VIDYARTHI SRINIVASAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner has sought for the following relief:-

(2.) Learned counsel for the petitioners - accused Nos.1 and 2 has filed a memo along with Memorandum of Settlement under Sec. 89 of CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 and the same is taken on record.

(3.) Petitioner No.2 - accused No.2, respondent No.2 and their counsel are physically present before the Court and they admit the contents of the memo along with Memorandum of Settlement under Sec. 89 of CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005, which reads as under:-