K. CHANDRASHEKAR, S/O. LATE RAMACHANDRA RAO Vs. NAGESHA RAO, S/O. LATE SRINIVASAIAH

JUDGEMENT

(1.) THE Appellant, being aggrieved by the impugned judgment and decree dated 22nd March 2003 passed in O.S. No. 5627/1998 by the XIX City Civil and Sessions Judge, Bangalore, has presented this appeal.

(2.) WE have heard learned Counsel appearing for Appellant and learned Counsel appearing for Respondent, for considerable length of time.

(3.) ACCORDINGLY , after due deliberation in the matter, having regard to the facts and circumstances of the case, learned Counsel appearing for the parties have filed a joint memo dated 3rd March 2011, duly signed by the respective advocates and attested by the Respondent, who is present before the Court, stating that the matter is settled in full and final settlement of the claim of both parties at a sum of Rs. 4,15,000/ -(Rupees Four Lakhs Fifteen Thousand Only) inclusive of interest. The same is placed on record.