VENKATARAMA Vs. K. SANGEETHA GIRIDHAR

JUDGEMENT

(1.) THE parties have settled the matter under the aegis of Bangalore Mediation Centre. The memorandum of settlement under Section 89 of Civil Procedure Code, 1908 read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 reads as follows:

(2.) THE respondent filed a original Suit in O.S. No. 3828 of 2002, on the file of Bangalore City Civil Court, against the appellant, for relief of declaration and possession of the property measuring 300 sq. ft., situated on the eastern side property bearing Municipal No. 15/2, 2nd Main, Puttaiyanapalya, Jayanagar, Bangalore. The said suit came to be decreed by the Bangalore City Civil Court on 29 -10 -2013, thereby directing the appellant herein to demolish and deliver vacant possession of the aforesaid property which is more fully described in the Schedule "B" to the plaint.

(3.) AT the time of admission of the appeal at the request of the parties the matter in dispute came to be referred to the Mediation center, to resolve the dispute between the parties.