PLANET AGENCIES (PVT) LTD Vs. KANTHACHINAPPA ANTIN

JUDGEMENT

(1.) This is a defendant's appeal filed against the judgment and decree dated 02.11.2015 made in O.S.No.6047/2013 on the file of the IXth Additional City Civil and Sessions Judge, Bangalore decreeing the suit of the plaintiff in part and directing the defendant to quit, vacate and deliver vacant possession of the schedule premises to the plaintiff within 90 days and also held that the plaintiff is entitled to recover Rs.60,308/- per month towards damages from the date of the suit till the date of handing over the schedule premises.

(2.) After arguing the matter for some time on 30.05.2016, the matter was adjourned at the joint request of the learned counsel for the parties to explore the possibility of settlement. Today, at the best persuasion made by the learned counsel for the parties, the parties have come to the amicable settlement and filed compromise petition as under:-

(3.) The compromise petition is signed by the appellant Mrs. Aruna Ravi and also the GPA holder Sri. Narasimha Murthy who is examined before the Trial Court as DW1. The respondent Murugesh Antin, the GPA Holder of the respondent has signed the compromise petition in the presence of the respective counsel and the respective counsel have signed the compromise petition before the respective parties in the open court.