M J KRISHNE GOWDA Vs. SRINIVAS

JUDGEMENT

(1.) This is a defendant's Regular Second appeal against the judgment and decree dated 20.03.2013 passed in R.A.No.82/2009 on the file of the Additional Senior Civil Judge, Hassan dismissing the appeal and confirming the judgment and decree dated 13.10.2009 passed in O.S.No.195/2003 on the file of the II Additional Civil Judge, Junior Division and JMFC-II Court, Hassan decreeing the suit, directing the defendant to execute the registered sale deed in favour of the plaintiff in pursuance of the sale agreement dated 23.08.1991 within three months from the date of the judgment and decree.

(2.) At the joint request of the learned counsel for the parties, this Court, by the order dated 08.04.2015 referred the matter to the Mediation Centre, Bangalore for settlement. The Mediation Centre, Bangalore after resolving the matter between the parties has sent the report dated 29.07.2015. Both the counsel do not dispute the report with regard to the settlement reached between the parties.

(3.) The memorandum of settlement before the Mediation Centre signed by both the parties and their respective counsel reads as hereunder: <FRM>JUDGEMENT_256_LAWS(KAR)6_20161.htm</FRM>