SHANKARANARAYANA BHAT Vs. DEVAKI AMMA

JUDGEMENT

(1.) Defendant in a suit for money due under a promissory note Ext. Al, is the revision petitioner.

(2.) The case of the petitioner is that the suit was settled out of court. (See Ext.XI). On the other hand, the plaintiff contends that though there was a common intention to have the matter settled out of court, there was no such settlement as the full amount as per the settlement had not been paid by the petitioner to the respondent.

(3.) Accepting the case of the petitioner that the dispute had been settled out of court, the Trial Court dismissed the suit On appeal, the appellate court reversed that judgment by the judgment under attack.