SRI. RAVI KUMAR Vs. SRI. THIMMAPPA GOWDA

JUDGEMENT

(1.) Both the parties and their learned counsel are present.

(2.) A compromise petition under Section 147 of the Negotiable Instruments Act dated 13.3.2017 signed by both the parties and their learned counsel is filed. Same reads as under: "That with intervention of the well wishers of both parties the claim of the respondent has been settled for Rs.90,000/-. That the petitioner/accused has paid the compromise sum of Rs.90,000/- to the complainant/respondent as full and final settlement. Therefore, it is prayed that the Hon'ble Court be pleased to record the compromise settlement in the above accordingly and necessary orders be passed in the interest of equity and justice."

(3.) That apart, the respondent has issued a receipt for having received Rs.90,000/- from the petitioner-accused.