K. SIVARAJA NAIDU Vs. P. LOKAJIT

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Smt. K.Srivani, wife of petitioner/accused No.2 - K. Shivaraja Naidu is present before the Court. She submits that due to some inconvenience, her husband/accused No.2 - K. Shivaraja Naidu, is not present before the Court and he has signed the compromise petition in her presence; he has no objection to settle the matter amicably between the parties. She further submitted that her husband has been arrayed as formal accused in the present petition.

(3.) Learned counsel for the petitioner/accused No.2 is also present and he endorsed the signature of the petitioner/accused No.2 found on the joint memo reporting settlement.