TARA R JAIN Vs. REKHA MATTA

JUDGEMENT

(1.) This appeal is listed for orders.

(2.) Learned counsel for the respective parties submit that the parties have arrived at a settlement and the appeal could be disposed of in terms of the settlement arrived at between the parties.

(3.) The defendant in O.S. No.6798/2016 has preferred this appeal assailing the judgment and decree dated 25.01.2019 passed by the LII Additional City Civil & Sessions Judge, Bengaluru City. By the said judgment and decree, the suit filed by the respondent/plaintiff has been decreed with cost. The appellant/defendant has been directed to quit, vacate and hand over vacant possession of the suit schedule property to the plaintiff within three months from the date of the order by removing the temporary structures put up by her without damaging the building.