ISHAAN PEJAVAR RAO Vs. RAMESH P. RAO

JUDGEMENT

(1.) Both the plaintiffs as well as the defendant are personally present before this court through Video Conferencing. They have entered into joint compromise and filed a Joint Memorandum of Compromise dtd. 5/1/2022. Both the plaintiffs as well as the defendant and their respective counsels have signed the said Joint Memorandum of Compromise.

(2.) The Joint Memorandum of Compromise dtd. 5/1/2022 is reproduced hereunder:

(3.) This Joint Memorandum of Compromise shall form part of this Judgment and decree. In terms of the Joint Memorandum of Compromise dtd. 5/1/2022, this Suit is decreed. Consequently, connected applications are closed.