VIGNESH VENKATARAMAN Vs. AMARANATH SHYAMANOOR SRINIVAS

JUDGEMENT

(1.) Petitioners are landlords of the suit schedule property and Respondent is the tenant. Respondent filed O.S.No.4621/2024 on the file of the IX Additional City Civil and Sessions Judge, Bengaluru, with a prayer to grant permanent injunction restraining the petitioners herein from interfering with his possession over the suit schedule property. On the application filed by the respondent, the trial Court granted an exparte interim order on 29/6/2024. The petitioners herein made an application under Sec. 8 of the Arbitration and Conciliation Act, 1996, before the trial Court and submitted that the trial Court has no jurisdiction to try the case as there is an arbitration agreement between the parties and also opposed the extension of interim order granted on 29/6/2024. However, the trial Court has extended the interim order granted on 29/6/2024 and it is yet to consider the application filed by the petitioners under Sec. 8 of the Arbitration and Conciliation Act, 1996. Hence, the present writ petition is filed with the following prayers:

(2.) During the course of the arguments, the parties have negotiated and mutually agreed for a settlement and have filed a compromise memo dtd. 26/7/2024. The terms of the compromise is as mentioned hereunder:

(3.) Petitioner No.2 and respondent are present before this Court along with the learned counsel for petitioners and respondent. The parties are identified by their respective advocates. It is further submitted that petitioner No.2 is the wife of petitioner No.1 and he has consented to the compromise. It is further prayed that a suitable direction be issued to the trial Court to dispose of O.S.No.4621/2024 as per the compromise memo filed before this Court.