ANWAR Vs. KRISHNA MOOLYA

JUDGEMENT

(1.) The matter was called again.

(2.) Learned counsels from both side present. The appellant is present in person, as identified by the learned counsel for the appellant.

(3.) After addressing their arguments for some time, learned counsels from both side subsequently placed a proposal for settlement inter se and after some deliberations and also after consulting the appellant who is present in person and the respondent over the phone by his counsel, both side counsels make a joint submission that the parties are inclined to settle the matter without further contesting the appeal.