KARNATAKA STATE JUDICIAL DEPARTMENT EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LTD Vs. P ANJANEGOWDA

JUDGEMENT

(1.) LEARNED counsel for Respondent No. 1 submitted that she would be filing her Vakalatnama today with the registry.

(2.) LEARNED counsel for the parties apprised that Respondent No. 2 has died on 14 -08 -2014 and he was only a formal party. In such circumstances proceedings against Respondent No. 2 stands abated.

(3.) LEARNED counsel for the parties have filed compromise and as per compromise, appellant will allot plot to Respondent No. 1 as per terms and conditions mentioned in the Compromise Deed.