SWETHA L Vs. MANJUNATH P.V.

JUDGEMENT

(1.) Both the counsels present. The appellant and respondent are identified by the respective counsels are physically present in the Court.

(2.) The compromise petition filed under Order XXIII Rule 3 of the Code of the Civil Procedure, 1908, reporting compromise between the appellant and respondent. The contents of the same are as under:

(3.) The contents of the aforesaid compromise petition are read over and explained to both the parties in Kannada in the language known to them. They admit the same.