T K THIMMARAJA SETTY Vs. SUSHEELA RANGANATH

JUDGEMENT

(1.) This appeal is filed by the plaintiff-appellant in O.S.No.8184/2011 assailing the judgment and decree of the LXVI Additional City Civil & Sessions Judge holding c/c of XXXVIII Additional City Civil & Sessions Judge, Bangalore City dated 02.12.2016 being aggrieved by the meager rate of interest awarded by the trial Court on the principal sum of Rs.30,00,000/-

(2.) This appeal is listed to consider I.A.No.1/2017.

(3.) Learned counsel for the respective parties jointly submit that during the pendency of this appeal, the parties have negotiated a settlement and they propose to seek settlement of their disputes and consequently, disposal of the appeal.