JUDGEMENT
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(1.) MS . Anitha Shenoy, learned counsel represents the appellant, Mr. Abhijeet Sinha, learned counsel represents respondent no.1 and Mrs.
K.V.Bharti Upadhyay, learned counsel represents respondent no.2.
(2.) WE have heard the learned counsel appearing for the parties to the lis and also perused the compromise petition filed by the appellant and
signed by the respondents.
In view of the compromise arrived at between the parties, we are of the opinion that nothing survives in this appeal for our consideration and
decision and therefore, the appeal is disposed of in terms of the
compromise petition.
The compromise petition shall form a part of the decree.
Ordered accordingly.;
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