed in O.S. No. 29/2004 by Ganesh Krishna Shet came to be allowed and defendant -Manjunath Pandu has been directed to execute a regular sale deed based on an agreement of sale dated 24.10.2001. Regular appeal is filed before this Court under Section 96 of CPC by the defendant challenging the same on various grounds.