LAWS(KAR)-2018-2-184

A PAPANNA Vs. CHANDULAL VIRJI PATEL

Decided On February 15, 2018
A Papanna Appellant
V/S
Chandulal Virji Patel Respondents

JUDGEMENT

(1.) Mr. A. Papanna, the appellant and Mr. Chandulal Virji Patel and Mr. Gopal Shivaji Patil, the respondents are present before this Court. They have been identified by their respective counsel. Both the parties and their respective counsel have admitted that the parties have settled their dispute before the Bengaluru Mediation Center.

(2.) The Bengaluru Mediation Center has sent its report by letter dated 07-02-2018 which shall be taken on record.

(3.) The parties have settled their dispute amicably according to the terms and conditions mentioned below: