H.T. HARISH Vs. K. KRISHNAMURTHY

JUDGEMENT

(1.) Heard Shri Avin T.H., learned counsel for the petitioner and Shri I.S.Pramod Chandra, learned counsel for the respondent.

(2.) Both learned counsels submit that the parties have settled the dispute amicably and filed a compromise petition of even date under Sec. 147 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') along with an affidavit. The same are taken on record.

(3.) The petitioner and the respondent are present and are identified by their respective counsels. The compromise petition is duly signed by the petitioner, the respondent and their respective counsels. Paragraph No.2 of the compromise petition reads thus: