JAYAMMA N. Vs. SHANKAR R.

JUDGEMENT

(1.) THE petitioner was the accused in C.C. No. 26459/2012 and the respondent was the complainant. On 16.05.2013, the trial court accepted the settlement arrived between parties before the Lok Adalat in terms of the following order; -

(2.) IN the application filed by parties, it is stated: - -

(3.) SRI Kemparaju, learned counsel for petitioner submits that petitioner (accused) has not agreed for settlement. The advocate for petitioner (accused) was engaged at the instance of the mother of complainant. Therefore, entire compromise is vitiated.