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H V Srinivasa Murthy vs B V Nagesha & Others

Karnataka High Court · Decided on 21 March 2022 · Citation: (2022) 03 KAR CK 0034

HON’BLE JUDGES
Sachin Shankar Magadum, J
ACTS & SECTIONS REFERRED
Code Of Civil Procedure, 1908 — Section 89 · Karnataka Civil Procedure(Mediation) Rules, 2005 — Rule 24, 25
RESULT
Disposed Of
CASE NUMBER
Regular First Appeal No. 119 Of 2019 (MON)
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Judgment

8 paragraphs · 232 words

Sachin Shankar Magadum, J

1.

This Court vide order dated 17.01.2022, at the request of learned counsel for the parties referred the matter to Bengaluru Mediation Centre to enable the parties to resolve their disputes. After conducting several mediation sessions, the matter is amicable resolved and an agreement is drawn in terms of the settlement. The Bengaluru Mediation Centre vide communication dated 7.3.2022 has sent the copy of settlement agreement drawn in this appeal indicating that the matter is amicably settled.

2.

The appellant/party-in-person and the learned counsel appearing for respondents 1 and 2 are present before the Court.

3.

The memorandum of settlement under Section 89 of the Code of Civil Procedure, 1908 read with Rules 24 and 25 of the Karnataka Civil Procedure(Mediation) Rules, 2005 is admitted and taken on record.

4.

The appeal is disposed of in terms of the memorandum of settlement recorded by this Court.

5.

Registry is directed to draw up the decree in terms of the memorandum of settlement recorded by this Court.

6.

The Office is directed to refund the Court fee in terms of Para(III) of the memorandum of settlement after proper identification.

At this juncture, the learned counsel appearing for respondents 1 and 2 submits that the Court fee shall be refunded to the duly authorised special power of attorney of respondents 1 and 2, for which the appellant/party-in-person has no objection.