CHINDAMADA RAMU APPANNA Vs. ALIVIO FARIA AND ANR

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) Parties have compromised the matter amicably and seeks permission of this Court to compound the offence. Consent terms are duly signed by the parties and their respective Advocates on record which is marked "X" for identification.

(3.) It appears from the recitals of the terms of settlement that an amount of Rs.3,00,000/- (rupees three lakhs only) has been paid through Demand Draft to the respondent no.1 as a consolidated settlement.